K.P.SHAMEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution allegation is that on 26.02.2002 at about 1.00 p.m., the revision petitioner was found in possession of 13 bottles of Indian Made Foreign Liquor, each bottle having a capacity of 375 ml. each, in contravention of the provisions of the Abkari Act. The total quantity of the contraband possessed by the revision petitioner was 4.875 litres.

(3.) Heard.