Kerala High Court
T.K.Hashim vs The Assistant Sub Inspector on 17 September, 2002
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.D.RAJAN
TUESDAY,THE 2ND DAY OF APRIL 2013/12TH CHAITHRA 1935
Crl.Rev.Pet.No. 1481 of 2002 ( )
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AGAINST THE ORDER/JUDGMENT IN CRA 19/1999 of ADDL.DISTRICT COURT
(ADHOC -1), KASARAGOD DATED 17-09-2002
AGAINST THE ORDER/JUDGMENT IN SC 82/1998 of SUB COURT, HOSDRUG
DATED 08-01-1999
REVISION PETITIONER(S)/APPELLANT/ACCUSED:
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T.K.HASHIM, S/O.MUHAMMED, RESIDING
AT THANGAYAM THRIKARIPUR VILLAGE, THRIKARIPUR P.O.
BY ADVS.SRI.M.THAMBAN
SMT.T.SUDHAMANI
RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:
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1. THE ASSISTANT SUB INSPECTOR,
CHANDARA POLICE STATION.
2. THE STATE OF KERALA REP. BY
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
02-04-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
acd
C.R.
P.D. RAJAN, J.
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Crl.R.P.No. 1481 of 2002
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Dated this the 2nd day of April, 2013
ORDER
The revision petitioner was convicted by the trial court U/S.55(a) of the Abkari Act and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,00,000/- with a default sentence of simple imprisonment for one year. An appeal preferred was dismissed by the learned Additional Sessions Judge (Adhoc-1), Kasaragod, confirming the conviction passed by the trial court. Challenging the said judgments, the accused preferred this revision petition.
2. The prosecution case is that on 16.8.1997, the Assistant Sub Inspector of Police, Chandera Police Station was conducting patrol duty within his jurisdiction. When he reached at Trikaripur, the revision petitioner was found near a waiting shed at Olavara with a suitcase. He intercepted and interrogated the revision petitioner, after that he opened the suitcase in which he found 30 bottles of Karanataka made arrack each containing 180 ml. At about 4.45 p.m., the revision petitioner was arrested Crl. R.P.No.1481/02 2 by the A.S.I. and the arrack with bottles and suit case were taken into custody after preparing a mahazar. He took two samples from the bottles and reached at the Police Station, registered a crime No.177/1997 under Section 55(a) of the Abkari Act. After completing the investigation, the Sub Inspector of Police,Chandera Police Station laid charge.
3. In the trial court, prosecution examined PWs 1 to 4 and marked Ext.P1 to P5 and admitted MOs1 and 2 in evidence. DW1 was examined for defence. The incriminating circumstances brought out in evidence were denied by the revision petitioner, when he was questioned under Section 313 Cr.P.C. The learned trial Judge convicted the accused, aggrieved by that, he preferred an appeal before Sessions Court, in which the conviction was confirmed.
4. The learned counsel appearing for the revision petitioner contended that the detection and arrest of the accused was made by a non abkari officer, who was the Assistant Sub Inspector of Police, Chandera Police Station. The Government from time to time had notified the officers to perform duties of Abkari officers in which Assistant Sub Crl. R.P.No.1481/02 3 Inspector is not mentioned. Moreover, the Sub Inspector of Police, Chandera Police station, who verified the investigation of ASI and submitted a final report before the court, was not examined as a witness in the trial court.
5. The learned Public Prosecutor contended that even though PW1 is not an Abkari officer, the evidence collected by such officer is material, which is an incriminating evidence against the accused. His act is only an irregularity in investigation and the proper investigation was conducted by the Sub Inspector of Police and laid charge before Court.
6. In the light of the above argument, I have considered whether there is any illegality or irregularity in the finding of the Court below? I have perused a Government Notification issued vide S.R.O.No.321/1996 dated 29.3.1996. As per the notification, the Government of Kerala appointed all police officers of and above the rank of Sub Inspector of Police in charge of Law and Order and working in the General executive branch of the Police Department was designated as Abkari officers as per Section 5 of the Abkari Act, which reads as follows:
Crl. R.P.No.1481/02 4
"S.R.O.No.321/96.- In exercise of powers conferred by section 4 of the Abkari Act, I of 1077 the Government of Kerala hereby appoint all police officers of and above the rank of Sub Inspector of Police in charge of Law and Order and working in the General executive branch of the Police Department and all Revenue Officers of and above the rank of Deputy Collectors to be Abkari Officers under their respective Jurisdiction for the purpose of Sections 31, 32, 33, 34, 35, 38, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53 and 59 of the Act and to exercise all the powers and to discharge all the duties conferred and imposed on Abkari Officers, in the sections aforesaid.
