REGENT COMPUTRONICS PVT. LTD.

SREEKUMAR Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

PRAKASAN AND ANOTHER VS. STATE OF KERALA [REFERRED TO]
SASIDHARAN KOLATHAI VS. STATE OF KERALA [REFERRED TO]
RAVI VS. STATE OF KERALA [REFERRED TO]
KRISHNAN H VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 8(2) of the Abkari Act.

(2.) The prosecution allegation is that on 6.9.2000 at about 5.30 p.m., the appellant was found in possession of 1.5 litres of arrack for the purpose of sale, in contravention of the provisions of the Abkari Act.

(3.) Heard.

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SREEKUMAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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