Bombay High Court
Smt.Satyabhama Kishan Kardak vs The State Of Maharashtra on 5 April, 2013
Author: Abhay M.Thipsay
Bench: Abhay M. Thipsay
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Tilak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.232 of 1993
Smt.Satyabhama Kishan Kardak
Age 60 years,
Residing at Kadar Bai Chawl,
59, Room No.3, Dhid Galli,
Nagpada, Bombay-400006
(Presently lodged at Yervada
Central Prison, Pune-411006. ... Appellant
Versus
The State of Maharashtra ... Respondent
...
Mr.B.B. Bahal, Advocate for the appellant.
Ms.V.S.Mhaispurkar, APP for the State.
CORAM : ABHAY M. THIPSAY, J.
DATED : APRIL 5, 2013
ORAL JUDGMENT
1 This appeal is directed against the judgment and order dated 25 February 1993, delivered by the Addl.Sessions Judge/ Special Judge for Greater Mumbai, convicting the appellant of an offence punishable under section 21 of the Narcotics Drugs and ::: Downloaded on - 09/06/2013 19:48:49 ::: 2/17 (FH)APEAL-232-93 Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act' for the sake of brevity) read with section 8(c) thereof, and sentencing her to undergo RI for 10(ten) years, and to pay a fine of Rs.1,00,000/- (Rupees One Lakh) in default to suffer RI for 1(one) year.
2 The prosecution case, as put forth before the Trial Court was that on 28 May 1986, the police party attached to Nagpada Police Station consisting of PSI Ashok Duraphe (PW 3), Woman Head Constable No.124 and Laxman Vithal Bagal, Police Naik No. 16900, were patrolling in the area around Kamathipura.
While patrolling, the police party entered into Dhed Galli. At that time, they noticed that the appellant was sitting on the road near Kadar Bori Chawl. The police party found something suspicious about her and therefore, questioned her. When her answers were not found to be satisfactory, two panchas were called. The appellant was taken to the corner of a building, and was searched by Woman Head Constable No.124. A polythene bag containing 17 vials of brown sugar, was recovered from inside the blouse worn by the appellant. A sum of Rs.390/- in currency notes was found tucked in her saree near her waist, and the same was also taken ::: Downloaded on - 09/06/2013 19:48:49 ::: 3/17 (FH)APEAL-232-93 charge of. One vial out of 17, was packed, labeled and sealed, as and by way of a sample. Remaining sixteen were also packed, labeled and sealed separately as 'muddemal'. A panchnama was drawn on the spot itself. The statement of Laxman Vithal Bagal, Police Naik No.16900, was recorded and the same was treated as First Information Report.
On completion of investigation, the appellant was prosecuted, and the trial resulted in her conviction, as aforesaid.
3 The prosecution examined three witnesses during the trial. The first witness is Laxman Vithal Bagal Police Naik No.16900 who, as aforesaid, is a member of the raiding party, and also the First Informant. The second witness is one Wilson Mascarenhas, who is one of the two panchas in whose presence the appellant's search was allegedly taken, and the 17 vials came to be recovered from her person. The third witness is the Investigating Officer PSI Ashok Duraphe.
4 The appellant did not examine herself on oath, and did not adduce any evidence in defence.
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5 Upon considering the prosecution case, and the
evidence adduced in support thereof, the learned Judge concluded, firstly, that, that 17 vials of brown sugar and cash of Rs.390/- were recovered from the appellant, was duly proved. He also concluded that the vials contained narcotic drug. He, therefore, held that the appellant had committed an offence punishable under section 21 of the NDPS Act read with section 8(c) thereof.
6I have heard Mr.B.B. Bahal, the learned counsel for the appellant and Ms.V.S.Mhaispurkar, learned APP for the State. I have gone through the entire evidence adduced during trial. I have examined the impugned judgment carefully.
7 Mr.Bahal, the learned counsel for the appellant contended that the impugned judgment and order is not in accordance with law. According to him, there were several lacunae in the case of the prosecution creating atleast a reasonable doubt about the truth of the prosecution version. He therefore, submitted that the appellant should have been given the benefit of such doubt, and should have been acquitted.
