CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No.1326/2004 on the file of the Court of the Assistant Sessions Judge, Neyyattinkara.

(2.) The prosecution case is that, on 28.02.2002, at about 13:00 hours, at the public road near Dhanuvachapuram Junction in Kollayil Village, the Excise Inspector (PW2) of the Amaravila Excise Range Office found the petitioner/accused with a can containing 2.500 litres of arrack.

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