RADHA KRISHNAN Vs. STATE OF KERALA

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 04.06.2001 at about 11.45 p.m., the appellant was found in possession of 1 litre of arrack and a pot full of wash for manufacturing arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.