SIVANANDAN, S/O CHELLAPPAN Vs. STATE OF EKRALA

JUDGEMENT

(1.) Appeal filed under Section 374(2) Cr.P.C. Aggrieved by the conviction of the appellant under Section 55 (g) of the Abkari Act and consequent awarding of sentence on him, he has come up in appeal challenging the judgment in S.C No.254 of 1998 on the file of the Additional Sessions Judge (Adhoc-I), Kollam. The appellant is the first accused in the case. After trial, the second accused was acquitted by the trial court.

(2.) The prosecution case is as follows :

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.