KANAKKERI RAVEENDRAN 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 2.9.2000 at about 3.00 p.m., the appellant was found in possession of 30 packets of Karnataka made arrack, each packet having a capacity of 100 ml each, for the purpose of sale in contravention of the provisions of the Abkari Act.

(3.) Heard.