PRATHAPAN, S/O.RAMANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.13/2002 on the file of the Court of the Assistant Sessions Judge, Alappuzha.

(2.) The prosecution case is that, on 29.01.2000, at about 11:20 hours, at the road in front of the Upper Primary School at the place in Erikkavu in Kumarapuram Village, PW3 Excise Inspector found the petitioner having in his possession a bottle containing 1.500 litres of arrack.

(3.) The trial court framed charge against the petitioner for the offences punishable under Sections 8(1) read with 8(2) and 55(a) of the Abkari Act. The petitioner pleaded not guilty and claimed to be tried.