RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the court below under Sections 55(a) and 8(2) of the Abkari Act. However, the sentence was awarded only under Section 8(2) of the Abkari Act and no separate sentence was awarded under Section 55(a) of the Abkari Act.

(2.) The prosecution allegation is that on 20.02.2003 about 1.20 p.m., the appellant was found in possession of 5 litres of arrack, in contravention of the provisions of the Abakari Act.

(3.) Heard.