Bombay High Court
Snyman Lourens Abraham vs Y.M.Patil on 20 December, 2012
Author: R.C.Chavan
Bench: R.C.Chavan
Anand
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.728 OF 2009
Snyman Lourens Abraham .Appellant
South African National,
R/o. 3 De Street, 93-Boxburg,
Johannesburg,
South Africa.
V/s.
1. Y.M.Patil, .Respondents
Intelligence Officer,
Air Intelligent Unit of Customs
C.S.International Airport,
2. State of Maharashtra
Mr.Arfan Sait, Advocate, Appointed for the
Appellant
Mrs.A.A.Mane, Special Public Prosecutor, for
Union of India
Mrs.G.P.Mulyekar, APP, for Respondent No.2 -
State
CORAM : R.C.CHAVAN, J.
DATE : 20TH DECEMBER, 2012
ORAL JUDGMENT
. This appeal is directed against conviction of the appellant for the offences punishable under Sections 8(c) read with Sections 21(c) and Section 29 of the Narcotic Drugs And Psychotropic Substances Act, 1985 (Hereinafter referred to as 'NDPS' Act), as also under Section 8(c) read with Sections 23, 1 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: 28 and 29 of the NDPS Act and the sentence of rigorous imprisonment for ten years with a fine of Rs.1,00,000/- or in default of payment of fine further rigorous imprisonment for two years imposed upon the appellant by the learned Special Judge for trial of cases under the NDPS Act on conclusion of trial of Special Case No.13 of 2006 before him.
2. Facts which are material for deciding this appeal are as under :-
The appellant, a South African
National, had reported at International
Airport at Mumbai at 2:00 a.m. on 16th July, 2005. PW-17 Kundansingh Mohansingh Bisht, an officer of CISF was frisking the appellant. He found that there was something suspicious and therefore, called his superior. Ninety eight capsules containing some suspicious drugs were found in a jacket which the appellant was wearing. The officers of Air Intelligence Unit were informed by the CISF Commander Balbir Singh. Panchas were called and suspicious capsules and travel documents 2 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: of the appellant were seized. On enquiry, the appellant gave admission about recovery of 98 capsules from him. All 98 capsules were weighed and their weight was found to be 958 grams. Contents of the capsules were tested on field testing kit and the capsules were found to contain heroin. One capsule wrapped in Silver foil and cello tape was found in pocket of Pyjama kept in checked in bag of the appellant. During the course of seizure, the appellant stated that he had to go to toilet. He went to toilet escorted by the Investigating officer Karketta, panch Mukesh Sharma and one sepoy. The appellant ejaculated six capsules which were washed and cleaned. Those six capsules were cut open and were found to contain off white powder. The net weight of contents of 105 capsules which were cut open and collected in a separate polythene bag was 835 grams. Three samples of 5 grams each were taken from this and sealed and the bulk was also separately packed, labelled and sealed. A panchanama was drawn up. Statement of the appellant was also 3 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: recorded under Section 67 of the NDPS Act. The appellant was then admitted to J.J.Hospital since he claimed to have more capsules inside his body, where necessary tests were done and eventually under medical supervision some more capsules were ejected which were found to contain 143.75 grams of contraband from which three samples of 3.75 grams each were taken and sealed. The bulk was also sealed separately. The samples taken were sent to the Forensic Science Laboratory which reported that the samples were of heroin. On completion of investigation, a complaint was filed by the officer of Air Intelligence Unit with the Special Court at Mumbai.
3. The learned Judge charged the appellant for the offences punishable under Section 8(c) read with Section 21(c), Section 8(c) read with Section 23(c), Section 8(c) read with Section 21(c) and 23(c) read with Section 28 of the NDPS Act for possession of 1032.205 grams of heroin. Since the laboratory 4 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: confirmed that both the samples contained Diacetyl Morphine without giving percentage, fresh samples were extracted from the material and sent to the Forensic Science Laboratory which reported that the samples contained 36.12% heroin (diacetyl morphine) and 43.95% Monoacetyl Morphine in one sample, and 2.71% heroin and 59.41% Monoacetyl Morphine in the other sample. Since the appellant pleaded not guilty he had been put on trial at which the prosecution examined as many as 30 witnesses in its attempt to bring home guilt of the appellant. After considering their evidence in the light of defence of false implication, the learned Judge convicted and sentenced the appellant as aforementioned. It may be noted here that the appellant retracted his statement made under Section 67 of the NDPS Act on 17th October, 2007 i. e. almost two years after the statement was made.
