AJAYAN, S/O.KUNJUKUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.717/2003 on the file of the Court of the Assistant Sessions Judge, Pathanamthitta.

(2.) The prosecution case is that, on 25.01.2001, at about 11:30 hours, at the road in front of Pampini Anganavadi in Ranni Taluk, PW1 Excise Inspector found the petitioner/accused having in his possession a can containing three litres of arrack.

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