BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55 (a) and (i) of the Abkari Act.

(2.) The prosecution allegation is that on 18.06.1999 at about 6.30 p.m., the appellant was found in possession of 5 litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) The counsel for the appellant passed away, submitted at the bar. No alternative arrangement has been so far made by the appellant, even after giving due intimation to the appellant, submitted by Adv. Sri. Thareeq Anver. This appeal is of the year 2007. Therefore, this Court has appointed Adv. Sri. Thareeq Anver as Amicus Curae to argue the case for the appellant.