(1.) The revision petitioner is the accused in the case S.C No. 504/2000 on the file of the Court of the Assistant Sessions Judge, Hosdrug.
(2.) The prosecution case is that, on 20.09.1998, at about 22:30 hours, at the road near Kanhangad Railway Station, PW1 Circle Inspector found the petitioner/accused in possession of two boxes which contained a total of 95 bottles of Indian Made Foreign Liquor.
(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.