Rajasthan High Court - Jaipur
Bheru Lal And Anr vs U O I on 16 March, 2011
Author: R.S. Chauhan
Bench: R.S. Chauhan
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH AT JAIPUR JUDGMENT Bheru Lal & Anr. Vs. The Union of India (S.B. Criminal Appeal No.700/2004) S.B. Criminal Appeal under Section 374(2) Cr.P.C. Date of Order :- March 16, 2011 PRESENT HON'BLE MR. JUSTICE R.S. CHAUHAN Mr.A.K. Gupta, for the appellants. Mr.Laxman Madanani, for Union of India. REPORTABLE BY THE COURT:
Having been convicted for offences under Sections 8/18 of NDPS Act ('the Act', for short), having been sentenced to fifteen years of rigorous imprisonment, having been fined Rs.2 lacs, and having been directed to further undergo a sentence of six months of rigorous imprisonment in default thereof, vide judgment dated 17.3.2004, passed by the Special Judge, NDPS Cases and Additional Sessions Judge, Ramganj Mandi, District Kota, the accused-appellants have approached this Court.
2. Briefly the facts of the case are that on 22.01.2001, G.L. Meena (PW-3), Superintendent, Central Narcotics Bureau, Bhawani Mandi, received a secret information that in case he were to search the house of Bheru Lal, appellant No.1 ('A-1', for short), he is likely to discover opium being hidden in the house. Upon this information, he constituted a raiding party. Around 2:30 PM, the raiding party reached the house of A-1. A-1 was present at his house at the relevant time. An Inspector, Mr. Niranjan Guru (PW-1), informed A-1 that they have secret information that he has concealed opium in his house. Therefore, they would like to search the house. They also gave him a notice under Section 50 of the Act wherein they clearly informed him that he has an option to be searched by a Gazetted Officer or by a Magistrate. However, he declined the offer. When the searching party dug up the veranda, situated in the southern side of the house, they found a white colored plastic drum. Inside the plastic drum, they discovered eleven bags of polythene containing dark brownish substance. When the substance was tested with the aid of the chemical kit carried by the party, it was discovered that the substance is nothing but opium. The total weight of the opium, so discovered, was 130 Kg. 700 gm. The raiding party took two samples, of 25 gm each, from each bag and sealed it. The remaining part of the opium was also sealed. Prior to arresting A-1, his statement (Ex-P/4) was recorded. Even after his arrest, twice statements of A-1 were recorded (Ex-P/7 and Ex-P/8). On the basis of these statements, it was discovered that Bhagwan Singh, appellant No.2 ('A-2', for short) was a partner with A-1. They would collect the opium from nearby villages, would conceal the opium when opium was freely available in the village, and would sell the opium when the supply of opium would decrease, and the demand of opium would increase. The Bureau also issued a summon, under Section 67 of the Act, to Bhagwan Singh. It also recorded his statement (Ex-P/11). Allegedly in his statement, he corroborated the statements of A-1. Subsequently, A-2 was arrested. Thereafter, a criminal complaint was filed against both A-1 and A-2.
3. In order to support its case, the prosecution examined six witnesses, and submitted twenty-six documents. On the other hand, the appellants examined six witnesses, and submitted five documents. After going through the entire evidence, the learned trial court convicted the appellants for offences under Sections 8/18 of the Act and sentenced them as aforementioned. Hence, this appeal before this Court.
4. Mr. A.K. Gupta, the learned counsel for the appellants, has raised the following contentions before this Court : firstly, it was the duty of the prosecution to firmly establish that the opium was recovered from the exclusive possession of A-1. According to A-1, the house in which the opium was discovered, it was not exclusively owned by him. It was jointly owned by him and his brother, Prabhu Lal. Moreover, he had claimed in his statement, given under Section 313 Cr.P.C., that he had left the house ten to twelve years ago and was residing in village Rojhani, Tehsil Sitamau in Madhya Pradesh. Furthermore, he had claimed that not only his name was shown in the voter list of the said village, but he also had a ration card issued in the said village. Further, according to the learned counsel, the veranda, from which opium was recovered, was not enclosed by any wall. It was an open space, in which other members of the family, as well as, other neighbors had easy access to. In such circumstances, it was the duty of the prosecution to prove that the opium was in the exclusive possession of A-1. The prosecution has failed to do so.
5. Secondly, in order to buttress its case that the house belongs to A-1, the prosecution has relied upon his statement given under Section 67 of the Act (Ex-P/4) and upon his statements recorded after his arrest (Ex-P/7 and Ex-P/8). But after the criminal complaint was filed along with the alleged statements (Ex-P/4, Ex-P/7 and Ex-P/8), A-1 had immediately filed an application bringing it to the notice of the learned trial court that he had never given any statement to the Central Narcotics Bureau. He had further alleged that both during the recovery process and thereafter, he was forced to sign blank pieces of papers by the Investigating Agency. According to him, the Investigating Agency had subsequently used these blank pieces of papers to draw up the statements of his. However, he had retracted from the said statements. According to the learned counsel, once the confessional statements were retracted by the accused, such statements lose their evidentiary value : they cannot be relied upon for convicting the appellants. Hence, the learned trial court has erred in relying upon these statements in order to conclude that the opium was recovered from the possession of A-1.
6. Thirdly, another set of documents relied upon by the prosecution, to establish that the opium was recovered from the possession of A-1, is the certificate issued by a Sarpanch (Ex-P/21), the Identification Card issued by the Election Commission (Ex-P/22) and the Ration Card (Ex-P/23). However, the Sarpanch, who had issued the certificate (Ex-P/21) was never examined. Therefore, the said document has not been proven. The ID Card and Ration Card were not recovered by the Investigating Agency when A-1's house was searched. Although the I.O., D.P. Bhatnagar (PW-2), claims that he had gotten the ID Card and the Ration Card from the Sarpanch, but such a claim is highly untenable. For, neither of these documents is kept in the custody of the Panchayat, but are always in possession of the card holder. Hence, the place from where the Investigating Agency has recovered these documents, is unclear.
