Gujarat High Court
Merajbhai Kureshibhai Rabari vs State Of ... on 18 November, 2014
Author: S.G.Shah
Bench: S.G.Shah
R/CR.A/58/2012 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL (AGAINST CONVICTION) NO. 58 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.G.SHAH SD/-
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1 Whether Reporters of Local Papers may be allowed to NO
see the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy of NO
the judgment ?
4 Whether this case involves a substantial question of NO
law as to the interpretation of the Constitution of India,
1950 or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ? NO
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MERAJBHAI KURESHIBHAI RABARI....Appellant(s)
Versus
STATE OF GUJARAT....Opponent(s)/Respondent(s)
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Appearance:
MR RJ GOSWAMI, ADVOCATE for the Appellant(s) No. 1
MR LR PUJARI, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 18/11/2014
CAV JUDGMENT
1. The appellant has challenged the judgment and order of Page 1 of 17 R/CR.A/58/2012 CAV JUDGMENT conviction and sentence dated 3.12.2011 by the Additional Sessions Judge, Deesa in Sessions Case No.77 of 2009, wherein, though original accused nos.2 to 7 were acquitted for the offences punishable under Sections 489(A)(C) and (D) read with Section 114 of I.P.C., the appellant was convicted for the same offences and sentenced him to undergo 10 years rigorous imprisonment and fine of Rs.20,000/ with a rigorous imprisonment and in default of payment of fine, appellant has to undergo 60 days of simple imprisonment. Such conviction and sentence is similar for offences under each Sections i.e. 489(A), 489(C) and 489(D). Thereby, total conviction is thirty years and total fine is Rs.60,000/. However, the Sessions Court has ordered to grant set off of the time for which the appellant was kept in custody pending trial and also directed to run all the sentences concurrently. Therefore, effective sentence is only ten years with fine of Rs.60,000/.
2. The conviction of the appellant in such Sessions case was pursuant to FIR registered with Tharad police station by P.S.I. Mr.S.L. Chauhdhary on 13.3.2009 which is registered as I C.R. No.25 of 2009 for such offences contending that complainant P.S.I., had received secret information and, therefore, a trap was arranged at the scene of offence on 13.3.2009 during night hours when they found one person coming on motor cycle and where appellant was intercepted by the Police and when he was searched, appellant found with fake currency note. It was considered by the Page 2 of 17 R/CR.A/58/2012 CAV JUDGMENT Investigating Officer that currency notes are to be circulated in the nation and hence, appellant was arrested and after investigation charge sheet was filed against in all seven accused including the appellant.
3. Before the trial Court, the prosecution has examined as many as twenty witnesses and produced several documentary evidence mainly in the form of complaint, different Panchnamas, some invoices - bills, report of F.S.L. and some other relevant documents. After considering the evidence available on record and submission of both the sides, the learned Sessions Judge has held that though there is no evidence against accused nos.2 to 7, when accused no.1 was found with fake currency notes, he was convicted and sentenced as aforesaid.
4. Learned advocate for the appellant has drawn my attention to the fact that Investigating Officer has not drawn the Panchnama of place of road / inception. Such fact has been admitted by the Investigating Officer in his cross examination. It is also submitted that the Investigating Officer has been failed to verify the real owner of the motorcycle No.GJ8L2061 when it is alleged that appellant was carrying fake currency notes, with him with a printer to print such fake currency notes on said motor cycle. It is submitted that when motor cycle is detained and seized for commission of such offences, inquiry about its owner would certainly throw light on the issue that how and why motor cycle was seized Page 3 of 17 R/CR.A/58/2012 CAV JUDGMENT and whether it was actually carrying appellant with offensive material or not. It is submitted that similarly, Investigating Officer has failed to inquire about the Aalishan Studio of Bechraji in whose name the printer which was alleged to be seized from the appellant was alleged to be purchased, since the bill of seller of Unique Enterprise is in the name of Aalishan Studio, Bechraji and not in the name of appellant, submitting that Bechraji is far away from the place of incident as well as abode of the appellant. It is also alleged that even clothes of the appellant was seized after two months of lodging of FIR which goes to show that the Investigating Officer has grossly neglected in inquiring the case properly and lodged an FIR and filed a charge sheet without confirming the commission of offence as alleged in the FIR and charge sheet by the appellant himself or appellant was in bonafide possession of the currency notes even if they are fake. Therefore, the sum and substance of the arguments is to the effect that irrespective of presence of currency notes in possession of the accused when most of the Panchas have not supported the investigation and when there is no specific and direct evidence so as to convict the appellant under Sections 489(A) and 489(D), his conviction under both these sections and that too separately for each sections is certainly violative of principles of natural justice and without any cogent and reliable evidence so as to confirm such harsh conviction.
