HARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants were convicted and sentenced by the court below under Section 55 (g) of the Abkari Act.

(2.) The prosecution allegation is that on 06.12.1999 at about 4.30 p.m., the appellants were found in possession of 30 litres of wash for the purpose of manufacturing arrack and 500 ml of illicit arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.