(1.) This criminal revision petition is preferred impugning the judgment of the learned Additional Sessions Judge, Fast Track No.II, Palakkad in Crl.A.No.446 of 2010.
(2.) The revision petitioners herein are accused Nos.1 and 2 in Crime No.43 of 2005 of Excise Range, Thrithala, registered for the offence punishable under Sec. 8(1) r/w Sec. 8(2) of the Abkari Act.
(3.) The prosecution case is that, on 9/12/2005 at about 6.00 p.m, the 1st accused was found in possession of arrack in a Can having capacity of 5 litres and the 2nd accused was found in possession of arrack in a plastic bottle having a capacity of 1 1/2 litres on the northern side of pathway leading to Bharathapuzha Kadavu from Thrithala-Kumbidi Road in Koodallur and thereby allegedly committed the offence punishable under Sec. 8(1) r/w Sec. 8(2) of the Abkari Act.
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