RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition is preferred impugning the judgment of the learned Additional Sessions Judge, Irinjalakuda in Crl.A.No.332 of 2008.

(2.) The revision petitioner herein is the sole accused in Crime and Occurrence Report No.8 of 2004 of Excise Range, Irinjalakuda registered for offences punishable under Ss. 8(1) and 8(2) of the Abkari Act.

(3.) The prosecution case is that, on 26/1/2004 at about 6.15 p.m., while PW1-Preventive Officer of Excise Range, Irinjalakuda was conducting patrol duty at Chelakottukara bridge, the revision petitioner was found to be carrying 3 litres of arrack in a black can. He was also carrying a glass. PW1 detected the case and arrested the accused.