CHANDRANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.18/2003 on the file of the Court of the Assistant Sessions Judge, Cherthala.

(2.) The prosecution case is that, on 24.04.2000, at about 13.00 hours, at the road near the church in Ward No.8 of Mararikulam North Panchayat, PW1 Excise Circle Inspector found the petitioner/accused in possession of a can containing three litres of arrack.

(3.) The trial court framed charge against the accused for the offences punishable under Sections 55(a) and 8 of the Abkari Act. The accused pleaded not guilty to the offences and he claimed to be tried.