KOVVAPURATH RAMACHANDRAN Vs. STATE -REPRESENTED BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.114/2001 on the file of the Court of the Assistant Sessions Judge, Payyannur.

(2.) The prosecution case is that, on 15.08.1999, at about 16:45 hours, behind a bus waiting shed at a public road at the place Para in Perunthatta Village, PW3 Sub Inspector found the petitioner/accused having in his possession a can containing 1.500 litres of arrack, which was intended for sale.

(3.) The trial court framed charge against the petitioner for the offence punishable under Section 58 of the Abkari Act. The petitioner pleaded not guilty to the offence and claimed to be tried.