Andhra Pradesh High Court - Amravati
Ragipindi Gopal Reddy, ... vs The State Of A.P., Rep. By P.P., ... on 7 November, 2023
Bench: A V Babu
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
****
CRIMINAL APPEAL No.393 OF 2010
Between:
Ragipindi Gopal Reddy,
S/o.R. Chinna Anki Reddy,
Aged about 35 years, Cultivation,
R/o.Gaddamvaripalli Village,
Yellanur Mandal,
Anantapur District. .... Appellant/Accused
Versus
The State of A.P.,
Rep. by its Public Prosecutor,
High Court of A.P.,
Amaravathi. .... Respondent/Respondent.
DATE OF JUDGMENT PRONOUNCED : 07.11.2023
SUBMITTED FOR APPROVAL:
HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
1. Whether Reporters of Local Newspapers
may be allowed to see the judgment? Yes/No
2. Whether the copy of judgment may be
marked to Law Reporters/Journals? Yes/No
2. Whether His Lordship wishes to see
The fair copy of the judgment? Yes/No
,,
______________________________
A.V.RAVINDRA BABU, J
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* HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
+ CRIMINAL APPEAL No.393 OF 2010
% 07.11.2023
# Between:
Ragipindi Gopal Reddy,
S/o.R. Chinna Anki Reddy,
Aged about 35 Years, Cultivation,
R/o.Gaddamvaripalli Village,
Yellanur Mandal,
Anantapur District. .... Appellant/Accused
Versus
The State of A.P.,
Rep. by its Public Prosecutor,
High Court of A.P.,
Amaravathi. .... Respondent/Respondent.
! Counsel for the Appellant : Sri Challa Ajay Kumar,
^ Counsel for the Respondent : Sri N. Sravan Kumar,
Learned Special Asst.
Rep. Learned Public
Prosecutor.
> Head Note:
? Cases referred:
1) 2023 LiveLaw (SC) 549
2) LAWS (SC) 1994-3-27
3) LAWS (TNLG) 2021-1-50
4) LAWS (APHC) 2000-3-10
This Court made the following:
3
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HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
CRIMINAL APPEAL No.393 OF 2010
JUDGMENT:
The judgment, dated 18.03.2010, in Sessions Case No.755
of 2007 on the file of the Court of I Additional Sessions Judge,
Anantapur (for short, 'the learned Additional Sessions Judge'), is
under challenge in the present Appeal filed by the appellant, who
was unsuccessful accused in the aforesaid Sessions Case and
faced charge for the offence under Section 20(a) of the Narcotics
Drugs and Psychotropic Substances Act, 1985 (for short, 'the
NDPS Act').
2. The learned Additional Sessions Judge found the accused
guilty of the aforesaid charge, convicted him under Section 235(2)
of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C')
and after questioning him about the quantum of sentence,
sentenced him to suffer Rigorous Imprisonment for two years and
to pay a fine of Rs.1,000/- in default to suffer Simple
Imprisonment for three months.
3. The parties to this Criminal Appeal will hereinafter be
referred to as described before the trial Court, for the sake of
convenience.
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4. The State, represented by Station House Officer (SHO),
Prohibition and Excise Station, Tadipatri filed charge sheet in
Crime No.37 of 1999-2000 for the offence under Section 8(b)
R/w.20(i)(a) of the NDPS Act. The case of the prosecution, in brief,
is as follows:
(i) On 09.11.1999 at about 04:30 p.m. on reliable
information about the ganja plantation in the lands of the accused
i.e., Survey No.182, LW.3 - U.G. Sathya Narayana, Inspector of
Police, Tadipatri Rural Circle along with LW.4 - B. Umamaheswara
Reddy, SI of Police, Yellanur Police Station, LW.5 - R. Md. Rafiq,
Head Constable, Yellanur Police Station including other staff
members, LW.6 - D. Nagabhushanam, Prohibition and Excise
Inspector, Tadipatri and his staff accompanied by LW.1 - K. Syed
Basha, Mandal Revenue Inspector (MRI), Yellanur Mandal and
LW.2 - B.L. Madhava Rao, Village Administrative Officer (VAO),
Mallagundla proceeded to the lands of the accused, situated at a
distance of 1 K.M. west to Gaddamvaripalli village. They found the
accused watering the lands. He tried to run away on seeing the
Police but with the assistance of his staff, LW.3 surrounded and
detained him. Accused revealed his identity on interrogation and
admitted that the lands in Survey No.182 to an extent of Ac.7.00
cents belong to him. LW.3 informed his intention to search the
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fields and searched the fields of accused and found in between the
cheeni trees and groundnut crop, ganja plants to an extent of
Ac.0.30 cents in the middle of the lands of the accused. On
enquiry, accused disclosed that he raised ganja plants to earn
more money. There are totally 3,250 ganja plants raised by the
accused. The boundaries of the lands of the accused in Survey
No.182 are as follows:
East - groundnut fields of Kristipadu Basi Reddy,
West - cheeni garden of Krishtipadu Basi Reddy,
North - groundnut field of Vennapusa Venkata Reddy and
South - rastha leading to the fields from Gaddamvaripalli
village by the side of cheeni garden of Kotakinda
Nagi Reddy.
