Patna High Court
Kundan Singh vs The State Of Bihar on 7 August, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No. 15 of 2013
Arising out of P. S. Case No. - 36 Year - 2010 Thana - KHAGARIA District - Khagaria
Against the judgment of conviction and order of sentence dated 30.11.2012 and
03.12.2012passed by Sri Abhay Kant Jha, learned 2nd Additional Sessions Judge, Khagaria in Session Case No. 287 of 2010 arising out of Khagaria P.S. Case No. 36 of 2010, G. R. No. 153 of 2010 =========================================================== Kundan Singh, S/O Balmiki Singh @ Balmiki Pd. Singh, Resident of Village - Rako, P.S.- Muffasil, Distt. - Khagaria .... .... Appellant/s Versus The State of Bihar .... .... Respondent/s =========================================================== Appearance :
For the Appellant/s : Mr. Y. C. Verma, Sr. Advocate Mr. L. K. Tiwary, Advocate For the Respondent/s : Mr. S. N. Prasad, A.P.P. =========================================================== CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD ORAL JUDGMENT Date: 07-08-2014 Gopal Prasad, J. Heard learned counsel for the appellant and learned counsel for the State.
2. The appellant has been convicted for the offence under Sections 489(B) and 489(C) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years for the offence under Section 489(B) of the Indian Penal Code with fine of Rs.10,000/- and in default of fine he shall undergo rigorous imprisonment for one year. He has further been convicted under Section 489(C) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years. However, it has been ordered that Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 2 both sentences will run concurrently.
3. The prosecution case as alleged in the First Information Report is that the police on secret information that some persons dealing with trafficking of counterfeit notes talking about themselves proceeded and apprehended the appellant and from his possession currency notes of Rs.64,000/- were recovered and from perusal of those money it was learnt that out of currency notes of Rs.64,000/-, 26 notes were of 500 denominations amounting to Rs.13,000/- were counterfeit notes whereas 500 notes of 100 rupee denominations and one note of one thousand denomination total fifty one thousand were genuine. The seizure list was prepared in presence of the two independent witnesses with regard to recovered currency notes. The further case is that on inquiry about the money seized the appellant disclosed that he gets the money from Sajjan Paswan, Ram Balak Yadav and Nand Kishore and they had given the money and further disclosed that they used to deal with counterfeit notes and hence, the police lodged the First Information Report under Sections 420, 489(A), 489(B) and 489(C) of the Indian Penal Code on the self statement of informant Jagarnath Singh, S.I. The First Information Report lodged and after investigation the police submitted charge- sheet, thereafter cognizance was taken and case committed to the Court of Sessions. During trial seven witnesses were examined. Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 3
4. The trial court convicted the appellant taking into consideration the evidence of P.W. 5 Sudama Singh A.S.I., who supported the prosecution case about the recovery of Rs.51,000/- from the right pocket of the appellant, Rs.13,000/- from the left pocket of the appellant and a Nokia mobile and further taking into consideration the evidence of P.W. 6 that the appellant was apprehended and from his possession Rs.64,000/- was recovered and seizure list was prepared, which has been marked as Ext. 2. P.W. 7 S.I. has proved that there is recovery of Rs.64,000/- from the possession of appellant and there was recovery of 26 currency notes of 500 denomination amounting to Rs.13,000/- recovered from the possession of the appellant and it can well be presumed that the accused kept counterfeit notes and used them as genuine and so held the appellant guilty for the offence under Sections 489(B) and 489(C) of the Indian Penal Code.
5. Hence, the trial court taking into consideration the fact that the witnesses have proved that the appellant was apprehended with currency notes of Rs.64,000/- which has been recovered from his possession out of which Rs.51,000/- was recovered from his right pocket and Rs.13,000/- was recovered from his left pocket and with regard to the recovery seizure list was prepared before two independent witnesses and the other witnesses also supported the prosecution case about the recovery of 26 notes of 500 denomination from the Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 4 possession of the appellant which were found to be counterfeit notes held that the prosecution has been able to prove the charge of recovery of 26 notes of 500 denominations from the possession of the appellant, which was found to be counterfeit notes and hence, it can be presumed that the accused has kept counterfeit currency notes to use them as genuine and was convicted under Section 489(B) and 489(C) of the Indian Penal Code.
6. Learned counsel for the appellant, however, contended that mere possession of the counterfeit notes by itself is not an offence and for proving the offence under Section 489(B) and 489(C) of the Indian Penal Code something more is required to be proved and it is required to prove further that the appellant had knowledge or having reason to believe that the appellant was in possession of the counterfeit notes intending to use the same as genuine and further for proving the offence under Section 489(B) of the Indian Penal Code, the prosecution has further to establish that the appellant has knowledge or has reason to believe that the counterfeit notes recovered from the possession of the appellant were kept with intention to sell or use as genuine. It has further been contended that in the First Information Report there is specific mention about the recovery of 64,000/- rupees only and no distinction has been made that Rs.51,000/- was recovered from the right pocket and Rs.13,000/- recovered from Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 5 left pocket and if Rs.13,000/- found along with Rs.51,000/- together then it is not proper to infer his knowledge about the counterfeit coins. It has been submitted that from the entire evidence there is no iota of evidence except the recovery of money but nothing has been brought in evidence or no material produced against the explanation of the appellant in the First Information Report that he received the money from Sajjan Paswan, Ram Balak Yadav and Nand Kishore and the appellant had no knowledge about the possession of the counterfeit notes.
