ASST. COLLECTOR OF CUSTOMS (PREVENTIVE) Vs. ABDULLA @ ABDULLA KUNHI S/O AHAMMAD CHERIYAGI, B.I. MOHAMMAD ALI S/O B.L. ABDUL KHADER AND B. ABDUL HAMEED S/O HIDROSE

JUDGEMENT

(1.) This appeal is filed by the Asst. Collector of Customs, (Preventive) Mangalore against the order dated 18.4.2002 passed by the I Addl. Chief Judicial Magistrate, Mangalore, in C.C. No. 8/1992 acquitting the respondents herein of the offence under Section 135(1)(b)(1) of the Customs Act, 1962 and Section 85(1)(A) of the Gold Control Act, 1968.

(2.) Brief facts of the case are:

(3.) In order to prove the case of the prosecution, the complainant has examined four witnesses and got marked Ex. P-1 to P-10 (c) The defence did not examine any witness but got marked Ex. D-1 which is a Lodging Register of Hotel Rivera for the relevant period.