CHANDRAN @ RAMACHANDRAN MANIYANI Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) This criminal revision petition is preferred impugning the judgment of the learned Sessions Judge, Kasaragod in Crl.A.No.288/2011.

(2.) The revision petitioner herein is the sole accused in Crime No.57/2007 of Kasaragod Excise Range registered for offence punishable under Sec. 55(a)of the Abkari Act.

(3.) The prosecution case is that, on 4/9/2007 the accused was found carrying 10 litres of arrack at Olayathaduku road in Kudlu village.