Himachal Pradesh High Court
Amzad Khan Son Of Sh.Azam Khan vs State Of Himachal Pradesh on 5 July, 2016
Author: P.S. Rana
Bench: P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. Appeal No. 413 of 2014
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Judgment Reserved on 29th June 2016
Date of Judgment 5th July 2016
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Amzad Khan son of Sh.Azam Khan ....Appellant
Versus
State of Himachal Pradesh ....Respondent
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________________________________________________________
Coram
The Hon'ble Mr. Justice P.S. Rana, J.
Whether approved for reporting?1 Yes.
rt ____________________________________________________________ For the Appellant: Mr. B.B. Vaid, Advocate.
For the Respondent: Mr. M.L. Chauhan Additional
Advocate General and
Mr.R.K.Sharma Deputy
Advocate General
___________________________________________________________ P.S. Rana, Judge JUDGMENT Present appeal is filed against the judgment and sentence dated 13.11.2014 passed by learned Special Judge-I Sirmaur District Nahan in Sessions trial No. 57-ST/7 of 2013/12 title State of H.P. versus Amzad Khan whereby learned Special Judge-I convicted 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 2the appellant under Section 22 of the Narcotic Drugs and Psychotropic Substances Act 1985.
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Brief facts of the case
2. It is alleged by prosecution that on 15.10.2012 at about 10.20 PM at Balmiki Basti Nahan convict was found in exclusive and conscious possession of 288 of capsules of Spasmo Proxyvon and 25 vials of Rexcof cought syrup without any permit/licence. It is alleged by prosecution that convict could not produce any valid rt permit or licence on demand. It is alleged by prosecution that sample seal Ext.PW4/A was drawn and NCB form Ext.PW3/D was also filled. It is alleged by prosecution that case property was took into possession vide seizure memo Ext.PW4/B. It is alleged by prosecution that ruka Ext.PW3/A was prepared and same was sent to police station for registeration of FIR and FIR Ext.PW3/B was registered. It is alleged by prosecution that spot map Ext.PW5/A was prepared. It is also alleged by prosecution that case property, sample of seal, NCB form and seizure memo were deposited and same sent to FSL through PW7 C. Raj Kumar vide RC Ext.PW1/B. It is alleged by prosecution that special report Ext.PW2/A was prepared ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 3 and sent to Additional S.P. Sirmaur through PW7 C.Raj Kumar. It is alleged by prosecution that chemical analyst .
report Ext.PX was received.
3. Charge was framed against the accused on 10.12.2013 by learned Trial Court under Section 22 of NDPS Act. Accused did not plead guilty and claimed trial.
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4. Prosecution examined eight witnesses in all and also tendered documentaries evidence.
5. Learned Trial Court convicted the appellant.
rt Feeling aggrieved against the conviction passed by learned Trial Court appellant filed present appeal.
6. Court heard learned Advocate appearing on behalf of the appellant and learned Additional Advocate General appearing on behalf of the State and also perused the entire record carefully.
7. Following points arise for determination in present appeal:-
Point No.1 Whether judgment and sentence passed by learned Trial Court is perverse and is not based upon oral as well as documentaries evidence placed on record as alleged in memorandum of grounds of appeal?::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 4
Point No.2 Final Order.
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8. Findings upon Point No.1 with reasons 8.1. PW1 MHC Sandeep Negi has stated that he is posted as MHC in P.S. Nahan since April 2012 and he has brought the summoned record. He has stated that on 16.10.2012 at 2.10 AM ASI Mast Ram deposited the parcel of sealed with nine seals of 'M' alongwith NCB form and sample of seal. He has stated that he recorded the entry rt in register at Sr. No. 512/12 and abstract of register is Ext.PW1/A. He has stated that on 18.10.2012 case property along with sample seal, NCB form and other documents sent to FSL Junga through C. Raj Kumar vide RC No. 300/12. He has further stated that case property remained intact in his custody. He has denied suggestion that NCB form was not deposited.
8.2 PW2 HC Ramesh Kumar has stated that he is posted as Reader to Addl. S.P. Sirmaur since 2007 and he has brought the summoned record. He has stated that special report was brought by C. Raj Kumar on 17.10.2012 at 10.15 AM and special report was received by Addl.S.P. Sanjeev Lakhanpal. He has stated that endorsement was also made and he identified the endorsement. He has ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 5 denied suggestion that special report was not given to him.
