PALLIYALI ABDUL KAREEM Vs. ASSISTANT COLLECTOR

JUDGEMENT

(1.) Revision petitioner faced trial in the court of learned Additional Chief Judicial Magistrate (Economic Offences), Ernakulam for offence punishable under Section 135(1)(i) of the Customs Act, 1962 (for short, 'the Act'). He was found guilty, convicted and sentenced to undergo rigorous imprisonment for six months and to pay fine of Rs. 20,000/-. He preferred an appeal. In appeal, conviction was confirmed but substantive sentence was modified as rigorous imprisonment for three months. Hence this revision.

(2.) Heard both sides.

(3.) Following points arise for consideration :-