BALAKRISHNA RAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No.251/2010 on the file of the Court of the Assistant Sessions Judge, Kasaragod.

(2.) Concurrent verdicts of guilty and conviction recorded against the petitioner by the courts below under Section 8(2) of the Abkari Act, 1077 (hereinafter referred to as 'the Act') are assailed in this revision petition.

(3.) The prosecution case is that, on 22.08.2008, at about 18:15 hours, at a public road at the place Karyad in Badiadka Village, PW1 Preventive Officer found the petitioner having in his possession 47 polythene covers, each cover containing 100 ml. of arrack, kept in a nylon bag.