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8.3 PW3 ASI Mast Ram has stated that he remained posted at P.S. Nahan as I.O. from 2009 to 18.10.2012. He has stated that on 15.10.2012 ruka Ext.PW3/A was brought by C. Ravinder Kumar No. 495. He of has stated that he made the endorsement in red circle and thereafter FIR Ext.PW3/B was registered. He has stated that thereafter case file was handed over to rt C.Ravinder Kumar with direction to hand over the same to I.O. He has stated that on 16.10.2012 at about 2.10 AM ASI Dalip Kumar produced case property sealed in a cloth parcel with seal 'E' along with sample of seal, NCB form in triplicate and seizure memo. He has stated that NCB form Ext.PW3/D was filled and resealing certificate Ext.PW3/E was given. He has stated that he was officiating SHO. He has statd that parcel Ext.P1 is same. He has denied suggestion that all columns from 1 to 12 were filled by one person.
8.4 PW4 C.Ravinder Kumar has stated that he is posted at P.S. Nahan w.e.f. January 2012 and further stated that on 15.10.2012 he along with C. Dalip Singh ASI ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 6 Naresh Kumar had gone for patrolling from P.S. Nahan at about 10.20 PM and when they were present near temple .
of Mata Matangni Devi at Balmiki Basti they noticed accused carrying a bag in his hand and ascending the stairs. He has stated that he identified the accused in Court. He has stated that I.O. directed the accused to stop of and thereafter accused turned around and tried to escape but he was over powered by police officials. He has stated that bag carried by accused was searched and 25 bottles rt of Rexcof cough and two boxes containing 288 capsules of Spasmo Proxyvon were found. He has stated that accused was asked to produce the bill, licence or permit but accused did not produce. He has stated that sample seal Ext.PW4/A was drawn and NCB form in triplicate was filled at the spot. He has stated that seal after use was handed over to him. He has stated that one copy of seizure memo was supplied to accused free of cost and I.O. prepared ruka Ext.PW3/A and same was handed over to him with direction to hand over the ruka at P.S. Nahan and further stated that he produced the ruka before MHC of P.S. Nahan who registered FIR. He has stated that thereafter case file was handed over to him and he delivered the ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 7 same to I.O. Dalip Singh. He has stated that case property was recovered from accused and spot was adjoining to .
various residential houses. He has denied suggestion that police party was not present at the spot. He has denied suggestion that accused was not apprehended with any drugs. He has denied suggestion that entire proceedings of conducted in police station to falsely implicate the accused. He has denied suggestion that no ruka was delivered by him in police station. He has denied rt suggestion that seal was not handed over to him. He has denied suggestion that his signatures obtained on documents later on.
8.5 PW5 ASI Dalip Kumar has stated that he remained posted at P.S. Nahan till 23.10.2012. He has stated that on 15.10.2012 he along with C. Ravinder and PSI Naresh Kumar have gone for patrolling at 9.50 PM. He has stated that approximately at about 10.20 PM they were present at Balmiki locality near Mata Matangi temple and a person was noticed on the stairs. He has stated that when accused saw the police officials he turned around.
He has stated that accused was directed to stop but accused tried to escape and he was over powered. He has ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 8 stated that accused present in Court is same person. He has stated that accused was carrying a bag in his right .
hand and on search of bag 25 bottles of Rexcof cough syrup 100 ml and two boxes of Sapsmo Proxyvon capsules containing 288 capsules found. He has stated that accused could not produce any bill, permit or licence. He of has stated that sample seal Ext.PW4/A was drawn and NCB form Ext.PW3/D filled at the spot. He has stated that seal after use was handed over to C. Ravinder Kumar. He rt has further stated that case property was took into possession vide memo Ext.PW4/B and further stated that signatures of witnesses obtained. He has stated that copy of seizure memo was supplied to accused free of cost and his signatures obtained on memo. He has stated that thereafter he prepared ruka Ext.PW3/A and same was sent through C. Ravinder to P.S. Nahan. He has stated that on the basis of ruka FIR Ext.PW3/A was registered. He has stated that thereafter he prepared site plan Ext.PW5/A. He has stated that statements of witnesses recorded. He has stated that FIR was registered. He has also stated that accused was arrested and information regarding his arrest was given to his wife. He has stated ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 9 that thereafter they came to police station and case property along with other documents, sample of seal were .
produced before ASI Mast Ram who was officiating SHO.
