K. BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.553/2000 on the file of the Court of the Assistant Sessions Judge, Hosdrug.

(2.) The prosecution case is that, on 26.12.1999, at about 14.45 hours, at the property where the house of the petitioner/accused is situated at the place Kadanmoola, PW5 Sub Inspector found the accused in possession of a can containing two litres of arrack.

(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.