Sri Gagan Hazarika vs The National Investigation ...
2021 Latest Caselaw 488 Gua

                                                                            Page No.# 1/11

GAHC010220802019




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Crl.A./371/2019

            SRI GAGAN HAZARIKA
            S/O- SRI HEMEN HAZARIKA,
            R/O- VILLAGE PURANI JABOKA, P.O.- OUGURI SHYAMGAON, P.S.-
            SONARI, DIST- CHARAIDEO, PIN- 785692, ASSAM.

            VERSUS

            THE NATIONAL INVESTIGATION AGENCY
            REPRESENTED BY ITS STANDING COUNSEL


Advocate for the Petitioner    : MR. B PRASAD

Advocate for the Respondent : SC, NIA

BEFORE HONOURABLE MR. JUSTICE N. KOTISWAR SINGH HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

JUDGMENT & ORDER (CAV) Date : 11-02-2021 (N. Kotiswar Singh, J)

The present appeal has been preferred against the judgment and order dated 12.06.2019 passed in Special NIA Case No.01/2017 by the Special Judge, NIA, Assam, Guwahati by which the appellant has been convicted under Section 20 of the UA(P) Act, 1967 on a finding that he is a member of a proscribed terrorist organization and sentenced to undergo rigorous imprisonment of 6 (six) years and a fine of Rs.15,000/- (Rupees fifteen thousand) only and in default of which, to suffer simple imprisonment for another 6 (six) months.

Page No.# 2/11

2. Only the material facts as relevant for deciding the appeal may be referred to.

3. The FIR in connection with which the appellant was arrested and ultimately convicted was lodged on 05.12.2013. He was arrested on 18.01.2017. The charge-sheet against him and two others was filled on 15.07.2017 under Section 120 (B)/121/121A/384/364A of IPC read with Section 25 (1) (c) of the Arms Act and Section 17/18/18A/18B/20/39/40 of the U. A (P) Act, 1967 against three accused including the present appellant. However, in respect of the appellant, sanction was given only in respect of the offence under Section 20 of the U. A (P) Act.

4. As regards the charge against the appellant only 2 (two) prosecution witnesses, namely P.W.6 a protected witness and P.W.9 who has been treated as protected witness but subsequently disclosed his identity as Sri Aren Chutia are the material witnesses and others are corroborative witnesses. As far as conviction of the appellant under Section 20 of the U. A (P) Act is concerned, PW6 and PW9 had identified the appellant as a member of ULFA, a banned Organization. However, in order to make the picture complete, a brief reference to other P.Ws prosecution witnesses will be necessary.

5. P.W.1, Sri Ghana Kanta Chetia is a village Headman. He knew the appellant as a resident of his village-Purani Jaboka, Sonari, Sibsagar. He stated that the appellant left the village in the year 2008 and during his absence the police, army and other security forces used to visit the village to enquire about his whereabouts. He deposes that it was then people came to know that he had left the village and joined the banned organization, ULFA. Later on, he also came to know that the appellant was arrested by security force on 31.02.2016. However, he, in his cross-examination stated that he had no personal knowledge as to whether the appellant had joined ULFA but he heard from the others of the appellant joining ULFA. He also stated that he maintains a Register in which any disappearance of any villagers is recorded. This witness is a formal witness to identify the identity of the appellant.

6. P.W.2 is stated to be a member of the peace talk fraction of ULFA. He stated that he had met one Gagan Hazarika when he interacted with many boys, who were recruited by the ULFA and later on he came to know that the said Gagan Hazarika had joined ULFA. However, Page No.# 3/11

he could not fully identify the appellant in the dock as to whether he is the same Gagan Hazarika who he had met in the field for about 10/15 days as the appearance of Gagan Hazarika had changed a lot since 2010.

7. P.W.3 is one Dr. Tilok Das, who is a Forensic Expert who compared the different photographs to identify the appellant of which reference will be made later.

8. P.W.4, Sri Gaurav Mahanta is a professional photographer. He had taken the photographs of the appellant while in custody for the purpose of comparing with earlier photographs stated to be of the appellant taken while he was in the ULFA camps.

