HARIDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the Additional Sessions Court (Adhoc) - III, Pathanamthitta, for the offence under S.55(g) of the Abkari Act. He was sentenced to undergo simple imprisonment for two years and to pay a fine of Rs. 1,00,000/- and, in default of payment of fine, to undergo simple imprisonment for three months. The appellant challenges the conviction and sentence so passed by the court below against him in this appeal.

(2.) Heard the learned counsel appearing for the appellant and the learned Public Prosecutor appearing for the respondent.

(3.) The prosecution case is briefly stated as follows: