A.SREEDHARA Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No. 444/2011 on the file of the Court of the Assistant Sessions Judge, Kasaragod.

(2.) The prosecution case is that, on 25.04.2009, at about 12:30 hours, at the public road near the house of the petitioner/accused in Karadka Village, PW1 Preventive Officer found him in possession of a can containing three litres of arrack.

(3.) The trial court framed charge against the accused for the offence punishable under Section 8(2) of the Abkari Act. The petitioner/accused pleaded not guilty to the offence and claimed to be tried.