5. The appellant is also relying upon several decisions which would be referred hereinafter.
Page 4 of 17 R/CR.A/58/2012 CAV JUDGMENT6. As against that, it is contended by the learned APP that appellant had a knowledge that he was holding fake currency notes since the recovery Panchnama at Exh.19 confirms such position when appellant was found not only with fake currency notes but with the material of print out like printer, paper cutter, printer cartridge, plain papers etc. It is further submitted that once constructive position is proved and thereafter, FIR is lodged and when complainant supports the version of FIR and when signature of Panch witnesses are proved, then relevant portion of Panchnama cannot be discarded even if panch witness does not supports the case of the prosecution. It is further submitted that these are serious economical offences and, therefore, irregularities here and there may not defeat the prosecution case so as to acquit the appellant.
7. I have considered the rival submissions and record and proceedings in the form of proper paper book. It is undisputed fact that pursuant to FIR in question, Investigating Officer has filed a charge sheet against in all seven persons, wherein, allegation against the appellant is for offences committed under all the Sections referred hereinabove, whereas, for the rest of the accused, i.e. accused nos.2 to 7, the allegations are though about common conspiracy and abetement under Section 114, it is in different nature i.e. supporting and helping accused no.1 in counterfeiting currency notes. However, the trail Court has Page 5 of 17 R/CR.A/58/2012 CAV JUDGMENT acquitted accused nos.2 to 7 holding that there is no evidence against them. If we peruse the impugned judgment and order, though it may not affect the final trial, it is submitted by the learned advocate for the appellant that even while framing charge, a common charge is framed against all the accused against all sub sections referred hereinabove as if all of them have counterfeited currency notes and used it as a genuine and also possesses instruments or material for printing such currency notes. It is obvious that if there is a common intention of abetement, it can be said that all the accused have committed the main offence but in that case when there is no evidence regarding abetement, the evidence against the remaining accused must be cogent and reliable to prove that he alone has committed all such offences. Apart from such legal concept, the fact remains that none of the witnesses except Investigating Officer has supported the prosecution.
8. It cannot be ignored that witness no.1 at Exh.13, the Panch witness, who showed the house of one of the accused, has categorically stated that he was never called upon at the place of Panchnama but Police has taken his signature from his shop itself. Witness no.2 at Exh.18 has also deposed that infact he was called upon to take photograph of some other accused arrested under the Prohibition Act and he was never called upon to witness the Panchnama at Exh.19 being Recovery Panchnama of the material found from the accused. When such material witness specifically confirms that Page 6 of 17 R/CR.A/58/2012 CAV JUDGMENT material alleged to be found from the accused was not recorded in his presence while preparing the Panchnama at Exh.19 but he simply sign it because he was present in the police station and because police has asked him to sign it. He categorically confirms that it has never happened that Tharad police station has called him to intercept one person with motor cycle on Bhabhar road and, thereafter, specifically denies each and every steps recorded in the Panchnama by the Investigating Officer. In cross examination, he further reconfirms that Police has never shown him any Mudamal article/s but get a signature on blank paper and certain slips. In view of such negative evidence of the Panch witness only because his signature is identified, it cannot be said that Recovery Panchnama has been properly proved so as to conclude that counterfeiting currency notes and note book etc. were found and recovery as alleged from the appellant so as to convict the appellant as it has been done in this case.
