VENU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.1081/1997 on the file of the Court of the Judicial First Class Magistrate, Koyilandy.

(2.) The prosecution case is that, on 14.07.1996, at about 18:00 hours, when PW2 Circle Inspector conducted search of the house of the petitioner/accused, he found a can containing two litres of arrack in a room in the house.

(3.) The petitioner/accused pleaded not guilty to the offence under Section 55(a) of the Abkari Act which was charged against him. Thereupon, the prosecution examined PW1 to PW5 and marked Exts.P1 to P7 documents and MO1 material object. No evidence was adduced by the petitioner/accused.