SADASIVAM Vs. COMMISSIONER OF CUSTOMS, COCHIN

JUDGEMENT

(1.) (a) Superintendent, Special Customs, Road Checking Party, Malappuram on 17 -1 -93 while checking a public bus passenger found, on the search of the appellant herein, that he was having 15 foreign marked gold biscuits tied in a cloth band around his waist. The gold was seized in the reasonable belief that it was smuggled as the appellant could not produce any evidence of its duty, nature and legal acquisition. The gold was ordered to be confiscated, no redemption fine was offered appellant was found Rs. 5,000/ -.

(2.) AFTER hearing both sides and considering the material on record it is found : -

(3.) IN view of the findings, the appeal is dismissed.