4. I have heard the learned counsel for the appellant and the learned Special Public Prosecutor for the respondent - Union of 5 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: India. With the help of both the learned counsel I have gone through the evidence on record and the impugned Judgment.
5. PW-1 Yashanand Madhusudan Patil is an Intelligence officer, who stated about seizure of 98 capsules from the jacket worn by the appellant and one capsule from pyjama in bag of appellant. He also states about seizure of six capsules which the appellant had voluntarily ejected at the Airport. He proved panchanama at Exhibit 13 and seizure report at Exhibit 30. PW-15 Krishnamurthy Vasudev Hebbar, Superintendent of customs was also present at the Airport at the time of raid and so also PW-16 Ram Hotchand Ochani, Intelligence officer. They corroborated version of PW-1 Yashanand Patil. PW-21 Mukesh Anandilal Sharma was panch at seizure effected at the Airport. PW-27 Vishnu Bahadur Ram Bahadur is another panch, who was examined to prove seizure but his evidence is vacillating and unworthy of belief.
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6. PW-17 Kundansingh Bisht was the officer of CISF, who had frisked the appellant and first noticed that there was something amis that the appellant was shivering with nervousness. He states he called his superior Balbir Singh. It appears from statement of Kundansingh Bisht at Exhibit 86 that one of the capsules was opened and found to contain some white coloured powder. The learned counsel for the appellant submitted first, that since Bisht had reported the matter to Balbir Singh and Balbir Singh had, in fact, contacted the officers of Air Intelligence Unit, the prosecution ought to have examined Balbir Singh as a witness. He further submitted that while PW-17 Kundansingh Bisht stated that one capsule was broken and found to contain some white coloured powder, PW-21 Mukesh Anandilal Sharma states that all the capsules were intact. The learned counsel for the appellant, therefore submits that the learned trial Judge was in error in relying on such discrepant evidence and hold that the appellant was found in possession of 105 7 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: capsules at the Airport. He submitted that non-examination of Balbir Singh was very serious and it ought to have resulted in rejection of evidence of other witnesses.
7. The learned Special Public Prosecutor, on the the other hand submitted that here the officer of Air Intelligence Unit would have had no reason to falsely implicate the appellant, since it was a chance recovery upon PW-17 Kundansingh Bisht finding something suspicious on the person of the appellant.
She, therefore, submitted, and rightly in my view, the natural evidence of these witnesses about recovery effected at the Airport was rightly accepted by the learned trial Judge.
8. PW-3 Rajesh Gopal Nair, Intelligence officer, PW-6 Sanjaykumar Vishwanath Tiwari Intelligence officer, PW-7 Atul Anant Ranade Preventive officer, PW-8 Vijay Joseph Kerketta Intelligence officer, PW-9 Sachin Gorakhnath Pagar Intelligence Officer and PW-10 Santosh Raghu Shetty all state about ejection of capsules when the appellant was in 8 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: J.J.hospital. PW-18 Dr. Girish Devendra Bakshi and PW-19 Dr. Prithvipal Rajaram Chavan are the Medical officers, who were present in J.J.Hospital. PW-23 Chandrakant Kisan Hande is a panch about the incidents in J.J.Hospital. PW-25 Ramesh Vishwanath Kamble and PW-28 Kashinath Shankar Turi are Ward boys at the J.J.Hospital, who state about purging of capsules at J.J.Hospital. The recoveries made at the J.J.Hospital have not been accepted by the learned trial Judge, since he found that the provisions of Section 50 of the NDPS Act had not been complied with and he, therefore, excluded from consideration seizure of 143.75 grams heroin from capsules ejected at J.J.Hospital.
