Bombay High Court
Nicklaus Peter Heel vs State Of Goa on 23 April, 1997
Equivalent citations: 1998(5)BOMCR438, 1998(2)MHLJ884
Author: T.K. Chandrashekhara Das
Bench: T.K. Chandrashekhara Das, R.M.S. Khandeparkar
ORDER T.K. Chandrashekhara Das, J.
1. The accused in Special Criminal Case No. 9 of 1995 in the Court of Narcotic Drugs and Psychotropic Substances, Mapusa, is the appellant herein. By the impugned judgment dated 25th April, 1996, the appellant was convicted for having been found to be in possession of 105 grams of charas and 30 pills of L.S.D. without having lawful explanation and convicted under sections 20(b)(ii) and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1 lakh and in default to suffer rigorous imprisonment for 2 years under section 20(b)(ii) of the N.D.P.S. Act and to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1 lakh and in default to suffer rigorous imprisonment for 2 years under section 22 of the N.D.P.S. Act. By the impugned judgment the sentences of imprisonment were directed to run concurrently.
2. The case of the prosecution is that on 26th January, 1995, P.S.I. Thorat attached to A.N.C. Police Station, Panaji, received information at 3.30 p.m. that one foreigner named Peter was dealing with Narcotic drugs at Vagator near Fatima Bar and Restaurant. After having recorded the information and reporting the matter to the Higher Officers P.S.I. Thorat proceeded to Vagator between 5.00 p.m. alongwith panchas, namely. Mahesh son of Gunali Nagvekar (P.W. 2), who is residing at Vasco-da-Gama and Agnelo son of Francis Almeida (not examined), who is residing in the market area at Panaji. On the way to Vagator, P.S.I. Thorat directed the driver to stop and got down from the jeep in order to meet his informant and confirm the information. After confirming the information, the raiding party proceeded to the spot. They stopped the vehicle at Ramdas Swami Bar and Restaurant, which is situated 50 mts. away from the Vagator Beach. Thereafter P.S.I., Panchas and other persons in the raiding party started walking towards Fatima Bar and Restaurant, which is at a distance of about 250 mts. from the place where they had parked the jeep. On approaching near Fatima Bar and Restaurant they saw two foreigners having a discussion. They were standing on the road outside Fatima Bar and Restaurant and as the raiding party came near to them, one of the foreigners turned and walked into Fatima Bar and the other foreigner who was wearing blue colour stone washed jean and a T-shirt of green yellow and red colour continued to linger on the road. The said foreigner was carrying a black colour bag on his shoulder. Since he was moving in a suspicious manner, the P.S.I. asked his name and ascertained his name was Peter. The P.S.I. then informed Peter the purpose of their coming there and the P.S.I. identified himself and also other members of the raiding party. He informed the accused that his person has to be searched for Narcotic drugs. The accused was also informed in compliance with section 50 of the N.D.P.S. Act that he has got a right to be searched in the presence of a Gazetted Officer or a Magistrate of his choice, if he so desires. However the accused declined that offer. He was also further informed that the accused has got the liberty to search the members of the raiding party before he has been searched. That offer also was declined by the accused. Accordingly after the formalities the accused was searched. There was no incriminating substance found from the person of the accused but, however, the bag which he was carrying was searched. The P.S.I. opened the outermost zipper of the bag and inside that compartment he found a black colour cloth bag having two zippers on it. The first zipper of the black colour cloth bag contained cash of Rs. 530/-. The second zipper was searched but nothing was found in it, the second zipper of the bigger black bag was opened and found to contain the passport of the accused. The third zipper of the bigger bag was opened and a polythene packet was found inside it. This polythene packet contained 12 pieces of charas individually wrapped in cellophine paper. These pieces were of different shape and sizes. Upon finding the charas a weighing scale was brought and it was weighed. It was weighing 105 grams. The charas in the polythene packet was placed in an envelope which was then packed and sealed using seal of A.N.C. Thereafter the signatures of P.S.I. and the accused were put on the said envelope. On further search in the zipper it was found a small polythene packet containing a folded silver wrapper. Upon unfolding this silver wrapper the P.S.I. found 30 coffee colour pills which he suspected to be L.S.D. These pills were placed back in the wrapper which was refolded