9. P.W.5 is one Sri Sanjoy Kumar Singh stated to be a businessman running the business of brick field of his father, whose brother had received extortion demand letter from ULFA (independent) demanding Rs. 4 lakhs in connection with which sudden investigation was undertaken by the NIA. This witness has been produced by the prosecution to show that ULFA is engaged in extortion.

10. P.W.6 is the protected witness, who testified about having known the appellant as a member of ULFA.

11. P.W.7 is an official of the Ministry of Home Affairs responsible for grant of sanction under Section 6 (5) read with Section 8 of the NIA Act, 2008.

12. P.W.8 is one Sri Lakhi Nandan Saharia, a member of the Assam Civil Service involved in the photo identification procedure relating to the identity of the appellant.

13. P.W.9, earlier a protected witness subsequently whose identity was disclosed as Aren Chutia, was a member of ULFA identified the appellant as an active member of ULFA.

14. P.W.10, 11 and 12 are the Investigating Officers of the case.

15. The learned Special Judge, NIA on the basis of the evidences adduced has held that the appellant was a member of the banned organization, namely ULFA and accordingly, convicted and found him guilty of offence punishable under Section 20 of the U. A (P) Act, 1967 and accordingly, sentenced him to undergo Rigorous Imprisonment for 6 (six) years with a fine of Rs.15,000/- (Rupees fifteen thousand) only as mentioned above.

Page No.# 4/11

16. The submission of the learned counsel for the appellant in brief is that it cannot be said that the charge against the appellant has been proved beyond reasonable doubt. Even otherwise also, even if it is proved that he is a member of ULFA, since there is nothing on the record to show that he was involved in any illegal or unlawful activities, merely being a member of an unlawful organization cannot be the ground for conviction under Section 20 of the U.A (P) Act.

17. In this regard, learned counsel for the appellant has relied on the decision of the Hon'ble Supreme Court rendered in Arup Bhuyan Vs State of Assam , (2011) 3 SCC 377 in which the Hon'ble Supreme Court has held that mere membership of a banned organization will not incriminate a person unless he resorts to violence or incites people to violence or does an act intended to create disorder or disturbance of public peace by resorting to violence. In the said case, the petitioner, Arup Bhuyan was convicted under Section 3 (5) of the TADA and the said conviction was overturned by the Hon'ble Supreme Court.

18. It has been submitted that Section 20 of the U.A (P) Act, is para materia with Section 3 (5) of the TADA. Section 3 (5) of TADA reads as follows:-

"3(5) Any person who is a member of a terrorist gang or a terrorist organisation, which is involved in terrorist acts, shall be punishable with imprisonment for a term which may extend to imprisonment for life, or with fine which may extend to rupees ten lakh, or with both."

19. Similarly, Section 20 of U.A (P) Act reads as follows:-

"20. Punishment for being member of terrorist gang or organisation.--Any person who is a member of a terrorist gang or a terrorist organisation, which is involved in terrorist act, shall be punishable with imprisonment for a term which may extend to imprisonment for life, and shall also be liable to fine."

20. Accordingly, relying on the aforesaid decision in Arup Bhuyan (supra) learned counsel for the appellant has submitted that merely because there is a finding that the appellant was a member of ULFA will not make the appellant liable for conviction under Section 20 of the U.A (P) Act, 1967.

21. It has been further submitted that the aforesaid decision of Arup Bhuyan has been followed in another case namely, Indra Das Vs State of Assam, reported in 2011 3 SCC Page No.# 5/11

380 setting aside the conviction of Indra Das under Section 3(5) of the TADA.

22. It has been submitted by the learned counsel for the appellant that unfortunately the aforesaid decisions of the Hon'ble Supreme Court in Arup Bhuyan (supra) as well as Indra Das (supra), relied upon by the appellant before the learned Special Judge were never referred to and discussed in the impugned judgment, thus, causing serious prejudice to the appellant. In fact, on the basis of the decision in Arup Bhuyan (supra) and Indra Das (supra), the conviction of the appellant ought to be set aside.