(ii) LW.3 - Inspector of Police, Tadipatri with the assistance
of his staff and mediators, removed the ganja plants from the land
and took two plants as sample for chemical analysis and sealed
the samples and labeled it. They destroyed the remaining plants
on the spot. They arrested the accused under the cover of
mahazarnama and returned to Yellanur Police Station and
registered the same initially as a case in Crime No.80 of 1999 for
the offence under Section 8(b) R/w.20(i)(a) of the NDPS Act.
(iii) The accused was forwarded to the judicial remand on
10.11.1999. The investigation revealed that the accused raised
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ganja plants in his land and used to look after his ganja plants.
The villagers of Gaddamvaripalli chastised the accused for raising
the ganja plants but he did not heed to their advice. During
investigation, LW.3 obtained the adangals pertaining to the lands
of the accused in Survey No.182.
(iv) On 03.12.1999, LW.3 transferred the case to LW.6 -
SHO, Prohibition and Excise Station, Tadipatri to take further
action. LW.6 - Prohibition and Excise Inspector, Tadipatri received
the case and registered it as a case in Crime No.37/1999-2000 of
Prohibition and Excise Station, Tadipatri. During the course of
investigation, he forwarded the samples to the Chemical
Examiner, Chittoor who opined that they are of ganja plants.
Hence, the charge sheet.
5. The learned Additional Sessions Judge took cognizance of
the case under the above provision of law and after compliance of
necessary formalities under Section 207 of the Cr.P.C, the learned
Additional Sessions Judge framed the charge under Section 20(a)
of the NDPS Act against the accused and explained to him in
Telugu, for which he pleaded not guilty and claimed to be tried.
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6. The prosecution, in order to establish the guilt against the
accused, examined PWs.1 to PW.3 and got marked Exs.P-1 to
P-6 and MO.1.
7. After closure of the evidence of the prosecution, accused was
examined under Section 313 Cr.P.C with reference to the
incriminating circumstances appearing in the evidence let in by
the prosecution, for which he denied the incriminating
circumstances and stated that he has no defence evidence.
8. The learned Additional Sessions Judge, on hearing both
sides and after considering the oral and documentary evidence on
record, found the accused guilty of the charge under Section 20(a)
of the NDPS Act, convicted him under Section 235(2) Cr.P.C and,
after questioning him about the quantum of sentence, sentenced
him as above.
9. Felt aggrieved of the same, the un-successful accused filed
the present Appeal challenging the judgment of the learned
Additional Sessions Judge in convicting him under Section
20(a)(i) of the NDPS Act.
10. Before going to frame the points for determination, this
Court would like to make it clear that as the accused was not
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prosecuting the Appeal, properly, this Court secured the presence
of the appellant/accused by issuing a Non Bailable Warrant and
he was directed to be produced before the learned Additional
Sessions Judge and as of now the accused is undergoing the
sentence of imprisonment in pursuance of execution of Conviction
Warrant entrusted by the trial Court, pending disposal of the
Appeal.
