MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C. No. 320/1999 on the file of the Court of the Assistant Sessions Judge, Vatakara.

(2.) The prosecution case is that, on 10.03.1998, at about 08:35 hours, when PW1 Excise Inspector intercepted and searched the bus KL-13-A-1155, he saw a plastic bag which contained four bottles, each having the capacity of 500 ml, of Indian Made Foreign Liquor in the possession of the petitioner/accused who was a passenger of the bus.

(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) read with Rule 9 of the Foreign Liquor Rules. The accused pleaded not guilty to the offence and he claimed to be tried.