and put back in the same polythene packet in which it was found. Thereafter this polythene packet was put into a small envelope which was then packed and sealed using seal of A.N.C. The signatures were obtained on the packet of the accused and of the Panchas. The Panchanama was drawn on the spot of the search and seizure. The Panchanama was written by P.C. Vinayak Karekar as dictated by P.S.I. The sealing and packing was done by H.C. K.G. Desai. The Panchanama was read out and explained to both the Panchas in Konkani. A copy of the Panchanama was given to the accused after receiving his signature under acknowledgment. Ultimately the packets have been sent for chemical analysis to the Director of Central Forensic Science Laboratory, Hyderabad through the Superintendent of Police. After chemical analysis it was found that the contraband contained the substance prohibited under the N.D.P.S. Act, namely, ganja and charas. P.W. 1, the Chemical Analyser was examined to prove the contents of the articles. The pancha P.W. 2 was examined to corroborate the evidence of P.S.I. P.W. 5 for having done the search and seizure of the person of the accused. Believing the evidence of the prosecution the lower Court has awarded the conviction as mentioned above against the accused.
3. The learned Senior Counsel Shri Chari, appearing for the appellant, mainly emphasized three points before us. (1) There has been no evidence before the Court below that the substance prohibited by the Act has been recovered from the person of the accused. In other words, the evidence of P.W. 1 the Chemical Analyser is not sufficient enough to establish that the prohibited substance has been recovered from the person of the accused. (2) There is a major improbability which makes the prosecution case worse in as much as the search was actually made in the house of the accused which is situated admittedly 50 mts. away from the road where the search was alleged to have been con-ducted. This and the search alleged to have been conducted on 30th January, 1995, in the house of the accused will cumulatively make the case of the prosecution that search was made on the road is improbable. (3) The panch witnesses cannot be believed because they are stock witnesses and brought from far away like Vasco-da-Gama and Panaji for a search which was conducted at Vagator, which is situated 40 kms. and 20 kms. respectively away. He further pointed out that the Panchas did not know English and Panchanama prepared in English had to be translated and read over in Konkani to the Panchas and the inference that is to be drawn is that they did not know English whereas accused knows only English and in that respect the mandatory provision of section 50 of the Act has not been complied with. With these important defects which are pointed out by Shri Chari, he argues that the prosecution has failed to prove the guilt of the appellant beyond all reasonable doubt and the accused is entitled to be acquitted.
4. Dwelling on the first point Shri Chari drew our attention to the evidence of P.W. 1 the Chemical Analyser. He says that he was working as Asst. Director Central Forensic Science Laboratory, Hyderabad. He deposed that on 2nd February 1995 the office of C.F.S.L. Hyderabad received from the Superintendent of Police C.I.D. Panaji Goa, two brown paper sealed covers alongwith forwarding letters. Both the envelopes were received by him alongwith the forwarding letters on the same day. The seals on the two envelopes tallied with the seal impression sent alongwith the forwarding letters. He produced the letter received from the Superintendent of Police, Panaji and the letter from P.S.I. Panaji on which the impression seal is fixed. He further deposed that he opened the sealed envelopes on 20th March, 1995. He identified the substance before the Court. He says that he received 8 sticks of greenish black coloured pieces each wrapped in polythene paper separately and four greenish black colour brown shape pieces each wrapped in polythene separately. The collective weight of 8 sticks was 55.337 grams, and the weight of 4 grams shaped pieces was 45.196 grams. On 24th March, 1995, he sent some portion of the substance from the envelope marked Exh. 2 wherein the charas was sealed by him to the Biology Division of their laboratory for botanical test. He further deposed that he analysed the substance from the envelope Exh. 1 which contained L.S.D. He deposed thus :---
"I analysed the substance from the envelope Exh. 1 by suitable chemical method with positive test for the presence of L.S.D. I also performed suitable chemical test for the substance from envelope Exh. 2 which were marked by me Exh. 2a-l and 2a-b and 2b-1 to 2b-4 and found that it gave positive test for the presence of charas."
