KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been directed against the judgment dtd. 25/11/2009 passed by the IVth Additional District and Sessions Judge, (Adhoc-I), Thodupuzha (for short, 'the appellate court') in Crl.Appeal No.360/2008 confirming the judgment dtd. 25/11/2008 passed by the Assistant Sessions Judge, Kattappana (for short, the trial court) in SC No.60/2007.

(2.) The revision petitioner is the accused. He faced trial under Sec. 8(1) and (2) of the Abkari Act.

(3.) The prosecution case in short is that on 21/03/2003 at 12.10 pm, the revision petitioner was found in possession of 2.5 litres of illicit arrack in contravention of the Abkari Act and Rules and thereby committed the offence.