DAVINDER KAUR Vs. STATE

JUDGEMENT

(1.) Counsel for the petitioner has relied upon an order passed by a co-ordinate Bench of this Court on 23.3.2009 in Criminal Revision No.1404 of 2001 to state that lenient view be taken. In case of petitioner, it is submitted that so far as the conviction is concerned the petitioner will not be assailing her conviction.

(2.) In the present case, on 25.7.1991, the term of Customs and Central Excise Preventive Staff visited the residential premises along with search warrants. In the presence of two independent witnesses search was Carried and 23 biscuits of gold were recovered.

(3.) Counsel for the petitioner has submitted that right from the beginning petitioner had urged that the house belongs to her brother Kamaljit Singh and the petitioner has been residing in his house along with her sister Surinder Kaur who had appeared in defence evidence and has stated that 23 gold biscuits were sent to her by her husband Sarabjit Singh from Jordan. Sarabjit Singh was declared as Proclaimed Offender.