He identified the report prepared after he received a report from Biological examination which was sent by the Asst. Director Biology of C.F.S.L. Hyderabad. He also produced that report Exh. P.W. 1/C. The lower Court found that by examining P.W. 1 and on perusal of the contents of reports P.W. 1/B and P.W. 1/C that the substances recovered from the body or the person of the accused contained charas and also I.S.D. and therefore commission of the offence had been completed. Shri Chari, Counsel for the appellant strictly criticised the trial Court in appreciating the evidence of P.W. 1. According to him, P.W. 1 did not state in detail what sought of test he had conducted and in what manner whether there is any name that can be called to such test in the field of chemical analysis. In order to have a better appreciation of the evidence of P.W. 1 these details are required to be stated by P.W. 1. Unless those details are there, the mere statement of P.W. 1 that the substance contained charas and L.S.D. cannot be safely relied upon for finding the guilt of the accused. Counsel also cited certain decisions in this regard in the matters of Murarilal v. State of M.P., reported in A.I.R. 1980 S.C. 531, Suleman Usman Menon v. The State of Gujarat, reported in 1961 (2) Cri.L.J. 78, Emperor v. Behram Sheriar Irani, reported in 1944(46) Bom.L.R. 481, State v. Bhausa Hanmantsa Pawar, and Mahmood v. State of Uttar Pradesh, .
In Murarilal v. State of M.P., A.I.R. 1980 S.C. 531, in paragraph 4 of the judgment the Supreme Court was discussing about how an expert's evidence could be appreciated and observed thus:-
"True, it has occasionally been said on very high authority that it would be hazardous to base a conviction solely on the opinion of a handwriting expert. But, the hazard in accepting the opinion of any expert, handwriting expert or any other kind of expert, is not because experts, in general, are unreliable witnesses - the equality of credibility or incredibility being one which an expert shares with all other witnesses but because all human judgment is fallible and an expert may go wrong because of some defect of observation, some error of premises or honest mistake of conclusion. The more developed and the more perfect a science, the less the chance of an incorrect opinion and the converse if the science is less developed and imperfect. The science of identification of fingerprints has attained near perfection and the risk of an incorrect opinion is practically non-existent. On the other hand, the science of identification of handwriting is not nearly so perfect and the risk is, therefore, higher. But that is a far cry from doubting the opinion of a hand-writing expert as an invariable rule and insisting upon substantial corroboration in every case, howsoever the opinion may be backed by the soundest of reasons. It is hardly fair to an expert to view his opinion with an initial suspicion and to treat him as an inferior sort of witness. His opinion has to be tested by the acceptability of the reasons given by him. An expert de-poses and not decides. His duty is to furnish the Judge with the necessary scientific criteria for testing the accuracy of his conclusion, so as to enable the Judge to form his own independent judgment by the application of these criteria to the facts proved in evidence. (Vide Lord President Cooper in Decie v. Edinburgh Magistrate), 1953 S.C. 34 quoted by Professor Cross in his Evidence."
In Mahmood v. State of Uttar Pradesh, in paragraph 19 their Lordships observed as under :---
"19. Lastly, it may be observed that Inspector Daryao Singh, P. W. 15, has not given any reasons in support of his opinion. Nor has it been shown that he has acquired special skill, knowledge and experience in the science of identification of finger-prints. It would be highly unsafe to convict one on a capital charge without any independent corroboration, solely on the bald and dogmatic opinion of such a person, even if such opinion is assumed to be admissible under section 45, Evidence Act."
