KARNAIL SINGH Vs. ASSISTANT COMMISSIONER OF CUS , AMRITSAR

JUDGEMENT

(1.) Petitioner was convicted under Section 135 of the Customs Act, 1962 ( the Act' for short) vide judgment dated 20-9-2002 by the Chief Judicial Magistrate Amritsar. Vide order of even date, petitioner was sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 5000/- . Aggrieved by the same, petitioner preferred an appeal and the same was affirmed by the Additional Sessions Judge, Amritsar vide judgment dated 18-7-2002. Hence, the present revision petition.

(2.) The brief facts of the case, as noticed by the Appellate Court in paras 2 to 4 of its judgment, are as under :-

(3.) On 6-4-1995 and 8-4-1995 during the course of investigation, the appellant suffered voluntary statement before Shri S.K. Luthra, Superintendent, Customs Amritsar without there being any threat or promise. In his statements, the appellant admitted recovery of foreign currency from him and also that the said currency was given to him by Satnam Singh alias Satta Thekedar to deliever it to Lakha Singh alias Jassa Singh and that he did not know the addresses of Satnam Singh and Lakha Singh, aforesaid.