K. T. VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 58 of the Abkari Act.

(2.) The prosecution allegation is that on 28.08.2001 at about 1.50 p.m., the appellant was found in possession of 3.95 litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) It appears from the cause list that there is no vakalath for the appellant. Therefore, this Court has appointed Adv.Sunilkumar A.G. as Amicus Curiae to argue the case for the appellant.