BHARATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 58 of the Abkari Act.

(2.) The prosecution allegation is that on 27.04.1999 at about 12.15 p.m., the appellant was found in possession of one litre of arrack in contravention of the provisions of the Abkari Act.

(3.) Heard.