This notification shall come into force with immediate effect."
7. The report of abkari officer u/s 50 of the Abkari Act confer jurisdiction to a competent Magistrate to take cognizance. According to S. 50(1), every investigation into the offence under this Act shall be completed without unnecessary delay and S.50 (2) says as soon as investigation into the offences under this Act is completed, the Abkari Officer shall forward it to a Magistrate, empowered to take cognizance of the offence on a police report, which is a report in accordance with sub-s.(2) of S.173 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974). Aclose reading of the Section shows that the Magistrate can take cognizance only on the basis of a report filed by the Abkari Officer. An Abkari Officer is defined under sub-s.(2) of S.3, which reads as follows:
Crl. R.P.No.1481/02 5
'Abkari Officer" means the Commissioner of Excise or any officer or other person lawfully appointed or invested with powers under Ss.4 or 5.' Government by notification dated 29.3.1996 authorized all police officers above the rank of Sub Inspector of Police to discharge all the duties conferred on an Abkari Officer. In this context I can say Assistant Sub Inspector of Police is not an Abkari Officer as defined under the Act. The evidence of PW1 shows that on the basis of the prior information, he arrived at the place of occurrence with the police party and detected the offence.
While getting reliable information he proceeded to that place with the police party and arrested the revision petitioner seized MO1 series of bottles. Two bottles of arrack were taken as samples. Reaching at the Police Station, he registered a crime and the above procedure was found in making Ext.P1 complaint, Ext.P2 FIR and Ext.P3 seizure mahazar. The sample articles were sent over to the Forensic Laboratory for chemical examination and the chemical analysis report was marked as Ext.P4. He prepared Ext.P5 scene mahazar also.
8. The seizure was supported by PW2, another Police Constable and PW3, who, attested Ext.P3, mahazar. PW4 admitted that he attested Ext.P5 at the Police Station. The Crl. R.P.No.1481/02 6 final report was submitted by the Sub Inspector of Police who is the Abkari officer, was not examined in this case. Analysing the evidence of PWs 1 to 4, it is clear that a non-Abkari officer detected the offence and the Sub Inspector of Police filed the final report, but he was not examined as a witness in this case. The evidence of PW1 shows that it was not an accidental seizure but, with prior information he proceeded to the place of occurrence with the police party.
9. The code of Criminal Procedure empowers the police officers or any other persons (other than Magistrate) authorised by a Magistrate to conduct investigation. Under Section 2(h) of Cr.P.C. 'investigation' includes all the proceeding under that code for the collection of evidence by a police or by a person other than a Magistrate. Chapter XIV of the Code directs the procedure for investigation. According to the code, investigation starts after the police officer receives information with regard to an offence. Investigation consists of following steps generally;:
(i) Proceeding to the spot; (ii) ascertainment of the facts and the circumstances of the case; (iii) discovery and arrest of the suspected offender. (iv) collection of evidence relating to the commission of the offence which may consist of (a) the examination of Crl. R.P.No.1481/02 7 various persons (including the accused) and the reduction of their statements into writing, if the officer thinks fit,
(b) the search of places of seizure of things considered necessary for the investigation and to be produced at the trial and (v) formation of the opinion as to whether on the material collected there is a case to place the accused before a Magistrate for trial and if so, taking the necessary steps for the same by the filing of a charge sheet under Section 173." [relied State of M.P. v.
Mubarak ali (1959 SC 707)]
10. Now the relevant point for consideration is whether a police officer, who is neither an Abkari officer under Abkari Act, nor a sub inspector in charge of a police station can validly investigate any offence under Abkari Act. An Assistant Sub Inspector, who was not appointed as an Abkari officer by the State Government, registered the case, recorded the statement of the witnesses and investigated major portion of the case and submitted the case file to the Sub Inspector, who was the designated Abkari Officer. The scheme of the Code of Criminal Procedure shows that it is permissible for an officer in charge of a Police Station to depute some subordinate officer to conduct some steps in the investigation. The responsibility of every one such person in the situation is that of the officer in charge of the Police Station. S. 168 of the Code provided that when a Subordinate Officer makes an investigation he shall report the result to the officer in charge Crl. R.P.No.1481/02 8 of the Police Station. The final step in the investigation is the formation of the opinion whether the accused is to be placed for trial or not. There is no provision for delegation but only provision for supervision by superior officers.
