K. KAIKKALAN Vs. STATE

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C. No.321/2014 on the file of the Court of the Assistant Sessions Judge, Hosdurg.

(2.) The prosecution case is that, on 06.01.2014, at about 14.30 hours, at a public road at the place Pattalam Colony in Parappa Village, the Excise Circle Inspector (PW3) of Hosdurg Excise Range found the petitioner/accused with a can containing three litres of arrack.

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