GOPINATHAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 8(2) of the Abkari Act.

(2.) The prosecution allegation is that on 15.11.1999 at about 10 p.m., the appellant was found in possession of 7 bags of arrack, each bag having a capacity of 180ml each, in contravention of the provisions of the Abakari Act. The total quantity of contraband possessed by the appellant was 1.26 litres of arrack.

(3.) Heard.