Kerala High Court
Hamsa Koya vs The State Of Kerala Represented By The ... on 5 January, 2004
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
TUESDAY, THE 26TH DAY OF AUGUST 2014/4TH BHADRA, 1936
CRL.A.NO. 37 OF 2004
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AGAINST THE JUDGMENT IN SC 246/2002 OF ADDITIONAL DISTRICT & SESSIONS
COURT (ADHOC), FAST TRACK COURT-I, MANJERI DATED 05-01-2004
APPELLANT(S)/ACCUSED:
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HAMSA KOYA, PACHERIPPADAM,
THENHIALAM AMSOM DESOM, THIRURANGADI TALUK,
MALAPPURAM DISTRICT.
BY ADV. SRI.BABU S. NAIR
RESPONDENT(S)/COMPLAINANT:
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THE STATE OF KERALA REPRESENTED BY THE EXCISE
INSPECTOR, EXCISE CIRCLE OFFICE, TIRUR-THROUGH
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, KOCHI-31.
R1 BY PUBLIC PROSECUTOR SRI.K.K.RAJEEV
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 26-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AS
C.R.
BABU MATHEW P. JOSEPH, J.
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Criminal Appeal No. 37 of 2004
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Dated this the 26th day of August, 2014
J U D G M E N T
The appellant was convicted by the Additional Sessions Court (Adhoc)-I, Manjeri, for the offence under Section 55(g) of the Abkari Act. He was sentenced to undergo rigorous imprisonment for five years and to pay a fine of 1 lakh and, in default of payment of fine, to undergo simple imprisonment for one year. Challenging the conviction and sentence so passed by the court below, the appellant has filed this appeal.
2. Heard the learned counsel appearing for the appellant and the learned Public Prosecutor appearing for the respondent.
3. The prosecution case is briefly stated as follows:
PW1, the Excise Inspector, Excise Range Office, Parappanangadi, and his party were on patrol at Pacherippadam in Thenhipalam Village, at about 05.30 p.m. on 04-02-1999. While so, the appellant was found in Criminal Appeal No. 37 of 2004 2 possession of about 16 litres of wash in a 20 litre jerrycan. Since the appellant had committed an offence under the Abkari Act, he was arrested then and there by PW1 preparing Ext.P1 Arrest Memo. The jerrycan containing the wash was seized by PW1 under Ext.P2 Seizure Mahazar in the presence of witnesses. PW1 had drawn 300 ml. of wash in a 375 ml. bottle as sample from the bulk contained in the jerrycan. Both the sample bottle and the jerrycan were labelled and sealed. Thereafter, PW1, reached the Excise Range Office, Parappanangadi, with the appellant and the contraband and registered Crime No.1 of 1999 of that Range Office in respect of the occurrence. Ext.P3 is the Crime and Occurrence Report thus prepared by PW1. He had produced the appellant and the properties before the court on the next day. Ext.P5 is the List of Property and Ext.P4 is the copy of the Forwarding Note. The initial investigation of the case had been conducted by PW5, the Excise Inspector, Excise Circle Office, Tirur. He had questioned the witnesses and recorded their statements. The investigation was Criminal Appeal No. 37 of 2004 3 continued by PW6, the Excise Inspector, Excise Circle Office, Tirur. He had also questioned the witnesses and recorded their statements. He had completed the investigation and prepared the Final Report. PW7, the Excise Inspector, Excise Range Office, Parappanangadi, had submitted the Final Report before the Judicial First Class Magistrate's Court, Parappanangadi.
4. The learned Magistrate committed the case to the Court of Session, Manjeri, and, from there, it was made over to the Assistant Sessions Court, Tirur. A charge was framed against the appellant alleging the offence under Section 55(g) of the Abkari Act. The appellant pleaded not guilty of the charge. Later, the case was transferred to the Additional Sessions Court (Adhoc)-I, Manjeri. The prosecution examined PWs. 1 to 7 and marked Exts.P1 to P8 and MO.1 on their side. The appellant was examined under Section 313 of Cr.P.C. He had denied all the incriminating circumstances shown against him. The defence had not adduced any evidence. The court below, after considering the matter, found the Criminal Appeal No. 37 of 2004 4 appellant guilty of the offence under Section 55(g) of the Abkari Act. He was heard on the question of sentence and imposed the sentence on him.