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8 In his evidence, Laxman (PW 1) had stated that, at
about 10.45 a.m on 28 May 1986, a police party comprising of himself, PSI Duraphe (PW 3), Woman Head Constable No.124, and other police personnel were patrolling, and while patrolling, they all went to Kamathipura. That, when they were at Dhed Galli, they noticed a woman sitting on the road near Kadar Bori Chawl.
According to him, it was at about 13.10 hrs. He then stated that since the movements of that lady were found suspicious, PSI Duraphe questioned her, and when she could not give satisfactory replies, two panchas were called. The lady was then sent to the corner of the building where Woman Head Constable No.124 took her search. He also stated that upon search, 17 vials containing heroin, in a plastic bag, were recovered from inside the blouse of the said lady. He also spoke about finding cash of Rs.390/- from the person of the said lady. He identified the appellant as the same lady who was apprehended, and with whom the said 17 vials, were found. In the cross-examination, he mentioned that they were patrolling on foot. It was suggested to him that Dhed Galli is a public road, that it was a narrow street, which he admitted as true.
He also admitted that while patrolling, the police party does not ::: Downloaded on - 09/06/2013 19:48:49 ::: 6/17 (FH)APEAL-232-93 enter in narrow lanes. It is revealed in his cross-examination, that when the police party had entered Dhed Galli, people were passing by that galli, and that buildings are located on both the sides of Dhed galli. According to him, there was an open space of about 20 x 20 feet besides the buildings, and that the appellant was sitting on the open place.
9 The evidence of Wilson Mascarenhas - the panch is quite consistent with the evidence of Laxman Bagal.
10 Similar is the case with respect to the evidence of Ashok Duraphe, who is the Investigating Officer. His evidence is also consistent with the prosecution version, and the evidence of other two witnesses. In the cross-examination, he admitted that he had not given any serial number to the 16 vials packed as muddemal.. It is revealed from the cross-examination that he had not taken out the contents of the vials, and had not examined whether they were filled, or partly filled.
11 Though the version of the prosecution witnesses is quite consistent with one another, whether the same can be safely ::: Downloaded on - 09/06/2013 19:48:49 ::: 7/17 (FH)APEAL-232-93 relied upon, needs to be considered, in the light of the contentions advanced by the learned counsel for the appellant.
12 The first contention advanced by Mr.Bahal is that the search in the present case was in violation of the provisions of section 50 of the NDPS Act. He submitted that the appellant was not informed of her right to be searched in the presence of a Magistrate, or Gazetted Officer, and that therefore, the search and seizure is vitiated. It appears from the case of the prosecution that there was no specific information to the police party, or any member of the party about the appellant, or anyone being in possession of any narcotics drug or psychotropic substance. The case appears to be that the appellant was noticed by them by chance, accidentally, while patrolling in a routine manner. Undoubtedly, the search of the appellant was taken, but it was not in the belief that she would be found in possession of any narcotic drug or psychotropic substance. When a person is searched by the police in an ordinary way without any specific information or belief about the person possessing narcotic drug or psychotropic substances, there would be no occasion for the officer taking search to comply with the provisions of section 50 of the NDPS Act. Since in this case, no ::: Downloaded on - 09/06/2013 19:48:49 ::: 8/17 (FH)APEAL-232-93 specific information giving rise to the belief that the appellant would be found in possession of a narcotic drug or psychotropic substance was available with the officer, directing or taking the search, the failure to comply with the requirement of section 50 of the NDPS Act, would not be relevant, in my opinion.
13 The next contention advanced by the learned counsel for the appellant is that the search of the appellant was in clear violation of the legal provisions. He submitted that since the appellant is a woman, she was required to be searched only by a woman, and that too with 'strict regard to decency'. It was contended that the personal search of a woman in an open place within the gaze of male members could not be called as 'decent' and such search was therefore, illegal. I find that the same point was argued before the Trial Court also. However, the learned Judge of the Trial Court observed, by referring to the decision of the Supreme Court of India in Kamalabai Vs. State of Maharashtra AIR 1962 S.C 1189 that even if search of a female is conducted in the presence of a male witness, that by itself, cannot make the evidence of such witness about the recovery of the article, inadmissible.
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14 Mr.Bahal next contended that the Woman Head
Constable No.124, who is said to have taken search of the appellant is not examined in the Court. He submitted that this fact by itself is sufficient to discredit the prosecution version. I have carefully considered this aspect of the matter.
