Kerala High Court
Balan vs State Of Kerala on 8 February, 2011
Author: K.Hema
Bench: K.Hema
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 848 of 2003()
1. BALAN
... Petitioner
Vs
1. STATE OF KERALA
... Respondent
For Petitioner :SRI.P.VIJAYA BHANU
For Respondent : No Appearance
The Hon'ble MRS. Justice K.HEMA
Dated :08/02/2011
O R D E R
K.HEMA, J.
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Crl. Appeal No. 848 of 2003
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Dated this 10th February, 2011.
JUDGMENT
Appellant was convicted and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs. 1 lakh and in default to undergo rigorous imprisonment for 3 months each for offence under Section 55(b), (g) and 58 of the Abkari Act. The sentences were ordered to run concurrently and set off was allowed.
2. According to prosecution, on 3.7.1997 at about 11.30 A.M. appellant was found manufacturing arrack from his house using materials for manufacture of liquor. He was found in possession of 20 litres of wash and also one litre of illicit arrack and vessels and equipments for the manufacture of arrack and hence. He was arrested from the spot; articles were seized and a case was registered against him. After investigation, charge was also laid against him. [Crl.A.No.848/03] 2
3. Charge was framed by the trial court for offence under Section 55(b), 55(g) and 58 of Abkari Act. To prove the prosecution case, PWs.1 to 4 were examined and Exts.P1 to P8 and MOs. 1 to 9 were marked. Ext.D1 was marked on the side of defence. The accused stated while questioned under Section 313 Cr.P.C. that nothing was seized from his house. According to him, the house is numbered by the Panchayat and he produced ration card also to prove this. The trial court, on analysis of evidence, found that there is convincing and reliable evidence to prove that appellant was found distilling arrack and that he was in possession of wash and equipments to manufacture illicit arrack. He was found guilty of offence under Section 55(b), (g) and 58 of the Abkari Act. The said conviction and sentence are challenged in this appeal.
4. According to learned counsel for appellant, charge is defective. Act 16/1997 came into force with effect from 3.6.1997 and Section 8(2) was introduced by the said Act. Manufacture of arrack and possession of arrack are prohibited under Section 8(1) of the Act and it is made [Crl.A.No.848/03] 3 punishable under Section 8(2) of Abkari Act. Therefore, the conviction for offences under Section 55(b) and 55(g) and 58 of the Abkari Act are not sustainable, it is argued.
5. It is also submitted that, in Ext.P1 mahazar, it is stated that Excise party went to the house where appellant was residing. PW1, the detecting officer, stated that the house was not numbered, but appellant produced Ext.D1 ration card which shows that house was numbered as 8/316. Apart from this, nobody from the nearby house were cited as witness to the seizure. The independent witness turned hostile to the prosecution. PW1 himself stated that there are houses close to the scene of occurrence, but in Ext.P1 these details are not shown. For these reasons, appellant is to be acquitted, it is submitted.
6. On hearing both sides, I find that offence under Section 58 will not be attracted in this case, since the prosecution has not proved the ingredients of the said Section. A reading of the said Section will show that the requisite knowledge has to be proved to find a person guilty of offence under Section 58 of the Abkari Act. The mere [Crl.A.No.848/03] 4 possession of contraband article will not by itself make out an offence under Section 58 of the Abkari Act. According to trial court, prospection proved possession alone but it has not considered whether the other ingredients of Section 58 are proved. In such circumstances, the conviction under Section 58 of Abkari Act cannot be sustained.
7. However, I am not inclined to interfere with the conviction and sentence passed against appellant under Section 55(b) and 55(g) of Abkari Act. Section 55(g) lays down that whoever in contravention of the Act or any rule or order made under this Act uses, keeps or has in his possession any materials, still, utensil etc. whatsoever for the purpose of manufacturing liquor other than toddy will be liable under the said Section.
