SHARAD CHANDRA Vs. CC

JUDGEMENT

(1.) HEARD both sides.

(2.) THE appellant filed this appeal against the impugned order whereby Rs. One lakh under Section 112 of Customs Act was imposed on the appellant.

(3.) THE brief facts of the case are that on 16.12.95, the Revenue officers at Jhansi railway station recovered 1309 gms. of gold biscuits of foreign marking from the possession of Sh. Hari Kishan Soni. Shri Hari Kishan Soni in his statement submitted that he was carrier of Sh. Satish Kumar Verma and the gold in question was purchased from appellant. As the follow up action the residential premises of the appellant was searched but nothing recovered. The adjudicating authority confiscated the gold and imposed penalty of Rs. One lakh each on Sh. Hari Kishan Soni and on the present appellant.