11. The power of Abkari Officer or empowered officer to deal with the offences under the Abkari Act are specifically mentioned in the above act and therefore, they have to investigate such offences according to that provisions. Therefore, it is presumed that the investigation can be held only by an empowered officer and not by an ordinary police officer mentioned in the Cr.P.C. If such parallel investigation is being conducted by the non-empowered officer, or by two different agencies, which will create duplication of such proceedings. There is nothing mentioned in the Abkari Act to co-ordinate the activities of the regular police with respect to cognizable offences under the Act and those of the specially empowered officer. The empowered officer or the Abkari Officer is a police officer always of the rank specifically mentioned in the Statute or in the Abkari Act, through out the local area to which he is appointed within the jurisdiction of his Crl. R.P.No.1481/02 9 limit. The Apex Court had the opportunity to discuss the difference between the special officer mentioned under Section 5(A) of the Prevention of Corrupt Act 1947 and the powers of Police officer mentioned in the Cr.P.C. The three Judge bench of the Apex Court in Munnalal v. State of Uttar Pradesh [ AIR 1964 SC 28] held thus:
"Held that though the letter of S.5A of the Act was complied with its spirit was not, for in reality there was no investigation by the officer authorised under that section and the real investigation was by a sub-inspector of police who was never authorised. S. 5A is mandatory and not directory and an investigation conducted in violation thereof is illegal. Even if however there was irregularity in the investigation and S.5A was not complied with in substance, the trials could not be held to be illegal unless it was shown that miscarriage of justice had been caused on account of the illegal investigation. There was no miscarriage of justice in these cases at all due to the irregular investigation. As a matter of fact on the alternative case put forward by the accused the substance of the prosecution case was practically admitted by him and he merely pleaded certain mitigating circumstances. No objection was taken at the trial when it began and it was allowed to come to an end. "
Another three Judge bench of the Apex Court in Delhi Administration v. Ramsingh [AIR 1962 SC 63] held thus:
"We are therefore of opinion that the special police officer is competent to investigate and that he and his assistant police officers are the Crl. R.P.No.1481/02 10 only persons competent to investigate offences under the Act and that police officers not specially appointed as special police officers cannot investigate the offences under the Act even though they are cognizable offences."
It was contended in the above case that a Magistrate is not entitled to take action against applicants under Sec.20 of Suppression of Immoral Traffic in Women and Girls Act, on the basis of reports submitted by a sub-inspector of police who has not been appointed under Sec.13 of the Act as a "special police officer" with power to deal with offences under the Act. Reliance was placed on the decision in Ram singh (supra) in which the Supreme Court approved the view taken by a Delhi Magistrate "that he could not take cognizance of an offence under Sec.8 of the Suppression of Immoral Traffic in Women and Girls Act on the basis of a charge-sheet submitted by a sub-inspector who had not been appointed as a special police officer under Sec.13 and reference was also made to the ruling of the Madras High Court in Kuppummal Re, [AIR 1959 Madras 389], where it was held that a Magistrate could not take cognizance of offences under Secs. 3,4 and 6 of the Act because the investigation in that case had been conducted by an inspector of police who had not been appointed under Sec. Crl. R.P.No.1481/02 11 13 as a special police officer for dealing with offences under this Act." In another decision while discussing the mandatory provision under the NDPS Act in Roy V.D. v. State of Kerala [AIR 2001 SC 137] Apex Court held thus in paragraph 16:
"16. Now, it is plain that no officer other than an empowered officer can resort to Section 41(2) or exercise powers under Section 41(1) of the NDPS Act or make a complaint under clause (d) of sub- section (1) of Section 36-A of the NDPS Act. It follows that any collection of material, detention or arrest of a person or search of a building or conveyance or seizure effected by an officer not being an empowered officer or an authorised officer under Section 41(2) of the NDPS Act, lacks sanction of law and is inherently illegal and as such the same cannot form the basis of a proceeding in respect of offences under Chapter IV of the NDPS Act and use of such a material by the prosecution vitiates the trial.
From the above dictum, it is well settled that where criminal proceedings are initiated based on illicit material collected on search and arrest by a non-empowered officer under NDPS Act which are per se illegal and vitiate not only a conviction but also the trial itself. When the proceedings are allowed to go on it amount to abuse of the process of the Court which resulting in great hardship and injustice to the accused in NDPS Act.
