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Supreme Court: Voluntary Confession Qualifies as Substantive Evidence under the Customs Act - (25 Feb 2026)

CUSTOMS

Supreme Court held that a person can be convicted under the Customs Act based on voluntary confessional statements under Section 108, upholding the conviction of two individuals in Gujarat for smuggling 777 wrist watches and 879 straps, even without direct possession of the goods.

Tags : VOLUNTARY CONFESSION   SUBSTANTIVE EVIDENCE   CUSTOMS ACT  

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