7. Fourthly, recording of the statement of an accused person under Section 313 Cr.P.C. is a serious business. The trial court is duty bound to confront the accused with all the relevant evidence, especially the evidence which is being read against him. While recording the statement of the accused, under Section 313 Cr.P.C., an opportunity to explain the evidence/circumstances which are stacked against him, is to be given to the accused. While taking this court through the statement of A-1, recorded under Section 313 Cr.P.C., the learned counsel has contended that important pieces of evidence, which were recorded against the appellant, were not pointed out to him by the learned trial court. For example, since the extent of punishment depends upon the quantity of contraband drugs recovered from the accused, the learned Judge was duty bound to reveal the exact quantity allegedly recovered from A-1. However, he has failed to do so. Moreover, the learned trial court was duty bound to specifically point out the report of the chemical analyst from Nimach. However, the learned Judge has failed to do so. Furthermore, although the prosecution claims that three statements of the appellant were recorded (Ex-P/4, Ex-P/7 and Ex-P/8), but the appellant was never specifically confronted with these exhibits. Furthermore, according to Section 42 of the Act, any information received by an officer has to be communicated to his/her higher officers. Ex-P/24 is the information which was allegedly communicated to the higher officer. But A-1 was not confronted with the said Exhibit P/24. These documents, and especially Ex-P/18, which is the report of the chemical analyst, have not been brought to the notice of the appellant; the appellant has not been given chance to explain these documents, or to comment on these documents. Therefore, these crucial pieces of evidence cannot be read against the appellant. In order to buttress this contention, the learned counsel for the appellant has relied upon the cases of Hate Singh Bhagat Singh Vs. State of Madhya Bharat [AIR 1953 SC 468], Kanhai Mishra @ Kanhaiya Misar Vs. State of Bihar [(2001) 3 SCC 451], Nirmal Pasi & Anr. Vs. State of Bihar [JT 2002 (6) SC 28], Avtar Singh & Ors. Vs. State of Punjab [AIR 2002 SC 3343], Ajay Singh Vs. State of Maharashtra [AIR 2007 SC 2188], Asraf Ali Vs. State of Assam [2008 (10) SCALE 278], State of Punjab Vs. Hari Singh & Ors. [(2009) 4 SCC 200], Shaikh Maqsood Vs. State of Maharashtra [2009 AIR SCW 4308] and upon a judgment of this Court in the case of Keshav Prasad & Indra Prakash @ Prakash Vs. State of Rajasthan [2006 (2) RCC 1093].
8. Fifthly, the prosecution did not produce the Malkhana In-charge to prove the fact that the samples, which were taken from the contraband drugs, were properly sealed and the seals remained intact. Moreover, there is no evidence to show that when the samples were taken from the Malkhana to the laboratory for analysis, the samples were received by the chemical laboratory duly sealed. Furthermore, the seals should have been handed over by the Investigating Agency to the independent witnesses. For, if the seals were left with the Investigating Agency, the possibility that the seals may be mis-used for subsequent sealing of the samples, or for using the seal, after substituting a sample, cannot be ruled out. However, in the present case, the seals continuously remained with the Investigating Agency. Therefore, the prosecution has failed to prove that the samples, which were taken at the time of the recovery, were the same samples which were received by the laboratory at Nimach.
9. The plea that the samples were substituted is further strengthen by the fact that according to the Investigating Agency each sample weighted 25 gm. Yet, according to the report of the chemist (Ex-P/18), each sample had a different weight. Moreover, the weight varied as much as 8 gm. The variance in the weight clearly proves that subsequently the samples were tempered with. The learned counsel has relied upon the cases of Rajesh Jagdamba Avasthi Vs. State of Goa [(2005) 9 SCC 773], Nari @ Narain Vs. State of Rajasthan [2001 (1) RCC 293], to buttress his submission that discrepancy in the weight of samples casts doubt about the veracity of the prosecution case.
10. Per contra, Mr. Laxman Madnani, the learned counsel for the Union of India, has raised the following contentions before this Court : firstly, the secret information received by the Department (Ex-P/24) clearly reveals that J.L. Meena was informed that opium was hidden by A-1. According to the recovery memo (Ex-P/3), when the recovery proceeding was carried out, A-1 was very much present. Moreover, in his statement given under Section 67 of the Act (Ex-P/4), he admits that the house is under his possession. In fact, he further admits that he is in the business of selling, storing and transporting opium. Furthermore, the certificate issued by Sarpanch (Ex-P/21), the Identification Card issued by the Election Commissioner (Ex-P/22) and Ration Card (Ex-P/23) also prove that the house belongs to A-1. Therefore, all these pieces of evidence unerringly establish that the opium was recovered from the exclusive possession of A-1. In order to buttress his contention with regard to the concept of possession, the learned counsel has relied upon the cases of Megh Singh Vs. State of Punjab [AIR 03 SC 3184], Balbir Kaur Vs. State of Punjab [(2009) 15 SCC 795], and State of Punjab Vs. Lakhwinder Singh & Anr. [(2010) 4 SCC 402].
11. Secondly, according to D.P. Bhatnagar (PW-2), three different statements of the appellant were recorded, namely Ex-P/4, Ex-P/7 and Ex-P/8. In his statement given under Section 313 Cr.P.C., the appellant has not specifically denied and has not specifically retracted from the statement given under Section 67 of the Act (Ex-P/4). In answer to the last question, whether he has anything further to state, he has only retracted the statements recorded as Ex-P/7 and Ex-P/8. In his statement recorded under Section 67 of the Act (Ex-P/4), he has clearly admitted that the house, from which the contraband drug was recovered, belongs to him. Therefore, the said statement clearly proves that the opium was recovered from his possession.
