RADHAKRISHNA PILLAI 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 appellant was sentenced by the court below 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 17.03.2003 at about 6.00 p.m., the appellant was found in possession of 750 ml of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.