BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No. 1603/2004 on the file of the Court of the Assistant Sessions Judge, Nedumanagad.

(2.) The prosecution case is that, on 12.09.2002, at about 12:00 hours (noon), at the road near Mukkuthodu Junction in Aryanadu Village, PW3 Excise Inspector found the petitioner/accused having in his possession a can containing four litres of arrack.

(3.) The trial court framed charge against the accused for the offence under Section 8 of the Abkari Act. The petitioner/accused pleaded not guilty to the offence and claimed to be tried.