In State v. Bhausa Honmantsa Pawar, , their Lordships observed thus:-
"The provision, however, that the certificate of the Chemical Analyser is admissible in evidence, cannot justify the argument that the certificate is conclusive of the facts stated therein. Even though, therefore, it is open to the prosecution to rely upon the certificate as constituting evidence in support of the facts which are stated in the certificate as good evidence or not, must always be a question for the courts to decide. The very language of section 129(B) that the certificate "may be used as evidence of the facts stated therein" would seem to indicate that the certificate is not a conclusive piece of evidence and that the probative value to be attached to the certificate must depend upon a variety of circumstances such as the data available to the Analyser, the method of analysis adopted by him, the fullness of his conclusions, and, speaking generally, the vulnerability to which his premise is subject. In the certificate which we have before us nothing more than a mere opinion of the Chemical Analyser is stated. In order that a certificate may inspire confidence in the mind of the Court, it is not sufficient that the Chemical Analyser merely records his negative opinion. The question which we have to determine in the present case is whether a particular preparation is a medicinal preparation. The Chemical Analyser has not stated in his certificate as to what were the ingredients which were actually discovered in the sample. In the absence of any material in the certificate from which it could be reasonably ascertained as to what were the other ingredients of the sample, it is impossible for us to accept the mere word of the Chemical Analyser that the preparation is not a medicinal preparation because it contained no medicinal ingredients. If the Chemical Analyser were to specify in his certificate what particular ingredients were found in the sample and then to say that in his opinion these ingredients are not medicinal, it would have been possible for the accused to challenge the opinion by showing that the ingredients which according to the Chemical Analyser are not medicinal do in fact bear medicinal properties. To permit the prosecution to rely upon a mere negative opinion without making available to the accused the grounds on which that opinion is based, seems to us to be an unwarranted procedure, a procedure which runs counter to the well-established restrictions subject to which alone opinion evidence can be accepted. We may seem to repeat, but it is necessary to emphasize that courts are not bound to accept evidence merely for the reason that the Legislature has made that evidence admissible."
In Suleman Usman Menon v. The Slate of Gujarat, 1961(2) Cri.L.J. 78 in paragraph 5 of the Judgment Bhagwati, J., observed thus:-
"It is not enough for the Chemical Examiner merely to state his opinion as to what was the concentration of alcohol in the sample of the blood analysed by him. The report of the Chemical Examiner must show the tests or experiments performed by him, the factual data revealed by such tests or experiments and the reasons leading to the formation of the opinion from such factual data. Otherwise the report would have no value as a piece of evidence. This legal proposition emerges clearly and unmistakably if one bears in mind the true nature of the evidence furnished by the report..... It must, however, be remembered that the opinion of the Chemical Examiner is merely a piece of evidence on the point regarding concentration of alcohol in the blood of the accused and it is the Court which has to form its opinion on the entire evidence as to whether the concentration of alcohol in the blood of the accused was not less than 0.05 per cent. The report of the Chemical Examiner containing his opinion must, therefore, disclose the factual data on which the opinion is based and the reasons in support of the opinion. Opinion is no evidence unless reasons in support of the opinion are given, for it is then only that the Court can scrutinize the reasons and decide for itself as to what weight should be attached to the opinion."
"The opinion of an expert by itself may be relevant but would carry little weight with a Court unless it is supported by a clear statement of what he noticed and on what he based his opinion."
In the light of the aforesaid authorities, we should examine the evidence of the expert in this case. We have perused the statement of P.W.1 the expert deposed before the lower Court, as quoted by us, the Certificates P.W. MB and PW 1/C also. In PW. 1/8 the results of the Examination read thus:-
"Twenty eight pills of Ex-1 were analysed by suitable chemical methods. They gave positive test for the presence of L.S.D. The exhibit marked here as Ex-2a1 to Ex-2a8 and Ex-2b1 to Ex-2b4 were analysed by suitable chemical methods. They gave positive test for the presence of charas. Analytical report Ex-2 in respect of botanical aspect from Biology division is also attached herewith.