But the scheme of the Abkari Act authorises the Abkari Officer or Sub Inspector of Police to validly investigate any offence Crl. R.P.No.1481/02 12 under Abkari Act.
12. In H.N. Rishbud v. State of Delhi [AIR 1955 SC 196], it was held that "Sec.5 A is mandatory and not directory and an investigation conducted in violation thereof is illegal".
It is also held thus in paragraph 9:
"A defect or illegality in investigation, however serious, has no direct bearing on the competence or the procedure relating to cognizance or trial. No doubt a police report which results from an investigation is provided in Section 190, Cr.P.C. as the material on which cognizance is taken. But it cannot be maintained that a valid and legal police report is the foundation of the jurisdiction of the Court to take cognizance. Section 190 Cr.P.C. is one out of a group of sections under the heading "Conditions requisite for initiation of proceedings".
The language of this section is in marked contrast with that of the other sections of the group under the same heading, i.e., Sections 193 and 195 to 199.
xxx xxx xxx If, therefore, cognizance is in fact taken, on a police report vitiated by the the breach of a mandatory provision relating to investigation, there can be no doubt that the result of the trial which follows it cannot be set aside unless the illegality in the investigation can be shown to have brought about a miscarriage of justice. That in illegality committed in the course of investigation does not affect the competence and the jurisdiction of the Court for trial is well settled as appears from the cases in - 'Prabhu v. Emperor' AIR 1944 PC 73(C) and - 'Lumbhardar Zutshi v. The King' AIR 1950 PC 26(D)."
Thus an illegality or irregularity in the investigation and any breach of mandatory provision relating to investigation, the trial cannot be held to be illegal unless it is shown that Crl. R.P.No.1481/02 13 miscarriage of justice has been caused on account of the illegal investigation. Here the facts are different, the revision petitioner urged that there was miscarriage of justice at the hands of the detecting officer due to the irregular seizure and investigation and the non examination of the empowered officer before Court, who was the Sub Inspector of police has, as a matter of fact, caused prejudice to him. The prosecution case was practically admitted by the Assistant Sub Inspector alone and he merely pleaded certain mitigating circumstances, which was not supported by the abkair officer. Coercive steps were not taken by the trial judge for the appearance of the Abkari Officer in the trial court as directed in State v. Retnakaran [2001 (1) KLJ 32]. If the abkari officer was examined in the trial court, the provision relating to investigation will be answered properly in this case. The final report was submitted by an abkari officer but his evidence was not recorded in the trial Court for asserting the truth of the alleged seizure.
13. Analyzing the nature of seizure of illicit arrack, it is found that there is flagrant violation of the provisions of the Crl. R.P.No.1481/02 14 Abkari Act. The seizure was made by a non abkari officer on prior information and registered the case and conducted major part of the investigation. There is one thing I wish to observe in this connection that it is the duty of the Assistant Sub Inspector to entrust all seized article to the abkari officer before he proceeded with the investigation. That was not done, on the other hand, after registering the case he completed the major portion of the investigation and there after entrusted the case diary to Abkari Officer. If such discretion has been duly exercised at the initial stage, there would be no error of law and abkari officer can exercise his discretion given by the Abkari Act. Besides this, it appears that witnesses were questioned by ASI and the abkari officer verified the investigation and laid the final report, but that competent abkari officer was not examined in the trial court. It is true that non-examination of the investigation officer did not vitiate a criminal trial (relied Behair Prasad v. State of Bihar AIR 1996 SC 2905). But here the position is different, when the report of the Abkari officer himself confer jurisdiction to a competent magistrate to take cognizance, and that officer Crl. R.P.No.1481/02 15 failed to step into the witness box without any justifiable ground, the evidence of the other witnesses collected by the Assistant Sub Inspector has no legal value. The trial court and the first appellate court failed to appreciate the above legal position and convicted the accused. Therefore, the conviction and sentence passed by the trial court under Section 55(a) of the Abkari Act are to be set aside. Hence the conviction and sentence passed by the trial court u/s 55(a) of the Abkari Act are set aside and the revision petitioner is set at liberty. Fine amount if any remitted by him shall be refunded to him forth with.
Crl. Revision Petition is allowed.
P.D. RAJAN, JUDGE.
acd Crl. R.P.No.1481/02 16 Crl. R.P.No.1481/02 17