Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 291 OF 2004
STATE OF PUNJAB ... Appellant(s)
Versus
RAM PAL ... Respondent(s)
J U D G M E N T
Dr.ARIJIT PASAYAT,J.
Challenge in this appeal is to the judgment of acquittal recorded by a
Division Bench of the Punjab and Ahryana High Court directing acquittal of the
respondent who faced trial for alleged commission of offence punishable under
Section 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short
'Act'). He was sentenced to undergo rigorous imprisonment for a period of 11 years
and to pay a fine of Rs. 1,00,000/- with default stipulation by the learned Single
Judge, Patiala.
So far as co-accused Amrik Singh is concerned, he was convicted under
Section 15 of the Act and was awarded the same sentence. Two separate appeals
were filed. It needs to be mentioned here that respondent Ram Pal was also charged
for offence punishable under Section 15 of the Act
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but in view of the conviction recorded in respect of Section 25 of the Act no sentence
was awarded. Therefore, no separate sentence was imposed in respect of accusation
relatable to Section 15 of the Act. The High Court primarily directed acquittal on
the ground that conscious possession has not been established.
Learned counsel for the appellant-State submitted that the position in law
relating to conscious possession has been dealt with in detail by this Court in Madan
Lal and Anr. Vs. State of H.P. 2003 (7) SCC 465. The High Court has not kept the
correct position in view.
There is no appearance on behalf of the respondent.
The expression “possession” is a polymorphous term which assumed
different colous in different contexts. It may carry different meanings in
contextually differenmt backgrounds. It is impossible, as was observed in Spdt. &
Remembrancer of Legal Affairs, W.B. Vs. Anil Kumar Bhujja to work out a
completely logical and precise definition of “possession” uniformally applicable to
all situations in the context of all statues.
The word “conscious” means awareness about a particular fact. it is a
state of mind which is deliberate or intended.
As noted in Gunwantlal Vs. State of M.P. possession in a given case need
not be physical possession but can be
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constructive, having power and control over the article in the case in question,
while the person to whom physical possession is given holds it subject to that power
or control.
The word “possession” means the legal right to possession. In an
interesting case it was observed that wherea person keeps his firearm in his
mother's flat which is safer than his own home, he must be considered to be in
possession of the same.
Once possession is established, the person who claims that it was not a
conscious possession has to establish it, because how he came to be in possession is
within his special knowledge. Section 35 of the Act gives a statutory recognition of
this position because of the presumption available in law. Similar is the position in
terms of Section 54 where also presumption is available to be drawn from
possession of illicit articles.
Normally we would have decided the matter taking note of what is stated
in Madan Lal and Anr. Vs. State of H.P. 2003 (7) 465. But the respondent is not
represented and, therefore, we deem it proper to set aside the impugned judgment
and remit the matter to the High Court afresh in the light of what is stated by this
court in Madan Lal case (supra). The present judgment will cover the case of
accused Ram Pal only.
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The appeal is allowed to the aforesaid extent.
...................J.
(Dr. ARIJIT PASAYAT)
....................J.
(LOKESHWAR SINGH PANTA)
....................J.
(P.SATHASIVAM)
New Delhi,
March 26, 2009.