KOMAN 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 only under Section 8(2) of the Abkari Act. No separate sentence was awarded under Section 55(a) of the Abkari Act.

(2.) The prosecution allegation is that on 27.10.2003 at about 5.30 p.m., the appellant was found in possession of 750ml of arrack, in contravention of the provisions of the Abakari Act.

(3.) Heard.