AJAYA KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Sections 55(a) and 8 (2) of the Abkari Act.

(2.) The prosecution case is that on 24.10.2000 at about 5.25 p.m., the appellant was found in possession of 2 litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Heard.