P. KUMARAN, AGED 42 YEARS, S/O APPU, C. NELLIYADUKKAM COLONY, PANAYAL VILLAGE, HOSDURG, KASARAGOD DISTRICT Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM 682031

JUDGEMENT

(1.) The accused in SC No. 199/2009 on the files of the Assistant Sessions Court, Hosdurg filed this revision petition challenging the concurrent finding of conviction and sentence passed by the courts below under Sec. 58 of the Abkari Act.

(2.) Heard.

(3.) The prosecution case is that on 24.7.2007 at 5 p.m., the petitioner was found in possession of two liters of illicit arrack in a 5 litre can in contravention of the provisions of the Abkari Act.