B VASU Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in SC. No. 179/2006 on the file of the Assistant Sessions Judge, Manjeri, is the revision petitioner herein.

(2.) The revision petitioner was charge sheeted by the Excise Inspector, Manjeri Excise Range in Crime No. 11/2004 of that excise range under sections 55(a) and 8(1) of Abkari Act.

(3.) The case of the prosecution in nutshell was that on 08.05.2004, at about 10.15 a.m., the revision petitioner was found to be in possession of one litre of arrack in a white plastic can and transiting the same through Edakkattuparambu Kinaradappan Panchayat road in front of the house of one Thottiyal Chathu in violation of provision of Abkari Act and thereby he had committed the offence punishable under sections 55(a) and 8(1) of Abkari Act.