23. Per contra, Mr. R. K. Dev Choudhury, learned ASGI has submitted that the aforesaid two decisions relied on by the appellant in Arup Bhuyan (supra) and Indra Das (supra) are not applicable in the present case inasmuch as perusal of the aforesaid two decisions would clearly indicate that the said decisions were rendered in the context of confessional statement made by the persons therein and the Hon'ble Supreme Court held that there was no evidence against the appellants therein except the confessional statements and the confessional statements were subsequently retracted by them. Thus, there was no corroborative evidence to the said confessional statements and accordingly the Hon'ble Supreme Court held that confessional statement is a very weak type of evidence particularly when alleged to have been made to the police and it is not safe to convict on its basis unless there are adequate corroborative materials.

It has been submitted that the Hon'ble Supreme Court in the aforesaid cases did not find corroborative materials to the alleged confessional statement and in that context, the Hon'ble Supreme Court held that conviction under Section 3 (5) of the TADA because of mere membership of a banned organization to be not sustainable in law, unless he is proved to have resorted to acts of violence or incited people to imminent violence or does an act intended to create disorder or disturbance of public peace by resorting to imminent violence. The Hon'ble Supreme Court in those cases did not find any evidence to show that they did acts of the nature referred to above. The Hon'ble Supreme Court accordingly held that even if the appellants were members of ULFA it has not been proved that they were active members and not merely passive members.

24. According to learned counsel for the NIA, the situation is not similar in the present case inasmuch as there are material evidences to show that the appellant was an active member of ULFA. He was not merely a passive member. These are based on material Page No.# 6/11

evidences which have been proved beyond reasonable doubt and the conviction of the appellant is not based on any confessional statement. Accordingly, it has been submitted that the conviction of the appellant cannot be said to be illegal on the basis of the aforesaid two decisions of the Hon'ble Supreme Court.

25. Coming to the incriminating evidences against the appellant, learned counsel for the NIA referred to the evidence of P.W.6. He submits that P.W.6 who is a member of ULFA has categorically stated in his testimony that he could identify the appellant as one of the active members of ULFA. P.W.6 also categorically mentioned about the associates of Paresh Baruah, SS Chief of Armed Staff of ULFA including the present appellant and these cadres of ULFA were actively involved with the activities of ULFA and all the aforesaid cadres including the appellant were directed to carry out armed activities of ULFA and to extort money for the cause of ULFA as per decision of the G.M. H. Q at Taka and these cadres carried out the directives in groups and ULFA used to kill persons who refused to comply with the directives of ULFA and mentioned one such incident i.e. the bomb explosion carried out at Dhemaji, Assam. He also mentioned of the kidnapping of one Sri Sanjoy Ghosh, who was killed by ULFA at Majuli. He also mentioned of different types of arms and ammunitions used by the cadres of ULFA and the aforesaid P.W.6 identified the appellant as one of the cadres of ULFA in the court.

26. He also referred to photographs which are exhibited as Exhibits 4, 5, 6 and 7 in which the appellant was shown to be present along with the SS Chief of Arms staff of ULFA, Sri Paresh Baruah, whom the P.W.6 knew.

27. It has been submitted by Mr. R. K. Dev Choudhury that these categorical assertions made by the P.W.6 in his deposition were never contradicted or challenged by the appellant.

28. Learned counsel for the NIA further submits that P.W.9, Sri Aren Chutia, a member of ULFA also identified the appellant as an active cadre of ULFA. P.W.9 stated in his deposition that after completing training as a cadre of ULFA, he was posted along with other cadres and participated in various ULFA operations and in that camp one cadre namely Sri Gagan Hazarika @ Joydeep Asom was with him, who was an active cadre of ULFA and participated in various ULFA operations. P.W.9 identified the appellant as the one present in the dock in the court who he knew as Gagan Hazarika. P.W.9 also identified the photographs of the appellant and other members of the ULFA from the photographs exhibited as Mat Ext.1 as well as Mat Page No.# 7/11

Ext.2.

