CUSTOMS Vs. DINA ARUNA GUPTA

JUDGEMENT

(1.) Petitioner, the Customs Department, has assailed the impugned order dated 04.06.2010 passed by learned Additional Sessions Judge, Dwarka Courts, New Delhi whereby the Respondent Ms. Dina Aruna Gupta was acquitted.

(2.) The facts of the case are that:

(3.) At this stage, two independent panch witnesses were called, in the presence of witnesses, customs officer asked the Respondent, whether her baggage or person contained any contraband goods, like gold or electronic, to which she replied in the negative.