Kerala High Court
Saseendran vs State Of Kerala on 1 June, 2012
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
FRIDAY, THE 1ST DAY OF JUNE 2012/11TH JYAISHTA 1934
CRL.A.No. 304 of 2007 ( )
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SC.475/2005 of ADDL.DISTRICT AND SESSIONS JUDGE,
FAST TRACK (ADHOC-I), KOZHIKODE
APPELLANT(S)/ACCUSED::
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SASEENDRAN, S/O. NAYADI,
EDAVANAPURAYIL, KUNNAMANGALAM.
BY ADV. SRI.P.V.KUNHIKRISHNAN
RESPONDENT(S)/COMPLAINANT & STATE::
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STATE OF KERALA,
REP. BY PUBLIC PROSECUTOR, DISTRICT COURT
ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.P.M.SAMEER
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 01-06-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RKM
V.K. MOHANAN, J
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Crl.A.No. 304 of 2007
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Dated this the 1st day of June, 2012
JUDGMENT
The sole accused in S.C. No. 475/2005 of the court of Additional District and Sessions Judge, Fast Track (Adhoc-1) Kozhikode, is the appellant and in this appeal he challenges his conviction and sentence imposed against him under section 55(a) of Abkari Act wide judgment dated 16.01.2007 in the above sessions case.
2. The prosecution case is that on 11.08.2002 when PW1 the preventive officer, Kunnamangalam Excise Range and his party while conducting patrol duty through Kunnamangalam- Peringalam road by the side of Ozhayadi bus stop , they found the accused coming with 10 litre plastic can from their opposite direction and on seeing them he tried to flee away. But he intercepted and verified the plastic can and found that the 10 litre can contained full of liquor. Liquor is subsequently identified as arrack by smelling and tasting. Thus, according to Crl.A.No. 304 of 2007 2 the prosecution the accused has committed the offence punishable under section 55(a) of Abkari Act. After completing the investigation, charge was laid before the Judicial First Class Magistrate, Kunnamangalam, where C.P. No. 60/2004 was instituted and learned Magistrate by order dated 15.02.2005 committed the case to the Sessions court from where it was numbered as S.C. No. 475/2005 and thereafter made over to the present trial court. During the trial of the case, when the accused appeared, a formal charge was framed for the above offence and the accused denied the said charge and pleaded not guilty, when the same read over to him which resulted in the further trial of the case, during which PW's 1 to 6 were examined and Exts. P1 to P8 were marked from the side of the prosecution. No evidence either oral or documentary are produced from the side of the defence. MO1 was also identified and marked as material object. The trial court finally, considering the entire evidence and materials, found that the prosecution has succeeded to prove the case against the accused beyond reasonable doubt that the accused was found in possession of 10 Crl.A.No. 304 of 2007 3 litres of arrack uncontravention of Abkari Act. Accordingly, the accused is convicted for the offence under section 55(a) of Abkari Act. On such conviction he is sentenced to undergo rigorous imprisonment for a period of 2 years and to pay a fine of Rs. 1,00,000/- and in default of payment of fine to undergo rigorous imprisonment for a period of 6 months. Set off is allowed. It is the above finding and order of conviction and sentence challenged in this appeal.
3. To prove the prosecution allegation , the prosecution mainly depends upon PW1 and 2, the witness who detected the crime. When they were examined, they have deposed fully in terms of the prosecution allegation. PW1 is the then preventive officer of Kunnamangalam Excise Range and according to him, when himself and party on patrol duty reached at 11.30 a.m. by the side of the Ozhayadi bus stop and they found the accused coming from the opposite direction, who was holding 10 litre of plastic can and seeing the party he tried to escape and on suspicion he was intercepted and on examination of the content of the MO1 plastic can which was held by the accused they Crl.A.No. 304 of 2007 4 realised it as illicit arrack by smelling and tasting. According to PW1 the accused was arrested as per Ext. P1 memo and he had also prepared P2 seizure mahazar. Samples were drawn. According to Pw1 thereafter they reached in the excise office and entrusted the contraband article as well as documents and the accused with Excise Inspector, who registered the crime. PW 1 has also identified the MO1 can. The prosecution has got marked Ext. P3 sketch through Village officer of Kunnamangalam village. PW4 the independent witness who was examined to prove the seizure and arrest of the accused , turned hostile, though his signature was affixed in Ext.P1, P2 and MO1 can. As I indicated earlier, PW5 has registered the crime, when he received the contraband article, documents and accused from PW1 and 2. Ext.P4 is the occurrence report . After registration of Ext. P4, he had prepared Ext. P5 property list and Ext. P6 forwarding note. Apart from those documents, Ext. P7 Chemical Analysis Report is also marked through PW5 when he was examined. It was PW6, who undertook the investigation and he prepared Ext. P8 scene mahazar and questioned the witness, Crl.A.No. 304 of 2007 5 and eventually laid the charge. These are the evidence and materials referred to by the learned Magistrate in the impugned judgment, to convict the appellant.
4. The learned counsel for the appellant submitted that the prosecution has miserably failed to prove the ingredients of either Section 55(a) or 58 of Abkari Act. According to the learned counsel, that there is no mentioning any of the documents which is legally acceptable and the deposition of the witnesses to the effect that the contraband article was possessed by the petitioner/appellant at the time of the alleged seizure with the knowledge that the same is illicit liquor. To substantiate the above point, the learned counsel placed reliance upon the decision of this court Narayanan Vs State of Kerala, 2011 (3) KLT 722, Surendran Vs Excise Inspector 2004(1) KLT 404, Santhosh Vs State of Kerala 2007 (2) KLT 27.