12. Moreover, merely because the statements recorded as Ex-P/7 and Ex-P/8 have been retracted would not disentitle the court from relying upon the said statements. For, in case a retracted confession passes two tests, namely the confession was made voluntarily, and that no valid reason is given for retracting the confession, then even a retracted confession can be acted upon by the court. According to the learned counsel, the application for retracting the confessional statements was not immediately filed when the appellant was produced before the Magistrate after his arrest. In fact, the said application was filed only after the criminal complaint had been filed by the Bureau. The inordinate delay in filing the application clearly proves that the retraction is an after-thought : it is a clever ploy by the appellant to wriggle out of his confessional statements. Furthermore, the appellant does not claim that he was threatened, induced or enticed to make the said statement. He merely claims that he was forced to sign blank pieces of papers, which were subsequently used by the Bureau to fabricate confessional statements. However, such a defence taken by A-1 is unbelievable. For, the confessional statements clearly give out a family history, and give out details which would only be in the personal knowledge of A-1. This information cannot possibly be with the officers of the Bureau. Moreover, the appellant's statement under Section 67 of the Act (Ex-P/4) was recorded prior to his arrest by the Bureau. Therefore, the said statement was voluntarily made. Considering the three statements, there is ample evidence to prove that the contraband goods were, indeed, recovered from the possession of A-1.
13. Thirdly, as far as the statement under Section 313 Cr.P.C. is concerned, the learned counsel has contended that it is not necessary that an accused-person should be confronted with every piece of evidence marshalled out by the prosecution. Moreover, in case the accused has not been confronted with a specific piece of evidence, it is for the accused to show that prejudice has been caused to him, due to non-disclosure of the said evidence. According to the learned counsel, there is no universal principle that in case the accused has not been confronted with the piece of evidence, the same cannot be considered by the trial court. In order to buttress this contention, the learned counsel has relied upon the cases of State (Delhi Administration) Vs. Dharampal [AIR 2001 SC 2924], Shivaji Sahebrao Bobade & Anr. Vs. State of Maharashtra [AIR 1973 SC 2622], State of Punjab Vs. Naib Din [AIR 2001 SC 3955], Dehal Singh Vs. State of Himachal Pradesh [(2010) 9 SCC 85].
14. Fourthly, as far as the contention with regard to the compliance of Section 42 of the Act is concerned, the learned counsel has pleaded that in the case of G. Srinivas Goud Vs. State of A.P. [2005 (6) Supreme 623], the Hon'ble Supreme Court had observed that if a Gazetted Officer is part of the raiding team, then Section 42 of the Act need not be complied with. In the present case, J.L. Meena (PW-3) is a Gazetted Officer. Therefore, Section 42 of the Act need not be complied with. Further, in the case of Aamir Khan @ Naru Vs. Central Narcotic Bureau [2006 (1) Cr.L.R. (Raj.) 445], this Court observed that in case the information is recorded by the Superintendent, then Section 42 of the Act is complied with. In the present case, the information received from the informer was recorded by the Superintendent, the said information is marked as Ex-P/24. Hence, Section 42 of the Act was complied with.
15. Fifthly, as far as the seals are concerned, the learned counsel has argued that according to Mr. J.L. Meena (PW-3), when the samples were deposited in Malkhana, they were found to be sealed. According to Aziullah Khan (PW-6), when he took the samples to the laboratory at Nimach, they were found to be sealed and intact. Moreover, according to Ex-P/18, the report of the laboratory, when they received the samples, the samples were found in a sealed condition. Most importantly, the impression of the seal tallied with the seal that was sent along with the samples. Thus, according to the learned counsel, the samples taken at the house of the A-1 remained sealed and intact throughout the custody with the Bureau as well as on its delivery to the laboratory. Thus, there is no possibility that the samples had been tempered with by the Bureau.
16. As far as, Bhagwan Singh, A-2, is concerned, Mr. Gupta has raised the following contentions : firstly, the notice under Section 67 (Ex-P/10) is a fabricated document as it was never sent by the Bureau to A-2. The falsity of the document is evident from the fact that according to the document, it was sent on 20.05.2001. However, according to the testimony of Jamna Lal (PW-3), the Office does not function on Sunday. However, 20.05.2001 happened to be a Sunday. Moreover, there is a contradiction between the testimony of D.P. Bhatnagar (PW-2) and Jamna Lal (PW-3) with regard to the manner in which the said notice was sent to A-2. According to Mr. D.P. Bhatnagar (PW-2), the notice was sent through a special messenger. But according to Jamna Lal (PW-3), the notice was sent through mail. Furthermore, the time and date, when the notice was served upon A-2, are conspicuously missing from the notice.
17. Secondly, in his statement under Section 313 Cr.P.C., A-2 has clearly stated that no notice was ever served upon him. Therefore, the recording of his statement under Section 67 of the Act is highly suspicious. Furthermore, in his statement under Section 313 Cr.P.C., A-2 has further stated that he did not give any statement under Section 67 of the Act. Therefore, the alleged statement recorded under Section 67 of the Act loses its credibility and is unworthy of acceptance.
18. Thirdly, but for the alleged statement given by A-2, under Section 67 of the Act, there is no other evidence, documentary or otherwise, which shows the involvement of A-2 in the alleged offence. This fact has clearly been admitted by D.P. Bhatnagar (PW-2), who clearly states that there is no documentary or oral evidence available to show the involvement of A-2 in the alleged incident. Hence, A-2 has been falsely implicated in the present case.
19. Fourthly, the only other evidence which is available against A-2 is the alleged statements made by A-1. However, the statements of a co-accused cannot be read against A-2. Further, the statements made by A-1 (Ex-P/4, Ex-P/7 and Ex-P/8), were retracted by him subsequently. Thus, these statements cannot be read against A-2. Hence, according to the learned counsel, the prosecution has failed to prove its case beyond a reasonable doubt against A-2. Therefore, he deserves to be acquitted.
20. On the other hand, Mr. Laxman Madanani has countered that the notice given under Section 67 of the Act bears the signature of A-2. This proves the fact that the notice was duly served. Secondly, even if the statement of A-2 is discarded, the confessional statements of A-1 can be read against A-2 in light of Section 30 of the Evidence Act Lastly, for the purpose of Sections 8/18 and 8/29 of the Act, it is not necessary that the possession must be substantive one. It can also be a constructive one. According to the statement given by A-1, A-2 was his partner in the illegal trade of transporting and selling the contraband drugs. Therefore, the discovery of contraband drugs at the house of A-1, clearly proves the constructive possession of A-2 over the drugs. Hence, the conviction of A-2 is legally valid.
