STATE OF PUNJAB Vs. NIRMAL SINGH

JUDGEMENT

(1.) Challenge in this appeal is the judgment of a learned Single Judge of the Punjab and Haryana High Court directing acquittal of the respondent who faced trial for alleged commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "Act"). It was alleged that the accused had kept 10 bags of poppy husk under the sugar care straw. Learned Additional Sessions Judge, Sangrur found the accused guilty and sentenced him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/ -with default stipulation.

(2.) The prosecution version in a nutshell is as follows: On February 25, 1988, ASI Darshant Singh PW2 was present alongwith Constable Baldev Singh, Avtar and Gurjant Singh, on Malerkotla bye-pass, Dhuri. He received a secret information that the present appellant was selling poppy husk in his house and if raided, the same could be recovered. Head Constable Darshan Singh PW1 also arrived there and he too, was joined in the polic party. After receipt of the secret information, ruqa EX.PC was sent to the concerned police station for the registration of the case, on the basis of which, formal F.I.R. Ex.PC/1 was recorded by ASI Amarjit Singh. ASI Darshan Singh reached Village Bhanbauri, where Sant Ram Chowkidar of the same village was also joined on the outskirts of the village. The police party, thereafter, raided the house of the appellant, where he was found present. He was consequently apprehended and interrogated by ASI Darshan Singh PW2 in the presence of witnesses, whereupon the appellant allegedly made a disclosure statement EX.PA to the effect that he had kept concealed 10 bags of poppy husk under the sugar cane straw lying in his house, which he could get recovered. After reducing EX.PA the statement into writing, which was thumb marked by the appellant and attested by the witnesses, the police party led to the place of concealment and from there, the appellant got recovered the contraband. Each bag contained 40 kg. of poppy husk. Out of each bag 250 grams was taken out as a sample, put in a separate container and the same as also the remaining poppy husk were sealed with the seal bearing inscription "DS" and was taken into possession vide memo EX.PB, duly attested by the witnesses. The seal after use was handed over to Head Constable Darshan Singh PW1. Rough site plan of the place of recovery EX.PD was also prepared by ASI Darshan Singh. On return to the police station, the case property was deposited with seal intact with the MHC as no senior official was present in the police station. On receipt of the report of the public analyst Ex.PE, who opined the substance as poppy heads, the appellant was challaned. A charge under Section 15 of the Act was framed against the appellant.

(3.) In order to substantiate the accusations, prosecution examined several witnesses like the Head Constable, ASI, who was the Investigating Officer, one Sant Ram, Chowkidar who was joined before raid for the purpose of being a witness was given up by the prosecution as being won over. However, he was produced as the defence witnesss (DW1) by the accused. One Sukhminder Singh was also examined as DW2. The accused took the stand that he has been falsely implicated because of dispute with certain politicians. The trial court found the accused guilty.