(1.) The Assistant Director, Directorate of Revenue Intelligence, Chennai, has filed this appeal challenging the order passed by the Principal Sessions Judge, Chengleput,
(2.) The prosecution case in brief is as follows:
(3.) In the course of trial, P.W.1, the seizing officer, P.W.2, the mahazar witness, P.W.3, the investigating officer and P.W.4, the Chemical Analyst were examined and through those witnesses, Exs.P1 to P27 were filed and M.Os.1 to 20 were marked on the side of the prosecution. On the side of the defence, Exs.D1 and D2 were marked. When the accused was questioned under Section 313 Cr.P.C., he simply denied his complicity.