S. J. SINGH Vs. PRAFUL KESHAVJI THAKKER

JUDGEMENT

(1.) BY way of this appeal, the appellant -State has challenged the judgment and order dated 21.02.1992 passed by the learned Chief Judicial Magistrate, Jamnagar in Criminal Case No. 3228 of 1989, whereby the accused were acquitted of the charge for the offence under Sections 135 of the Customs Act and Section 85 of the Gold (Control) Act, 1968.

(2.) SHORT facts leading to filing of the present appeal are as under: -

(3.) THEREAFTER , after filing closing purshis by the prosecution, further statement of accused person under Section 108 of the Customs Act was recorded. The accused persons have denied the case of the prosecution and submitted that a false case is filed against them.