CHATHIYADAN GANGADHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No.1056/2004 on the file of the Court of the Assistant Sessions Judge, Payyannur.

(2.) The prosecution case is that, on 09.03.2002, at about 09:30 hours, PW1 Excise Circle Inspector found the petitioner/accused at the road near the Bhagavathy Temple at the place Chittadi in Taliparamba Taluk with two plastic pots, each containing 10 litres of wash, intended for manufacture of arrack.

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