UNNIKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No.539/2007 on the file of the Court of the Assistant Sessions Judge, Chengannur.

(2.) Concurrent verdicts of guilty and conviction recorded against the petitioner under Section 8(1) read with 8(2) of the Abkari Act, 1077 are assailed in this revision petition.

(3.) The prosecution case is that, on 18.07.2002, at about 11:45 hours, at the public road in front of the Orthodox Church at the place Thottumugham, PW1 Preventive Officer found the petitioner having in his possession MO1 can containing four litres of arrack.