9. The learned counsel for the appellant submitted that the learned trial Judge had refused to accept seizure effected in J.J.Hospital on account of ejection of capsules by the appellant due to non- compliance of provisions of Section 50 of the NDPS Act. He submitted that the learned Judge 9 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: should also have refused to accept seizure of 6 capsules ejected at the Airport for the same reason. As rightly pointed out by the learned Special Public Prosecutor for Union of India, seizure of these capsules at the Airport has to be distinguished from seizure of capsules in the J.J.Hospital, since these capsules were ejected by the appellant voluntarily, whereas capsules which were ejected in J.J.Hospital were as a result of medical intervention. Therefore, according to the learned counsel for Special Public Prosecutor, the learned trial Judge had rightly held that 105 capsules weighing 835 grams were in possession of the appellant.
10. The learned counsel for the appellant sought to rely on recent Judgment of the Supreme Court in Suresh & Ors. Vs. State of Madhya Pradesh in Criminal Appeal No.300 of 2009 dated 22.11.2012 in support of his contention that non-compliance of Section 50 of the NDPS Act should result in acquittal of the appellant. I have carefully gone through 10 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: the Judgment made available for my perusal by the learned counsel for the appellant. There seems to be some confusion and may be the copy shown to me is not accurate. In para 2(c) of the Judgment, the Hon'ble Supreme Court has referred to seizure of three packets of Opium seized from the person of the appellant.
These three packets contained 825, 820 and 800 grams of Opium. The mudguard of the vehicle was then searched and inside the front mudguard 6 polythene bags containing 615, 690, 800, 810, 820 and 820 grams of Opium were found. Thus, Opium found on the person in that case was 825 + 820 + 800 = 2445 grams whereas Opium in the mudguard was 615 + 690 + 800 + 810 + 820 + 820 = 4555 grams i. e. more than 4 and 1/2 Kg. The Hon'ble Supreme Court referred to breach of provisions of Section 50 of the NDPS Act, in relation to seizure from personal search of the appellant. The Court then observed in para 13 of the Judgment as under :-
"13. Though a portion of the contraband (opium) was recovered from the vehicle for which Section 50 is not 11 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: applicable, if we exclude the quantity recovered from the vehicle, the remaining would not come within the mischief of 'commercial quantity' for imposition of such conviction and sentence. Taking note of length of period in prison and continuing as on date and in view of non-compliance of sub-
section (1) of Section 50 in respect of recovery of contraband from the appellants, we set aside the conviction and sentence imposed on them by the trial Court and confirmed by the High Court."
In my humble opinion, if the contraband seized from the personal search has to be executed because of non-compliance of Section 50 of the NDPS Act, and if Section 50 is not applicable to contraband recovered from the vehicle, it is not clear as to why the Court should be saying that the quantity recovered from the vehicle has to be excluded and then go on to observe that the remaining quantity would not come within the mischief of commercial quantity. As already pointed out, the quantity found on the person of the appellant was less than commercial quantity i. e. 2445 grams, commercial quantity being 2.5 12 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: kilograms, whereas quantity in the mudguard was 4.5 kilograms and obviously commercial quantity. Then the Hon'ble Court is shown to have held that taking note of length of period in prison and continuing as on date and in view of non-compliance of sub-section (1) of Section 50 of the NDPS Act, conviction and sentence is set aside. First, it is doubtful, if after noting that 4.5 kilograms of contraband was seized from vehicle, to which provisions of Section 50 did not apply, the Court could observe that quantity seized was not commercial quantity. It is equally doubtful whether on finding that the appellants were in possession of less than commercial quantity, only because they were in jail the conviction itself would be set aside by the Hon'ble Supreme Court. Ordinarily, the conviction could have been altered to that for less than commercial quantity. In any case, in the case at hand, as far as seizure effected at the Airport is concerned, there was no question of compliance of Section 50 of the NDPS Act, since the seizure was a chance 13 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: seizure upon CISF personnels stumbling upon contraband being carried by the appellant.