The remnants of the exhibits will be sent separately."
In PW. 1/C the results of Examination read as under:-
"Characteristic plant parts were detected microscopically in each black material marked 2a-1 to 2a-8 and 2b-1 to 2b-4 respectively and it must be opined that each black material was exudation of ganja plant."
Going by these Certificates and the deposition it can be seen that the opinion of the expert made in this case cannot be safely relied upon to come to the conclusion that the articles recovered from the person of the accused were charas and L.S.D. The aforesaid authorities are seen to have uniformly held that an expert opinion is only an opinion. What amount of credibility or reliability could be attached to this opinion is a matter for the Court depending upon facts and circumstances of each case. The Court has to scan through the evidence of Analyst, with reference to certificate issued by him, and find out whether his evidence inspires confidence to solely rely upon the opinion expressed by the expert. As we pointed out earlier what kind of test he has conducted with the contraband articles has not been mentioned and what are the chemical datas he had observed in the materials was also not mentioned. His evidence also lacks the details at what time and how much time he took for analysing the articles. If these essential materials are not supplied either in the certificate of the analysis or in the evidence of the Chemical Analyser, the mere opinion expressed by the expert cannot be relied upon. The other important thing is that P.W. 1 for identifying the substance of charas solely relied upon the biological test conducted by Dr. P.K. Banerjee, Assistant Director Biology. Dr. P.K. Banerjee in his certificate P.W. 1/C has stated that:" it might be opined that each black material was exudation of ganja plant" and P.W. 1 stated, as extracted earlier, that he came to the conclusion that the substance sent for analysis contained charas and L.S.D. Accepting such cryptic evidence and coming to the conclusion that the substance recovered from the person of the accused is objectionable articles really amount to miscarriage of justice. The Court below has blindly relied upon the opinion of the expert which, neither in the report nor in his evidence, contained necessary details or data on which a Court can safely come to the conclusion whether the prosecution has recovered from the person of the accused objectionable substance, namely, charas and L.S.D. Therefore, we have no hesitation to support the contention of the Counsel for the appellant that it is very dangerous to act upon such evidence of the expert to find the accused guilty. We may note here that under the N.D.P.S, Act the recovery and the Chemical Analysis are very important stages in the investigation of the offence. In other words, both are the beginning and the end of the investigation. If any laxity is exhibited in these important stages of recovery and analysis, the real culprit will escape. The Court must also be alive to the situations where innocent persons are likely to be implicated and subjected to rigorous punishment prescribed by the Act. Either way it will do havoc to the society. Therefore it is in this context that the Supreme Court has held in State of Punjab v. Balbir Singh, that the procedure to be followed at the time of recovery and search should positively be followed and any fault in adopting such procedure such as sections 50, 42 and 43 will definitely fatally affect the prosecution. Apart from this, taking into account the legislative intent the evidence of the Chemical Analyst in the cases corning under the N.D.P.S. Act has to be very strictly and carefully analysed and decided.
5. Neither the report nor the evidence of P.W. 1 therefore can be said to have inspired confidence in the mind of the Court so that the Court can solely rely upon his testimony for coming to a decision that the contraband articles were charas and also L.S.D.
