T. SATHYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in C.C. No. 712/11 on the file of the Judicial First Class Magistrate Court, No. IV, Kozhikode is the revision petitioner herein.

(2.) THE accused was charge sheeted by the Sub Inspector of Police, Nadakkavu Police Station in Crime No. 491/11 of that police station alleging offences under Section 15C read with Section 63 of Abkari Act.

(3.) WHEN the revision petitioner appeared before the court below, the particulars of offences were read over and explained to him and he pleaded not guilty. In order to prove the case of the prosecution, P.Ws. 1 to 5 were examined and Exts P1 to P5 and MO 1 and MO 2 were marked on his side. After closure of the prosecution evidence, the revision petitioner was questioned under Section 313 of Code of Criminal Procedure and he denied all the circumstances brought against him in the prosecution evidence. He had further stated that he has been falsely implicated in the case at the instigation of his brother. In order to prove his case, one witness was examined as DW 1.