KUTTAN PILLAI 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 20.08.1999 at about 5.15 p.m., the appellant was found in possession of two litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.