Balbir Singh @ Pillu vs State Of Punjab
2025 Latest Caselaw 3591 P&H

Punjab-Haryana High Court

Balbir Singh @ Pillu vs State Of Punjab on 24 March, 2025

                                      Neutral Citation No:=2025:PHHC:040159




384        IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                   CRA-S-2097-SB-2006
                                                   Date of decision: 24.03.2025

BALBIR SINGH @ PILLU
                                                                ...APPELLANT
                           V/S

STATE OF PUNJAB
                                                            ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:     Ms. Gurpreet Kaur, Advocate
             Ms
             for the appellant (amicus curiae).

             Mr. Rishabh Singla, AAG, Punjab.
                   ****

HARPREET SINGH BRAR,
               BRAR J. (ORAL)

1. The prayer in the present appeal is to set aside the judgment of

conviction and order of sentence dated 06.09.2006 passed by learned Judge,

Special Court, Bathinda, Bathinda whereby the appellant was convicted and sentenced

for the offence punishable under Section 18(b) of the Narcotic Drugs and

Psychotropic Substances Act, 1985 (hereinafter 'NDPS Act'), in the case

stemming from FIR No.8 No. dated 28.01.2003, under Section 18 of the NDPS

Act at Police Station Raman.

2. The appellant was sentenced as mentioned below:

Offence Sentence

Section 18(b) of the Narcotic Rigorous imprisonment for a period Drugs and Psychotropic of six months and to pay fine of Substances Act, 1985 Rs.4,000/ ,000/- and in default of payment of fine, to further undergo RI for 01 month.

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3. Brief facts of the case are that on 28.01.2003 28.01.2003, SHO Jaswinder Pal

along with a public man Major Singh was holding nakabandi on a culvert of

canal minor situated on kutcha passage of village Seikhu. At about 9:15 AM,

he saw appellant along with Gurmeet Singh Singh and Labh Singh on a vehicle and a

polythene bag containing some material was lying between Labh Singh and

the appellant. On suspicion, they were apprehended. Upon search of polythene

bag, 500 grams of Opium was recovered. Subsequently, FIR (supra) was

registered gistered under Section 18 of the NDPS Act.

4. Learned amicus curiae for the appellant inter alia contends that

prosecution has miserably failed to prove the conscious and exclusive

possession of the appellant over the alleged allegedly recovered contraband.

Admittedly, contraband was recovered from the back seat of the car, however,

it was never produced during the course of trial. Further, neither the CFSL

form was filled at the spot nor the same was deposited in the malkhana along

with the case property.

property Ass such, link evidence is clearly missing. She submits

that there is no corroboration to the case set up by the prosecution. She further

submits that the seal after use, was handed over to Major Singh, who was

joined as independent witness, however, the sai said Major Singh was not

examined by the prosecution. As such, convict convicting the appellant, on the basis

of testimonies of official witnesses, witnesses, is not safe. Lastly, she submits that the

appellant has already undergone undergone total custody period of 03 months and 227

days,, out of total sentence of six months.

5. Per contra, contra, learned State counsel opposes the prayer of the

appellant as the learned Court below has passed a well well-reasoned judgment

based on correct appreciation of evidence available on record as such, he does

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not deserve any leniency. He further submits that the appellant was also

convicted in another case bearing FIR No.93 dated 31.03.2008 under the

provisions of Section 61 of Excise Act at Police Station City Barnala.

6. Having heard learned counsel for the parties and after perusing

the record with their able assistance, it transpires that the appellant was

convicted for being in possession of 500 grams of Opium Opium, which falls under

the purview of Section 18 NDPS Act. As perr his custody certificate, he has

already undergone an actual sentence of 03 months and 27 days out of total

sentence of 06 months, months, in the instant case. Since there is no minimum

punishment prescribed under Section 18 1 NDPS Act, for the non-commercial

quantity this Court is of the opinion that it would be in the interest of justice, if

the sentence awarded to the appellant is reduced to the period already

undergone by him.

7. In Deo Narain Mandal vs. State of U.P. (2004) 7 SCC 257, the

Hon'ble Supreme Court has opined that awarding of sentence is not a mere

formality in criminal cases. When a minimum and maximum term is

prescribed by the statute with regard to the period of sentence, a discretionary

element is vested in the Court.

Court. Background of each case, which includes

factors like gravity of the offence, manner in which the offence is committed,

age of the accused, should be considered while determining the quantum of

sentence and this discretion is not to be used arbitraril arbitrarily or whimsically. After

assessing all relevant factors, proper sentence should be awarded bearing in

mind the principle of proportionality to ensure the sentence is neither

excessively harsh nor does it come across as lenient.

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8. Further, the Hon'ble Supreme Supreme Court in Ravada Sasikala vs. State

of AP AIR 2017 SC 1166, 1166, has reiterated that the imposition of sentence also

serves a social purpose as it acts as a deterrent by making the accused realise

the damage caused not only to the victim but also to the soc society at large. The

law in this regard is well settled that opportunities of reformation must be

granted and such discretion is to be exercised by evaluating all attending

circumstances of each case by noticing the nature of the crime, the manner in

which the he crime was committed and the conduct of the accused to strike a

balance between the efficacy of law and the chances of reformation of the

accused.

9. A perusal of the judgment of conviction passed by the learned

trial Court indicates no perversity in its its findings and the same is based on

correct appreciation of evidence available on record. However, the FIR

(supra)) was lodged on 28.01.2003 and the appellant has been suffering the

agony of trial for last more than 22 years. Since his conviction, he has grown

into a law-abiding abiding citizen and desires to live a peaceful life.

10. Therefore, in view of the discussion above, the present appeal is

disposed of in the following terms:-

terms:

(i) The judgment dated 06.09.2006 passed by the learned Judge,

Special Court, Bathinda is upheld.

(ii) The order of sentence of even date i.e. 06.09.2006 is modified

to the extent that the sentence of rigorous imprisonment for 06

months and fine of Rs.4,000/- along with default mechanism

awarded to the appellant is reduced to the period of sentence

already undergone by him.

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11. The High Court Legal Services Authority is directed to pay

remuneration to the learned Amicus Curiae as per rules.

(HARPREET HARPREET SINGH BRAR BRAR) March 24, 2025 5 JUDGE manisha

(i) Whether speaking/reasoned Yes/No

(ii) Whether reportable Yes/No

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