LAWS(BOM)-1997-2-140

STATE OF MAHARASHTRA Vs. FATIMA K. BHIMANI

Decided On February 12, 1997
STATE OF MAHARASHTRA Appellant
V/S
Fatima K. Bhimani Respondents

JUDGEMENT

(1.) THIS appeal has been preferred by the State of Maharashtra under Sec.377(2) of Cr.P.C. for enhancement of the sentence awarded to the respondent by Addl. Chief Metropolitan Magistrate, 8th Court, Esplanade, Bombay vide his Judgment dated 03/04/1984 recorded in Case No. 4/CW/1984. By the said Judgment the Trial Magistrate found respondent guilty of three charges namely;

(2.) PROSECUTION case in brief runs as under:-

(3.) AFTER the charge was framed, respondent wanted to plead guilty. But her statement shows that she was not fully admitting the guilt. On 03/04/1984, the respondent completely admitted her guilt. She admitted that she had brought all these goods and did not give full declaration of the foreign goods as per Exh. P-1. She also admitted that she had no permission to import these goods. She stated that her 7 trips from Dubai to Bombay were occasioned by her father's illness.