LAWS(KER)-2024-6-190

ASSISTANT COMMISSIONER, AIR CUSTOMS Vs. ANIS MOHAMMED HUSSAIN

Decided On June 05, 2024
Assistant Commissioner, Air Customs Appellant
V/S
Anis Mohammed Hussain Respondents

JUDGEMENT

(1.) This is an appeal filed under Sec. 378(4) of the Code of Criminal Procedure, 1973 (Code).

(2.) The appellant initiated prosecution against the respondents by filing a complaint before the Additional Chief Judicial Magistrate (Economic Offences) Court, Ernakulam. In C.C.No.45 of 2001 thereby instituted, respondents were tried on a charge for the offence punishable under Sec. 135(1) (ii) of the Customs Act, 1962. The learned Magistrate acquitted the respondents.

(3.) The allegations levelled against the respondents were as follows: