CHITHRAKANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55(i) of the Abkari Act.

(2.) The prosecution allegation is that on 20.10.2001 at about 6.40 p.m., the appellant was found in possession of 2.535 litres of Indian Made Foreign Liquor for the purpose of sale in contravention of the provisions of the Abkari Act.

(3.) Heard.