SURENDRAN 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 9.9.2000 at about 10.30 a.m., the appellant was found in possession of two bottles of illicit arrack, one bottle having a capacity of 375 ml and the other bottle having a capacity of 750 ml. for the purpose of sale, in contravention of the provisions of the Abkari Act. The total quantity of the contraband possessed by the appellant was 1.125 lires.

(3.) Heard.