RAJESH DHIMAN vs. THE STATE OF HIMACHAL PRADESH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1032 of 2013

WITH CRIMINAL APPEAL NO. 1126 OF 2019

JUDGMENT Surya Kant, J. Heard over video conferencing. 2. These   Criminal   Appeals   have   been   preferred   against   a common judgment of the High Court of Himachal Pradesh dated Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.10.26 16:53:50 IST Reason: 28.08.2012, by which the appellants’ acquittal under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 Page  | 1 (“NDPS Act”) was reversed and a sentence of ten years rigorous imprisonment and fine of Rs 1,00,000 each was awarded. F ACTS 3. The facts giving rise to both the appeals are common. On 09.01.2002,   at   about   1.00   P.M.,   a   police   team   led   by   ASI Purushottam Dutt (PW8) and also comprising Constable Sunder Singh (PW1), Constable Bhup Singh (PW2) and Constable Bhopal Singh   (PW7)   were   checking   traffic   at   Shamshar   when   a motorcycle without a number plate was spotted. Gulshan Rana (appellant in Criminal Appeal No. 1126 of 2019) was driving the vehicle and Rajesh Dhiman (appellant in Criminal Appeal No. 1032 of 2013) was seated on the pillion with a backpack slung over his shoulders. They were signalled to stop and documents of the motorcycle were demanded. Meanwhile, another vehicle was halted and its occupants Karam Chand (PW3) and Shiv Ram were included in the search. An attempt was made to associate local residents   to   witness   the   subsequent   proceedings,   but   none agreed.   Subsequently,   the   appellants   were   given   option   to   be searched in the presence of a Magistrate or Gazetted Officer but they consented to be searched by the police on the spot itself. The police then discovered polythene bags containing  charas  from the Page  | 2 backpack carried by Rajesh Dhiman. The polythene bags were weighed  and  found   to be 3kg  100gms.  After  separating  some samples, the  charas  was duly sealed and handed over to Karam Chand (PW3) who later deposited it at the police station. After completion   of   personal   search   of   the   appellants,   they   were formally arrested.  4. The prosecution examined nine witnesses to support their case of chance recovery, which included eight police officials and one   independent   witness,   Karam   Chand   (PW3).   Whereas   the police   witnesses   strongly   corroborated   each   other’s   testimony, PW3 was declared hostile for he claimed not to have witnessed the seizure of the narcotics. The spot map, arrest memo, search memos,   consent   memo,   seizure   memo,   rukka   seals,   chemical analysis   report   and   samples   of   charas   were   also   adduced   as evidence. In response, both appellants asserted their innocence. Although the appellants did not lead any defence evidence but they propounded an alternative version and claimed that while returning   from   a   nearby   temple,   they   had   given   a   lift   to   an unidentified third person. The backpack containing the recovered narcotics was claimed to be owned by the said stranger, who allegedly escaped from the spot when the motorcycle was stopped Page  | 3 by the police. 5. The   learned   Special   Judge   through   judgment   dated 28.12.2002 acquitted the appellants holding that charges under the NDPS Act had not been proved beyond reasonable doubt. The trial Court viewed that the witnesses on the spot had either not been examined or turned hostile. Thus, each individual element of the prosecution case, namely, from preparation of personal search memo to consent memo to recovery memo to notifying appellants’ relatives about their arrest or handing over of seal to PW3   had   come   under   cloud   for   want   of   independent corroboration. Failure to include any other locally­resident as a neutral witness in terms of Section 100(4) of the Code of Criminal Procedure,   1973   (“CrPC”),   was   also   held   to   cast   serious aspersions on the prosecution version. Relying upon a decision of the   Rajasthan   High   Court   in   Gyan   Chand   v.   State   of 1 Rajasthan , learned Special Judge was also critical of the fact that the complainant himself was the investigating officer which caused serious prejudice to the fairness of the investigation. The trial Court thus concluded that since two versions had emerged, the   one   which   was   favourable   to   the   accused   ought   to   be 1 1993 Cri LJ 3716. Page  | 4 preferred. Consequently, it held that no   charas   was recovered from the appellants as deposed by the independent witness.  6. However, the High Court in appeal, set­aside the acquittal and   convicted   the   appellants   for   possession   of   charas   under Section   20   of   the   NDPS   Act.   