THULASY Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the concurrent finding of conviction and sentence in a prosecution under Sec. 55(a) of the Kerala Abkari Act.

(2.) The revision petitioner is the accused in C.C.No.808 of 1996 on the files of the Judicial First Class Magistrate Court-II, Neyyattinkara (for short, 'the trial court'). She faced trial for the offence punishable under Sec. 55(a) of the Kerala Abkari Act.

(3.) The prosecution case, in short, is that on 21/9/1996 at 12.30 noon, the petitioner was found in possession of ten litres of arrack in contravention of the Kerala Abkari Act.