WILSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Section 8 (2) of the Abkari Act.

(2.) The prosecution allegation is that on 14-3-2002 at about 6.30 p.m., the petitioner and the other accused were found in possession of 10 liters of arrack each, for sale, in contravention of the provisions of the Abkari Act.

(3.) Heard both sides.