The   High   Court   observed   that although association of independent witnesses in NDPS cases is always desirable but their non­examination would not  per se  be fatal  to  the   prosecution  case,   especially   when  due   efforts   are made by the police to secure their presence. Adverting to the facts of the case in hand, the High Court found no reason to draw an   adverse   inference   against   non­examination   of   independent witnesses as PW8 had deposed that an unsuccessful attempt was made to join persons from the locality, and Shiv Ram had been won over. The High Court      re­appreciated the entire evidence on record and firmly held that the chain of events commencing from seizure of contraband to its chemical analysis, was complete in all respects. In the absence of any allegation of bias, it was held to be wrong to discard the otherwise impeccable statements of the official witnesses. The High Court dissected a catena of judgments and opined that the police officers’ testimonies ought to   be   subjected   to   a   vigorous   standard   of   scrutiny   and Page  | 5 corroboration; which, after careful and cautious appraisal, had been met in the instant case. The quantity of   charas   recovered was held to be ‘commercial’ and consequently a sentence of 10 years rigorous imprisonment and fine of Rs.1,00,000 (rupees one lakh) was imposed on each of the appellants. C ONTENTIONS   OF  P ARTIES 7. We have heard counsels for the parties at a considerable length and   gone  through the  record.  Learned  counsel  for  the appellants vehemently contended that the High Court ought not to   have   reversed   the   well­merited   acquittal   as   two   distinct versions of the same incident had emerged from the evidence on record, and thus the one beneficial to the appellants ought to be adopted,   given   the   presumption   of   innocence   under   our   legal system. It was highlighted that the complainant and investigating officer   were   one   and   the   same,   thus,   casting   doubts   on   the fairness and neutrality of the investigation. Non­examination of Shiv Ram and non­corroboration by Karam Chand (PW3) was projected   as   being   fatal   to   the   prosecution   case.   A   subtle distinction   was   sought   to   be   made   between   cases   where independent witnesses were not present and where during cross­ examination they actively controverted the prosecution version. It Page  | 6 was also argued that the High Court ought not to have convicted the   appellants   only   on   the   premise   that   the   effect   of   non­ examination of independent witness was inconsequential, for the trial Court’s acquittal was predicated on many other legs which have not been engaged with by the High Court at all, including the alternate version given by PW3, read with the statements of the   appellants   under   Section   313   CrPC,   as   well   as   the   non­ compliance of Section 50 of the NDPS Act.  8. Learned State counsel, on the other side, drew our attention to a recent judgment of the Constitution Bench of this Court in 2 Mukesh Singh v. State (Narcotic Branch of Delhi) ,  which has authoritatively   settled   the   law   on   permissibility   of   the complainant also being the investigating officer in cases under the NDPS Act. Controverting the appellants’ contention regarding non­examination of independent witnesses, an attempt was made to   portray   the   evidence   of   the   official   witnesses   as   being unimpeachable   and   inspiring   confidence;   and   therefore, rescission by one independent witness being wholly insufficient for the appellants to earn acquittal.  2 2020 SCC OnLine SC 700. Page  | 7 A NALYSIS I. Whether bias was caused by complainant also being the investigating officer? 9. The primary issue debated by both sides concerns the effect of  the   complainant   in   the   present   case,   PW8,   also   being   the investigating officer. The appellants sought to contend that a long 3 line of cases, ending with  Mohan Lal v. State of Punjab ,  has laid   down   the   legal   proposition   that   investigation   by   the complainant   himself   would   be   contrary   to   the   scheme   of   the NDPS Act, thus jeopardizing the entire trial.  10. Suffice to say that the law on this point is no longer   res integra  and the controversy, if any, has been set at rest by the Constitutional Bench of this Court in   Mukesh Singh (supra). The earlier position of law which allowed the solitary ground of the complainant also being the investigating officer, to become a spring board for an accused to be catapulted to acquittal, has been reversed. Instead, it is now necessary to demonstrate that there has either been actual bias or there is real likelihood of bias, with no sweeping presumption being permissible. It would be worthwhile to extract the following conclusions drawn in the 3 (2018) 17 SCC 627. Page  | 8 afore­cited judgment: “102. From the above discussion and for the reasons stated above, we conclude and answer the reference as under: I.   That   the   observations   of   this   Court   in   the   cases   of Bhagwan Singh v. State of Rajasthan, (1976) 1 SCC 15; Megha Singh v. State of Haryana, (1996) 11 SCC 709; and State by Inspector of Police, NIB, Tamil Nadu v. Rajangam, (2010) 15 SCC 369 and the acquittal of the accused by this Court   on   the   ground   that   as   the   informant   and   the investigator was the same, it has vitiated the trial and the accused   is   entitled   to   acquittal   are   to   be   treated   to   be confined to their own facts. It cannot be said that in the aforesaid   decisions,   this   Court   laid   down   any   general proposition of law that in each and every case where the informant is the investigator there is a bias caused to the accused and the entire prosecution case is to be disbelieved and the accused is entitled to acquittal; II.   