Delhi High Court
Javed vs State on 21 April, 2009
Author: Reva Khetrapal
Bench: Reva Khetrapal
UNREPORTED
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% DATE OF DECISION: April 21, 2009
+ CRL.A. 322/2005
JAVED ..... Appellant
Through: Mr.Ghanshyam Sharma, Advocate.
versus
STATE ..... Respondent
Through: Mr.Manoj Ohri, APP for State with IO SI
Bhagwan Singh.
CORAM:
HON'BLE MS. JUSTICE REVA KHETRAPAL
1. Whether reporters of local papers may be allowed
to see the judgment?
2. To be referred to the Reporter or not?
3. Whether judgment should be reported in Digest?
: REVA KHETRAPAL, J. (Oral)
1. This appeal is directed against the judgment of the Special Judge, NDPS, Delhi dated 14th January, 2005 convicting the appellant for the offence under Sections 21/61/85 under the Narcotic Drugs Psychotropic Substances Act, 1985 (NDPS Act) and the order on sentence dated 20 th January, 2005 sentencing the appellant to undergo rigorous imprisonment for a term of 10 years along with a fine of Rs.1,00,000/- (Rupees One Lakh Only), and in default of payment of fine to undergo six months further rigorous imprisonment.
2. The aforesaid judgment and order on sentence were passed against the CRL.A. 322/2005 Page No. 1 of 4 appellant for having been found to be in possession of four polythene packets each containing 250 gms of heroin, thus totalling 1 kg.
3. During the pendency of the present appeal, the learned counsel for the appellant relying on the judgment of this Court in Ansar Ahmed vs. State 123 (2005) DLT 563 submitted that the sealed sample of the heroin recovered be sent to the Forensic Science Laboratory (FSL) for a quantitative test to ascertain the percentage of diacetylmorphine. He further submitted that similar orders had been passed by this Court on 13th February, 2008 in Crl. A. No.657/04 titled Gulrej Mian vs. State.
4. In Ansar Ahmed's case (supra), this Court had held that the question whether the psychotropic substance falls within the description of 'small quantity' or 'intermediary quantity' or 'commercial quantity' would depend on the percentage of the psychotropic substance in the total quantity recovered from the accused person. It is not in dispute that in the case of heroin, the Central Government by Notification in the Official Gazette has specified in Entry No.56 'small quantity' as lesser than 5 gms and 'commercial quantity' as greater than 250 gms of diacetylmorphine. There being no dispute in the instant case that while the report of the FSL confirms the presence of diacetylmorphine in the sample it did not indicate the percentage, this Court by order dated 2nd May, 2008 directed the trial court to arrange to have the sealed CRL.A. 322/2005 Page No. 2 of 4 sample of heroin allegedly recovered from the appellant sent to the FSL for a quantitative test to determine the percentage of diacetylmorphine.
5. Pursuant to the aforesaid order, the FSL has submitted its report dated 28th May, 2008 to this Court in which the results of examination/opinion are as follows:
"RESULTS OF EXAMINATION/OPINION
(i) On Chemical, TLC & G.C examination, exhibit 'D' was found to contain Paracetamol, Caffeine, Acetylcodeine, Monoacetylmorphine, Diacetylmorphine & Morphine.
(ii) However, on Gas Chromatography examination, exhibit 'D' was found to contain Diacetylmorphine and Morphine - 0.5% & 2.6% respectively."
6. On the strength of the aforesaid report, Mr. Ghanshyam Sharma, the learned counsel for the appellant submitted that the sample of heroin (Exhibit 'D') being 50 gms with polythene on examination was found to contain diacetylmorphine and morphine in the ratio of 0.5% and 2.6% respectively. He further submitted that applying the judgment of Ansar Ahmed (supra), this means at the most the appellant was in possession of 5 gms. of diacetylmorphine, which is only slightly more than 'small quantity', since 'small quantity' is lesser than 5 gms [Section 2 xxiii(a)]. He also submitted that even assuming the percentage of diacetylmorphine and morphine deducted in the sample analysed are taken cumulatively, i.e., 0.5% plus 2.6%, the appellant can at worst be said to be in possession of 31 gms. of contraband for CRL.A. 322/2005 Page No. 3 of 4 which the maximum sentence is up to 10 years. Thirty one grams indisputably falls in intermediary quantity and the appellant having already suffered incarceration for 7 years (approximately), the appellant deserves to be released on the sentence already undergone by him.
7. In my considered opinion, there can be no manner of doubt that the punishment awarded to the appellant for possession of the aforesaid quantity of heroin, viz., 10 years rigorous imprisonment along with a fine of Rs.1,00,000/- (Rupees One Lakh Only), and in default of payment of fine to undergo 6 months further rigorous imprisonment, is excessive. Therefore, the sentence awarded to the appellant is reduced to the period already undergone by the appellant and the fine amount is waived. The order on sentence of the Special Judge, NDPS, Delhi dated 20th January, 2005 stands modified accordingly. The appellant shall be released forthwith by the jail authorities on receipt of a copy of this order, if not required in any other case.
8. The appeal is disposed of in the above terms.
An attested copy of the order be sent to the Superintendent Jail for compliance and a copy be also given 'dasti' to the counsel for the appellant.
REVA KHETRAPAL, J.
APRIL 21, 2009 km CRL.A. 322/2005 Page No. 4 of 4