PURUSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Sections 55(a) and (i) of the Abkari Act.

(2.) The prosecution allegation is that on 24.12.2003 at about 11 a.m., the revision petitioner was found in possession of 4 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.