In   a   case   where   the   informant   himself   is   the investigator,   by   that   itself   cannot   be   said   that   the investigation is vitiated on the ground of bias or the like factor. The question of bias or prejudice would depend   upon   the   facts   and   circumstances   of   each case. Therefore, merely because the informant is the investigator, by that itself the investigation would not suffer the vice of unfairness or bias and therefore on the sole ground that informant is the investigator, the accused is not entitled to acquittal.  The matter has to be decided on a case to case basis. A contrary decision of this Page  | 9 Court in the case of Mohan Lal v. State of Punjab, (2018) 17 SCC 627 and any other decision taking a contrary view that the informant cannot be the investigator and in such a case the accused is entitled to acquittal are not good law and they are specifically overruled.” [emphasis supplied] 11. We, therefore, see no reason to draw any adverse inference against PW8 himself investigating his complaint. The appellants’ claim of bias stems from the purported delays, non­compliance of statutory   mandates   and   non­examination   of   independent witness. In effect, the appellants are seeking to circuitously use the very same arguments which have individually been held by the   High   Court   to   be   factually   incorrect   or   legally   irrelevant. Although in some cases, certain actions (or lack thereof) by the Investigating Officer might indicate bias; but mere deficiencies in investigation or chinks in the prosecution case can’t be the sole basis   for   concluding   bias.   The   appellants   have   at   no   stage claimed that there existed any enmity or other motive for the police to falsely implicate them and let the real culprits walk free. Further, such a huge quantity of   charas   could not have been planted against the appellants by the police on its own. 12. The appellants have creatively sought to argue that failure Page  | 10 of the police to investigate the alternate theory proffered at the stage of Section 313 CrPC, has caused serious prejudice to them and   that   reason   alone   is   sufficient   not   to   hold   them   guilty ‘beyond reasonable doubt’. They have explicitly relied upon Paras 18 and 19 of  which we deem appropriate Mukesh Singh (supra),  to extract as follows:­ “ 18. If the defence of the accused is not properly investigated to rule out all other possibilities, it cannot ever be said that the prosecution   has   established   the   guilt   “beyond   reasonable doubt”.   A   tainted   investigation   by   a   complaint   who   is   a “witness”  himself   to  a substantial  ingredient  of  an offence, would in fact give rise to a “doubt” and it is impossible that the case   can   be   established   on   the   parameter   of   “beyond reasonable doubt”; 19. A person accused of criminal offence punishable with a peril   to   his   life   or   liberty,   enjoys   certain   rights   under   the Constitution or through long standing development of criminal jurisprudence.   Any   action   which   impinges   or   affects   those rights would be said to cause “prejudice to an accused”. That in the case of Rafiq Ahmad v. State of U.P., (2011) 8 SCC 300, it is observed and held that prejudice to an accused or failure of justice has to be examined with reference to (i) right to fair trial (ii) presumption of innocence until pronouncement of guilt and   (iii)   the   standards   of   proof.   It   is   observed   in   the   said decision that whenever a plea of prejudice is raised by the accused,   it   must   be   examined   with   reference   to   the   above Page  | 11 rights and safeguards, as it is the violation of these rights alone that may result in the weakening of the case of the prosecution   and   benefit   to   the   accused   in   accordance   with law;” 13. At the outset, we may clarify that the observations relied upon by the appellants, are not findings, conclusion or resolution by this Court in  Instead, a perusal of the Mukesh Singh (supra).  judgment shows that it was a contention put forth by one of the parties ­ which the Bench eventually disagreed with. Further, not only the alternative version projected by the appellants is vague and improbable,  but  it  escapes   our  comprehension  how non­ investigation of a defence theory disclosed only at an advanced stage of trial, could indicate bias on part of the police. II. Whether alternate version has been established and what is the effect of lack of independent witnesses? 14. The contention of the appellants that they are entitled to be acquitted on the ground of there being two varying versions of the same incident does not carry any weight.  We may   firstly   clarify that   the   expression   “reasonable   doubt”   is   a   well­defined connotation. It refers to the degree of certainty required of a court before it can make a legally valid determination of the guilt of an Page  | 12 accused.   These   words   are   inbuilt   measures   to   ensure   that innocence is to be presumed unless the court finds no reasonable doubt of the guilt of the person charged. Reasonable doubt does not mean that proof be so clear that no possibility of error exists. In other words, the evidence must only be so conclusive that all reasonable doubts are removed from the mind of an ordinary person. 15. This   Court   in   K.   Gopal   Reddy   v.   State   of   Andhra 4 Pradesh,   explained that  “if two reasonably probable and evenly balanced views of the evidence are possible, one must necessarily concede the existence of a reasonable doubt. But, fanciful and remote   possibilities   must   be   left   out   of   account.   