RAMACHANDRAN Vs. STATE OF KERLA

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 16.7.1998 at about 6.30 a.m., the appellant was found in possession of three litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.