7. Learned counsel for the State, however, contended that since it has come in evidence that the appellant had kept Rs.13,000/- in left pocket which was counterfeit and Rs.51,000/- in right pocket, so it may be deemed to have knowledge and reason to believe to have the knowledge and further asserted that in the First Information Report there is specific mention that the appellant disclosed that he has received the said money from Sajjan Paswan, Ram Balak Yadav and Nand Kishore and hence, it may be deemed that the said money taken from those persons was meant for further distribution or selling or buying and hence, the appellant be deemed to have committed the offence under Sections 489(C) and 489(D) of the Indian Penal Code.
8. However, taking into consideration the respective Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 6 submissions of the parties and going into the evidence of the witnesses, it is apparent that the prosecution case in the First Information Report that on the secret information prosecution party proceeded and apprehended the appellant and from his possession currency notes of Rs.64,000/- was recovered out of which it was learnt that Rs.13,000/- which contained 26 notes of 500/- denomination were found to be counterfeit. The seizure list indicates the recovery of Rs.64,000/- also which does not indicate that Rs.51,000/- recovered from right pocket or Rs.13,000/- recovered from the left pocket but it only mention that Rs.64,000/- recovered out of which 26 notes of 500 denomination were found to be counterfeit. During the evidence the witnesses P. Ws. 1, 6 & 7 have stated about the recovery of Rs.64,000/- without any distinction of recovery from left pocket or right pocket. P. Ws. 3 and 5 have stated recovery Rs.13,000/- from one pocket alleged to be counterfeit. However, no evidence has been led about the explanation given in the First Information Report about the appellant that he got the money which were received in the pocket from the three persons above named. There is no whisper about any evidence to suggest whether the appellant had knowledge about the 26 notes of 500 denomination found in the pocket of the appellant were, to his knowledge, counterfeit. There is no evidence to suggest that any said counterfeit notes were apparent, on the face of it, to be forged rather the same was sent to the Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 7 Forensic Science Laboratory to check out. Hence, going into the entire evidence, there is no iota of evidence to draw an inference that the appellant had knowledge or had reason to believe that the notes in his possession were counterfeit. However, the only circumstance which has been argued and pointed out is that since the two witnesses P.Ws. 3 and 5 have stated that since 26 notes of 500 denomination in one pocket which were found to be forged and other Rs.51,000/- in another pocket, out of 64,000/-, received from his pockets since P.Ws. 3 and 5 have stated that 26 notes of 500 denomination said to be forged was in one pocket and other notes in another pocket to draw an inference that appellant has knowledge of the counterfeit notes. However, this part of evidence is apparently a development when this fact neither mentioned in First Information Report nor in the seizure list prepared at the time of occurrence and does not inspire confidence and majority of witnesses have not supported it.
9. Learned counsel for the State submits that since in the First Information Report itself the appellant has made an explanation that he got the notes from three persons and hence, it may be presumed that he took the same for permeating it for further distribution and so had knowledge. But the prosecution in his evidence has neither produced any material to the explanation given by the appellant nor any investigation done on that aspect. Hence, the Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 8 argument advanced by the learned counsel for the State about the presumption that since the appellant was found in possession of the counterfeits and his explanation that he got from three persons shall presume that he had knowledge and was kept for permeating for further transfer or using it as genuine. However, the prosecution cannot proceed to prove its case on such presumption. There is a great difference between suspicion and proof. A suspicion may arise that he might have kept it for use but this suspicion cannot take the place of proof. The fact can be said to be proved on basis of cogent, legal, reliable and unimpeachable evidence which is lacking to draw an inference on proof.
10. However, going into the Sections 489 B & C of the Indian Penal Code it is apparent that mere possession of counterfeit notes is not offence till it is established that the appellant had knowledge or reason to believe that he had kept the counterfeit notes for using it or for selling it.
11. However, having regard to the fact that the appellant was in possession of 26 notes of 500 denominations, on that basis no offence is made out. However, it may be suspected that the appellant may have knowledge since he was in possession but to prove it something more is required to be proved. There is a difference between suspect, belief and knowledge. When the appellant found in Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 9 possession of the counterfeit notes it may be suspected that he may have knowledge about it but to have a believe about a fact some material is required on the basis of which it can be said that it is believed to be so. The word knowledge of a fact is on better footing which required to be established on material much more authentic than material required to prove belief. However, since the prosecution has not brought any material or any circumstance or any material on the basis of which it can be inferred that the appellant had knowledge or belief that the coins were counterfeit and were kept for using it. The only argument advanced is that since he has kept Rs.13,000/- as per evidence of P. Ws. 3 and 5 in one pocket which were counterfeit and Rs.51,000/- in other pocket which were genuine and hence, he had knowledge about the counterfeits notes. However, this part of the evidence itself is a development in prosecution case as this fact does not find mention in First Information Report or in seizure list to inspire confidence and taken into consideration to record conviction.
12. Hence, having regard to the facts and circumstances of the case since the prosecution has not been able to establish that appellant had knowledge or reason to believe that he had kept the counterfeit note with his knowledge and belief to use it, hence, the presumption that notes in possession were counterfeit coins to his knowledge and reason to believe to use or sell cannot be recorded. Patna High Court CR. APP (SJ) No.15 of 2013 dt.07-08-2014 10 Reliance may be placed in the decision reported in AIR 1979 S.C. 1705 (M. Mammutti v. State of Karnataka). Hence, I find and hold that the prosecution has not been able to prove the charge under Sections 489B & C of the Indian Penal Code and the trial court misdirected himself in recording conviction merely on the proof that the appellant was found in possession of 26 notes of 500 denomination without any material to prove the same was kept with knowledge and reason to belief that they were kept with knowledge of the same to be counterfeit to use them knowingly. Hence, the judgment of conviction and order of sentence recorded by the lower court is hereby set aside. The appeal is allowed.
(Gopal Prasad, J) Kundan/-
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