To   entitle   an accused   person   to   the   benefit   of   a   doubt   arising   from   the possibility of a duality of views, the possible view in favour of the accused must be as nearly reasonably probable as that against him.”  The appellants in the present appeal have miserably failed to make out a case where two reasonable conclusions can be reached on the basis of evidence on record. 16.   Secondly,   it is useful to point out that in their respective statements under Section 313, CrPC the appellants have claimed 4 (1979) 1 SCC 355. Page  | 13 that when they were coming after visiting a temple, “ a person obtained lift from us on vehicle ”. When they reached Ani Bazar, the police officials demanded the documents of the vehicle and for that purpose they were taken to police station “ along with the vehicle and in the meanwhile third person fled away from the place of the incident .” This claim that the seized contraband was being carried by an unknown stranger, who had mysteriously appeared on the side of the road seeking a lift and had equally incognizably vanished into thin air as soon as the motorcycle was stopped by the police is  ex­facie  fanciful, and is without even a shred of evidence. A critical appreciation of such version merely bolsters   the   prosecution   case.   The   appellants   effectively   have ended up admitting that they were present on the spot; some interaction with the police had indeed taken place; that there was sufficient cause to stop the vehicle, and that such search was based not on any prior information but was spontaneous and thus, it was a case of chance recovery. 17. Reliance can also not be placed on Karam Chand’s (PW3) testimony by the appellants.  his statement that he was told First,  by the police that there was a third person on the spot is hearsay and inadmissible in view of Section 60 of the Indian Evidence Page  | 14 Act, 1872.  Second,  his credibility had effectively been impeached by the prosecutor during trial. PW3 denies in his examination­in­ chief being on the spot or a party to any proceeding; but later he makes a poor attempt to contradict the prosecution story. He also admits to having travelled to the trial Court on the morning of his deposition along with Shiv Ram, who had been won over by the appellants.   Third,   given that PW3 himself claims to not being present at the time of incident, his statement can at best be construed to mean that no  charas  was recovered in front of him, and not that no  charas  was recovered from the appellants at all. 18. As correctly appreciated by the High Court in detail, non­ examination of independent witnesses would not  ipso facto  entitle one to seek acquittal.  Though a  heighted  standard of  care  is imposed on the court in such instances but there is nothing to suggest   that   the   High   Court   was   not   cognizant   of   this   duty. Rather, the consequence of upholding the trial Court’s reasoning would   amount   to   compulsory   examination   of   each   and   every witness attached to the formation of a document. Not only is the imposition of such a standard of proof unsupported by statute but it is also unreasonably onerous in our opinion. The High Court has rightly relied upon the testimonies of the government Page  | 15 officials having found them to be impeccable after detailed re­ appreciation of the entire evidence. We see no reason to disagree with such finding(s).  III. Whether High Court erred in reversing acquittal in appeal? 19. There is no gainsaid that High Courts are well within their power to reverse an acquittal and award an appropriate sentence; though   they   cautiously   exercise   such   powers   in   practice. Illustratively, a few permissible reasons which would necessitate such interference by the High Court include patent errors of law, grave miscarriage of justice, or perverse findings of fact. 20. Here,   the   trial   Court   appreciated   facts   in   a   mechanical manner and dismissed the prosecution case based on a mis­ interpretation of law, particularly qua satisfying the burden of proof. Hence, there were more than enough reasons for the High Court to interfere with the  acquittal and  arrive  at a different finding. 21. The   appellants’   claim   that   the   High   Court   erred   in   not considering non­compliance with Section 50 of the NDPS Act at the   stage   of   appeal,   is   also   premised   upon   a   mistaken Page  | 16 understanding   of   the   law.   As   held   in   State   of   Himachal 5 ,   the   safeguards   for   search   of   a Pradesh   v.   Pawan   Kumar person would not extend to his bag or other article being carried by them. Given how the narcotics have been discovered from a backpack,   as   per   both   the   prosecution   and   defence   versions, there arises no need to examine compliance with Section 50 of NDPS Act. C ONCLUSION 22. For the afore­stated reasons, we do not find any merit in these appeals which are accordingly dismissed. The appellants’ bail  bonds,   if   any,   are   cancelled   and   the   respondent­State   is directed to take them into custody to serve the remainder of their ten­year sentences. All other pending applications are disposed of accordingly. …………………………….. J. (N.V. RAMANA) …………………………… J. (SURYA KANT) …………………………...J. (HRISHIKESH ROY) NEW DELHI DATED : 26.10.2020 5 (2005) 4 SCC 350. Page  | 17