11. Now, in deciding this Appeal, the points that arise for
consideration are as follows:
1) Whether prosecution before the learned Additional
Sessions Judge proved that the accused was
cultivating the ganja plants on 09.11.1999 at about
04:30 p.m. in his lands situated in Survey No.182 of
Gaddamvaripalli by raising the same, in the manner as
alleged?
2) Whether the prosecution proved the charge against
the accused beyond reasonable doubt?
3) Whether the judgment, dated 18.03.2010, in
Sessions Case No.755 of 2007, is sustainable under
law and facts and whether there are any grounds to
interfere with the same?
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POINT Nos.1 to 3:
12. Sri Challa Ajay Kumar, learned counsel for the
appellant/accused, would strenuously contend that the
Investigation Officer did not follow the mandatory provisions of
Section 42 of the NDPS Act, which contemplates receipt of
information and consequent reduction of the same into writing
and search of any building, conveyance or enclosed place. Non
compliance of Section 42 of the NDPS Act is fatal to the case of
prosecution. Apart from this, Section 52(A) of the NDPS Act with
regard to the destruction of the seized property was also not
complied by the Investigating Officer and it is also fatal to the case
of prosecution. In support of his contentions, learned counsel for
the appellant/accused relied upon the decision of the Hon'ble
Apex Court in Mangilal v. The State of Madhya Pradesh1,
State of Punjab v. Balbir Singh2 and a decision of the High
Court of Telangana in Athram Kashiram v. State of
Telangana3. The allegation of the prosecution is that the accused
was found cultivating the ganja by raising the same in his entire
extent of land. In Ex.P-1, it was alleged that the accused was the
1 2023 LiveLaw (SC) 549
2 LAWS (SC) 1994-3-27
3 LAWS (TNLG) 2022-1-50
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owner of the land for an extent of Ac.7.00 cents and in the middle
of the land, ganja plantation was found in an extent of Ac.0.30
cents in between cheeni trees. The Investigation Officer did not
produce any adangal and did not examine any revenue authorities
in this regard. PW.1 did not identify the lands of the accused.
According to Ex.P-2, accused was owner of land for an extent of
Ac.3.60 cents only in Survey No.182. If that is taken into
consideration, how the boundaries of entire extent of Ac.7.00 cents
were furnished in Ex.P-1. So, the accused has no probability to
raise ganja in the centre of Ac.7.00 cents of land. According to
PW.1, VAO identified the lands of the accused. According to the
case of prosecution, VAO identified only Ac.7.00 cents of land but
VAO was not examined in this case. When the accused was owner
of only Ac.3.60 cents of land and when the ganja plantation was
alleged to be found in the middle of the entire extent of Ac.7.00
cents, it cannot be held that accused was cultivating the land in
the entire extent of Ac.7.00 cents. The presence of the accused
watering his cheeni plants would not lead to any conclusion that
he raised ganja plants. Prosecution miserably failed to establish
that the ganja plants were found in the lands possessed by the
accused. When this serious contention was raised before the
learned Additional Sessions Judge, the learned Additional
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Sessions Judge without proper reason believed the case of
prosecution on the ground that VAO identified Ac.3.60 cents of the
land of the accused but according to PW.1, VAO identified Ac.7.00
cents of land only. If really, VAO was present and identified
Ac.3.60 cents of the land of the accused, there would not have
been boundaries for the entire extent of Ac.7.00 cents of land. So,
the prosecution miserably failed to connect the plantation of ganja
in the lands of the accused and on such factual aspects
appellant/accused is entitled for an acquittal by extending benefit
of doubt. Learned counsel further relied upon a decision of the
erstwhile High Court of Andhra Pradesh in Shaik Bande Ali v.
State of Andhra Pradesh4.
13. Sri N. Sravan Kumar, learned Special Assistant,
representing learned Public Prosecutor, would canvass a
contention that there is no need to comply Section 52(A) of the
NDPS Act because the Investigating Agency did not seize any ganja
from the lands of the accused. It destroyed the ganja plants and
could lift only two ganja plants as sample for chemical analysis.
Section 42 of the NDPS Act has no application to the case on
hand. The decisions cited by learned counsel for the appellant are
4 LAWS (APHC) 2000-3-10
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not applicable to the present factual scenario. There is consistency
in the evidence of PW.1 to PW.3 about the presence of the accused
and his watering the lands. He did not dispute his presence during
the entire cross-examination of PW.1 to PW.3. The learned
Additional Sessions Judge with cogent reasons recorded an order
of conviction as such the Appeal is liable to be dismissed.
