ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner, who is the 1st accused in C.C. No. 49 of 2001 on the file of the Addl. Chief Judicial Magistrate (Economic Offences), Ernakulam for an offence punishable under Sec. 135(1)(ii) of the Customs Act, 1962, challenges the conviction entered and the sentence passed against him concurrently by the courts below.

(2.) I heard the learned counsel for the petitioner as well as the learned Central Government Standing Counsel representing the 2nd respondent namely Deputy Commissioner, Air Cargo Complex, U.B. Centre, Calicut.

(3.) What has been unravelled by the oral and documentary evidence in this case is the following: -