29. It has been submitted by the learned counsel for the NIA that the evidences of P.W.6 and P.W.9 could not be shaken during the cross-examination and as such it is amply proved that the appellant was a member of ULFA. It has been accordingly submitted that conviction of the appellant under Section 20 of the U.A (P) Act cannot be assailed .

30. The only issue to be decided in this appeal is, whether the appellant is an active member of the banned organisation United Liberal Front of Assam (ULFA) so as to attract the provisions of Section 20 of the UA(P) Act, 1967?

31. Section 20 of the UA(P) Act provides that any person who is a member of a terrorist gang or a terrorist organisation, which is involved in terrorist act, shall be punishable with imprisonment for a term which may extend to imprisonment for life, and shall also be liable to fine.

32. As to whether ULFA is a terrorist organization or not is not in question as it is listed as such in the First Schedule to the Act. Therefore, the only issue to be decided is whether the appellant is an active member of ULFA or not.

33. Though this is purely a question of fact as to whether any person is a member of a terrorist organization or not, it would be appropriate at this stage to deal with the two judgments of the Hon'ble Supreme Court relied on by the learned counsel for the appellant in Arup Bhuyan (supra) and Indra Das (supra) in which the Hon'ble Supreme Court had held that mere membership of a banned organization cannot incriminate a person. It has been the contention of the appellant that even if it is proved that the appellant was a member of the banned organization ULFA, in view of the above decisions of the Hon'ble Supreme Court, the appellant cannot be convicted under Section 20 of the UA(P) Act, 1967.

34. It has been submitted that it has not been proved that the appellant was an active member involved in unlawful activities since no case nor any FIR has been registered against the appellant so far, making any specific mention of his involvement in any violent activity. None of the FIRs referred to in the trial mentions of his active involvement in any unlawful activity.

Page No.# 8/11

35. This Court has noted, as submitted by the learned counsel for the NIA that the aforesaid two decisions were rendered in the context of conviction of the appellants under Section 3(5) of TADA on the ground of being a member of the banned organization ULFA. However, the said conviction was based on the extra-judicial confessions made by them before the police. The Hon'ble Supreme Court took the view that it will not be safe to convict the appellants solely on the basis of alleged confessional statement without there being any corroborative evidence.

36. In the aforesaid cases, the Hon'ble Supreme Court did not find any corroborative evidence, other than mere confessional statements that they were members of the banned ULFA. In that context, the Hon'ble Supreme Court held that merely being a member of a banned organization would not render such a member liable to be convicted under Section 3(5) of the TADA.

37. We have also noted that the aforesaid Section 3(5) of TADA is in pari materia with Section 20 of the UA(P) Act, 1967. However, it is to be noted that the Hon'ble Supreme Court in the aforesaid decisions also clearly mentions that in the aforesaid two cases, it has not been proved that the appellants were active members and not mere passive members.

38. In the present appeal, we have to examine the basis of conviction of the appellant under Section 20 of the UA(P) Act on being a member of the banned organization ULFA.

In the present case, the finding of the trial court that the appellant is a member of ULFA is not based on any confessional statement but based on certain other evidences.

39. We will, therefore, proceed to examine as to whether these evidences indicate that the appellant was merely a member of banned ULFA or whether he was an active member, and not being a mere passive member, so as to attract the rigors of Section 20 of the UA(P) Act, 1967.

40. That the appellant is an inhabitant of village Purani Jaboka, Sonari, Sivasagar and that he had left the village in the year 2008 has been amply proved by the village Headman (PW1). Though PW1 cannot be said to be a witness to establish the association of the appellant with ULFA as its member, his evidence certainly provides the backdrop of the appellant joining ULFA.

Page No.# 9/11

41. The material witnesses as far as the case against the appellant is concerned are PW6 and PW9. As discussed above, PW6, who is a protected witness, was a member of ULFA for long 21 years from 1992 to 2013, who surrendered in the year 2013. PW6 deposed about the organization of ULFA and the method of its working and operations and its various other activities under the Self Styled Chief of Armed Staff of ULFA, Paresh Baruah from their Headquarter. PW6 identified the appellant as one of the associates of Paresh Baruah. PW6 also identified the appellant in the court as Joydeep Cheleng @ Gagan. The Material Exhibits 4, 5, 6 and 7 which were exhibited before the Court and the other Material Exhibits 1/1, 2/1, 3/1, 8/1, 9/1 showing photographs of the appellant, were also identified by PW6.