21. Heard the learned counsel for the parties, perused the impugned judgment, examined the record, and considered the case law cited at the Bar.
22. In the case of Dharampal Singh Vs. State of Punjab [(2010) 9 SCC 608], the Hon'ble Supreme Court has observed that the word 'possession' no doubt has different shades of meaning and it is quite elastic in its connotation. Possession and ownership need not always go together but the minimum requisite element which has to be satisfied is custody or control over the goods. The Apex Court further observed as under :
It needs no emphasis that the expression possession is not capable of precise and completely logical definition of universal application in the context of all the statutes. Possession is a polymorphous word and cannot be uniformly applied, it assumes different colour in different context. In the context of Section 18 of the Act once possession is established the accused, who claims that it was not a conscious possession has to establish it because it is within his special knowledge.
23. Possession is one of the cardinal ingredients of offences under Section 8/18 of the Act. Possession can be substantive or constructive. Various pleas have been raised by both the learned counsel to prove and to dis-prove the possession of contraband drugs by A-1. The learned counsel for the Department has relied upon the residence certificate (Ex-P/21) issued by the Sarpanch, the electoral list (Ex-P/22) and the Ration Card (Ex-P/23) to make out a case that the house from where the contraband goods were recovered was in the possession of A-1. He has further relied upon the recovery memo (Ex-P/3) to establish the fact that at the moment of search, A-1 was physically present at the house. The learned counsel for the Department has further relied upon three different statements given by A-1 (Ex-P/4, Ex-P/7 and Ex-P/8) to buttress his contention that A-1 had clearly admitted, in these statements, that the house belonged to him. Therefore, his exclusive possession is established beyond a reasonable doubt.
24. On the other hand, the learned counsel for the appellant has contended that the residence certificate (Ex-P/21) has not been proven. For, the prosecution has not examined the Sarpanch, who issued the certificate, as a witness. Moreover, the electoral list (Ex-P/22) and the Ration Card (Ex-P/23) do not prove the fact that the house belonged to A-1. Moreover, A-1 has already retracted from his statements Ex-P/4, Ex-P/7 and Ex-P/8. Therefore, these statements cannot be read against him.
25. Although many arguments have been advanced for and against, but neither of the counsel have considered the existence of the notice given under Section 50 of the Act (Ex-P/2). In the said notice, A-1 has clearly given his consent for the search of his house. The use of words his house clearly tantamounts to an admission made by A-1. The veracity of the said notice (Ex-P/2), has not been questioned by the learned counsel for A-1. Therefore, even if for the sake of arguments, the contention raised by the learned counsel for A-1 were to be accepted that Ex-P/21, Ex-P/22 and Ex-P/23 are suspect or that Ex-P/4, Ex-P/7 and Ex-P/8 cannot be read against A-1, even then an admission has been made by A-1, in his own handwriting, in the notice under Section 50 of the Act (Ex-P/2). Once A-1 has admitted that house is his, and admittedly the contraband drugs were recovered from the Veranda, on the southern side of the house, the possession of A-1 is clearly established.
26. Section 54 of the Act creates a presumption in favour of the prosecution. Until and unless the contrary is proved, the court shall presume that the accused has committed an offence under Chapter IV in respect of Narcotic Drugs and Psychotropic Substance for the possession of which he fails to account satisfactorily. Once the possession is established by the prosecution, the burden of proof shifts to the accused to satisfactory explain the possession of the Narcotic Drugs and Psychotropic Substance. Dealing with Section 54 of the Act in the case of Dharampal Singh (Supra), the Hon'ble Supreme Court has stated that it is evident that Section 54 of the Act creates a legal fiction and presumes the person in possession of illicit articles to have committed the offence in case he fails to account for the possession satisfactorily. Possession is a mental state and Section 35 of the Act gives statutory recognition to culpable mental state. It includes knowledge of fact. The possession, therefore, has to be understood in the contest thereof. However, in the instant case, A-1 has failed to rebut this presumption. In fact, he has merely claimed that the house was not in his exclusive possession as it was co-jointly owned by him and by his brother. However, he did not produce his brother to prove the fact that his brother had something to do with the seized drugs.
27. Moreover, although, A-1 has produced certain evidence to show that he was a resident of village Rojhani in Madhya Pradesh, but merely by having a house in Madhya Pradesh, it does not preclude him from owning the house from where the drugs were recovered. Moreover, the learned Judge has noticed the fact that it is a prevalent practice in the area, for those indulging in illicit trade, traffic, and possession of drugs, to own houses on either side of the border and have their documents readily available in order to create the defence that they have no relationship with the drugs recovered by an Investigating Agency. Furthermore, the learned trial court has noticed the fact that at the time of recovery not only Bheru Lal, but even his wife and children were present in the house. Besides them, no one else was present in the house. Further, it has noticed the fact that while the house, from where the illicit drug was recovered, happens to be a big one, the house allegedly owned by A-1 in village Rojhani in Madhya Pradesh happens to be a dilapidated house consisting of merely two rooms. Thus, the learned trial court has correctly concluded that the prosecution has proven the fact that the house belonged to A-1. Since the recovery was made from the said house, his possession is proven beyond a reasonable doubt.
28. Considering the fact that in the notice under Section 50 of the Act, written in his own handwriting, A-1 has admitted that it is his house, the admission can certainly be read against him. Therefore, the Bureau has succeeded in establishing that, indeed, the drugs were recovered from the possession of A-1. Hence, the first contention raised by the learned counsel for A-1 with regard to the possession is unacceptable.
29. A distinction has to be made between an 'admission' and a 'confession' as pointed out in the case of State (NCT of Delhi) Vs. Navjot Sandhu @ Afsan Guru (as parliament attack case) [(2005) 11 SCC 600]. An admission is a statement oral or documentary which enables the court to draw an inference as to any fact in issue or relevant fact. It is trite to say that every confession must necessarily be an admission, but, every admission does not necessarily amount to a confession.