8. Section 8 only prohibits manufacture, import, export, transport, transit, possession, storage, sales etc. of arrack. But the acts which are made punishable under Section 8 of the Act do not include the acts which are to be proved to constitute offence under Section section 55(g) of the Act. Hence, it cannot be said that a person cannot be [Crl.A.No.848/03] 5 convicted for offence under Section 55(g) since section 8 specifically lays down offence relating to arrack only.
9. Now, coming to Section 55(b), I find that manufacture of liquor is punishable, if it is in contravention of the Act or Rule made in the Act. At the same time, Section 8 also provides that no person shall manufacture arrack in any form and if he contravenes any of sub-section (1), he shall be punishable under Section 8(2) of Abkari Act. It is argued that in the light of specific provision, which lays down that manufacture of arrack, he cannot be convicted under any other section.
10. Appellant is convicted only for offence under Section 55(b) and not under Section 8(2) of Abkari Act. It can also be noted that the punishment for offence under Section 8 and Section 55(b) are also the same. It cannot be said that any miscarriage of justice has resulted in convicting and sentencing the appellant under Section 55
(b) of Abkari Act. Appellant has no case that he is convicted for offence under Section 8(2)
11. In this context, it is relevant to refer to Section [Crl.A.No.848/03] 6 215 of the Code of Criminal Procedure. It lays down that no error in stating either the offence or the particulars required to be stated in the charge, and no omission to state the offence or those particulars, shall be regarded at any stage of the case as material, unless the accused was in fact misled by such error or omission, and it has occasioned a failure of justice.
12. On going through the records in this case, it can be said that there is only error in mentioning the relevant Section. Instead of Section 8(2) of Abkari Act, Section 55(b) is mentioned, referring to manufacturing of arrack. Section 215 of the Code lays down that even if there is an omission to mention the offence, such error cannot be treated as material unless it has occasioned a failure of justice and accused was misled by such omission.
13. There is nothing on record to show that appellant was misled or that the error mentioning Section 55(b) or omission to mention Section 8(2) of Abkari Act has occasioned in failure of justice. As noted by me earlier, Section 55(b) refers to manufacture or liquor whereas [Crl.A.No.848/03] 7 Section 8(1) and (2) also refer to manufacture of liquor and the punishment are also the same. So, accused cannot say that he was not given notice of the particulars of the offence. In such circumstances, I find that conviction is not vitiated because of any defect in the charge.
14. Now, coming to the evidence adduced in this case, I find that PW1 is the detecting officer, who deposed that he got reliable information about distillation of arrack by the accused in his house. On reaching the house, he found the accused engaged in manufacture of arrack illegally. Appellant was arrested from the spot and the articles which include arrack, utensils used for manufacture of liquor etc. were seized from the possession of accused. Those are marked as MOs. 1 to 9. PW3 is the Preventive Officer, who has accompanied PW1. Both of them corroborated each other in material particulars. A mahazar was also prepared in respect of seizure and it is Ext.P1.
15. Nothing is brought out from the evidence of PWs. 1 and 3 to discredit their testimony. Nothing is is suggested to these witnesses why they should perjure against [Crl.A.No.848/03] 8 appellant. Their evidence will not disclose any motive for the officers to falsely implicate appellant. In such circumstances, trial court relied upon evidence of official witnesses to come to a conclusion that appellant was in possession of arrack, as alleged by the prosecution.
16. PW2 is an independent witness. He also stated that he knew the accused. The mere fact that PW2 turned hostile is not a reason to disbelieve evidence of PWs 1 and 3, especially he admitted attestation. In this context, it is relevant to note that in Ext.P1, appellant's address itself is mentioned as residing in Thuvaramkunnu colony in Varavoor village. Same address is shown in Ext.D1 also.
17. For the mere reason that PW1 failed to note the number of the house and committed a mistake in stating that there was no number at the time of detection, it cannot be made a reason to discard his evidence. It is pertinent to mention here that though Ext.D1 was produced, it shows that there is a seal indicating that the said card was cancelled. It is not brought out in evidence to show that the said card relates to the relevant period in this case. [Crl.A.No.848/03] 9
18. Learned counsel for petitioner submitted that forwarding note is not produced in this case and hence, in the light of the dictum laid down in Sasidharan v. State of Kerala (2007 (1) KLT 720), there is no evidence to show that samples taken from the articles seized in this case were sent for analysis and hence, the conviction cannot be sustained.
