K.SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.348/2011 on the file of the Court of the Assistant Sessions Judge, Kasaragod.

(2.) The prosecution case is that, on 28.04.2006, at about 18.00 hours, at Kunnara - Mayippadi road in Thekkil Village, PW1 Preventive Officer found the petitioner/accused having in his possession a plastic sack containing 150 packets, each packet containing 100 ml. of arrack.

(3.) The trial court framed charge against the petitioner for the offence punishable under Section 8(1) read with 8(2) of the Abkari Act, 1077 (hereinafter referred to as 'the Act'). The petitioner pleaded not guilty and claimed to be tried.