30. In the case of Kanhaiyalal Vs. Union of India [(2008) 4 SCC 668], while dealing with the statement made by an offender under Section 67 of the Act, the Hon'ble Supreme Court has observed as under :
A statement made under Section 67 of the NDPS Act, 1985 by a person directed to appear before the officer concerned may be relied upon as a confessional statement against such person. A conviction can be maintained solely on the basis of such confession. Also, since an officer vested with powers of an officer in charge of a police station under Section 53 of the Act is not a police officer within the meaning of Section 25 of the Evidence Act, a statement made under Section 67 of the NDPS Act is not the same as a statement made under Section 161 Cr.P.C., unless made under threat or coercion. It is the vital difference, which allows a statement made under Section 67 of the NDPS Act to be used as a confession against the person making it and excludes it from the operation of Sections 24 to 27 of the Evidence Act.
31. What is the evidentiary value of a retracted confession, is the issue before this Court. However, this issue is no longer res integra. For, it has been dealt with by the Hon'ble Supreme Court in the case of Bharat Vs. State of U.P. [(1971 (3) SCC 950]. The Apex Court has dealt with the evidentiary value of confession, and of retracted confession and has stated as under :
Confessions can be acted upon if the court is satisfied that they are voluntary and they are true. The voluntary nature of the confession depends upon whether there was any threat, inducement or promise and its truth is judged in the context of the entire prosecution case. The confession must fit into the proved facts and not run counter to them. When the voluntary character of the confession and its truth are accepted it is safe to rely no it. Indeed a confession, if it is voluntary and true and not made under any inducement or threat or promise, is the most potent piece of evidence against the maker.
Retracted confession, however, stands on a slightly different footing. As the Privy Council once stated, in India it is the rule to find a confession and to find it retracted later. A Court may take into account the retracted confession, but it must look for the reasons for the making of the confession as well as for its retraction, and must weigh the two to determine whether the retraction affects the voluntary nature of the confession or not. If the court is satisfied that it was retracted because of an after-thought or advice, the retraction may not weigh with the court if the general facts proved in the case and the tenor of the confession as made and the circumstances of its making and withdrawal warrant its user. All the same, the courts do not act upon the retracted confession without finding assurance from some other sources as to the guilt of the accused. Therefore, it can be stated that a true confession made voluntarily may be acted upon with slight evidence to corroborate it, but a retracted confession requires the general assurance that the retraction was an after-though and that the earlier statement was true.
32. Thus, a retracted confession needs to pass two tests : firstly, the confession must have been made voluntarily and not under duress, threat or inducement. Secondly, a cogent reason should have been offered by the accused for retracting from his alleged confession. It is a question of fact to be decided in each case whether the confession is voluntary or not, and if cogent reasons have been given for its retraction.
33. Mr. Madnani has contended that A-1 did not retract his confession immediately upon his being produced before the Magistrate. He did not retract his confession at the first available opportunity; in fact, he filed an application for retracting his confession only after the charge-sheet was produced against him in the court.
34. On the other hand, Mr. Gupta has contended that according to A-1, he was merely forced to sign blank pieces of papers both prior to his arrest and subsequent thereto. Therefore, A-1 had no knowledge that these blank pieces of papers would be used for recording the alleged confessional statements. But the moment, he realised that these blank pieces of papers were converted into alleged confessional statements, immediately he filed an application for retracting these confessional statements. Hence, at the very first opportunity, he brought it to the notice of the trial court that he resiles from these alleged confessional statements. Moreover, subsequently, when his statement under Section 313 Cr.P.C. was recorded, he categorically stated that these statements (Ex-P/7, Ex-P/8)were never given by him. Lastly, in his answer to the last question, he clearly stated that he never gave any statement under Section 67 of the Act; thereby resiling all the three statements, including Ex-P/4, produced by the prosecution.
35. Thus, the only explanation for retracting from these alleged confessional statements is that he was forced to sign blank pieces of papers. It is interesting to note that A-1 does not claim that he was forced to give an incriminating statement. He merely claims that he was forced to sign blank pieces of paper and these blank pieces of papers have been used to create the incriminating confessional statements. However, a bare perusal of Ex.P/4, Ex-P/7 and Ex-P/8 clearly reveals that the information recorded in these statements could not possibly be imagined by the Officers of the Bureau, as the information is rather personal to A-1. Therefore, it is beyond doubt that such information must have been given, voluntarily, by A-1 to the investigating agency.
36. The reason given by A-1 for retracting that he had no knowledge that the blank pieces of papers signed by him would be used is obviously an afterthought. Therefore, a cogent reason has not been offered by him for retracting the said confessional statements. Hence, the learned trial court was certainly justified in concluding that the statements were given voluntarily and the retraction was an after-thought. It was, thus, justified in relying upon these confessional statements for convicting the accused-appellants. Therefore, the contention raised by the learned counsel for the appellants that retracted confessional statements could not be relied upon by the trial court is untenable.
37. No matter how strong the case of the prosecution may be, but a slip on the procedural slope can bring the entire prosecution case tumbling down the hill. This case is a paradigm example of how the mis-recording of the statement under Section 313 Cr.P.C. can lead to the unraveling and collapse of the prosecution case. The recording of a statement of the accused, under Section 313 Cr.P.C., is neither an empty formality, nor a ceremony to be performed. Its significance and importance has been noted by the Hon'ble Supreme Court in large number of cases. In the case of Hate Singh Bhagat Singh Vs. State of Madhya Bharat [AIR 1953 SC 468], the Apex Court had noted as under :
Now the statements of an accused person recorded under Sections 208, 209 and 342 Cr.P.C. (presently 313 Cr.P.C.) are among the most important matters to be considered at the trial. It has to be remembered that in this country an accused person is not allowed to enter the box and speak on oath in his own defence. This may operate for the protection of the accused in some cases but experience elsewhere has shown that it can also be powerful and impressive weapon of defence in the hands of an innocent man. The statements of the accused recorded by the Committing Magistrate and the Sessions Judge are intended in India to take the place of what in England and in America he would be free to state in his own way in the witness-box. They have to be received in evidence and treated as evidence and be duly considered at the trial (Sections 287 and 342 Cr.P.C.).
