LAWS(KER)-2020-10-359

RAJU Vs. STATE OF KERALA

Decided On October 08, 2020
RAJU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 58 of the Abkari Act.

(2.) The prosecution allegation is that on 24.07.1999 at about 7.50 p.m., the appellant was found in possession of three litres of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.