N M ABOOBACKER Vs. ASST COLLECTOR AIR CUSTOMS

JUDGEMENT

(1.) REVISION petitioner, the accused in C.C.342/1994 on the file of Additional Chief Judicial Magistrate, (Economic Offences), Ernakulam was convicted and sentenced for the offence under Section 135 (1) of Customs Act, 1962. Petitioner challenged the conviction and sentence before Sessions court, Ernakulam in Crl.A.450/1998. Learned Additional Sessions Judge on re-appreciation of evidence confirmed the conviction and sentence and dismissed the appeal. It is challenged in the revision.

(2.) LEARNED counsel appearing for the petitioner was heard.

(3.) THOUGH petitioner challenged the conviction before learned Sessions Judge, learned Sessions Judge on re-appreciation of the evidence confirmed the conviction and sentence.