15 The learned APP could not satisfactorily explain as to how examination of the Woman Head Constable No.124, who is said to have taken the search of the appellant, was not necessary and how non-examining her, would be of no consequence. I find that this contention was advanced before Trial Court also, but the Trial Court observed (in paragraph no.25 of the impugned judgment) that three witnesses including an independent panch, had spoken 'enormously' on the point of search and recovery, and that in addition, "the search and seizure panchnama had been duly proved" and, that therefore, the examination of the said Woman Head Constable, was not necessary.
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16 I find it difficult to accept that non-examination of the
Woman Head Constable No.124, would be of no consequence and would not throw any doubt on the prosecution version. I have therefore, carefully examined the evidence in respect of the search.
All the three witnesses for the prosecution have stated that 17 vials were in a polythene bag which was recovered from the person of the appellant i.e. from her blouse. The learned Judge has not recorded any finding as to whether the act of taking out the polythene bag containing vials from the blouse, was seen by the prosecution witnesses. In other words, he has not recorded a finding on whether the witnesses had seen the said Woman Head Constable actually putting her hand inside the blouse of the appellant and taking out the polythene bag.
17 Before discussing this aspect any further, a reference to sub-section (4) of section 50 of the NDPS Act, be made. It lays down "........ no female should be searched by anyone excepting a female" Sub-section (2) of section 51 of the Code of Criminal Procedure lays down that whenever it would be necessary to cause a female to be searched, the search shall be made by another female 'with strict regard to decency.' ::: Downloaded on - 09/06/2013 19:48:49 ::: 11/17 (FH)APEAL-232-93 18 What would be the effect of such search in contravention of provisions of section 50(4) of the NDPS Act, and section 51 of the Code, and whether the evidence obtained by such search would be inadmissible, or whether the recovery effected pursuant to such search would be vitiated, need not be gone into in the present case. It is because, on facts, there seems to be a reasonable doubt, firstly, about whether the appellant was indeed searched by a female, and secondly, whether the alleged recovery of any polythene bag containing vials, allegedly containing brown sugar, from the appellant was actually and indeed seen by the prosecution witnesses.
19 Laxman Bagal (PW 1), it may be recalled, stated about the search as follows:-
"the lady was then taken to a corner of a building. Woman Head Constable then took her search"
In the cross-examination, he stated as follows:-
"the accused was searched in the presence of both the panchas. It is true that there was no lady panch. We all were present around the place where the search of accused were taken."::: Downloaded on - 09/06/2013 19:48:49 :::
12/17 (FH)APEAL-232-93 20 Wilson Mascarenhas (PW 2) in the cross-examination said as follows:-
"Today, I cannot point out the exact spot where the search was conducted. I cannot say as to from which part of the blouse, the vials were recovered. Today, I only remember that they were taken out from the blouse"
21 About the recovery of cash, though he stated that it was recovered 'from the waist', he admitted as follows -
"Today, I cannot say whether it was from the right hand side or left hand side of the waist."
He also admitted that the police had not offered their search, nor had he taken any such search of police. He was also unable to state whether there was any conversation between the accused and the police officers, and said that 'he did not know about it'.
22 Ashok Duraphe (PW 3) on the point of search of the appellant said as follows:-
"I then asked the Woman Head Constable to take the accused in a corner, and take search keeping decency".
In the cross-examination, he said that he had seen the Woman Head Constable No.124 taking search of the appellant.
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23 If this evidence is carefully considered, it is clear that
though the witnesses are claiming that the search was taken in their presence, which claim led to Trial Court to conclude that non-
examination of Woman Head Constable No.124 was not fatal, on an appreciation of the evidence independently, I am unable to accept the correctness of the conclusion arrived at by the Trial Court in that regard. The evidence shows that the appellant was taken to a corner of the building where the search was taken. Now, obviously, the purpose of taking the appellant to the corner, and taking the search there, was to ensure that the search of the person of a woman was not being taken in the gaze of male members.
