SASIDHARAN Vs. STATE OF KERALA & ORS.

JUDGEMENT

(1.) This is an appeal filed by the accused in S.C No.1018/2001 on the files of the Additional Sessions Court (ADHOC - II), Kollam. The conviction was under Section 8(1) of the Abkari Act.

(2.) The prosecution case is that the appellant was found in possession of 20 litres of illicit arrack and thereby committed the offence. The detection was by a Circle Inspector of Excise Enforcement and Anti-Narcotic Special Cell, Kollam.

(3.) The main challenge raised by the learned Counsel for the appellant is that, in this case, there is non following of mandatory provisions of Abkari Act.