RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55(a) of the Abkari Act.

(2.) The prosecution allegation is that on 12.11.1999 at about 3.15 p.m., the appellant and the other accused in furtherance of their common intention possessed five litres of arrack in contravention of the provisions of the Abkari Act.

(3.) It has been submitted at the Bar that Advocate Saju S.A. had passed away. It appears that no alternative arrangement has been made by the appellant. In the said circumstances, this Court has appointed Advocate Shri.Anish Antony Anathazhath as Amicus Curiae to argue the case for the appellant.