A NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was convicted under section 55 (a) of the Abkari Act and sentenced to undergo rigorous imprisonment for 6 months and to pay a fine of Rs.25,000/- and in default to undergo rigorous imprisonment for 6 months by the Judicial First Class Magistrate, Kuthuparamba in C.C.No.394/1996.

(2.) The allegation is that, on 16.11.1995, at 6.30 p.m., the petitioner was found in possession of 5 litres of illicit arrack in a black can in front of Vekkalam U.P.School near the property belonging to Karoth Ravunni Nair when he was intercepted by PW3, the Excise Preventive Officer and his party.

(3.) Though, against the aforesaid conviction and sentence passed by the learned magistrate, Crl.A.No.353/1997 was preferred by the petitioner herein, the same was dismissed. The revision petition is filed challenging the legality and propriety of the conviction and sentence.