14. PW.1 is the then MRI, who claimed to have participated in
the raid conducted by the Police party. PW.2 is the then Head
Constable who took part in the raid. PW.3 is the then Prohibition
and Excise Inspector who participated in the raid and arrested the
accused.
15. The evidence of PW.1, in brief, is that on 09.11.1999 the
Circle Inspector of Tadipatri Rural Circle requested him to
accompany him. He obliged his request. They went to
Gaddamvaripalli Village of Yellanur Mandal. They visited the land
bearing Survey No.182. They found one person in the field. He
could not identify the said person. On seeing the Police, the said
person tried to ran away. The Police apprehended him. They found
orange garden and groundnut crop. They also found ganja plants.
Police plucked all the ganja plants. The plants are more than
3,000, out of which 2 plants were taken for sample. All the sample
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plants are sealed separately and the remaining plants are
destroyed. MO.1 is two ganja plants. The mahazar was drafted at
the spot. The Police arrested the said person under Ex.P-1. The
Revenue Officials granted pattadar passbook in favour of the
accused for the land bearing Survey No.182. Xerox copy of the
pattadar passbook entry is Ex.P-2. The original passbook must be
with the accused.
16. Coming to the evidence of PW.2, Head Constable, on
09.11.1999 at 03:00 p.m., he accompanied the Sub-Inspector of
Police and Inspector of Police to their station. The Circle Inspector
of Police took them along with RI, VAO and excise staff to
Gaddamvaripalli village. They visited the land bearing Survey
No.182, which is at a distance of 1 K.M from the village. They
found the accused in his land. They found ganja plants in the field
which were raised by the accused in between orange plants and
groundnut crop. They counted the ganja plants and found around
3,250. They plucked all the ganja plants and took two ganja plants
for sample and destroyed the remaining plants in the garden.
MO.1 is the property already marked. He along with PW.1, VAO, CI
of Police and others signed on Ex.P-1. The extent of the land is
Ac.7.00 cents. They mentioned the boundaries of the lands of the
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accused in Ex.P-1. CI arrested the accused and registered the FIR
and took up investigation. Ex.P-3 is the attested copy of FIR. The
original record was misplaced before the trial Court and the trial
Court reconstructed record as such the xerox copy is marked.
17. Turning to the evidence of PW.3, on 09.11.1999, he received
a message from Inspector of Police, Tadipatri about the offence.
Then he himself, his staff, Rural CI, Tadipatri and the SI of Police
Muchukota and their staff went to Yellanur. They collected the SI
of Police, Yellanur and his staff. They also picked up mediators at
Yellanur and went to Gaddamvaripalli village. They went to the
cheeni garden of the accused in Survey No.182 at 04:30 p.m.
Accused was there watering his field. He tried to escape on seeing
them but they apprehended him. They informed to the accused
that they are going to search the field. The extent of the land is
Ac.7.00 cents. They searched the entire field in the presence of the
accused. They found cheeni garden as well as the groundnut crop.
They found 3,250 ganja plants in his field in an extent of Ac.0.30
cents. Accused admitted that he raised ganja plants. They plucked
all the plants and out of it they took 2 ganja plants for sample
purpose and destroyed rest of the property. They also noted the
boundaries of the field in the mahazar. They arrested the accused.
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After that the SI of Police registered the FIR. Later, it was
transferred to the concerned Police Station. He registered it as a
case in Crime No.80/1999 for the offence under Section 8(b) R/w.
Section 20(a)(i) of the NDPS Act. He sent sample to the chemical
analysis, who opined that the samples are of ganja plants. After
completion of investigation, he filed charge sheet.