6. Coming to the next point addressed by Shri, Chari, the story put up by the prosecution that on 30th January, 1995, a search was conducted of the house to find out whether there was any objectionable material stocked in the residence of the accused, Shri Chari brought to our notice the improbability of the prosecution case. According to the prosecution, the appellant was arrested and the person of the appellant was searched by P.W. 5 and contraband articles recovered from his person on the road near the Fatima Bar and Restaurant, which is situated 50 mts. away from the residence of the accused. According to Shri Chari in normal circumstances it is inconceivable that P.W. 5 has not inquired about the residence of the appellant at the time of his arrest on 26th January, 1995. Shri Chari drew our attention to the evidence of D.W. 1 and D.W. 2 who stated that the residence of the accused was searched on 26th January 1995 itself and the accused was arrested in his house. Shri Chari drew our attention to another circumstance that in the residence of the accused, P.W. 5 had questioned Retina D'Souza, the landlady of the house and the prosecution wanted to keep away the said lady from the Court though she was questioned by P.W. 5. Non-examination of Retina D'Souza goes a long way in suppressing the actual or truthful facts from the Court. It seems to be that the prosecution was very anxious not to examine Retina D'Souza before the Court because had she been examined, it would necessarily prove that the arrest of the accused was done in the house and Retina D'Souza would have been a witness for that. To withhold this real story from the consideration of the Court, according to Shri Chari, the prosecution has set up a new case that the accused's residence was searched on 30th January, 1995, again after 4 days when the accused was in the custody of A.N.C., Panaji. It may be noted that the house search was made not in pursuance of any disclosure made by the accused under section 27 of the Evidence Act. The so called search made by the prosecution on 30th January 1995, in the house of the accused is questionable as submitted by Shri Chari. One would not understand why the search was not made on the same day when the accused was arrested, that too, when the house is situated very near to the place of arrest. Either the prosecution wanted to suppress the role, if any, played by the landlady Retina D'Souza in this case or the investigation has not been proceeded in an appropriate direction. Either of these circumstances has definitely weakened the case of the prosecution and the establishment of guilt of the accused becomes very shaky. The lower Court has not examined this aspect of the case. It discarded the evidence of D. W. 1 and D.W. 2 merely because those witnesses were interested witnesses.
7. The third infirmity which was pointed out by Shri Chari is with regard to the panch witnesses both, acquiring of their presence and also their conduct. Shri Chari pointed out that the presence of the panch witnesses was procured long before the raiding party started to Vagator Beach. He says that though the raiding party was stated to have left Panaji at 4.00 p.m., according to PW. 2, he was contacted by P.S.I. at 12.00 noon. Another extenuating circumstance is that the panch witness P.W. 2 was a resident of Vasco, which is south of Panaji, and Vagator where the raid was conducted is about 20 kms. North of Panaji. Shri Chari asked whether the prosecution was not able to get any other panch from a nearby place either in Panaji or at Vagator. Therefore he also pointed out that the admission made by P.W. 2 who was panch witness in some other case cannot be believed. In the circumstances Shri Chari assailed the evidence of P.W. 2 as being of a stock witness and no credence could be given to the statement of P.W. 2. Though we do not find any illegality in securing the presence of the witness at 12.00 noon for a raid to be conducted in the evening but to go into the credibility of the prosecution case as to why a panch who was residing far away from the point of raid was called, is a matter of appreciation of evidence and no satisfactory explanation is forthcoming from the prosecution witnesses why the presence of such a witness who is residing far away was secured for the purpose. Further the contention of Shri Chari is that since P.W. 2 cannot be believed, then the entire search said to have taken place cannot be said to be proved and consequently it cannot be said that section 50 of the Act has been applied. Another discrepancy that has been pointed out by Shri Chari is that the Panchanama has been read over to the panchas in Konkani whereas the accused is a foreigner who does not know Konkani, therefore, it cannot be said that the Panchanama is read over in the language known to the accused and, therefore, section 50 of N.D.P.S. Act cannot be said to be complied with inasmuch as the provisions of the Criminal Procedure Code, have not been complied with. This circumstance also, according to us, contributed much to the improbability of the prosecution case. Therefore, we find the prosecution case fails in the basic thing that it failed to prove that the contraband articles are the prohibited substances. Evidence strongly indicates that the prosecution did not reveal a probable story. In these circumstances, we cannot hold, with all certainty, that the prosecution has proved the guilt of the accused beyond all reasonable doubt. In the circumstances, the accused is entitled for benefit of doubt and consequently he is to be acquitted.
8. In the result, the appeal is allowed. The judgment of the Court below is set aside. The appellant is acquitted and set at liberty forthwith unless he is required in any other case.
9. Appeal allowed.