11. Apart from this, as rightly pointed out by the learned Special Public Prosecutor, the appellant's statement was recorded by PW-4 Anil Hari Velingkar, Superintendent vide Exhibit 48. This statement was followed up by another statement made by Superintendent of Customs A.K.Sahu ig vide Exhibit 70. The statements were retracted only on 17th October, 2007. Therefore, this belated retraction would indicate vacillation in the mind of the appellant about his complicity in the attempt to carry contraband.
12. The other witnesses examined namely PW-
5 Arvind Trimbak Yelne, PW-13 Vinayak Gajanan Bhate, PW-14 Dayanidhi Raghunath Sahu and PW-
26 Sarang Sudhakar Gore state about custody of the articles. There is no infirmity in their evidence. PW-20 Subhashchandra Shantilal Surana and PW-22 Vinod Kumar Balbir Singh are Assistant Chemical Examiners, who state about 14 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: analysis carried out by them. PW-29 Anson Parthil Thomas is intelligence officer, who took samples from the Court and PW-30 Mrs. Sharmila Ajay Shinde analysed samples sent from the Court and found that percentage of Diacetyl Morphine in the samples taken and seized at the Airport was 36.12%.
13. The learned Special Judge applied the principles laid down in E. Micheal Raj V/s.
Intelligence Officer, NCB, reported in AIR 2008 SC 1720 and found that since percentage of Diacetyal Morphine was 36.12% in the heroin seized, the appellant was found to be in possession of 1032.205 grams, which is more than commercial quantity. No fault can be found with the conclusion drawn by the learned Judge.
14. In the matter of sentence too, the learned Judge observed that he agreed with the learned counsel for the appellant that minimum sentence for both the offences would meet the 15 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: ends of justice and had, therefore, imposed minimum sentence of rigorous imprisonment for ten years with a fine of Rs.1,00,000/- on both counts.
15. Even so the learned counsel for the appellant submits that since the offending act was one being found 835 grams of contraband material, though two penal provisions may be attracted, two sentences need not be imposed.
The learned counsel for the appellant invoked principles of Section 71 of the Indian Penal Code. The learned Special Public Prosecutor submits that the principles in the Indian Penal Code would not be applicable to the special enactment under the NDPS Act. In my view, when the offence of attempting to export could not have been committed without the person being possession of the contraband a separate punishment for possession was not warranted. In any case, the learned Judge has, in fact, directed that the sentences should run concurrently, except sentences of 16 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: fine. Therefore, as far as two sentences for the two offences are concerned, they are not warranted and the sentences would have to be altered to one sentence of rigorous imprisonment for ten years with a fine of Rs.1,00,000/-.
16. The learned counsel for the appellant drew my attention to another disturbing feature of this case.
ig He pointed out that the appellant was apprehended at the Airport on the early hours of 16th July, 2005. He was actually shown as arrested by PW-2 Intelligence officer on 21st July, 2005. He states that the officer who confined in J.J.Hospital and in spite of this the authority had not taken care to show that the appellant was arrested on 16th July, 2005 itself. In fact, this conduct came for criticism from the learned trial Judge and the learned Judge recommended to the Commissioner of Customs to take note of this and take appropriate action against the officer 17 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: concerned. The learned Special Public Prosecutor upon instructions from the Superintendent states that no action has been taken so far but the department would initiate appropriate action. The learned counsel for the appellant submits that the appellant's detention from 16th July, 2005 till 21st July, 2005 amounts to wrongful confinement and illegal detention. In my view, reduction in sentence ofig rigorous imprisonment for two years in default of payment of fine to rigorous imprisonment for one year should be sufficient compensation for this deviation from the procedure laid down by the authority.
17. In view of this, appeal is partly allowed. Conviction of the appellant for the offences punishable under Sections 8(c), 21(c) read with Section 29 as also Sections 8(c), 23, 28 and 29 of the NDPS Act is maintained.
However, he is sentenced to suffer rigorous imprisonment for ten years and to pay a fine 18 of 19 ::: Downloaded on - 09/06/2013 19:30:53 ::: of Rs.1,00,000/- or in default suffer rigorous imprisonment for one year. Registry may send a copy of the order to the appellant in jail.
(R.C.CHAVAN, J.) 19 of 19 ::: Downloaded on - 09/06/2013 19:30:53 :::