THE ASSISTANT DIRECTOR, DIRECTORATE OF REVENUE INTELLIGENCE, T. NAGAR, MADRAS Vs. NARAYANASWAMY RAVISHANKAR @ RAVISHANKAR

JUDGEMENT

(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.) THE trial Court acquitted the accused on the ground that various mandatory provisions have not been complied with. Challenging the same, this appeal has been filed by the complainant, namely the Assistant Director, D.R.I., Chennai.