PAVANRAJ,S/O RAJCHETTIYAR Vs. STATE OF KERALA,

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55(i) of the Abkari Act.

(2.) The prosecution allegation is that on 14.3.2004 at about 7.15 p.m., the appellant was found in possession of 15 bottles of Indian made foreign liquor, each bottle having a capacity of 375 ml each, for the purpose of sale, in contravention of the provisions of the Abkari Act. He was found in possession of a total quantity of 5.625 litres of Indian made foreign liquor at the relevant time.

(3.) Heard.