GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S.C. No. 456 of 2001 on the files of the Assistant Sessions Court, Mavelikkara, filed this Revision Petition challenging the concurrent finding of conviction and sentence passed by the courts below under Sections 8(2) and 55(a) of the Abkari Act.

(2.) Heard both sides.

(3.) The prosecution allegation is that on 5.5.1998 at 5.30 p.m., the revision petitioner was found in possession of 8 litres of illicit arrack in contravention of the provisions of the Abkari Act.