This means that they must be treated like any other piece of evidence coming from the mouth of a witness and matters in favour of the accused must be viewed with as much deference and given as much weight as matters which tell against him. Nay more. Because of the presumption of innocence in his favour even when he is not in a position to prove the truth of his story, this version should be accepted if it is reasonable and accords with probabilities unless the prosecution can prove beyond reasonable doubt that it is false.
38. In the case of Nirmal Pasi & Anr. Vs. State of Bihar [JT 2002 (6) SC 28], the Hon'ble Supreme Court held as under :
The purpose of recording statement under Section 313 of the Cr.P.C. is to enable the accused-person to explain any circumstances appearing in the evidence against him. A piece of incriminating evidence relied on by the prosecution and found proved by the Court so as to rest conviction of the accused thereon must be put to the accused in his statement under Section 313 of the Cr.P.C. enabling him to offer such explanation as he may choose to do. Unless that is done, the piece of incriminating evidence cannot be relied on for finding a verdict of guilty.
39. In the case of State of Maharashtra Through CBI Vs. Sukhdev Singh @ Sukha & Ors. [1992 Cr.L.J. 3454], the Apex Court observed as under :
It is, indeed, trite law that the attention of the accused must be specifically invited to inculpatory pieces of evidence or circumstances laid on record with a view to giving him an opportunity to offer an explanation if he chooses to do so. Section 313 Cr.P.C. imposes a heavy duty on the court to take great care to ensure that the incriminating circumstances are put to the accused and his response solicited. The words 'shall question him' clearly bring out the mandatory character of the clause and cast an imperative duty on the court and confer a corresponding right on the accused to an opportunity to offer his explanation for such incriminating material appearing against him.
40. From the above, it is clear that it is the mandatory duty of the trial court to put all such material circumstances on which the prosecution relies to base a conviction to the accused when his statement is recorded under Section 313 of the Code.
41. While dealing with the manner in which the statement should be recorded, in the case of Ajay Singh Vs. State of Maharashtra [AIR 2007 SC 2188], the Hon'ble Supreme Court directed as under :
It is not sufficient compliance to string together a long series of facts and ask the accused what he has to say about them. He must be questioned separately about each material substance which is intended to be used against him. The questionings must be fair and couched in a form which an ignorant or illiterate person will be able to appreciate and understand. Even when an accused is not illiterate, his mind is apt to be perturbed when he is facing a charge of murder. Fairness, therefore, requires that each material circumstance should be put simply and separately in a way that an illiterate mind, or one which perturbed or confused, can readily appreciate and understand.
42. In the case of Sharad Birdhichand Sarda Vs. State of Maharashtra [AIR 1984 SC 1622], the Hon'ble Supreme Court had clearly stated that those circumstances which have not been put to the appellant in his statement under Section 313 Cr.P.C., they must be completely excluded from consideration because the appellant did not have any chance to explain them. Similarly, in the case of Kanhai Mishra @ Kanhaiya Misar Vs. State of Bihar [(2001) 3 SCC 451], the Hon'ble Supreme Court held that whereas circumstance has not been put to the accused, the same cannot be used against him. While holding this opinion, the Hon'ble Supreme Court had relied on the case of Kehar Singh & Ors. Vs. State (Delhi Administration) [(1988) 3 SCC 609].
43. However, in the case of Shivaji Sahebrao Bobade & Anr. Vs. State of Maharashtra [AIR 1973 SC 2622], the Hon'ble Supreme Court held that such an omission does not, ipso facto, vitiate the proceedings and prejudice occasioned by such defect must be established by the accused.
44. These two divergent judicial points of view need to be harmonized. Article 21 of the Constitution of India clearly prescribes that personal liberty cannot be denied without a procedure established by law. However, in catene of cases, the Hon'ble Supreme Court has held that both the procedural and the substantive laws have to be reasonable. It has also been held that right to a fair trial is a fundamental right under Article 21 of the Constitution of India. Although fair trial has many facets, but a cardinal element is to ensure that the offender is given a fair chance to explain the incriminating evidence which is against him. In case an incriminating evidence is not brought to the notice of the offender, the incriminating evidence cannot be read against him. Of course not that every piece of evidence has to be brought to the notice of the accused. But the law requires that every piece of incriminating evidence, on which the prosecution wishes to rely upon in order to hammer the guilt, such evidence must be brought to the notice of the accused for him to offer his explanation. In case, the incriminating evidence is not brought to his notice, and in case he is convicted on the basis of such incriminating evidence, then the accused is convicted on the basis of a evidence which he could neither explain, nor rebut in his defence. Such as process would not only be against the sacred concept of fair trial, but would also contravene the basic concept of rule of law.
45. Secondly, considering the fact that an accused is over-awed by the might of the state, the law has always protected and promoted the interest of the offender. The cardinal principle of common law is that every person is presumed to be innocent till proven guilty. Under this principle, it is not for the accused to prove his innocence; the burden to prove his guilt lies squarely on the shoulders of the prosecution. Thus, where an incriminating evidence has not been brought to the notice of the accused, and the incriminating evidence forms the foundation, or an important piece of evidence in favour of the prosecution, then prejudice should be presumed. To argue that the accused should prove prejudice is caused to him, is to insist that the accused should prove his innocence. Moreover, the failure of a fair trial, the violation of rule of law is itself a prejudice caused not only to the accused, but to the society at large. What worse prejudice could be caused, then to be convicted on an evidence which was not brought to the notice of the accused ? Such a conviction, surely, would be against the principles of natural justice a component of fair trial. It is only when a non-important evidence has not been brought to the notice of an accused, then the accused should be called upon to show the prejudice caused to his case. Whether the evidence is important or unimportant is a question of fact which has to be decided by the court.
46. As mentioned above, the learned trial court is legally bound to ask simple and direct questions to the alleged accused. It should not string a number of facts together and ask a compound question. Considering the high rate of illiteracy in the country, considering the fact that even literate people get flustered when facing a criminal trial, it is imperative that each piece of evidence is brought to the notice of the offender through one question at a time, and that, too, in a simple language.
