C.ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.572/2006 on the file of the Court of the Assistant Sessions Judge, Kasaragod.

(2.) The prosecution case is that, on 23.09.2004, at about 16.00 hours, at Nelakkala Colony Road in Kasaragod Municipality, PW1 Excise Circle Inspector found the petitioner/accused in possession of a plastic bag containing 50 plastic covers, each cover having the capacity of 100 ml, full of arrack.

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