The credentials of PW6 has not been questioned though his identity has not been disclosed as a protected witness.

42. Similarly, PW9, another protected witness, subsequently whose identity was disclosed as Aren Chutia who also knew the appellant as an active member of ULFA, in his deposition identified the photos of the appellant in Material Exhibits 1, 2, 8, 9, 10 and 11. The aforesaid photographs in which the appellant could be seen, were compared with the photographs of the appellant taken after his custody by PW4, a professional photographer as Exts. 4, 5, 6 and 7. The said photographs taken by PW4 were compared with the other photographs produced by PW9 in the presence of Executive Magistrate (PW8) and the NIA officials. During the photo identification process, PW9 identified the photos of the appellant in Mat. Exts. 1, 2, 8, 9, 10 and 11 by appending his signatures. Thus, comparing the photographs of the appellant taken by the professional photographer (PW4) with other photographs taken by PW9 clearly shows that the person identified is the appellant and none other else.

43. PW12, Investigating Officer of the case, also proved that Mat. Exts. 1, 2, 8, 9, 10 and 11 are the photographs of the appellant taken by PW4 at Central Jail, Guwahati on 27.04.2017 which were sent to the Directorate of Forensic Science, Kahilipara along with the questioned photographs Mat. Exts. 1, 2, 8, 9, 10 and 11.

44. PW3, Deputy Director, Directorate of Forensic Science was also examined who testified that on examining the photographs Q1 and Q2 carefully with the help of different scientific instruments under different lighting systems and scientific methods viz superimposition Page No.# 10/11

techniques, measurements of various features, etc, in the laboratory revealed same resolution over the entire area in both the photographs and there was no sign of tampering, thus, clearly indicating that the said photographs were captured in a single shot individually. PW3 also compared the person appearing in the photograph marked as Q3 with other photographs marked as S1 to S4 exhibited as Mat. Exts. 4, 5, 6 and 7. Comparison of the person in the photographs revealed similarities in facial features, such as, length of nose, ears, lower and upper jaw and overall shape indicating that they appear to be the same person.

45. Thus, having examined the evidences on record, we are satisfied that the photographs having been subjected to expert opinion indicate that the photograph of the appellant seen along with Self Styled ULFA leader Paresh Baruah is indeed genuine and not morphed or tampered and the person in the said photographs is the same as the photograph of the appellant taken by professional photographer PW4, thereby, clearly establishing that it was none other than the appellant who appears along with the photograph of Paresh Baruah, which clearly proves that the appellant was a member of banned ULFA.

46. It may be noted that the appellant on being examined by the Court in connection with the term of sentence after being convicted under Section 20 of the UA(P) Act, 1967 repented before the Court on being involved with a terrorist organization and he expressed his desire to turn a new leaf and engage himself in fruitful activities keeping himself away from the activities of any such terrorist organization if he is shown mercy. The aforesaid statement does corroborate the finding and the material evidence on record discussed above.

47. Thus, we are satisfied, based on the photographical evidence, which had been subjected to scientific scrutiny that the appellant was a member of banned ULFA.

48. This leads us to the next question as to whether the appellant was an active member and not a mere passive member of banned ULFA.

The photographs show that the appellant was present in the ULFA camp in a combat uniform, equipped with sophisticated arms. Under such circumstances, it cannot be said, by any stretch of imagination, that though he was a member of banned ULFA, the appellant cannot be said to be an active member, but a mere passive member.

Page No.# 11/11

49. In that view of the matter, we are of the opinion that the decisions of the Hon'ble Supreme Court in Arup Bhuyan (supra) and Indra Das (supra) cannot be of any help to the appellant, as it has been proved that the appellant is an active member of ULFA.

50. Accordingly and for the reasons discussed above, we are of the view that there is no merit in this appeal and the same accordingly stands dismissed.

                                  JUDGE                                    JUDGE



Comparing Assistant