9. Witness no.3 at Exh.27 is a second witness to the same Panchnama at Exh.19 and he has also not supported the investigation in any manner and, thereby, Panchnama at Exh.19 is denied to be executed as such by both the Panch witnesses and, therefore, conviction cannot be based upon such Panch, as it has been done by the Sessions Court. Witness nos.4,5,6,7,8,9,10,11,12,13,14, 15,16, 17, 18, 19, 20, 21, 22, 23 and 24 at Exhs.29, 30, 32, 33, 35, 38, 40, 42, 43, 45, 46, 48, 49, 51, 52, 55, 57, 58, 60, 61 and 65 are respectively panch witnesses of different Panchnamas drawn Page 7 of 17 R/CR.A/58/2012 CAV JUDGMENT by the Investigating Officer during the trial to prove the chain of incident that how appellant has got the so called material for bringing counterfeit currency notes and material for the purpose with Panch and Panchnama where either appellant has prepared counterfeit currency notes or circulated it. However, all such Panchas are not supporting the investigation and when all panch witnesses have categorically denied their presence at the given place or preparation of Panchnama as such, the conviction cannot be upheld.
10. The only evidence is, therefore, remain on record, based upon which the trial Court has confirmed the conviction, is of Assistant Sub Inspector of Police namely; Somchandbhai Bhikhabhai Parmar, who is examined as witness no.26 at Exh.70. If we peruse his evidence, as a Police Officer, he has narrated the incident in detail wherein it is his say that when appellant was intercepted on 13..3.2009 between Bhabhar and Bhervada road on his motor cycle carrying a colour printer in a plastic bag with colour cartridge, ruler, blank paper, cutter, colour pen, gum stick etc., he could not give proper answer to the query raised by him and, therefore, he was brought to police station, whereas, his motor cycle was brought to Police Station by Police Constable Mukeshbhai and on search, fake currency notes were found from his possession and, therefore, Panchnama was drawn. However, in crossexamination, he has to admit that he is not aware about the Police Officer present in Police Station and stated that Police Sub Inspector was calling him in his chamber Page 8 of 17 R/CR.A/58/2012 CAV JUDGMENT between 10 and 11 p.m., and when he went to the chamber of said Police Officer, there was nobody in his chamber when he conveyed the incident. He has also to admit that while starting for raid, they have not made any entry into the police diary and nobody has conveyed him that when P.S.I. has got secret information about the transporting fake currency notes by some one at such place. He has to further admit that first part of Panchnama was not drawn in Police Station and even details regarding calling of Panch witnesses is not recorded in Police diary. He has to further admit that they were never told about the time when any person would transport fake currency notes. So far as log book of the vehicle used by them for raid is concerned, Investigating Officer could not answer the question properly and ultimately says that he has not seen the log book after the date of incident. It gives an impression that log book is either not maintained at all or the story of reaching to the place of raid is got up one. He has further admitted that they have waited for an hour at the same place between Bhabhar and Thara on road, but no vehicle has passed from the road for entire hour and, thereafter, appellant has come on motor cycle and they intercepted it at the same place. It is also admitted that no Panchnama was prepared or carried out at the place of intercepting the appellant i.e. on Bhabhar Thara road and they could not trace out the owner of the motor cycle and that nobody has come forward to get possession of the motor cycle. It is also admitted that he does not have any experience to run computer or to take print out. It is also admitted that after Page 9 of 17 R/CR.A/58/2012 CAV JUDGMENT showing the currency notes received from the appellant, he did not find that it is a fake note but his Superior Officer i.e. P.S.I. has an opinion that they are fake currency notes but he had not given any reason for such presumption. After such admission, when there is no evidence regarding proper seizure of fake currency notes and its examination by the Forensic Science Laboratory confirming that notes are same which were recovered from the appellant only, benefit of doubt is required to be given to the appellant, considering the fact that there is no specific evidence to the effect that appellant has ever prepared such fake currency notes or it was ever tried to be utilized for circulation in the market. Only because of some regular printer, if at all, with other material is found from the appellant, it cannot be said that it will be used for creation of fake currency notes.
