GOPINATHAN vs. THE STATE OF KERALA

NON­REPORTABLE      IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION    CRIMINAL APPEAL NO(S).        906     OF 2022    (Arising out of SLP(Crl.) No(s). 9195 of 2021) GOPINATHAN ….APPELLANT(S) VERSUS THE STATE OF KERALA ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1. Leave granted. th 2. The correctness of judgment and order dated 11  June, 2021 passed by the High Court of Kerala in Criminal Appeal No. 800 of 2011 is challenged in appeal before this Court. 3. The   appellant(A­1)   was   charge­sheeted   for   offence   under Section 55(g) and 8(1) read with 8(2) of the Abkari Act and after facing   trial   was   convicted   for   the   afore­stated   offences   and sentenced to undergo rigorous imprisonment for 5 years and to pay Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2022.06.22 18:03:50 IST Reason: a fine of Rs.1,00,000/­ each, in default rigorous imprisonment for 1 year for each offence under Section 8(1) read with 8(2) and 55(g) of 1 the   Abkari   Act   and   substantive   sentences   were   directed   to   run concurrently. th 4. As per the prosecution, on 25  February, 2007 at 9.10 a.m., the   Sub­Inspector,   Perunad   police   station   and   party   found   the appellant along with six others, engaged in manufacturing arrack in a place by name Kochethupara in Perunad village and Manakayam Muri within Ranni Taluk in Perunad police station limits.  Knowing about the illegal activities of the appellant and others, police party proceeded to the place and found the appellant and others near a small watercourse, engaged in manufacturing arrack.  After seeing the police, all of them tried to run away from the place.  The police tried to chase them but only the appellant could be apprehended. After taking him back to the place of occurrence, the items were seized under a mahazar.  5. According to the prosecution, they found the accused engaged in manufacturing of arrack in a remote area, 40 liters of arrack was found kept in two jars of 20 litres each, at some distance about 3750 litres of wash was also seen concealed under the bushes in 250 tins each containing 15 liters each.   Samples were collected 2 from the jars and the wash, remaining wash was destroyed at the place itself.  The accused appellant was arrested from the place and crime was registered against him.  6. After investigation, charge­sheet was filed against 7 accused persons   including   the   appellant.     The   learned   Magistrate,   after perusing the record, took cognizance and after completing other formalities committed the case to the Court of Sessions. 7. During the course of trial, A­2 expired and accordingly, the proceeding against him stood abated.   After the Sessions Judge conducted the trial, the appellant was held guilty and convicted for the offences  under  Section  8(1) read  with 8(2)  and  55(g) of  the Abkari Act and sentenced to undergo rigorous imprisonment for 5 years and to pay a fine of Rs. 1,00,000/­ each, and in default, rigorous imprisonment for 1 year each.  8. So far as A­3 to A­7 are concerned, they are acquitted under Section 235(1) of Code of Criminal Procedure, 1973 by the Court of th Sessions by a judgment dated 9  May 2011. 9. On appeal being preferred by the appellant, the High Court on perusal of record and taking into consideration the submissions 3 made and the evidence of PW­1 and PW­3, upheld the order of conviction passed by the learned trial Court but taking the overall factors into consideration and particularly the date of incident and the   age   factor   of   the   appellant   and   noticing   that   there   are   no criminal antecedents against him, while upholding conviction under Section 55(g) of the Abkari Act, modified and reduced the sentence to   rigorous   imprisonment   for   two   years   and   to   pay   a   fine   of Rs.1,00,000/­, each on both counts, in default, to suffer rigorous imprisonment   for   six   months   but   was   not   inclined   to   impose separate sentences for the offence punishable under Section 8(1) of th the Abkari Act by judgment dated 11  June 2021. 10. We have heard learned counsel for the parties and with their assistance perused the material available on record as well as the statements of PW­1 and PW­3. 11. Though both  PW­1  and   PW­3  have   been  extensively  cross­ examined, but nothing could be elicited out of their evidence and we find no reason to deviate from the view which has been expressed by the High Court so far as the conviction of appellant for the afore­ stated offences is concerned. 4 12. At the same time, taking into consideration the overall aspect of the matter and the fact that 15 years have been rolled by this time   from   the   date   of   incident   which   may   due   to   institution lapses(the matter could have been finalized earlier) and noticing that there are no such criminal antecedents against the appellant as indicated by the respondent in para 9 of the counter affidavit and   the   fact   that   the   appellant   has   crossed   63   years   of   age, consider   it   appropriate   to   modify   the   sentence   to   simple imprisonment of one year under Section 55(g) of the Abkari Act and he shall also be liable to pay a fine of Rs. 1,00,000/­ on both the counts,   in   default,   he   shall   suffer   simple   imprisonment   for   six months. 13. With the aforesaid directions, the appeal stands disposed of. 14. Pending application(s), if any, shall stand disposed of. ………………………J. (AJAY RASTOGI)        ……………………….J. (C.T. RAVIKUMAR) NEW DELHI JUNE 22, 2022 5