ABDUL KAREEM 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 8.8.2001 at about 5.30 p.m., the appellant and the other accused were found in possession of 1.5 litres of arrack for the purpose of sale, in contravention of the provisions of the Abkari Act.

(3.) Heard.