MOHANAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the court below under Sections 55 (a) and 8 (2) of the Abkari Act. The appellant was also sentenced by the court below under Section 55 (a) of the Abkari Act. No separate sentence was awarded under Section 8(2) of the Abkari Act.

(2.) The prosecution allegation is that on 10-6-2004 at 10 a.m., the appellant was found in possession of 4 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.