18. The allegation of the prosecution is that the accused was the
owner of Ac.7.00 cents of land in Survey No.182 and he raised
cheeni garden and groundnut crop and in between the two he
raised ganja plants in an extent of Ac.0.30 cents. Coming to the
contention of learned counsel for the appellant that Section 42 of
the NDPS Act is not complied by the Investigating Officer, the trial
Court found that the compliance of the said Section was not
necessary. It is to be noted that Section 42 of the NDPS Act
contemplates the power of the officers mentioned therein that if
they have reason to believe from persons knowledge or information
given by any person and taken down in writing that a particular
narcotic drug, or psychotropic substance, or controlled substance
in respect of which an offence punishable under this Act is
available, he may search the building, conveyance or enclosed
place. As rightly contended by learned Special Assistant
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representing learned Public Prosecutor, the search is not relating
to any building, enclosed place or any conveyance, it is relating to
open fields alleged to be of the accused. Under the circumstance,
as rightly held by the learned trial Court Judge, compliance of
Section 42 of the NDPS Act is not at all necessary. Apart from this,
Section 52(A) of the NDPS Act contemplates certain procedure with
regard to destruction of property seized before the Magistrate. The
findings of the learned trial Court Judge are that its compliance is
not necessary. It is to be noted that, absolutely, in this case there
was no seizure of narcotic drugs. On the other hand Police party
claimed to have found plantations of ganja and they plucked ganja
plants and destroyed it except two plants meant for chemical
analysis. Hence, I find force in the contention of learned Special
Assistant representing learned Public Prosecutor that compliance
of Section 52(A) of the NDPS Act is not necessary.
19. Insofar as the contention of appellant that Sections 42 and
52(A) of the NDPS Act are violated, the above said contention
deserves no merit. In Mangilal (1st supra) and Balbir Singh (2nd
supra), the Hon'ble Apex Court dealt with Sections 42 and 52(A) of
the NDPS Act, as the case may be. They are of no use to the
appellant. Apart from this, in Athram Kashiram (3rd supra), the
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Telangana High Court dealt with a situation where charge was
framed in a particular provision of the NDPS Act and conviction
was given under different provision. It has nothing to do with the
present situation. In Shaik Bande Ali (4th supra), admittedly, it
has some relevance to the present case on hand because the
factual matrix in the above said case were also that the appellant
in the particular case was alleged to have cultivated the ganja in
the lands and the prosecution failed to prove the allegations.
20. Needless to point out here that in the light of the charge
framed against the accused that he raised ganja plants in an
extent of Ac.0.30 cents itself in the entire extent of Ac.7.00 cents,
prosecution is bound to prove the same with consistent evidence.
So, this Appeal has to be decided basing on the factual aspects
and by analyzing the evidence adduced by the prosecution before
the trial Court.
21. So, the prime consideration in deciding the charge against
the accused is as to whether the accused was found cultivating
ganja in Survey No.182 in an extent of Ac.0.30 cents out of total
extent of Ac.7.00 cents in the manner as alleged by the
prosecution.
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22. As seen from Ex.P-1, which is the copy of mahazar, the sum
and substance is that the raiding party proceeded to the lands of
the accused in Survey No.182, which is an extent of Ac.7.00 cents.
They found groundnut crop and orange trees therein and in the
middle of the orange trees in about Ac.0.30 cents, ganja plants
were found and the accused canvassed that he raised ganja
plants. Needless to point out here that the so called confession
alleged to be made by the accused cannot be a basis to this Court
to support the case of prosecution. Ex.P-1 discloses the
boundaries of the so called extent of Ac.7.00 cents of the land of
the accused as that of east - groundnut land of K. Obi Reddy; west
- orange garden of Kristipadu Basi Reddy, north - groundnut land
of Vennapusa Venkata Reddy and south - rastha to reach
Gaddamvaripalli fields from the village. Even in the charge sheet
also the prosecution furnished the boundaries. So, right from
Ex.P-1 and to the stage of charge sheet, allegation of the
prosecution is that the accused is owner of an extent of Ac.7.00
cents in which he raised cheeni garden and groundnut and in the
middle of it in an extent of Ac.0.30 cents, he raised ganja plants.
