BRIJ PAL vs. STATE (DELHI ADMINISTRTATION)

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: BRIJ PAL Vs. RESPONDENT: STATE (DELHI ADMINISTRATION) DATE OF JUDGMENT: 01/02/1996 BENCH: RAY, G.N. (J) BENCH: RAY, G.N. (J) HANSARIA B.L. (J) CITATION: 1996 SCC (2) 676 1996 SCALE (1)816 ACT: HEADNOTE: JUDGMENT: O R D E R This appeal has been preferred by the appellant under Section 19 of the Terrorist and Disruptive Activities (Prevention) Act (hereinafter referred to as the TADA Act). By the judgment dated 5.8.94, the learned Judge, Designated Court No.11, Delhi has convicted the appellant under Section 5 of the TADA act and sentenced him to suffer rigorous imprisonment for five years together with a fine of Rs.500/- , in default, to undergo further rigorous imprisonment for 15 days. According to the prosecution case, the police received a secret information that one person of bad character who had been involved in some murder cases in U.P. was present with some unauthorised weapons at the Libaspur bus stand, Dhaula Kuan. The police thereafter organized a raiding party. They approached some public persons to become witness to search and seizure, but as no one agreed to become witness for search and seizure of such person, the police thereafter organized a raid with the help of the police officials. At about 1.30 P.M. on the day of occurrence at the Libaspur bus stand, the appellant was found and on search of his person a countrymade pistol loaded with one live cartridge and two other live cartridges were recovered by the police. After taking measurement of the said pistol and one of the cartridges, a sketch map was prepared and the said weapon and cartridges were sealed and sent by the police to police Mal Khana. After obtaining necessary sanction from the authorities concerned, the said case under Section 5 of the TADA Act was initiated against the appellant. The prosecution in this case has examined Head Constable Sathir Singh (PW 1), Jagdish Chander, Sub- Inspector PW.2), ASI Mahipal Singh (PH.3), ASI Santokh Singh (pW.4), Head Constable Baljit Singh (pW.5) and Constable Ramesh Kumar (pW,6). It may be stated here that pW.5 was the Incharge of the Police Mal Khana where the seized pistol and the cartridges were kept in sealed cover and he has deposed http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 to the effect that he received the said articles in a sealed parcel. They were also kept in a sealed cover until they were sent to the ballistic expert at BTP Unit, Old Police Line. The armorer has also deposed that he had taken training about the arms and he has also deposed that as a matter of fact, he fired one of the seized cartridges from the seized pistol and found the pistol in working condition. As the prosecution case was found to have been established beyond doubt by the deposition of the said witnesses, the learned designated Court convicted the appellant under Section 5 of the TADA Act and passed the aforesaid sentence. Mr.Kirpal Singh, learned counsel appearing for the appellant as Amicus Curiae, submits that according to the prosecution case, the appellant was arrested from the Libaspur bus stand, Dhaula Kuan. The police could have procured independent witnesses to establish that the appellant was in fact apprehended by the police from the said place as alleged in the prosecution case and from his possession the said pistol and the cartridges were recovered. But in the instant case, only the police personnel were examined. In the absence of any independent disinterested public witness, solely on the basis of the depositions of the police personnel, the order of convictionagainst the appellant should not have been passed. Learned counsel has also submitted that PW.2 examined as armorer should not be held to be an expert andifthe said pistol had not been tested by a proper expert, benefit of doubt should be given to the appellant. Learned counsel has further submitted that it is the case of the appellant that he had been falsely implicated in the case because he had not been arrested at the Libaspur bus stand. He was apprehended by the police at Rana Pratap Bag along with one Luxman, but unfortunately such case had not been properly appreciated by the learned Designated Court. He has submitted that police had released Luxman so that he could not be examined in support of his case. We have looked into the depositions given in this case and the judgment given by the learned Designated Judge. It appears that the prosecution case has been established by cogent evidences given by the witnesses which are not inconsistent or contradictory. In our view, learned Designated Court has rightly held that since only the police personnel had been examined in this case, their depositions are not liable to be discarded, particularly when it is the specific case of the prosecution that they tried to procure independent witnesses from the public, but they failed in their attempt to get which independent witnesses. In the instant case, it has been established from the evidence that the pistol and cartridges were seized from the person of the appellant and after getting them properly sealed they were deposited in the Police Mal Khana, in sealed condition. The Incharge of the Mal Khana has deposed that such weapons remained intact and in sealed condition until the same were sent for being tested by the expert. So far as the question of examining of the said pistol by the expert is concerned, it appears from the depositions of the said expert that he had obtained certificate of technical competency and armour technical course from Bhopal and he had also long experience of inspection, examination and testing of the fire arms and ammunition. In our view, the said police personnel should be held to be expert in arms. The decision relied upon by Mr. Singh in Abdula Pochamma Vs. State of A.P. (1989 Supp. (2) SCC 152) in this connection is clearly distinguishable in the facts of this case. In the case of Abdula it was alleged by the prosecution that a grenade was recovered from the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 accused but whether the substance recovered was a grenade or not had not been examined by a proper expert and the court gave benefit of doubt by not placing implicity reliance on the testimony of an ASI that the object was a grenade. In the instant case, we have already indicated that the armorer as a matter of fact, had also fired one of the cartridges from the seized pistol which was recovered from the possession of the accused . Learned counsel for the appellant has also submitted that the element of conscious possession of the arms and ammunition had not been established in this case. We may only indicate that it is not the case of the appellant the he was not aware about the presence of the said ammunition and arms in the pocket of his pant or that someone kept those materials surreptitiously without his knowledge. On the contrary, the case of the appellant was that he was falsely implicated in this case. We may also indicate here that once a person is found in conscious possession of any arm or ammunition in a notified area under TADA, the statutory presumption under Section 5 of the TADA Act that such articles were intended to be used for terrorist and disruptive activities is attracted as indicated in the Constitution Bench decision of this Court in Sanjay Dutt’s case. It is therefore not necessary for the prosecution to establish that the person who was found in conscious possession of unauthorised arm in a notified area had really intended to use the same for terrorist or disruptive activities. No evidence by way of rebuttal to such statutory presumption has been led by the accused. In the aforesaid circumstances, we find no reason to interfere with the impugned judgment of the court below. The appeal is, therefore, dismissed.