CHITRAMBALA GOUNDER Vs. STATE

JUDGEMENT

(1.) THE revision petitioner is the accused in C.C.No.442 of 1984 on the file of the Special Judicial First Class Magistrate (Prohibition), Erode.

(2.) THE gravemen of the accusation against the petitioner is that he allowed toddy to be tapped from his coconut thope situate in Ariyankattu Valagu without having any valid permit and this was noticed by P.Ws.1 and 2 the police officials belonging to Malayampalayam Police Station at 6 P.M. on 9.8.1980 when one Periaswamy was actually tapping toddy in the coconut grove.

(3.) THE learned counsel appearing for the revision petitioner was absent. THE records of the case had been perused. THE learned Government Advocate made his submissions on behalf of the respondent.