11. The other Police witness namely; Mukeshbhai examined as PW no.27 at Exh.72 also could not satisfy the record so as to confirm that investigation was carried out properly and that fake currency notes were recovered from appellant when he has to admit that there is no evidence regarding application of seal on the Mudamal currency notes after its seizure and if at all it was forwarded to F.S.L. However, he has to admit that P.S.I., who has received a secret information was not aware about the number of motor cycle or any other vehicle or the time of passing of such person with currency notes in that area. He tried to show that entries were made in police diary at police station but in that case, he is contradicting the Page 10 of 17 R/CR.A/58/2012 CAV JUDGMENT Investigating Officer whose evidence is discussed hereinabove. He has no explanation to show that how he was present at the time of raid during night hours when his duty was as computer operator during office hours though he says that his duty is for twenty four hours. Though services of the Police are for twenty four hours, unless there is a cause or there is a reason for presence of all the police officers at all the time in Police station, more particularly, when they have already served for reasonable period on similar day, it cannot be presumed that all of them were present at police station at all the time. Therefore, evidence of this witness is not trust worthy.
12. The P.S.I., who received a secret information has deposed at Exh.74, as PW no.28. He has simply narrated the history and story since he has lodged a complaint and investigated the offence. There is material contradiction in his cross examination, inasmuch as, now he says that he received a secret information at about 1 a.m., and he called the witnesses fifteen minutes thereafter, whereas, other witnesses have stated that they waited for an hour at the place of raid and only when they returned back with the appellant, Panchnama was drawn i.e. at least after one and half hour. He has to admit that Mudamal was not recorded in Mudamal register and that seal was not applied properly. Though other witnesses have confirmed that Panchnama was not drawn at the place of incident, the Investigating Officer said that Panchnama was prepared at the place of incident and also at Page 11 of 17 R/CR.A/58/2012 CAV JUDGMENT Police station. So far as placing slip on Mudamal is concerned, again there is a contradiction in the version of Investigating Officer and other witnesses.
13. So far as appellant is concerned, now, this witness has confirmed that he is residing just at the distance of one and half kilometers from the place of interception. Therefore, it seems that when Police has not investigated at the local place. There is every possibility that appellant was falsely implicated in such case because the secret information was only with reference to some person without his details.
14. As against all such evidence, if we peruse the impugned judgment, the trial Court has mainly relied upon the presumption that when there is no case of enmity pleaded by the appellant against the Investigating Officer and when fake currency notes are found from his possession though all the Panch witnesses have not supported the case of prosecution, the trial Court has held that deposition of Police Officer is enough to convict the accused. However, the trial Court has committed grave error when accused no.1 alone is convicted though on the same set of evidence all other accused are acquitted whereas, accused no.1 is convicted for ten years for each different sections as recorded hereinabove. The trial Court has also committed a grave error in presuming that appellant was aware about the fact that currency notes were fake. If at all, instead of alleged by the investigating agency if evidence is believed as it is, the over all reading of the Page 12 of 17 R/CR.A/58/2012 CAV JUDGMENT evidence gives an impression that probably, appellant is right in saying that the case is filed against him only with a view to harass him, though he could not able to give reason/s or cause for such harassment. In that view of the matter benefit of doubt goes in his favour.
15. In view of above discussion, as there is no cogent and reliable evidence to prove the commission of offences for which appellant is convicted even, if story of investigation is believed, then also a benefit of doubt is required to be given to the appellant since there are several lacuna in the investigation and there is no corroborating cogent evidence to confirm the commission of offence by the appellant as alleged by the investigating agency.
16. For arriving at such conclusion, the appellant has cited and the Court has relied upon the following citations: [1] Roney Dubey v. State of W.B., reported in 2007 Cri.L.J., 4577 [2] Pirthi Singh v. State of Punjab, reported in 2006 Cri.L.J., 1393 [3] Umashanker v. State of Chhattisgarh, reported in 2001 (9) SCC 642 [4] M. Mammutti v. State of Karnataka, reported in 1979 (4) SCC 723 & [5] Intihyas @ Inthiyas Ahmed v. State of Karnataka, reported in 2011 Cri.L.J., 4802.
