JAGDISH BUDHROJI PUROHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted under Sections 20(b)(ii) and 22 of the N.D.P.S. Act by the Court of the Special Judge, Thane in Sessions Case No. 633/90. The trial Court sentenced him to suffer rigorous imprisonment for 12 years and to pay a fine of rupees two lakhs. The appellant challenged his conviction and sentence by preferring Criminal Appeal No. 643/95 to the High Court of Bombay. The High Court confirmed the conviction and also the order of sentence. It dismissed the appeal. Aggrieved by the judgment and order passed by the High Court the appellant has filed this appeal.

(2.) What has been found against the appellant is that he was manufacturing mandrax tablets in his factory. When the officers of the Narcotics Control Bureau raided his factory on 23-8-1990 methaqualone powder weighing 492 kgs, mandrax tablets weighing 22.500 gms and 1.450 kgs hashish were found from the factory. Before the trial Court and also before the High Court the contentions of the appellant were that Chemical Examiner's reports Exhibits 61 to 67 were not admissible in evidence as they did not contain any data regarding analysis, the panchnamas were also not admissible as the notes on the basis of which they were prepared were not produced before the Court and that the brother of the appellant who was throughout the raid present was not examined as a witness. The Courts did not find any substance in these contentions.

(3.) The learned counsel for the appellant has again challenged before us the finding regarding admissibility of reports Exhibits 61 to 67 and in the alternative submitted that no weight should be attached to them as they do not contain any data regarding the test applied by the Chemical Examiner for finding out the contents of the samples examined by him. The reports Exhibits 61 to 67 do show that qualitative test was followed by the Chemical Analyser. As a result of that test he found methaqualone in the samples examined by him. Moreover, in this case the prosecution had led evidence of P.W. 1 Vijay Kumar Shahasane and P.W. 3 Sidram Dhange, members of the raiding party, to prove that the powder which was found from the factory was Methaqualone and that the tablets which were found from the factory were methaqualone tablets. Both of them have stated that they have received sufficient training and thus have sufficient knowledge about narcotic substance and the methods of testing them. They had carried with them a kit for the purpose of testing when they had raided the factory. On analysis by them the powder was found to be methaqualone and tablets were found containing methaqualone. Therefore, even if Exhibits 61 to 67 are ignored there is sufficient evidence on record to show that methaqualone powder and tablets were found from the appellant's factory. Thus the appellant's conviction under Section 22 of the N.D.P.S. Act is quite proper. Both the witnesses have further stated that on analysis the green substance which was found from one of the cabins was hashish. Therefore, conviction of the appellant under Section 20(b)(ii) of the N.D.P.S. Act is also quite proper.