MAKHAN SINGH vs. STATE OF HARYANA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 682 OF 2015 (Arising out of S.L.P. (Crl.) No.458 of 2013) Makhan Singh … Appellant Versus State of Haryana … Respondent J U D G M E N T R. BANUMATHI, J. Delay condoned. Leave granted. 2. This appeal arises out of the judgment dated 10.12.2007 passed by the High Court of Punjab and Haryana at JUDGMENT Chandigarh in Criminal Appeal No.777-SB of 1996, whereby the High Court affirmed the conviction of the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ‘the NDPS Act’) and also the sentence of imprisonment of ten years along with a fine of Rs.1,00,000/- imposed on the appellant. 1 Page 1 3. Briefly stated case of prosecution is that on 27.07.1994, the police officials during patrolling, when talking with one Manjeet Singh-PW1 and Gamdur Singh-DW2, saw the

Police intercepted the vehicle and questioned the appellant about his whereabouts, and found some dubious bags lying in the vehicle. Before searching the bags, police intimated to the appellant that instead of being searched by police whether he wishes to be searched by a Gazetted O fficer or a Magistrate and the appellant declined to be searched by them and a consent memo (Ext.PA) was drawn. Then, the police in the presence of independent witnesses, i.e. Manjeet Singh and Gamdur Singh, conducted the search and during the search, JUDGMENT three bags containing commercial quantity of poppy husk (120 kgms.) were recovered from the appellant’s vehicle. Police seized the bags, took sample of 200 grams from each of the bag and sealed them separately, and then sealed the remaining quantity in separate parcels and deposited the same with MHC. The sealed samples were sent to Chemical Examiner, who vide his report (Ext. PK) found the samples to be 2 Page 2 ‘Powdered Poppy Husk’. On completion of investigation, police laid the chargesheet against the appellant under Section 15 of NDPS Act.

six witnesses. Out of two independent witnesses in the case, Manjeet Singh-PW1 turned hostile and Gamdur Singh was won over by the defence and had been examined as defence witness DW2. Defence examined one more witness, viz. Jaswant Singh-DW1. 5. The Sessions Court, after considering the evidence held that the prosecution proved the guilt of the accused beyond all reasonable doubt and thereby convicted the appellant under Section 15 of the NDPS Act and sentenced him to undergo JUDGMENT rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/- and in default, to undergo rigorous imprisonment for two years. Appellant, being aggrieved, filed the appeal challenging the conviction and sentence of imprisonment before the High Court. The High Court held that the evidence of PW6-Inspector Raghbir Singh and PW2-H.C.Suraj Mal is 3 Page 3 unimpeachable and vide impugned judgment dated 10.12.2007 confirmed the conviction of the appellant and dismissed the appeal.

approached this Court with a contention that he has been falsely implicated in the case and that he was brought from his house and was put behind the bars. Learned counsel for the appellant contended that the case of the prosecution is based solely on the testimony of official witnesses PW2 and PW6 and much weightage ought not to have been attached to their testimony, especially by discarding the testimony of both the defence witnesses. It was submitted that since both the independent witnesses did not support the prosecution story, JUDGMENT the prosecution has not proved its case beyond reasonable doubt and this material aspect has been ignored by the courts below. Appellant also alleges that non-compliance of mandatory provisions under Sections 50 and 52 of the NDPS Act vitiates the alleged recovery of contraband. 7. Per contra, learned counsel for the respondent-State has supported the impugned judgment and submitted that the 4 Page 4 provisions of Section 50 of the NDPS Act has been duly complied with and the concurrent findings of the courts below recording the verdict of conviction cannot be interfered with.

hostile by the prosecution and another independent witness Gamdur Singh was examined as defence witness. Both PW1 and DW2 have deposed that the appellant was not arrested in their presence nor any recovery was made from him. PW1 and DW2 have further deposed that when they went to police station for some work, they saw the appellant already in custody of police and that their signatures were obtained on the blank papers. In his cross-examination, though DW2 has admitted that Ext. PB bears his signature at point ‘A’, he JUDGMENT disowned his statement in Ext.PL recorded under Section 161 of the Criminal Procedure Code. Though PW1 turned hostile, his evidence cannot be discarded as his testimony draws support from the version of DW1 and DW2. 9. The High Court discarded the evidence of PW1 and DW2 observing that the independent witnesses hail from the same village to which accused belongs and the accused might 5 Page 5 have approached the witnesses through respectables of the village to resile from his statement. That apart, the High Court also observed that both the independent witnesses did not

sign the blank papers. The reasoning of the High Court is based more on assumptions than on acceptable basis. When PW1 and DW2 have asserted that they have signed only the blank papers, the courts below ought to have considered them in proper perspective. 10. For recording the conviction, the Sessions Court as well as the High Court mainly relied on the testimony of official witnesses who made the recovery, i.e. H.C. Suraj Mal-PW2 and Inspector Raghbir Singh-PW6, and found them sufficiently JUDGMENT strengthening the recovery of the possession from the appellant. In our considered view, the manner in which the alleged recovery has been made does not inspire confidence and undue credence has been given to the testimony of official witnesses, who are generally interested in securing the conviction. In peculiar circumstances of the case, it may not be possible to find out independent witnesses at all places at all 6 Page 6 times. Independent witnesses who live in the same village or nearby villages of the accused are at times afraid to come and depose in favour of the prosecution. Though it is well-settled

