MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the concurrent finding of guilt, conviction and sentence passed against the revision petitioner.

(2.) Revision petitioner is the accused in S.C.392/2010 on the file of the Assistant Sessions Court, Kattappana.

(3.) Prosecution case in short is that on 3.5.2009 at about 1.30 am, PW6 the sub inspector of police got a reliable information that accused persons are distilling arrack at the house of the first accused. Hence after sending Ext.P2 search memorandum to the court, he along with PW3 and others, conducted search of house No.KP XIII/68 of Karunapuram panchayat and found the revision petitioner accused distilling arrack and keeping 10 1/2 litres of arrack in a jerry can. The first accused, revision petitioner herein was arrested at the spot with contraband and second accused ran away from the spot and thereby accused committed the offence aforementioned.