5. The appellant has raised various contentions challenging the conviction and sentence passed against him. Learned counsel for the appellant submits that the alleged offence in this case had been detected by PW1. He was a competent officer for doing the same. But, the investigation of the case had been conducted by PWs. 5 and 6. They were the Excise Inspectors attached to the Excise Circle Office, Tirur, at the relevant time. They were not competent officers for conducting the investigation as per the Notification issued by the Government of Kerala under Section 4 of the Abkari Act empowering various officers for discharging various duties under the Abkari Act, contends the learned counsel.
6. There is no dispute with regard to the fact that the Notification, G.O.MS.No.356/67/Rev. dated 10-08-1967, issued as S.R.O.No.234/67 was governing the field at the relevant time. Going by this Notification, Criminal Appeal No. 37 of 2004 5 PWs. 5 and 6, being the Excise Inspectors attached to the Excise Circle Office, Tirur, had no jurisdiction to conduct the investigation of the case on hand exercising powers under Sections 40 to 53 of the Abkari Act. The powers under Sections 40 to 53 which include the powers of investigation of the case were not given to the Excise Inspectors attached to the Excise Circle Offices as per S.R.O.No.234/67. The Excise Inspectors attached to the Excise Circle Offices, being the Excise Inspectors of the Excise Department, are given jurisdiction to exercise the powers under Sections 31, 32, 34, 35, 38, 39, 53 and 59 of the Abkari Act as per Clause 10 of the Schedule to S.R.O. No.234/67. No other powers had been granted to them under the said Notification. As per Clause 8 of the said Schedule, the powers under Sections 40 to 53 of the Abkari Act which include the powers of investigation and submitting of Final Report after investigation had been given to the Excise Inspectors exercising jurisdiction within the areas for which they are appointed. The occurrence in this case had taken place within the limits Criminal Appeal No. 37 of 2004 6 of the Excise Range Office, Parappanangadi. Therefore, the Excise Inspector, Excise Range Office, Parappanangadi, can exercise the powers of investigation. Such a power cannot be exercised by an Excise Inspector attached to the Excise Circle Office, Tirur, as such a power is not conferred on him under the Notification issued as S.R.O. No.234/67. But, such a power is conferred on the Excise Inspector appointed in a particular Excise Range Office. In this case, PW1 or PW7, being the Excise Inspectors, Excise Range Office, Parappanangadi, had jurisdiction to exercise the powers of investigation as the occurrence took place within the territorial limits of their jurisdiction. But, PWs. 5 and 6, the Excise Inspectors attached to Excise Circle Office, Tirur, had no such jurisdiction going by the Notification issued by the Government. Since the investigation of the case had been conducted by incompetent officers, the court below had no jurisdiction to take cognizance of the offence alleged in the complaint filed based on such investigation. Consequently, the court below could not Criminal Appeal No. 37 of 2004 7 have framed charge against the appellant as it was without jurisdiction. The trial which followed after framing the charge must be treated as non est in the eye of law as it was done without jurisdiction. As the trial was conducted without jurisdiction by the court below, it cannot end either in conviction or in acquittal. The appellant was entitled to be discharged as provided under Section 227 of Cr.P.C. Therefore, the conviction and sentence passed by the court below against the appellant are liable to be set aside. He is entitled to be discharged in this case.
In the result, the conviction and sentence passed by the court below against the appellant are set aside. He is discharged and set at liberty. The bail bond executed by him shall stand cancelled.
This appeal is allowed.
BABU MATHEW P. JOSEPH, JUDGE.
AS