official witnesses, condition precedent is that the evidence of such official witnesses must inspire confidence. In the present case, it is not as if independent witnesses were not available. Independent witnesses PW1 and another independent witness examined as DW2 has spoken in one voice that the accused person was taken from his residence. In such circumstances, in our view, the High Court ought not to have overlooked the testimony of independent witnesses, especially when it casts doubt on the recovery and the genuineness of the prosecution JUDGMENT version. 11. It is to be pointed out that the prosecution misdirected itself by unnecessarily focusing on Section 50 of the NDPS Act, when the fact is that the recovery has been made not from the person of the appellant but from the fitter-rehra which was allegedly driven by the appellant and, thus, Section 50 of the NDPS Act had no application at all. The prosecution ought to 7 Page 7 have endeavoured to prove whether the appellant had some nexus with the seized fitter-rehra . Though the police has seized the fitter-rehra (Ext. PB), the prosecution has not

others to bring home the point that the appellant was the owner or possessor of the vehicle. PW6 admitted in his cross- examination that signature or thumb impression of the appellant was not obtained on the recovery memo (Ext. PB). In our opinion, courts below erred in attributing to the appellant the onus to prove that wherefrom fitter-rehra had come, especially when ownership/ possession of fitter-rehra has not been proved by the prosecution. 12. Jaswant Singh, who is a Sarpanch of the village and JUDGMENT was examined as DW1, has supported the defence version that the appellant was taken away by the police from his home and he was falsely implicated. When the defence has taken the specific stand that the appellant was taken from his house by the police and that stand has been corroborated by the testimony of DW1, the prosecution ought to have adduced cogent evidence that the alleged fitter-rehra on which the 8 Page 8 appellant was alleged to be carrying 120 kilograms of poppy husk belongs to the appellant. Failure to adduce the evidence connecting the appellant with the fitter-rehra that the

to the prosecution case, benefit of which ought to have been given to the accused. 13. Both the Sessions Court and the High Court concurrently held that the mandatory provisions of Section 50 of the NDPS Act have been duly complied with. Sessions Court observed that it is not necessary that in each and every case the accused should be produced before the Gazetted Officer or the Magistrate and if the accused so desires, then only he is to be produced before either of them. In Ext.PA/1, Investigating JUDGMENT Officer used the word ‘Nyayadeesh’ instead of ‘Magistrate’ does not mean that the Investigating Officer meant something else. 14. A Constitution Bench of this Court in State of Punjab v. Baldev Singh, (1999) 6 SCC 172, while dealing with the scope of Section 50 of the NDPS Act, had emphasized upon the aspect of availability of right of an accused to have ‘personal 9 Page 9 search’ conducted before a Gazetted Officer or a Magistrate and held as under:

33 . The question whether or not the safeguards provided in Section 50 were observed would have, however, to be determined by the court on the basis of the evidence led at the trial and the finding on that issue, one way or the other, would be relevant for recording an order of conviction or acquittal. Without giving an opportunity to the prosecution to establish at the trial that the provisions of Section 50, and particularly, the safeguards provided in that section were complied with, it would not be advisable to cut short a criminal trial.” 15. Compliance with Section 50 of the NDPS Act will come into play only in the case of personal search of the accused and not of some baggage like a bag, article or container, etc. which JUDGMENT the accused may be carrying ought to be searched. In State of H.P. v. Pawan Kumar, (2005) 4 SCC 350, this Court in Para (11) has held as under: “ 11 . A bag, briefcase or any such article or container, etc. can, under no circumstances, be treated as body of a human being. They are given a separate name and are identifiable as such. They cannot even remotely be treated to be part of the body of a human being. Depending upon the physical capacity of a person, he may carry any number of items like a bag, a briefcase, a suitcase, a tin box, a thaila , a jhola , a 10 Page 10

Same view was reiterated in Ajmer Singh v. State of Haryana, (2010) 3 SCC 746. 16. In the present case, since the vehicle was searched and the contraband was seized from the vehicle, compliance with Section 50 of the NDPS Act was not required. In the absence of independent evidence connecting the appellant with the fitter-rehra , mere compliance with Section 50 of the NDPS Act by itself would not be sufficient to establish the guilt JUDGMENT of the appellant. It is a well-settled principle of the criminal jurisprudence that more stringent the punishment, the more heavy is the burden upon the prosecution to prove the offence. When the independent witnesses PW1 and DW2 have not supported the prosecution case and the recovery of the contraband has not been satisfactorily proved, the conviction of 11 Page 11 the appellant under Section 15 of the NDPS Act cannot be sustained. 17. Section 15 provides for punishment for contravention in

the section is imprisonment of twenty years and fine of two lakh rupees and minimum sentence of imprisonment of ten years and a fine of one lakh rupee. Since in the cases of NDPS Act the punishment is severe, therefore strict proof is required for proving the search, seizure and the recovery. 18. The conviction of the appellant and the sentence imposed on him is set aside and this appeal is allowed. Fine amount of Rs.1,00,000/-, if paid, is ordered to be refunded to the appellant. The appellant is ordered to be set at liberty JUDGMENT forthwith unless required in any other case. ..……………………J. (T.S. Thakur) ..……………………J. (R. Banumathi) New Delhi; April 21, 2015. 12 Page 12