CHANDRAN @ CHANDRASHEKAHARAN, Vs. STATE

JUDGEMENT

(1.) The accused in S.C.No.291 of 2007 on the files of the Assistant Sessions Court, Kasaragod filed this revision petition challenging the concurrent finding of conviction and sentence passed by the courts below under Section 55(a) of the Abkari Act.

(2.) Heard.

(3.) The prosecution allegation is that on 7.1.2006 at 6.55 p.m., the revision petitioner was found in possession of 55 packets, each packet having a capacity of 100 ml each, containing Karnataka made arrack, in contravention of the provisions of the Abkari Act.