CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant, who is the accused in S.C. No. 856 of 2003 on the file of Additional District and Sessions Judge, Fast Track (Adhoc), Mavelikkara, is challenging the conviction and sentence imposed on him for the offences punishable under Ss. 8(1) and (2) of the Kerala Abkari Act.

(2.) As per the impugned judgment dtd. 15/10/2007, the accused was convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,00,000.00 for the offence punishable under Ss. 8(1) and (2) of the Kerala Abkari Act.

(3.) The prosecution case is that on 17/12/1999, at 12.10. p.m., the accused was found in possession of 500 ml. of illicit arrack in a plastic can on the side of the road at Budhanoor Kurisummoodu junction.