When it comes to the evidence, prosecution got marked Ex.P-2,
the so called zerox copy of pattadar passbook entry. During cross-
examination, PW.1 deposed that Ex.P-2 was not issued during his
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period. So, PW.1 is not the author of original of Ex.P-2, entry in
the pattadar passbook. Though, it is alleged that the Investigation
Officer obtained relevant adangal copies of the lands of the
accused from the Revenue Authorities, but they are not filed
before the trial Court. Even he did not cite the revenue authority
who was alleged to have issued the so called copies of adangals. As
seen from Ex.P-2, some new facts are apparent to the effect that in
Survey No.182, accused was shown as possessing an extent of
Ac.3.60 cents only and it is his ancestral property. So, basing on
Ex.P-2 during the course of trial, the prosecution forwarded
another theory that the accused is owner of an extent of Ac.3.60
cents of land only.
23. PW.1 during the course of cross-examination deposed that
the VAO identified the land in Survey No.182. VAO identified the
land orally. The extent of the land was Ac.7.00 cents, which was
informed by the VAO. The Excise Police already plucked the ganja
plants from the land and placed it at one place. He did not observe
plucking of ganja plants by the Police. He denied that he never
accompanied the Police to the lands of accused and nothing was
seized there.
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24. Coming to the evidence of PW.2 in cross-examination, he
deposed that the ganja plants are in about Ac.0.30 cents of land
out of Ac.7.00 cents located in the centre of the land. It is true that
the boundaries are given for the entire land of Ac.7.00 cents in the
mahazar.
25. Coming to the evidence of PW.3, the Investigating Officer, he
deposed the overt act against the accused as if the accused was
watering the lands. The said overt act though was mentioned in
Ex.P-1 but was not deposed by PW.1 and PW.2. It is a fact that the
accused did not dispute his presence in the cheeni garden and
groundnut garden, during the course of cross-examination of PW.1
to PW.3 but that itself is not sufficient to prove that it is the
accused who raised ganja plants. During the course of cross-
examination of PW.3, accused put forth a suggestion that ganja
plants were not in the land and no samples were taken from the
land and he denied the same. So, initially in Ex.P-1 it was alleged
that accused was the owner of an extent of Ac.7.00 cents of land
and he raised cheeni garden and groundnut crop and in the
middle of the entire extent of Ac.7.00 cents, he raised ganja plants
in an extent of Ac.0.30 cents. The prosecution relied upon Ex.P-2,
which negatives the case of prosecution to any extent. If Ex.P-2 is
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considered to be true, accused was owner of an extent of Ac.3.60
cents of land in Survey No.182. So, by introducing Ex.P-2,
prosecution destroyed its case. Though PW.1 testified that the
VAO identified the land but his evidence is that VAO identified
Ac.7.00 cents of land. The Investigating Officer did not prepare any
rough sketch showing the total extent of land in Survey No.182
and further demarking the land of Ac.3.60 cents of land, owned
possessed by the accused and further showing the cheeni crop,
groundnut crop and the ganja plants. Had the Investigating Officer
prepared a rough sketch containing these details, it would have
unraveled the ambiguity on account of Ex.P-2 but he did not do
so.
26. As evident from the judgment of the trial Court, accused
raised a serious contention that as Ex.P-2 discloses an extent of
Ac.3.60 cents only as owner and possessor, how the prosecution
could establish that the ganja plants were found in his possession
especially when Ex.P-1 discloses the boundaries of an extent of
Ac.7.00 cents. Accused also raised a contention that the
prosecution did not prove that ganja plants were found in the
lands allegedly possessed by the accused and boundaries of
Ac.3.60 cents of land were not given and there is every doubt as to
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whether the ganja plants were in actual extent of land owned and
possessed by the accused in an extent of Ac.3.60 cents. The
learned Additional Sessions Judge took into consideration the fact
that according to the evidence of PW.1, VAO identified the land
where ganja plants existed in Survey No.182 and that VAO is the
competent person to identify the existence of lands in a particular
survey number but he was not examined as he died. Basing on
that the trial Court found favour with the case of prosecution.
