UNION OF INDIA Vs. CHURCHILL ALEMAO

JUDGEMENT

(1.) The Union of India/Complainant being aggrieved by the Order passed by the Chief Judicial Magistrate, Margao, dated 31st October, 2000, in Customs Case No. 1/C/94/A, discharging the Respondents/Accused, from the prosecution for an offence punishable under Sections 135(1)(i) of the Customs Act, 1962, r/w Section 3 of the Import and Export Control Act, 1947, 206, 186, 201, 379 and 120(B) of the Indian Penal Code, has filed the instant Criminal Revision impugning the aforesaid Order.

(2.) The facts giving rise to the filing of the present revision application may briefly be stated hereunder :-

(3.) The Complainant examined 25 witnesses in support of his plea for framing charge against the Respondent/Accused.