He has stated that he prepared special report Ext.PW2/A and same was sent to Addl. S.P. Sirmaur through C. Raj Kumar. He has stated that Ext.P2 to Ext.P4 were of recovered from accused. He has denied suggestion that all columns of NCB form written by one person. He has stated that no person crossed from the point at the relevant rt time. He has stated that it was 10-12 PM night hence all houses were locked from inside and residents were sleeping. He has stated that he prepared spot map and recorded statements of witnesses. He has stated that no vehicle crossed from point during proceedings. He has denied suggestion that no recovery of drugs was effected from accused and also denied suggestion that accused was not apprehended at the spot. He has denied suggestion that accused was in police station in connection with FIR lodged by accused against residents of Balmiki locality. He has denied suggestion that false case registered against the accused.
::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 108.6 PW6 ASI Devi Singh has stated that he is posted at P.S. Nahan and case file was handed over to him .
for investigation. He has stated that he recorded statements of witnesses on 27.10.2012. He has stated that chemical report Ext.PX was received by him. He has stated that case file was handed over to SHO for of preparation of challan and further stated that he recognized signatures of SHO. He has denied suggestion that he did not record statements of witnesses as per their rt versions.
8.7 PW7 C. Raj Kumar has stated that he is posted as Constable in P.S. Nahan. He has stated that on 17.10.2012 ASI Dalip Singh handed over special report Ext.PW2/A to him and he handed over special report to Additional S.P. Sirmaur. He has stated that on 18.10.2012 MHC Sandeep Negi handed over the parcel resealed with nine seals and NCB form and sample of seal vide RC No. 300 of 2012 with direction to deposit the same in office of SFSL Junga. He has stated that he deposited the parcels in office of SFSL Junga and case property remained intact in his custody. He has denied suggestion that special report ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 11 was not handed over to him. He has denied suggestion that he has tampered with case property.
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8.8 PW8 MHC Madan Dutt has stated that he is posted at P.S. Nahan Sadar since July 2011. He has stated that he has brought the summoned record. He has stated that rapat No. 2 Ext.PW8/A and rapat No. 38 Ext.PW8/B of are correct as per original record. He has stated that rapat Nos. 3 and 40 are Ext.PW8/C and Ext.PW8/D. He has denied suggestion that all reports are manipulated at the rt instance of I.O. to complete the link in story of prosecution.
9. Statement of accused recorded under Section 313 Cr.P.C. Accused did not lead any defence evidence.
10. Following documentaries evidence adduced by the prosecution. (1) Ext.PW1/A is extract of malkhana register. (2) Ext.PW1/B is road certificate. (3) Ext.PW2/A is special report. (4) Ext.PW3/A is ruka sent to SHO P.S. Nahan District Sirmaur for registration of FIR. (5) Ext.PW3/B is FIR No. 202 dated 15.10.2012. (6) Ext.PW3/C is reseal impression 'M'. (7) Ext.PW3/D is NCB form. (8) Ext.PW3/E is resealing certificate. (9) Ext.PW4/A is seal impression 'E'. (10) Ext.PW4/B is seizure memo of 25 ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 12 bottles of Rexocof Cough syrup and two boxes of Spasmo Proxyvon capsules. (11) Ext.PW5/A is site plan. (12) Ext.PX .
is SFSL examination report. As per examination report 99.98 mg Dextropropoxyphene Napsylate per capsule of Spasmo Proxyvon was found and 1.981 mg codeine phosphate was found in 100 ml bottle of Rexcof cough of syrup. (13) Ext.PW8/A to Ext.PW8/D are daily station diaries.
11. Submission of learned Advocate appearing on rt behalf of appellant that there is major contradiction in testimonies of prosecution witnesses and on this ground accused be acquitted is rejected being devoid of any force for the reasons hereinafter mentioned. Court has carefully perused testimonies of all prosecution witnesses. There is no major contradiction in testimonies of prosecution witnesses which goes to the root of case. In present case 288 capsules of Spasmo Proxyvon and 25 vials of Rexcof cough syrup recovered from exclusive and conscious possession of accused on 15.10.2012 during night period at 10.20 PM at Balmiki Basti Nahan. Testimonies of prosecution witnesses recorded after a gape of sufficient time. Testimonies of PWs 1 to 3 recorded on 3.6.2014, ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 13 testimony of PW4 and PW5 recorded on 4.6.2014, testimony of PW6 recorded on 16.5.2014, testimonies of .
