ARUN KUMAR JATAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) of the CrPC is directed against the impugned judgment dtd. 27/12/2021 passed by the Special Judge (NDPS Act), Raipur in Special Case No.10/2018 by which the appellant has been convicted for offence under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'NDPS Act') and sentenced him undergo rigorous imprisonment for 12 years and fine of Rs.1,00,000.00, in default of payment of fine to further undergo rigorous imprisonment for 1 year.

(2.) Case of the prosecution, in brief, is that on a secret information received from the informant on 18/11/2017 to Assistant Sub Inspector Police Station, Arang that one Scoda Car registration No.HR 26 AQ 9765 bearing red colour upon the number plate of it written 'MAHA SACHIV' in which two unknown persons carrying Ganja inside the dickey and beneath the seats, are coming from Saraipali towards Arang and within one hour they will reach Arang. The said police official recorded the secret information panchnama vide Ex.P-16 and thereafter served notice under Sec. 160 CrPC to the witnesses Naval Kishor and Keshav Vaishnav vide Ex.P-22. Further, as per the case of the prosecution, the said police official conducted raid party and with the Government vehicle reached at Tiraha Crossing in front of Sri Ram Auto, Arang N.H. 53 and stopped one Scoda Car No.HR 26 AQ 9765 coming from Mahasamund, the driver of the said car after removing the key ran away and one person who was sitting back seat of the said car i.e. present appellant was informed and served a secret information vide Ex.P-2. Thereafter, after obtaining consent vide consent panchnama Ex.P-3, got searched by the said official with staff and witness vide search memo Ex.P-4. The investigating officer searched the Scoda Car and recovered 42 big and small wrapped polythene packet containing the substance Ganja vide recovery panchnama Ex.P-5 and thereafter prepared spot identification of the substance of Ganja vide identification panchnama Ex.P-6. Notice (Ex.P-7) was sent to weigher Mohd. Ismail alias Pappu to come on the spot with scales for weighing the Ganja found in the car, upon which weigher Mohd. Ismal came on the spot with a big electronic scale and physical verification of the scales was done vide Ex.P-8. Thereafter, weighing proceeding of Ganja recovered from the accused was done. Total wight of the Ganja was found to be 182 kg. Weighing panchnama (Ex.P-10) was prepared and the said substance Ganja and the vehicle used for transporting Ganja was seized from accused Arun Kumar Jatav as per property seizure memo Ex.P-11. Two packets each contains 50-50 grams Ganja total 8 packets samples were taken out, separated and sealed. Site plan of the incident site was prepared vide Ex.P-15 in front of the witnesses.

(3.) Further, as per the prosecution story, the investigating officer recorded the memorandum statement of accused Arun Kumar Jatav vide Ex.P-13 on the spot in front of the witnesses, accused Arun Kumar Jatav disclosed about bringing Ganja with coaccused Neeraj Chauhan from Odisha. The documents i.e. Driving License, PAN Card, Aadhar Card and Votor ID Car of coaccused Neeraj Chauhan were seized from accused Arun Kumar Jatav as per seizure memo (Ex.P-12) and thereafter accused Arun Kumar Jatav was arrested vide arrest memo Ex.P-14 and thereafter Tehreer (Ex.P-23) reducing in writing on the spot itself. After returning to the police station along with the seized Ganja, accused, staff, witnesses from the spot, accused Arun Kumar Jatav was detained in the lockup and the Ganja, vehicle and documents of accused Neeraj Chauhan obtained during the search were given to Head Constable No.1147 and the first information report was registered vide Ex.P-24 and thereafter intimated their senior official CSP Mana on 19/11/2017 vide Ex.P-21 and thereafter the seized Ganja was sent to the State Forensic Science Laboratory, Raipur. After completion of investigation, charge-sheet was filed against the accused person before the Special Judge under NDPS Act. The appellant abjured the guilt and entered into defence.