Bombay High Court
Daulat Raghunath Derale vs State Of Maharashtra on 3 September, 1990
Equivalent citations: 1990(3)BOMCR608, 1991CRILJ817
JUDGMENT H.H. Kantharia, J.
1. This appeal preferred from jail by the accused-appellant arises from the judgment and order dt. March 25, 1988 passed by the learned Sessions Judge, Thane, in Sessions Case. No. 655 of 1987, convicting the accused for an offence of possessing crude heroin, punishable u/S. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act").
2. The relevant facts giving rise to the appeal are as under :
Police Sub-Inspector Murlidhar Borkar (P.W. 2) of the Crime Branch, Thane and at the relevant time attached to Kalyan Unit, was present at the Control Room at about 12-00 noon on May 29, 1986. At that time, information was received that the accused, a resident of Bail Bazar, had in his possession heroin powder and that he was selling the same. Therefore, he secured the presence of two panch-witnesses from the neighbouring locality and organised a raid and proceeded to the slum area where the accused was residing. The accused was seen standing at the entrance of his hut. His personal search was taken in which two plastic bags each containing 50 paper packets of hero in powder an Rs. 51/- were found. Adjoining to his but, in an open place, there was a cot. A tin was noticed under that cot. It was buried in the ground and a stone was kept on it. On removing the stone, a plastic bag containing three small bags was found. 40, 60 and 80 paper packets respectively were found in each of those small plastic bags. In the said paper packets, there was heroin powder. All these articles were seized under a panchanama (Exh. 6) in the presence of panch witness Murlidhar Mishra (P.W. 1). Sub-Inspector Borker took five paper packets as samples from each of those five bags and thus made a packet of 25 paper packets and arranged to send the same to the Chemical Analyser. The report (Exh. 13) of the Assistant Chemical Analyser to the Government Forensic Science Laboratory, Bombay shows that there were 25 paper packets in the sealed packet out of which paper packets at Sr. Nos. 1, 5, 10, 15, 20 and 25 were examined and it was found that they contained crude herein.
3. The defence of the accused was one of denial. According to him, in the relevant afternoon, he was sleeping in his house when the police came and took him to the Control Room and falsely implicated in this case. He pleaded that no contraband articles were found in his possession. He adduced no defence evidence.
4. The learned trial Judge appreciated the oral as well as documentary evidence adduced before him and rightly did not take into consideration the evidence regarding finding of plastic bags containing heroin powder from a tin under the cot buried in the ground, on a sound reasoning that the tin in question was found in an open place accessible to all and the contraband seized therefrom cannot be said to be in the exclusive possession of the accused. He, however, held the accused guilty for the contraband found from his person and convicted him as stated above and sentenced him to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/-, in default to suffer further rigorous imprisonment for 2 1/2 years. The accused was undergoing similar sentence in Sessions Case No. 672 of 1986 and, therefore, it was ordered that the substantive sentences shall run concurrently.
5. Now, a perusal of the record shows that the prosecution adduced conclusive and definite evidence that out of the contraband seized from the personal search of the accused and the tin, 25 samples of paper packets were sent to the Chemical Analyser whose report further shows that they contained crude heroin. Thus, the evidence of panch witness Mishra and that of Sub-Inspector Borkar supported by the panchanama clearly shows that at the relevant time the accused had put on a pant or a pyjama and from its left side pocket two plastic bags each containing 50 paper packets were found. Likewise, from the tin a big plastic bag was found in which there were three smaller plastic bags which contained 40, 60 and 80 paper packets. Sub-Inspector Borkar collected five paper packets as samples from each of the five plastic bags and thus 25 paper packets were wrapped in a paper and labelled and sealed and taken charge of under a panchanama. Sub-Inspector Borker further deposed that on June 19, 1986 he requested Police Station Officer of Mahatma Fhule Police Station to arrange to send this muddemal to the Chemical Analyser and accordingly Police Sub-Inspector Pandhare had sent the same to the Chemical Analyser under a covering letter (Exh. 11) which shows that one sealed packet containing gurd powder (brown sugar) was sent to the Chemical Analyser. Then, the report of the Chemical Analyser (Exh. 13) shows that what was received by him was one sealed packet containing brown sugar in 25 paper packets put together in a polythene bag which was again put in a packet labelled "M.F. Chowk Police Station, Kalyan, C.R. No. III 304/86 etc." and the Assistant Chemical Analyser examined paper packets at Sr. Nos. 1, 5, 10, 15, 20 and 25 randomly from amongst the 25 exhibits and detected crude heroin therein. From this evidence, it is crystal clear that the Chemical Analyser had examined at least three paper packets out of those recovered from the personal search of the accused which contained crude heroin, i.e. brown sugar.
6. Mr. Deshmukh, learned defence advocate, urged that the panch witness did not know Marathi but the Panchanama was written in Marathi which indicates that he signed the Panchanama without understanding it. We find no substance in the contention of Mr. Deshmukh because the Panchanama was explained to the witness. Mr. Deshmukh also found fault with the evidence of the panch witness vis-a-vis that of Sub-Inspector Borker inasmuch as the panch witness deposed that the raiding party proceeded in two different rickshaws whereas Sub-Inspector Borkar deposed that they went in different directions. There is no merit in the argument of Mr. Deshmukh because the evidence is clear that after proceeding for the raid in two rickshaws, the raiding party stopped at some distance from the slum area in which the accused was residing and then proceeded in two different directions to the hut of the accused. Mr. Deshmukh then pointed out that the Panchanama speaks in terms of the accused putting on a pant but the panch witness deposed that the accused had put on a pyjama and that he understood the difference between a pant and a pyjama. We once again find no merit in the argument of Mr. Deshmukh for the simple reason that a pant with broad bottom may look like a pyjama and, therefore, perhaps the mistake on the part of the panch witness which does not go to the root of the matter. The panch witness who was subjected to a lengthy cross-examination was not at all shaken and there is no reason to disbelieve the testimony of this independent witness who was in no way concerned with the police to oblige them. As a matter of fact, the panch witness was a small businessman owning a flour mill and thus economically independent. At any rate, there is nothing on record to point out that he had reasons to oblige the police and give false evidence against the accused.
