REGHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is filed under Section 397 read with Section 401 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in S.C.No.1396 of 2007 on the file of the 1st Additional Assistant Sessions Court, Thiruvananthapuram. In the aforesaid case, he was charged under Section 55(a) of the Abkari Act.

(3.) The prosecution allegation is that on 9.11.2005 at about 12.30 pm, the Excise party raided the house of the petitioner herein and on inspection, he was found having in his possession 18.750 litres of Indian Made Foreign Liquor (IMFL). The contraband articles were seized, the petitioner was arrested and consequently a crime was registered. After investigation, final report was laid before the Jurisdictional Court.