19. On going through the decision at paragraph 9, it can be seen that it was a case where there was no evidence to show that the articles seized in this case were produced by the Excise officials in court. The only document produced in the said case was not sufficient to hold that the articles were produced in court. It was also observed that the thondi clerk who was in charge of the material objects produced in court was also not examined. There was no materials before the court to show that sampling was done in the case. Therefore, this court, in Sasidharan's case held that "without the link evidence of actual sampling by the concerned clerk of the court by drawing sample from the can and sending the same in a sealed packet to the [Crl.A.No.848/03] 10 Chemical Examiner with a specimen seal sent separately for tamper proof despatch, the Prosecution cannot be held to have brought home the offence against the appellant".
20. The situation in this case is totally different. The incident happened on 3.7.1997 and PW1, the Excise Inspector stated that the articles were seized from the spot and those were produced before PW4, the Excise Inspector, who registered the case. PW4 categorically deposed in chief examination itself that he produced all the articles seized in this case along with a list in the court and the property list is Ext.P6. The list shows that there is an endorsement from the court to indicate that the list reached the court on 3.7.1997 itself. Even a number is seen assigned as per Ext.P6 as P1 247/97. There is absolutely no cross examination on these aspects. In cross examination, PW4 stated that Ext.P5 was sent to the court on the same day, which is confirmed by the initials in Ext.P6 with the date.
21. It is also seen from the evidence of PW1 that samples were drawn in this case and those were also seized under the mahazar. The evidence of PW1 and PW4 will [Crl.A.No.848/03] 11 satisfy that the articles which were seized in this case were produced before the court along with the property list, Ext.P6, on the same day of seizure and the number assigned was P1 247/97. It is from the court that the articles were forwarded for chemical analysis. Ext.P7, the Chemical Analysis Report also makes a reference to P1 247/97 dated 7.7.1997. Ext.P7 also shows that on 18.7.1997, the articles were received at the laboratory.
22. Therefore, for the mere reason that the forwarding note was not produced, on the facts of this case, the accused cannot be acquitted. PW4 was not cross examined on anything with respect to non production of the forwarding note, even though he had stated that he had produced the forwarding note in court. Therefore, it only a question of an omission to mark the forwarding note, which on the facts of this case, cannot be said to be fatal. On the other hand, this is a case where the court is satisfied that without any considerable delay, the material objects were produced in court and sent for chemical analysis and there is little chance for any tampering or any mistake being committed. [Crl.A.No.848/03] 12 There is nothing in evidence to show that the articled seized in this case are not those examined as per Ext.P7. Hence, the argument cannot be accepted. The decision cited cannot be applied to the facts of this case.
23. Looking the matters from another angle, I am of view that there is no reason to discard the prosecution evidence. The non-examination of independent witness from the neighbourhood also cannot be said to be material so as to set aside the conviction. Hence, from the evidence adduced in this case, I find that the prosecution proved offence under Section 55(b) and 55(g) of Abkari Act and the conviction entered under the said Section is sustainable.
24. However, conviction under Section 58 of Abkari Act is not sustainable, since prosecution failed to prove all the ingredients of the said section. The sentence passed against the appellant under the said Sections 55(b) and 55
(g) does not appear to be excessive or disproportionate to the gravity of offence, [Crl.A.No.848/03] 13 Hence, the following order is passed:
1) The conviction and sentence passed against the appellant under Section 55(b) and 55(g) of Abkari Act are confirmed.
2) Appellant is found not guilty and he is acquitted of offence under Section 58 of Abkari Act.
This appeal is partly allowed.
SD/-
K. HEMA, JUDGE.
Krs.
[Crl.A.No.848/03] 14
K.HEMA, J.
----------------------------------------------- Crl. Appeal No. 848 of 2003
----------------------------------------------- Dated this 10th February, 2011.
JUDGMENT