Otherwise, there would be no question of taking the appellant to a corner of a building for taking her search, which aspect has been emphasized by both the police witnesses. The record of the panchnama (Exhibit-9) also shows that the search was taken by Woman Head Constable No.124 'with strict decency'. Exposing a part of woman's body by opening a part of the blouse of a woman, or inserting hand therein, in the presence of male members, cannot be called as an act of decency, and apparently, it is because of the requirement of observance of decency that the appellant was taken to a corner of a building and searched there by a female. On a ::: Downloaded on - 09/06/2013 19:48:49 ::: 14/17 (FH)APEAL-232-93 careful consideration of the evidence in this regard, there is a clear inconsistency, which in my opinion, arises because of the awareness on the part of the witnesses, firstly, of necessity of showing that the search was taken with strict regard to decency, and secondly, that the necessity of the witnesses themselves having seen the outcome of the search, with their own eyes. To establish the first requirement, a claim is made of having taken the appellant to a side where she was searched by a female so as to indicate that the search was carried out with strict regard to decency, but to satisfy the other requirements, it is claimed that such search was actually witnessed by the prosecution witnesses (though it was taken after the appellant had been taken aside). This difficulty - of satisfying both the aforesaid requirements - arises because of the non-
examination of Woman Head Constable No.124. The purpose of taking the appellant aside, could only be to remove her from the gaze of the male members, and once this is so, it is not possible that the prosecution witnesses have actually seen the polythene bag being taken from the blouse of the appellant by Woman Head Constable No.124. It is therefore clear that in such a situation, it was essential for the prosecution to have examined the said Woman Head Constable. She would have been able to say precisely and ::: Downloaded on - 09/06/2013 19:48:49 ::: 15/17 (FH)APEAL-232-93 more accurately as to the manner in which the search was taken and from where the said vials, said to be containing brown sugar/heroin, were recovered. Non-examination of the said Woman Head Constable, without any reason whatsoever, is thus a circumstance which throws doubt on the truth of the prosecution version.
24 Looked at from this angle, it becomes relevant that no diary entry or any other record to show that the police party consisting of Laxman Bagal (PW 1), Ashok Duraphe (PW 3), Woman Head Constable No.124, and other policemen were actually patrolling in the said area, has been produced.
25 The evidence also does not indicate that the contents of the vials were attempted to be taken out. According to the Investigating Officer, Ashok Duraphe (PW 3), the vials were found to be filled with brown sugar, but he does not state as to how he came to this conclusion, and what he actually observed, because according to him, the contents were never taken out. That the quantity of the narcotic drug found with the appellant should not be tried to be ascertained, is a suspicious feature.
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26 There is also some discrepancy with regard to the
seizure of the cash. Laxman Bagal and Wilson Mascarenhas have stated that the cash recovered from the appellant was also packed, labelled and sealed. The panchnama, however, does not speak about sealing the cash, and the Investigating Officer Mr.Ashok Duraphe (PW 3) stated that the cash was kept in the safe of Nagpada Police Station, and subsequently through the Assistant Commissioner of Police, it was deposited in the Reserve Bank of India. He also produced a certificate to that effect in evidence (Exhibit 13). This means that the version of Laxman Bagal and Wilson Mascarenhas about cash having been packed, labelled and sealed, is not correct. When this aspect of their evidence is found to be incorrect, it was dangerous to place reliance on their evidence, particularly when the search was taken by Woman Head Constable No.124 by taking the appellant to one side, and when the prosecution chose not to examine the said Woman Head Constable.
27 In every criminal trial, the burden of establishing the guilt of an accused is on the prosecution. The guilt is to be proved beyond reasonable doubt. The benefit of every reasonable doubt which arises out of the evidence adduced during trial, must ::: Downloaded on - 09/06/2013 19:48:49 ::: 17/17 (FH)APEAL-232-93 necessarily be given to an accused. In this case, considering the aforesaid weaknesses in the prosecution case, in the light of the major weakness i.e. non-examination of the Woman Head Constable No.124, who allegedly took the search of the appellant, and who apparently is the only witness who had actually seen the contraband coming out of the person of the appellant, a doubt certainly arises about the truth of the prosecution case.
28In my opinion, the appreciation of the evidence as done by the Trial Court, is not proper or legal. This was not a case where the prosecution had been successful in establishing the charge against the appellant beyond reasonable doubt. The appellant was therefore entitled to be acquitted.
29 In the result, the Appeal succeeds.
Appeal is allowed.
The impugned judgment of conviction of the appellant and the sentence imposed upon her, is set aside. The appellant is acquitted. Her bail bonds are discharged. Fine, if paid, be refunded to her.
(ABHAY M.THIPSAY,J) ::: Downloaded on - 09/06/2013 19:48:49 :::