VIJAYAN PILLAI, Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution allegation is that on 14.01.2000 at about 5 p.m., the appellant was found in possession of 2 litres of arrack, in contravention of the provisions of the Abakari Act.

(3.) Adv.S.A.Saju, the learned counsel for the appellant passed away, submitted at the Bar. No alternative arrangement has been so far made by the appellant. In the said circumstances, this Court has appointed Adv.Anish Antony Anathazhath as Amicus Curiae to argue the case for the appellant.