- (1.) The appellant and one Mohamed Ibrahim alias Kottai Thambi were apprehended when crossing into the Indian Union from the French territory of Pondicherry on the rights of the 23rd March, 1952, at 1 A. M. The appellant was found conveying dutiable goods namely 2 blocks of gold weighing 307 7/8 tolas in all by tying them in a special cloth pouch around his waist and concealing them under his clothes and he was aided and abetted in that act by Mohamed Ibrahim. The appellant was charged with having committed an offence of conveying the said dutiable goods from the French Territory of Pondicherry into the Indian Union (Madalapet village by land by a route other than the authorised route prescribed under the Land Customs Act, i.e., offence under S. 7 (1) (b) of the Land Customs Act, and Mohamed Ibrahim was charged with having committed an offence under S. 7(i)(c) of the Land Customs Act.
(2.) They were put on the 24th March, 1952, before the Stationary Sub-Magistrate, Cuddalore, when the appellant pleaded guilty, stating that one person came and gave him the gold through a lane and asked him to bring it into the Indian Union. The learned Magistrate accepted this plea of the appellant and convicted the appellant and sentenced him to rigorous imprisonment for four months. He also ordered the confiscation of the two blocks of gold which were found on the person of the appellant. In view of the admission and the consequent conviction of the appellant the case was withdrawn against Mohamed Ibrahim who denied his guilt.
(3.) The appellant filed a revisional application in the High Court of Judicature at Madras. The High Court was impressed with the argument advanced by the Counsel for the appellant that the circumstances of the case threw suspicion as to the genuine and voluntary nature of the confession made by the appellant. The High Court however in so far as the appellant had been in jail for about 16 days did not think if necessary to order a retrial and accordingly set aside the conviction and sentence. The High Court however while acquitting the accused curiously enough ordered that the order for confiscation of the two blocks of gold should stand and it is this order against which the appellant has obtained from this court special leave to appeal.;