SUMANGI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the court below under Sections 55(a) and 55(i) of the Abkari Act. The appellant was sentenced by the court below under Section 55(a) of the Abkari Act and no separate sentence was awarded under Section 55(i) of the Abkari Act.

(2.) The prosecution allegation is that on 3.1.2004 at about 1.30 p.m., the appellant was found in possession of four litres of spirit, in contravention of the provisions of the Abkari Act.

(3.) Heard.