RAVEENDRAN, S/O SIVANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal filed under Section 374(2) of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) Accused in S.C.No.367 of 2000 on the file of the Additional Sessions Court (Adhoc-I), Manjeri, who is aggrieved by the conviction under Section 55(a) of the Abkari Act (in short, "Act"), has come up in appeal.

(3.) Short facts are as follows:-