27. It is to be noted that according to the evidence of PW.1, VAO
identified Ac.7.00 cents of land. It is not his answer in cross-
examination that VAO identified Ac.3.60 cents of land owned and
possessed by the accused. In fact, throughout, from Ex.P-1 and till
filing of the charge sheet, prosecution asserted accused was owner
of Ac.7.00 cents. Looking into the contents of Ex.P-2, the trial
Court held that, according to Ex.P-2, accused was owner and
possessor of Ac.3.60 cents of land only. The learned Additional
Sessions Judge upheld the contention of prosecution as if VAO
identified the land of accused. But as pointed out, PW.1 never
disclosed that VAO identified Ac.3.60 cents of land out of Ac.7.00
cents or Ac.7.20 cents as the case may be as held by the trial
Court. So, it is very clear that the prosecution has alleged
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something in Ex.P-1 and filed charge sheet as if accused was
owner of Ac.7.00 cents of land and got marked Ex.P-2 which
reveals that accused is owner of only Ac.3.60 cents of land. As
pointed out, there was no rough sketch showing the entire extent
of Ac.7.00 cents and demarking Ac.3.60 cents of land and
describing the crops that were alleged to be cultivated by the
accused. It is to be noted that the finding of fact recorded by the
trial Court is that the total extent of land in Survey No.182 was of
Ac.7.20 cents out of which accused had Ac.3.60 cents. If that is
considered, the allegations in Ex.P-1 as if accused was found
cultivating the ganja plants in the centre of Ac.0.30 cents out of
the entire extent of Ac.7.00 cents cannot stand to any reason. If
the fact the accused was owner of Ac.3.60 cents is only taken into
consideration, it means that the accused was alleged to have
cultivated ganja plants almost in the middle of entire extent of
Ac.7.00 cents, which is nothing but on the edge of Ac.3.60 cents of
land. No prudent person would venture to cultivate the ganja
which is in the boundary of his land. So, the case of prosecution
must have been that in the middle of Ac.3.60 cents, accused was
found cultivating the ganja but in fact it is not the case of
prosecution that accused cultivated ganja in the centre of his
extent of Ac.3.60 cents. So, it is very clear that the prosecution
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miserably failed to show where the land of Ac.3.60 cents was
located out of Ac.7.00 cents in Survey No.182. PW.1 and PW.2 did
not speak any overt act against the accused. According to PW.3,
accused was watering his plants. The presence of the accused in
his land watering the cheeni plants or groundnut crop would not
prove the guilt against him. Even his presence at the land in
Survey No.182 would not prove the guilt of the accused. The
prosecution should have presented a consistent case where the
land of Ac.3.60 cents, out of Ac.7.00 cents in the Survey No.182, is
located. In the absence of the same, it is very difficult to say that
the accused was found cultivating the ganja plants by raising the
same.
28. The learned Additional Sessions Judge erred in appreciating
the evidence by giving a finding that the VAO identified the land of
the accused. In the light of the above, I am of the considered view
that the evidence on record does not prove that the accused was
responsible for cultivation of ganja plants in the manner as alleged
by the prosecution. As the prosecution miserably failed to locate
as to where Ac.3.60 cents of land is out of an extent of Ac.7.00
cents in Survey No.182, benefit of doubt is to be given to the
accused. Under the circumstances, I hold that the prosecution
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failed to prove the charge against the appellant/accused beyond
reasonable doubt and the learned Additional Sessions Judge erred
in convicting and sentencing the accused. Hence, the judgment in
Sessions Case No.755 of 2007, dated 18.03.2010, is not
sustainable on facts as such it is liable to be interfered with.
29. In the result, the Criminal Appeal is allowed by setting aside
the judgment in Sessions Case No.755 of 2007, dated 18.03.2010,
on the file of the Court of I Additional Sessions Judge, Anantapur
as such the appellant/accused stands acquitted of the charge
under Section 20(a) of the NDPS Act. The fine amount, if any, paid
by the accused shall be refunded to him after Appeal time is over.
In view of the acquittal, the Superintendent, Central Prison,
Kadapa is directed to release the appellant/accused forthwith, if
he is not required in connection any other case or crime.
30. The Registry is directed to forward a copy of this judgment
forthwith, by electronic mode, to the Central Prison, Kadapa as
well as to the trial Court for taking immediate steps to release the
appellant/accused. Further, the Registry is directed to forward the
record to the trial Court within one week from this day.
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Consequently, Miscellaneous Applications pending, if any,
shall stand closed.
________________________________
JUSTICE A.V.RAVINDRA BABU
Date: 07.11.2023
DSH
