CHANDRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution allegation is that on 21.10.1999 at about 11 p.m., the appellant was found in possession of three litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.