BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Sections 55(a) and (g) of the Abkari Act.

(2.) The prosecution allegation is that on 10.12.1999 at about 1.15 p.m., the appellant was found in possession of 40 litres of wash and 2 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) Since there is no representation for the appellant, this Court has appointed Adv.Sri.V.C.Sarath as Amicus Curiae to argue the case for the appellant.