KRISHNANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No. 131/2010 on the file of the Court of the Assistant Sessions Judge, Karunagappally.

(2.) The prosecution case is that, on 18.03.2007, at about 10:00 hours, at the road near Vimala Hridaya School at Clappana, PW1 Preventive Officer found the petitioner having in his possession a can containing 2.500 litres of arrack.

(3.) The trial court framed charge against the petitioner for the offence punishable under Sections 8(1) read with 8(2) of the Abkari Act. The petitioner pleaded not guilty to the offence and claimed to be tried.