47. However, a bare perusal of the statement of A-1, recorded under Section 313 Cr.P.C. clearly reveals that the learned Judge had strung together various facts, and then asked for A-1's explanation. For example, question No.3 is as under :
???? ?????? ??.?.-1 ?????? ???? ?? ??? ??????? ?? ?? ?? ???? ???? ?? ????? ???? ?? ???? ?? ????? ?????? ???? ??? ??? ?????? ?? ???? ?? ??-??? ??? ????? ???? ?? ?? ???? ????????? ?? ???? ??? ???? ?????? ?? ??????? ??? ???? ???? ??? ?? ?????? ???? 1 ???????? ??? ?? ??????? ???? ?? ????? ???? ???? ???? ??? ??? ??? ???????? ??????????????? ???? ???? ???? ???, ????? ?????? ??.?.-2, ??. ??. ??????, ??. ?.-3 ??????? ???? ?? ?? ?? ?? 1 ???? ???? ???? ?? ?
Question No.4 is as under :
???? ?????? ??.?.-1 ?????? ???? ?? ??? ??????? ?? ?? ?? ???? ???? ?? ????? ???? ?? ?? 25-25 ????? ?? ????? ?????? ???, ????? ?????? ???? ??? ? ??????? ???.??.-13 ????? ? ???? ?? ?? ?? ????????? ???? 1 ??? ???? ?? ?? ?????? ???? ?? 1 ??????? ??? ?? ??????? ??? ??? ???? ??? 1 ????? ?????? ??.?.-2 ??.??. ??????, ??.?.-3 ??????? ???? ?? ???? ???? ??? ?? ?? 1 ???? ???? ???? ?? ?
Question No.13 is as under :
??.?.-2 ??. ??. ?????? ?? ??????? ?? ?? ?? ??????? ?? ??? ???? ?? ??? ?????, ???? ????-67 ??.??.??.??. ???? ?? ????? ???? ??? 1 ???.??.-10 ????? ????????? ?? ???? ???, ????? ????? ??? ???? ?????????????? ???? ???.??.-11 ??, ??? ?? ???? ????????? ?? ?? ?? ??, ?????? ???? ??????? ???? ?? ????? ?? ?? ???? ??? ???? ?????????? ?? ?? ???? ??-??? ?? ????? ?? ?????? ???? ?? ? ??????? ???? ?? ???? ??? ?????? ???? ?? 1 ???? ???? ???? ?? ?
48. Such long series of facts strung together in a question are likely to confuse even the best of the intelligent persons. Therefore, such questions are unfair and unreasonable. Hence, such questions are against the principles stated by the Hon'ble Supreme Court in the case of Ajay Singh (Supra). Such questioning may be valid for the Spanish Inquisition, but are an anathema to the concept of fair trial under the Constitution of India.
49. Question No.3 was the most crucial question to be asked. Yet in question No.3, four different facts were mentioned to A-1. Even an intelligent person would be confounded by four different facts being mentioned in a single question. Naturally, he would not know which fact to counter and which fact to admit. Thus, the very form of recording of the statement is unreasonable and unfair. Such a recording not only deprives the offender from giving a reasonable explanation, but also amounts to his being subjected to an unfair trial. Such questioning further violates his fundamental right under Article 21 of the Constitution of India.
50. Interestingly, question No.3 fleetingly refers to the report of the Chemical Analyst. Question No.9 also refers to the fact that the samples were sent to the Chemical Analyst at Nimach. However, neither of the questions informed A-1 about the actual contents of the report : A-1 is never told the amount of purity of the substance discovered in the sample; he is never told the weight of the samples received by the Chemical Analyst. Thus, the relevant facts which should have been brought to notice of A-1 are conspicuously missing in the questions asked in the statement under Section 313 Cr.P.C. Unfortunately, the learned Judge had recorded the statement under Section 313 Cr.P.C. as though he was performing a customary rite. The learned Judge has failed to appreciate the crucial importance and the grave consequences of the statement recorded under Section 313 Cr.P.C. Since A-1 was not confronted with the most incriminating evidence against him, to convict him on the basis of the Chemical Analyst report would be to subject him to an unfair trial. Moreover, since he has not been given a chance to offer an explanation, to convict him of such an evidence is to cause grave injustice to him. Therefore, the prejudice caused to A-1 is writ large in this case. Thus, the report of the Chemical Analyst cannot be read against A-1. Since the said report cannot be read against A-1, the entire prosecution case against him falls apart. Hence, A-1 deserves to be acquitted on this ground alone.
51. Since A-1 is being acquitted on the ground of mis-recording of statement under Section 313 Cr.P.C., the other contentions raised by the learned counsel for A-1, and the counter-contentions pleaded by the learned counsel for the Union of India need not be dealt with by this Court.
52. As far as A-2 is concerned, his conviction rests primarily on his statement recorded under Section 67 of the Act. However, grave doubts exist about the authenticity of the said statement. Firstly, according to Jamna Lal Meena (PW-3), the office does not function on Sunday. However, 20.05.2001 happened to be a Sunday. Thus, it is unclear as to how the notice, under Section 67 of the Act, was issued to A-2 on a Sunday. Secondly, there is a contradiction between the testimonies of D.P. Bhatnagar (PW-2) and Jamna Lal Meena (PW-3) with regard to the manner in which the said notice was sent to A-2. According to D.P. Bhatnagar (PW-2), the notice was sent through a special messenger. But according to Jamna Lal Meena (PW-3), the notice was sent through a mail. Thus, it is unclear exactly how the notice was sent. Moreover, the special messenger, who allegedly took the notice, was never examined as a witness. Hence, a material witness has been withheld by the prosecution. Furthermore, in the notice (Ex-P/10) which was allegedly served, the time and date, are conspicuously missing. Although the notice has been submitted as Ex-P/10, but it seems that the notice was fabricated as an afterthought.
53. Moreover, in his statement recorded under Section 313 Cr.P.C, A-2 has denied that he has received the notice. His denial further reinforces the possibility that the notice under Section 67 of the Act is a fabricated one. Since it is alleged that his statement Ex-P/11 was recorded after the notice under Section 67 of the Act was served upon him, the authenticity of the statement (Ex-P/11) also becomes doubtful. Hence, it would be highly unfair to convict A-2 on the basis of his alleged statement, as the authenticity itself is under cloud.
