UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C. No. 373/2015 on the file of the Court of the Assistant Sessions Judge, Kozhikode.

(2.) The prosecution case is that, on 01.10.2014, at about 20:00 hours, at the Kozhikode Railway Station, PW1 Sub Inspector found the petitioner/accused in Train No.56652 (Kannur-Kozhikode Passenger) with a bag containing 10 bottles, each bottle having the capacity of 500 ml, of Indian Made Foreign Liquor which was permissible to be sold only in Pondichery.

(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.