SAI KRUPA TRADERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dtd. 7/4/2009 in Crl. Appeal No. 72 of 2008 on the file of the Court of learned Principal Sessions Judge at Kurnool, confirming the order dtd. 21/12/2007 in Rc.DSO/CS1-EC-No. 7 of 2007 passed by the learned Collector & District Magistrate at Kurnool, but the quantum of confiscation of seized stock is reduced from 100% to 20%, the petitioner filed the present criminal revision case under Sec. 397 r/w. 401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 29/7/2009.

(3.) The shorn of necessary facts are that: