STATE BY PUBLIC PROSECUTOR Vs. MANGARAM CHANDRAMAL MAHATHANI

JUDGEMENT

(1.) The criminal appeal has been filed by the State against acquittal.

(2.) The accused/respondent herein is charged for having violated some provisions relating to Customs Act somewhere in 1960's. He cheated the Government of India represented by the Chief Controller of Import and Exports, New Delhi and the Controller of Imports and Exports, Pondicherry, by dishonestly inducing the former to direct the later to issue C.C.Ps. bearing numbers 997077 to 997079, 997103 to 997105, 9 97116 to 122, for a total value of Rs.9,00,511 for the import of Motor Parts, microscope, vaccines etc., in favour of M/s. Chandson Trading Company,

(3.) The trial Court after framing charges found the accused guilty for an offence under Sec. 420 I.P.C. and convicted him with the imprisonment till the rising of the Court and also to pay a fine of Rs.90,000/ - , in default to undergo R.I. for three years. The accused/ respondent has preferred an appeal against this order and the appellate Court has acquitted them of all the charges. Against that acquittal by the appellate Court, this appeal has been filed.