SREENIVASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been directed against the judgment dtd. 5/3/2003 passed by the Additional District and Sessions Court, Kozhikode (for short, 'the appellate court') in Crl.Appeal No.211/2000 confirming the judgment dtd. 27/4/2000 passed by the Judicial First Class Magistrate Court, Quilandy (for short, the trial court) in CC No.706/1997

(2.) The revision petitioner is the accused. He faced trial u/s 58 of the Abkari Act.

(3.) The prosecution case in short is that on 25/6/1996 at about 4 p.m, the accused was found carrying 2 litres of illicit arrack in a plastic can through a byelane at Nanmanda in contravention of the Abkari Act and the Rules and thereby committed the offence.