PW7 and PW8 recorded on 16.7.2014. It is well settled law that minor contradictions are bound to come when testimonies of prosecution witnesses recorded after a gape of sufficient time. It was held in case reported in of (2010)9 SCC 567 title C. Muniappan and others vs. State of Tamil Nadu that an undue importance should not be attached to omissions, contradictions and discrepancies which do not rt go to the root of the matter and shake the basic version of prosecution's witness. It was held that minor discrepancies are bound to occur in statements of witnesses when testimony of witness is recorded after a gape of time. See AIR 1972 SC 2020 title Sohrab and another vs. The State of Madhya Pradesh. See AIR 1985 SC 48 title State of U.P. vs. M.K. Anthony. See AIR 1983 SC 753 title Bharwada Bhoginbhai Hirjibhai vs. State of Gujarat. See AIR 2007 SC 2257 title State of Rajasthan vs. Om Parkash. See (2009)11 SCC 588 title Prithu alias Prithi Chand and another vs. State of Himachal Pradesh. See (2009)9 SCC 626 title State of Uttar Pradesh vs. Santosh Kumar and others. See AIR 1988 SC 696 title Appabhai and another vs. State of Gujarat. See AIR 1999 SC 3544 title Rammi alias Rameshwar vs. State of Madhya Pradesh. See ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 14 (2000)1 SCC 247 title State of H.P. vs. Lekh Raj and another.
See (2004) 10 SCC 94 title Laxman Singh vs. Poonam Singh and .
others. See (2012)10 SCC 433 title Kuriya and another vs. State of Rajasthan.
12. Submission of learned Advocate appearing on behalf of the appellant that false FIR was filed against the appellant contrary to facts and on this ground appeal filed of by appellant be allowed is rejected being devoid of any force for the reasons hereinafter mentioned. Accused did rt not lead any positive cogent and reliable evidence on record in order to prove that police officials have inimical relation towards the accused at any point of time. It is not expedient in the ends of justice to disbelieve testimonies of police officials in present case.
13. Submission of learned Advocate appearing on behalf of the appellant that provision of Section 50 of NDPS Act not complied in present case and on this ground appeal filed by appellant be accepted is rejected being devoid of any force for the reasons hereinafter mentioned.
It is proved on record that 288 capsules of Spasmo proxyvon and 25 vials of Rexcof cough syrup found from bag of accused. It is well settled law that when ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 15 contraband is recovered from bag of accused then compliance of Section 50 of NDPS Act 1985 is not .
mandatory. See (1993)8 SCC page 257 title Kalma Tumka vs. State of Maharashtra. See (2003)8 SCC page 666 title Megh Singh vs. State of Punjab. See (2005)4 SCC page 350 title State of H.P. vs. Pawan Kumar.
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14. Submission of learned Advocate appearing on behalf of the appellant that prosecution did not examine any independent witness and on this ground appeal be rt allowed is rejected being devoid of any force for the reasons hereinafter mentioned. It is proved on record that 288 capsules of Spasmo Proxyvon and 25 vials of Rexcof cough syrup found from exclusive and conscious possession of accused on 15.10.2012 in midnight at 10.20 PM. PW5 ASI Dalip Kumar when appeared in witness box has specifically stated that no person crossed the recovery point and houses were locked and residents of locality were sleeping during night period. It is also proved on record that recovery was effected as a chance recovery. It is well settled law that in chance recovery association of two independent witnesses is not mandatory and it is held that non-association of independent witnesses is not fatal ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 16 to prosecution case. See AIR 1994 SC 1872 title State of Punjab vs. Balbir Singh. See (1998)8 SCC 655 title Mohinder .
Kumar vs. State Panji Goa. See AIR 2003 SC 7 title Bharatbhai Bhagwanjibhai vs. State of Gujarat. See AIR 1999 SC 2378 title State of Punjab vs. Baldev Singh.
15. Submission of learned Advocate appearing on of behalf of appellant that material incriminating circumstances not put to accused under Section 313 Cr.P.C. and on this ground appeal filed by appellant be rt allowed is rejected being devoid of any force for the reasons hereinafter mentioned. Court has carefully perused statement of accused recorded under Section 313 Cr.P.C. It is held that all material incriminating circumstances put to accused when statement of accused was recorded under Section 313 Cr.P.C. by learned Trial Court.
16. Submission of learned Advocate appearing on behalf of appellant that learned Trial Court has failed to appreciate the missing link evidence in present case and on this ground appeal be allowed is rejected being devoid ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 17 of any force for the reasons hereinafter mentioned. Court is of the opinion that prosecution has proved the link .
evidence in present case as required under law.
Testimonies of PWs 1 to 3 and 6 to 8 prove the link evidence in accordance with law. Testimonies of PWs 1 to 3 and 6 to 8 are trustworthy reliable and inspire of confidence of Court. There is no reason to disbelieve the testimonies of PWs 1 to 3 and 6 to 8 in the present case.