5. On the other hand, Mr. P.I. Sameer, the learned Public Prosecutor submitted that the evidence of Pws 1 and 2 and Ext.P2 seizure mahazar would show that the accused was found transporting the contraband article and therefore, the conviction Crl.A.No. 304 of 2007 6 recorded by the learned Judge of the trial court is fully justified. After taking me through the depositions of Pws 1 and 2, the learned Public Prosecutor submitted that at the time of the alleged incident the appellant was found transporting the contraband article in MO1 can and thus according to the learned counsel, the decision cited by the learned counsel for the appellant are not attracted in the present case and no interference is warranted.
6. I have carefully considered the submissions and arguments advance by the learned counsel for the appellant and the learned Public Prosecutor. I have perused the judgment, I have carefully gone through the evidence and materials on records and also the authorities cited.
7. In the light of the rival arguments advanced by the learned counsel for the appellant and the learned Public Prosecutor, and in the light of the materials involved in this, question to be considered is whether the trial court is justified in its findings that the appellant has committed the offence punishable under Section 55(a) of Abkari Act. Crl.A.No. 304 of 2007 7
8. The prosecution allegation is that at about 11.30 a.m. on 11.08.2002 the appellant was found coming with 10 litre plastic can,and on seeing PWs 1 and 2 he tried to escape, but he was intercepted and when he was found in possession of 10 litre of arrack. In the chief examination of PW1 he deposed that "
30 .
.
. 10
, ,
." after the above portion of the deposition PW1 proceeded to depose the subsequent steps taken by himself to arrest the accused and to seize the contraband article. In the decision reported in Narayanan Vs State of Kerala, 2011 (3) KLT 722 this Court has held that the mere import and transport are two acts which are totally different from each other and mutually exclusive. After considering the scope of Section 55
(a) a learned Judge of this court has held that the act of Crl.A.No. 304 of 2007 8 'bringing' is different from being in ''possession'' and merely because a person found to be in 'possession' of contraband article, it cannot be concluded that he himself brought the article into the state, and it was further held that a person shall not be convicted for the offence under Section 55(a), read with Rule 9 of Rules "Foreign Liquor Rules", solely for the reason that he was found in possession of IMFL and it was further held that the prosecution must prove that the accused brought IMFL in the State. In the above decision this court has held that in a case in which, the case records and documents collected on investigation do not disclose any allegation which would constitute offence under Section 55 of the Act, the court shall not draw any presumption under Section 64 of the Act that accused had committed such offence. It is also held that the court shall not draw presumption under Section 64 of the Act, the commission of an offence which is not alleged by prosecution.
Section 64 of the Act is not intended to presume something, which is not even alleged by the prosecution. The Division Bench of this court in the decision reported in Surendran Vs Crl.A.No. 304 of 2007 9 Excise Inspector 2004(1) KLT 404 has held that Section 55
(a) applies only when a person is found on possession of liquor while importing it and in a case of possession of illicit liquor, the case would fall under Section 58. In the above decision the Division Bench had held that it is 'undoubtedly' true that possession has been proved. However, there is no findings recorded either trial or lower appellate court that the petitioner was having knowledge that it was illicit liquor. Accordingly, finally held that the ingredients of Section 58 are not satisfied. In the present case neither PW1 nor PW2 has got a case that the appellant was aware of the fact that MO 1 can contains illicit liquor and there was no averment in the prosecution documents or in the prosecution witnesses of the case that the appellant possessed illicit arrack with the knowledge that MO1 contained illicit arrack. Learned Public Prosecutor submitted that in Ext. P2 document, the accused himself has admitted that it is illicit liquor and also it is also the submission of the Public Prosecutor that in the evidence of Pws 1 and 2, has stated that the accused tried to escape on seeing them and these evidence Crl.A.No. 304 of 2007 10 and materials are sufficient to attribute knowledge of the petitioner with respect that MO1 contains illicit liquor. A learned Judge of this court in decision Santhosh Vs State of Kerala 2007(2) KLT 27 held that many persons in this country may resort to that course when confronted by the police even while performing legitimate and legal pursuits. That circumstance, by itself, cannot lead to a inference even at the stage of taking cognizance that the articles in question were possessed for the purpose of illicit manufacture of liquor. In the absence of any specific allegation and averments either in the legally acceptable documents of the prosecution or in the evidence of prosecution witnesses that the appellant has got sufficient knowledge and he is aware of the contents of MO1 can, evidence of as rightly held in the decision of Division Bench cited supra, the offence under Section 58 is not attracted against the appellant also. In the light of the above discussion and evidence and materials referred to above, I am of the view that prosecution has miserably failed to establish , the essentials ingredients of Section 55(a) or 58 of the Abkari Act and thereby Crl.A.No. 304 of 2007 11 to prove the allegation against the appellant. These are the findings and conviction recorded by the learned Judge of the trial court against the appellant and accordingly are set aside.
In the result this appeal is allowed, setting aside the judgment dated 16.01.2007 in S.C. No. 475/2005 on the Court of Additional District and Sessions Judge Fast Track (Adhoc-1), Kozhikode, and the appellant is acquitted of all the charges levelled against him and the bail bond, if any, executed by him stands cancelled and he is set at liberty.
Sd/-
V.K. MOHANAN, JUDGE.
//True Copy// P.A. To Judge.
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