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Gopinath vs The State Rep By
2023 Latest Caselaw 12857 Mad

Citation : 2023 Latest Caselaw 12857 Mad
Judgement Date : 21 September, 2023

Madras High Court
Gopinath vs The State Rep By on 21 September, 2023
                                                                               Crl.A.(MD).No.846 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :21.09.2023

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                             Crl.A.(MD).No.846 of 2022

                     Gopinath                                                       ... Petitioner

                                                         Vs.

                     The State rep by
                     The Inspector of Police,
                     Thanjavur Town West Police Station,
                     Thanjavur District.
                     (Crime No.110 of 2020)                                         ... Respondent


                     PRAYER: Criminal Appeal filed under Section 374(2) of the Criminal
                     Procedure Code, to call for the entire records pertaining to the judgment
                     rendered by the learned Additional District Judge/Presiding Officer, Special
                     Court under Essential Commodities Act, Thanjavur in C.C.No.29 of 2021
                     vide order dated 18.11.2022 and set aside the same and consequently acquit
                     the appellant.


                                        For Petitioner         : Mr.M.Karunanithi

                                        For Respondent         : Mr.T.Senthil Kumar
                                                                 Additional Public Prosecutor

                     Page 1 of 13


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.A.(MD).No.846 of 2022



                                                       JUDGMENT

The learned Additional District Judge/Presiding Officer, Special

Court under Essential Commodities Act, Thanjavur convicted the appellant

for the offence punishable under Section 8(c) r/w 20(b)(ii)(B) of the NDPS

Act 1985 and imposed a sentence of four years rigorous imprisonment and

imposed a fine of Rs.10,000/- in default to undergo simple imprisonment for

a period of one year, by an impugned judgment in Spl.C.C.No.29 of 2021,

dated 18.11.2022. Challenging the same, the appellant filed this appeal.

2. P.W.5 is the Inspector of police, Thanjavur west police station,

on 28.02.2020, at about 08.10 pm., received a secret information regarding

the transportation of Ganja, by the appellant in the Mela Alangam, near

Kottai Valaivu. After recording the same in the general diary and also

informed to the higher officials and obtained permission, he proceeded

towards the place of occurrence with his team along with necessary

instruments at about 8:30, p.m. The said informer identified the appellant.

After the identification, P.W.5 and his team intercepted him and when he is

attempting to escape from the scene of occurrence, they caught hold him

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

and informed about the right of conducting a search in the presence of the

learned Magistrate or the Gazetted Officer, for which, he gave consent letter

under Ex.A1 to conduct search by P.W.5 himself. Thereafter, he handed over

the white colour polythene paper to P.W.5. PW5 on opening the same,

found that there is Ganja, weighing 1.200 kgs. After ascertaining the same,

he arrested the appellant under Ex.B3. On 09.45 p.m, the Mahazar was

prepared under Ex.P2.

2.1. Then, P.W.5 brought the appellant with recovered contraband,

samples to the police station and he registered FIR in Crime No.110 of 2020

for the offence under Section 8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985.

The FIR was marked as Ex.B6. Thereafter, he went to the spot and prepared

the sketch and observation Mahazar in the presence of the witnesses

Radhakrishan(P.W.3) and Parthiban(P.W.4). Ex.P7 is the observation

Mahazar and Ex.P8 is the rough sketch. Subsequently, he sent the sealed

samples along with and remaining contraband under Form 91 to the

competent Court along with the appellant/accused at the time of the remand.

He sent a detailed Special report under section 57 of the NDPS Act, which

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

was marked as Ex.P11 to the higher officers. Thereafter, he was transferred

to some other place and hence, P.W.6 conducted investigation and obtained

chemical analysis report under Ex.P10 with the positive result of the

presence of cannabis and filed a final report before the Special Court under

Essential Commodities Act, Thanjavur District, for the offence under

Section under section 8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985.

3. The learned trial Judge taken the case on file in Spl.C.C.No.29

of 2021 and after furnishing the copies under section 207 of Cr.P.C., framed

the necessary charges and questioned the accused. The appellant/accused

was not pleaded guilty and hence he stood for trial.

4. During trial, the prosecution has examined P.W.1 to P.W.6 and

exhibited Ex.P.1 to Ex.P.11, and M.O.1 to M.O.3 were produced. Thereafter,

the learned trial Judge put the question under Section 313 of Cr.P.C.,

relating to the incriminating materials available as against the appellant and

the same was denied as false. Thereafter the accused neither examined any

evidence nor produced any documents on his side

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

5. Then, the learned trial Judge, after considering the evidence,

arguments made by both the parties, convicted the appellant for the offence

punishable under Section 8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985,

imposed the sentence of four years rigorous imprisonment and to pay a fine

of Rs.10,000/-, in default to undergo simple imprisonment for a period of

one year. Aggrieved over the same, the appellant preferred the present

appeal before this Court.

6.1 The learned counsel for the appellant submitted that the

learned trial Judge, without considering the material discrepancies between

P.W.1 and P.W.5 relating to the recovery of the contraband and also the

arrest of the appellant, erroneously convicted the appellant under section

8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985. The trial Judge failed to

consider that P.W.5, did not depose about the compliance of section 42 of

the NDPS Act. Therefore, there is a violation of Section 42 of the NDPS

Act.