54. The learned trial court has relied on the statements of Bheru Lal (Ex-P/4, Ex-P/7 and Ex-P/8) in order to convict A-2. Can the confessional statement of an accused be used against another co-accused person or not, that is the issue before this Court ?
55. Section 30 of the Evidence Act is as under :
30. Consideration of proved confession affecting person making it and others jointly under trail for same offence When more persons than one are being tried jointly for the same offence, and a confession made by one of such persons affecting himself and some other of such persons is proved, the Court may take into consideration such confession as against such other person as well as against the person who makes such confession.
Explanation - "Offence" as used in this Section, includes the abutment of, or attempt to commit, the offence.
56. Thus, Section 30 requires that the person making the confession and the other co-accused person should be tried jointly; they should be tried for the same offence; the confession should affect both the maker and the other co-accused person; the confession should be proved. Only when these elements are satisfied, only then the court may rely on the confession both against the maker, and against the other co-accused person.
57. In the case of Mohd. Khalid Vs. State of West Bengal [(2002) 7 SCC 334], the Apex Court had an occasion to deal with the scope, usage and effect of Section 30 of the Evidence Act. It is worthwhile to quote extensively from the said judgment. The Hon'ble Supreme Court observed as under :
The requirement of Section 30 of the Evidence Act is that before it is made to operate against the co-accused the confession should be strictly established. In other words, what must be before the Court should be a confession proper and not a mere circumstance or an information which could be an incriminating one. It should be a statement containing an admission of guilt and not merely a statement raising the inference with regard to such a guilt. The evidence of the co-accused cannot be considered under Section 30 of the Evidence Act, where he was not tried jointly with the accused and where he did not make a statement incriminating himself along with the accused. It is only when a person admits guilt to the fullest extent, and exposes himself to the pains and penalties provided for his guilt, there is a guarantee for his truth. The legislature provides that his statement may be considered against his fellow accused charged with the same crime. The test is to see whether it is sufficient by itself to justify the conviction of the person making it of the offence for which he is being jointly tried with the other person or persons against whom it is tendered.
The court is to apply a double test for deciding the acceptability of a confession i.e. (i) whether the confession was perfectly voluntary, and (ii) if so, whether it is true and trustworthy. Satisfaction of the first test is a sine qua non for its admissibility in evidence. Normally, if a statement made by an accused person is found to be voluntary and it amounts to a confession in the sense that it implicates the maker, it is not likely that the maker would implicate himself untruly. So Section 30 provides that such a confession may be taken into consideration even against the co-accused who is being tried along with the maker of the confession. If, however, the confession appears to the court to have been caused by any inducement, threat or promise, such as mentioned in Section 24 of the Evidence Act, it must be excluded and rejected brevi manu. If the first test is satisfied, the court must before acting upon the confession reach the finding that what is stated therein is true and reliable.
However, being the confession of the maker, it is not to be treated as evidence within the meaning of Section 3 of the Evidence Act against the non-maker co-accused. It is not required to be given on oath, nor in the presence of the accused, and it cannot be tested by cross-examination. Like other evidence which is produced before the court, it is not obligatory on the court to take the confession into account. When evidence as defined by the Evidence Act is produced before the court, it is the duty of the court to consider that evidence. What weight should be attached to such evidence is a matter in the discretion of the court. But the court cannot say in respect of such evidence that it will just not take that evidence into account. Such an approach can, however, be adopted by the court in dealing with the confession because Section 30 merely enables the court to take the confession into account. Where, however, the court takes it into confidence, it cannot be faulted.
Lastly, use of such confession depends on finding other evidence so as to connect the co-accused with the crime and that too as a corroborative piece. It is only when the other evidence tendered against the co-accused points to his guilt then the confession duty proved could be used against such co-accused if it appears to affect him as lending support or assurance to such other evidence. The proper way to approach a case of this kind is, first to marshal the evidence against the accused excluding the confession altogether from consideration and see whether if it is believed, a conviction could safely be based on it. If it is capable of belief independently of the confession, then of course it is not necessary to call the confession in aid. But cases may arise where the Judge is not prepared to act on the other evidence as it stands even though, if believed, it would be sufficient to sustain a conviction. In such an event the Judge may call in aid the confession and use it to lend assurance to the other evidence. The principle is that the court cannot start with confession of a co-accused person; it must begin with other evidence adduced by the prosecution and after it has formed its opinion with regard to the quality and effect of the said evidences, then it is permissible to turn to the confession in order to receive assurance to the conclusion of guilt which the judicial mind is about to reach on some other evidence. That is the true effect of the provision contained in Section 30.
58. However, a bare perusal of the statement of A-2, recorded under Section 313 Cr.P.C., clearly reveals that Ex-P/4 and Ex-P/7 were never brought to his notice while recording his statement under Section 313 Cr.P.C. Therefore, those two statements cannot be relied upon to convict A-2. Although it is true that Ex-P/8 was brought to the notice of A-2. However, the learned trial court is not justified in basing its conviction on the said statement. According to the principles laid down in the case of Mohd. Khalid (Supra), a confession of a co-accused should not form the basis of a conviction. Instead, the trial court is duty bound to see the existence of other evidence and to use the confession of a co-accused merely as a corroborative evidence. However, in the present case, the conviction is substantially based on the confessional statement of A-1. Therefore, the very approach of the learned trial court is unjustified.
59. What is pertinent is, as in the case of A-1, so in the case of A-2, the report of the chemical analyst (Ex-P/18) was never brought to the notice of A-2 while recording his statement under Section 313 Cr.P.C. Therefore, the said report also cannot be read against A-2. Thus, similar to the case of A-1, the prosecution case against A-2 also collapses.
60. For the reasons stated above, this appeal is allowed and the judgment dated 17.03.2004 is, hereby, quashed and set aside. The appellants, namely (1) Bheru Lal S/o Chain Ram Teli and (2) Bhagwan Singh S/o Bapu Lal Sondhiya Rajput, who are behind the bars, shall be set at liberty forthwith, if not wanted in any other criminal case.
(R.S. CHAUHAN) J.
Manoj solanki