There is no evidence on record that PWs 1 to 3 and 6 to 8 rt have hostile animus against accused at any point of time.
17. Submission of learned Advocate appearing on behalf of apepllant that case property was tampered is rejected being devoid of any force. There is no positive cogent and reliable evidence on record in order to prove that case property was tampered at any point of time.
Plea of appellant that case property was tampered is defeated on the concept of ipse dixit (Assertion made without proof).
18. Submission of learned Advocate appearing on behalf of appellant that it is not proved on record that dextropropoxyphene Napsylate was found in capsules of Spasmo Proxyvon is also rejected being devoid of any ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 18 force for the reasons hereinafter mentioned. Court has carefully perused the examination report submitted by .
SFSL Junga. There is recital in examination report that after various scientific tests such as physical identification, chemical, chromatographic and UV Spectrophotometrix analysis as well as quantitative analysis of dextropropoxyphene napsylate was found to the extent of 99.98 mg per capsule.
19. Submission of learned Advocate appearing on rt behalf of appellant that there is no positive cogent and reliable evidence on record in order to prove that codeine phosphate was found in Rexocof cough syrup is rejected being devoid of any force for the reasons hereinafter mentioned. Chemical Analyst has specifically mentioned in positive manner in examination report that codeine phosphate was found to the extent of 1.981 mg. per/ml in 100 bottle of Rexocof cough syrup. Accused did not file any written application before learned Trial Court for cross examination of public analyst. Report of public analyst is per se admissible in evidence under Section 293 of Code of Criminal Procedure 1973.
::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 1920. Submission of learned Advocate appearing on behalf of appellant that accused cannot be convicted on .
basis of oral as well as documentaries evidence placed on record is rejected being devoid of any force for the reasons hereinafter mentioned. PW4 C. Ravinder Kumar has specifically stated in positive manner that 25 bottles of of Rexocof cough syrup containing 100 ml. and two boxes containing 288 capsules of Spasmo Proxyvon recovered from exclusive and conscious possession of accused.
rt Testimony of PW4 is corroborated by PW5 ASI Dalip Kumar. Testimonies of PWs 4 and 5 are tustworthy reliable and inspire confidence of Court. There is no evidence on record that PW4 and PW5 have hostile animus against the accused at any point of time. It is well settled law that conviction in criminal law can be sustained on testimony of single witness if testimony of single witness inspires confidence of Court. It was held in case reported in AIR 1973 SC 944 title Jose vs. State of Kerala that conviction can be sustained in a criminal case upon the sole testimony of a single witness if testimony of witness is trustworthy, reliable and inspire confidence of Court. See AIR 2010 SCW ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 20 4470 title Bipin Kumar Mondal vs. State of West Bengal. See Lates HLJ 2003(1) HP 541 title State of H.P. vs. Om Parkash.
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21. Testimonies of oral witnesses are corroborated by documentaries evidence i.e. extract of malkhana register, road certificate, special report, ruka, resealing sample, NCB form, resealing certificate, seal impression, of seizure memo, site plan and examination report submitted by chemical analyst and rapats placed on record.
22. Submission of learned Advocate appearing on rt behalf of appellant that conviction cannot be sustained on testimonies of police officials alone is rejected being devoid of any force for the reasons hereinafter mentioned.
It is well settled law that testimonies of police witnesses can be believed if same inspires confidence of Court. See (2012)4 SCC 722 title Govind Raju alias Govinda vs. State. See (2007)15 SCC 760 title Tika Ram vs. State of M.P. See (2007)7 SCC 625 title Girja Prasad (dead) by LRs vs. State of M.P. See (1996)3 SCC 338 title Tahir vs. State. It is held that business of dextropropoxyphene napsylate and codeine phosphate is spoiling the career of society at large and Court is of the opinion that no one can be allowed to gain monetary benefit at costs of society at large. Hence it is held that ::: Downloaded on - 15/04/2017 20:45:50 :::HCHP 21 judgment and sentence passed by learned Trial Court is not perverse and same is based on oral as well as .
documentary evidence placed on record. Point No.1 is answered in negative.
Point No. 2(Final Order)
23. In view of findings upon point No.1 above of appeal is dismissed. Judgment and sentence passed by learned Trial Court affirmed. File of learned Trial Court along with certified copy of judgment be sent back rt forthwith. Criminal appeal No. 413 of 2014 is disposed of.
All pending miscellaneous application(s) also stands disposed of.
(P.S.Rana)
July 05,2016(ms) Judge.
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