7. In this view of the matter, we find no infirmity in the judgment and order recorded by the learned trial Judge convicting and sentencing the accused as stated hereinabove. We have carefully perused the record and on reappreciating and reviewing the entire evidence we find no substance in this appeal. The conviction of the accused and sentence imposed by him are, therefore, confirmed.
8. But before parting with the judgment, we may here dispose of quite an important contention, touching a law point raised by Mr. Deshmukh. His submission is that there is no provision in the NDPS Act to impose a term of sentence in default of payment of fine and as much the learned trial judge erred in inflicting sentence of 2 1/2 years on the accused in default of payment of fine of Rs. 1,00,000/-. The argument is apparently attractive but notwithstanding the fact that there is no provision in the NDPS Act for imposition of substantive sentence in default of payment of fine, we see no substance in the argument of Mr. Deshmukh.
9. Thus, S. 40 of the Indian Penal Code defines "offence" as under :
"Except in the (Chapters) and Sections mentioned in Cls. 2 and 3 of this section, the word "offence" denotes a thing made punishable by this Code.
In Chapters IV, (Chapter VA) and in the following sections namely, Sections 64, 65, 66, 67, 71, 109, 110, 112, 114,115, 116, 117, 187, 194, 195, 203, 211, 213, 214, 221, 222, 223, 224, 225, 327, 328, 329, 330, 331, 347, 348, 388, 389 and 445, the word "offence" denotes a thing punishable under this Code, or under any special or local law as hereinafter defined.
And in Ss. 141, 176, 177, 201, 202, 212, 216 and 441, the word "offence" has the same meaning when the thing punishable under the special or local law is punishable under such law with imprisonment for a term of six months or upwards, whether with or without fine."
A plain reading of this provision of law makes it crystal clear that the effect of Clause (2) of S. 40 is to make everything punishable under the special law as an offence within the meaning of the Indian Penal Code. The offences under the NDPS Act thus become offences under the Indian Penal Code as the term "offence" in certain cases is extended to the things made punishable under any special or local law. It is not in dispute that NDPS Act is a special law and that what was alleged against the accused was an offence. Now, S. 64 of the Indian Penal Code provides that in every case of an offence punishable with imprisonment as well as fine, in which the offender is sentenced to a fine, whether with or without imprisonment and in every case of an offence punishable with imprisonment or fine, or with fine only, in which the offender is sentenced to a fine, it shall be competent to the Court which sentences such offender to direct by the sentence that, in default of payment of the fine, the offender shall suffer imprisonment for a certain term (sic). Again, as per S. 25 of the General Clauses Act, 1987, Ss. 63 to 70 of the Indian Penal Code and the provisions of the Code of Criminal Procedure for the time being in force in relation to the issue and the execution of warrants for the levy of fines shall apply to all fines imposed under any Act, Regulation, rule or bye-law unless the Act, Regulation, rule or bye-law contains an express provision to the contrary. This means that unless another procedure is laid down in the Code of Criminal Procedure, Ss. 63 to 70 of the Indian Penal Code are to be applied. In Re Darla Ramadoss AIR 1958 Andh Pra 707 an order was passed by the Magistrate u/S. 15(b) of the Madras General Sales Tax Act, 1939, directing the accused to undergo imprisonment in default of payment of fine. It was contended on behalf of the accused that the clause directing the accused to undergo imprisonment in default of fine was illegal. This contention was rejected by the Andhra Pradesh High Court. It was pointed out that S. 25 of the General Clauses Act read with S. 64 of the Indian Penal Code makes the order for imprisonment in default of payment of fine, legal. Again, in U. K. Mitra v. Corporation of Calcutta it was contended that it was illegal to impose any sentence of imprisonment in default of payment of fine. Rejecting the contention, the Calcutta High Court pointed out that S. 64 of the Indian Penal Code read with S. 25 of the General Clauses Act makes it quite clear that such imprisonment in default of fine was legal. The Supreme Court also in Bashiruddin Ashraf v. State of Bihar, while dealing with S. 65(1) of the Bihar Waqfs Act, 1947, pointed out that though S. 65 does not provide for any imprisonment in default of payment of fine, the sentence of 15 days' simple imprisonment in default of payment of fine of Rs. 100/- was valid u/S. 33 of the Criminal Procedure Code (old Code) read with Ss. 40 and 67 of the Indian Penal Code. This judgment of the Supreme Court was considered by the Orissa High Court in Kishanlal Sindhi v. Executive Officer, Notified Area Council, Padampur, 1980 Cri LJ 365 in which it was held that a conjoint reading of S. 30 of the Criminal Procedure Code (S. 33 of the old Criminal Procedure Code) and Ss. 40 and 67 of the Indian Penal Code makes the position clear that a sentence of imprisonment can be awarded in default of the payment of fine even though no such imprisonment in default of the payment of fine is provided for by a local or a special statute and S. 67 of the Indian Penal Code which deals with imprisonment in default of the payment of fine applies not merely to the offences under the Indian Penal Code but also under the special and the local laws.
10. In the result, the appeal fails and the same is dismissed.
11. Appeal dismissed.