SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C. No. 160/2006 on the file of the Court of the Assistant Sessions Judge, Alappuzha.

(2.) The prosecution case is that, on 10.07.2003, at about 12:45 hours, at the road in front of Gurumandiram at the place Muthukulam, PW1 Preventive Officer found the petitioner/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 8(1) read with 8(2) of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.