MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.684/2001 on the file of the Court of the Assistant Sessions Judge, Thiruvalla.

(2.) The prosecution case is that, on 11.03.2000, at about 18:30 hours, at the irrigation bund on the side of Alamthuruthi- Kuthiyathode public road, PW4 Sub Inspector found the petitioner/accused in possession of a plastic bottle containing 1.500 litres of arrack.

(3.) The trial court framed charge against the accused for the offence punishable under Section 8(1) read with 8(2) of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.