RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Section 8(2) of the Abkari Act.

(2.) The prosecution allegation is that on 2.11.2004 at about 6.15 p.m., the revision petitioner was found in possession of 1.5 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.