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

6.2. Number of contradiction and infirmities in the evidence of

P.W.5 and P.W.1 and the observation mahazar witness and the rough sketch

witness were turned hostile. Therefore, the prosecution failed to prove the

case as against the appellant beyond all reasonable doubt. Further, there is

no compliance of Section 57 of the NDPS Act and the Special Report as

mandated under Section 57 of the NDPS Act was not submitted to the

superior in time. In this case, P.W.5, who is the author of the report Ex.P.11

never deposed about the preparation of the report under Section 57 of the

Act. Hence, the learned counsel for the appellant submitted that there is

total violation of Sections 42 and 57of the Act. Even though the said

violation is not directory and cumulative of the violation of both Section,

other discrepancies and contradiction between the witnesses, clearly

revealed that the prosecution failed to prove the case beyond all reasonable

doubts. The learned counsel for the appellant further submitted that the

appellant is inside the jail for more than 10 months. There was no previous

antecedents against the accused and hence, he prays to allow this Appeal.

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

7. The Learned Additional Public Prosecutor submitted that

provision under section 42 of the Act is not complied with is not correct.

P.W.5 clearly recorded the same and informed to the jurisdictional Deputy

Superintendent of Police and the same was marked as Ex.P9. Hence there is

strict compliance of Section 42 of the Act. Even though Section 57 of the

Act is not marked through P.W.5, but the report under section 57 under Ex.P.

11 is prepared by P.W.5. The said omission is not affected the conviction

passed by the learned trial Judge. The argument of the appellant that there

was a contradiction between P.W.1 and P.W.5 regarding the search and

recovery of the contraband is concerned, there was no material contradiction

between the evidence and both evidence clearly spoke about the arrest of

the accused, recovery of the contraband and also the compliance of section

52 of the NDPS Act and hence, there is no need to interfere with the

judgment of the trial Judge.

8. This Court considered the rival submissions made on either side

and perused the materials available on record and also the impugned

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

judgement passed by the learned trial judge.

8.1 The only point to be decided in the appeal is whether the

conviction and sentence imposed by the Court below against the appellant

under Section 8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985 is sustainable?

9. As stated above, P.W.5 received the information, which was

reduced to writing under Ex.P9 and the same was sent to the Deputy

Superintendent of Police, Thanjavur. It was also sent to the trial Court along

with the arrest memo of the accused on 28.02.2020 itself. Hence there was

no doubt over the compliance of Section 42 of the Act. The Special report

under Section 57 is also prepared by P.W.5 and the same was inadvertently

omitted to mark through P.W.5. Hence, it is marked through the

Investigating Officer/P.W.6. There was no question put to any of the

witnesses regarding the above said document. The same was properly

prepared and submitted to the Court below. The Deputy Superintendent of

Police has also acknowledged the same. In the said circumstances, it is to

be noted that the provisions of Section 57 of the Act is complied with. This

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

Court does not find any merit in the contention of the learned counsel for

the appellant that there is a contradiction between P.W.5 and P.W.1. The

evidence of P.W.1 and P.W.5 is corroborated with the material particulars

i.e., arrest of the accused and the recovery of the contraband. All the

contraband are properly packed and sample is also properly sealed.

Thereafter, Form 91 along with the contraband also immediately sent to the

concerned Court. There was no cross-examination doubting the recovery

and the procedure followed.

10. The entire cross examination of P.W.1 is relating to the non-

examination of the independent witnesses. It is a well settled law that the

non examination of independent witnesses is not a fatal to the prosecution,

when the evidence of P.W.1 and P.W.5 is cogent and trustworthy. The

chemical examiner also gave the finding that recovered the sample for

contraband consist of "cannabis". Both samples and that remaining

contraband also produced before the Court as physical evidence. In all

circumstances, the prosecution has clearly proved that the case against the

appellant for possession of Ganja weighing 1.200gms, and hence, the

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

learned trial Judge correctly passed the conviction under Section 8(c) r/w

20(b)(ii)(B) of the NDPS Act 1985 Act.

11. In the said circumstances, this court does not find any

infirmity in the judgement and conviction rendered by the court below.

Therefore, this Court confirms the conviction passed by the court below

under section 8(c) r/w 20(b)(ii)(B) of the NDPS Act 1985. The learned

counsel for the appellant seeks reduction of sentence. Considering the

quantity of contraband and also considering that there is no previous

antecedents and there is every chance of reformation of the appellant, this

Court is inclined to reduce the sentence from four years to ten months.

12. The conviction passed by the learned Additional District

Judge/ Presiding Officer, Special Court under Essential Commodities Act,

Thanjavur District, against the appellant in C.C.No.29 of 2021, dated

18.11.2022, for the offence punishable under Sections 8(c) r/w 20(b)(ii)(B)

of the NDPS Act 1985, is confirmed and sentence imposed upon him to

undergo four years rigorous imprisonment alone is reduced to ten

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

months rigorous imprisonment. The fine of Rs.10,000/- in default to

undergo simple imprisonment for one year imposed by the trial Court,

stands confirmed.

13. Accordingly, this Criminal Appeal is allowed in part.




                                                                                          21.09.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes/No
                     sbn







https://www.mhc.tn.gov.in/judis
                                                                         Crl.A.(MD).No.846 of 2022

                     To

                     1.The Inspector of Police,
                       Thanjavur Town West Police Station,
                       Thanjavur District.

2.TheAdditional District Judge/Presiding Officer, Special Court under Essential Commodities Act, Thanjavur.

3.The Section Officer, Criminal Section (Records), Madurai Bench of Madras High Court, Madurai.

4. The Superintendent of Prison, Central Jail, Trichy.

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.846 of 2022

K.K.RAMAKRISHNAN, J.

sbn

Crl.A.(MD).No.846 of 2023

21.09.2023

https://www.mhc.tn.gov.in/judis

 
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