Page 13 of 17 R/CR.A/58/2012 CAV JUDGMENTPerusal of all such decisions makes it clear that when there is nothing to show that appellant had requisite knowledge of the currency notes found from his possession were fake notes nor any evidence to show that he intended to use them, question of using notes as genuine does not arise. Similarly, when there is nothing to show that appellant has indulged in an act of counterfeiting or knowingly performed any part of process of counterfeiting, charge under Section 489(A) cannot be said to be proved. Thus, when requisite mens rea of accused does not establish and when evidence of witnesses are not reliable, conviction of an accused on mere presumption is not proper.
When material witness does not state that notes were sealed after seizure from the appellant and there is no evidence to show that notes seized from the possession of appellant were the same notes found to be counterfeited in examination and when there were no independent witnesses to speak regarding seizure of notes from the appellant, in such circumstances when prosecution has failed to prove guilt of the appellant, he is entitled to benefit of doubt and hence conviction is not proper.
Possession of counterfeit currency alone is not sufficient in absence of mens rea for such possession, more particularly, when independent witnesses to police raid do not support the prosecution.
Page 14 of 17 R/CR.A/58/2012 CAV JUDGMENT17. As against that, learned APP is relying upon the following citations: [1] J.K. Panchal v. State of Gujarat, reported in 2007(4) GLR, 2792.
[2] Rayab Jasub Sama v. (The) State of Gujarat, reported in 1998(2) GLH 544 [3] Pramod Kumar v. State, reported in 2013(6) SCC 588 [4] Ramesh Harijan v. State of Uttar Pradesh, reported in 2012(5) SCC 777 & [5] Shyamal Ghosh v. State of West Bengal, reported in 2012(7) SCC 646 The perusal of all such citations simply confirms that in case of offence against nation or its economy, no leniency can be shown and nonexamination of persons to whom fake currency notes sold by accused is not vital to the case of prosecution. However, it was the case where accused were found not only with counterfeit currency notes with machinery and material being used in printing fake currency notes and when accused had administered the Police and Panch witnesses that how he printed the fake currency notes. It seems that there is no ample evidence before the Court to confirm the conviction and, therefore, only cause of conviction in particular set of evidence, it cannot be said that in all the cases conviction is to be confirmed.
Page 15 of 17 R/CR.A/58/2012 CAV JUDGMENTIt is observed by the Hon'ble Supreme Court in certain cases that evidence of police witness should not be thrown away. However, it must be corroborated by sufficient evidence and, therefore, relying only upon the evidence of police witness conviction cannot be confirmed.
However, every evidence is to be scrutinized with reference to entire evidence on record and no presumption can be based upon any single evidence.
18. In view of above facts and circumstances as well as discussion of material evidence, on a careful consideration of the material on record, it is seen that the material witnesses examined in this case have nowhere says in their evidence that the notes were sealed after they were seized from the accused nor they speaks about the identification of the seal or identifies signature seizing the notes. Under the circumstances, there is no clear and cogent evidence on record to show that notes alleged to have been seized from the accused were same notes, which were produced before F.S.L. Secondly, Investigating Officer does not state as to how he acquired knowledge regarding comparison of notes since he has admitted that he could not find out fake notes. The notes were not subjected to any chemical or electronic test to show that the same were fake or duplicate. Under the circumstances, I am of the opinion that the prosecution has not proved that the notes seized from the possession of the Page 16 of 17 R/CR.A/58/2012 CAV JUDGMENT accused were the same notes which were subjected for examination and further that on examination, they were found to be counterfeit notes. The evidence of the complainant is not corroborated by the evidence of any witnesses.
19. Under the circumstances, I am of the opinion that the accused is entitled for benefit of doubt and accordingly he is entitled for an order of acquittal.
20. Accordingly, the appeal is allowed. The order of conviction passed by the appellant is hereby set aside. He is acquitted of the offence charged against him. Bail bonds, if any, executed by the appellant is hereby discharged. The amount of fine, if any, in deposit shall be refunded.
SD/-
(S.G.SHAH, J.) * VATSAL Page 17 of 17