MEHANDI HASSAN Vs. STATE

JUDGEMENT

(1.) By judgment dated 31st July, 1995 the appellant was convicted of the offence punishable under Section 21/61/85 of Narcotic Drugs and Psychotropic Substances Act (inshort referred to as "NDPS Act") on account of his being in possession of 500 gins. of smack and was sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.l,00,000.00 or in default of payment of fine to undergo further rigorous imprisonment for another one year. Being aggrieved by the judgment of the Additional Sessions Judge, the appellant has preferred this appeal. The facts which are relevant for purposes of deciding this appeal and which resulted in the conviction of the appellant may be briefly stated as under : -

(2.) That on receipt of a secret information that two persons engaged in sale of smack will pass through Ajmal Khan Road, New Rohtak Road crossing, New Delhi, a raiding party was organised which reached the spot at about 6.15 p.m.; 3/4 passersby were requested to join the raiding party, however, except one Raj Kumar no other person agreed to join the same; on pointing out of the informer at about 6.45 p.m. the appellant and one Munna were apprehended; notices under Section 50 NDPS were given to the accused and they were told that the police had a secret information about their being in possession of smack and if they wanted they could be produced before a gazetted officer or a magistrate, however, they declined to be searched before a magistrate or a gazetted officer. A wireless message was sent to Assistant Commissioner of Police, Mr.D.S.Sanga who arrived at the spot at about 7.10 p.m. On search of the appellant one polythene packet containing smack which on weighment was found to be 500 gms., was recovered from the appellant. 10 gms. of smack was taken out as a sample and the sample and the remaining smack after being putting in different pulandas were sealed with the seals of SS and SCB; form CFSL was filled on which seals of SS and SCB were affixed. While the SHO kept his SCB seal with him, the 1.0. handed over his seal to the independent witness Raj Kumar. Rukka along with the case property was sent to the Police Station Desh Bandlui Gupta Road for registration of FIR and the appellant was arrested. After completing necessary investigation, the challan was filed in Court. Learned Additional Sessions Judge after the completion of trial held the appellant guilty of the charges under Sections 21/61/85 NDPS Act and sentenced him to undergo rigorous imprisonment for a period of ten years and also pay fine of Rs.l,00,000.00 and in default to undergo further rigorous imprisonment for another one year.

(3.) The judgment of the Additional Sessions Judge has been assailed by the appellant mainly on the ground that the link from the time of filling up of the CFSL form till the time the samples reached the laboratory, was missing and as such the possibility of tampering with the samples could not be ruled out which, according to the appellant, itself was a ground for his acquittal. It is also averred that the sample remained in possession of the police from 16th August, 1992 till 27th August, 1992 and the seal which is alleged to have been given to independent witness Raj Kumar was admittedly given back to the SHO and, therefore, there was every possibility of the sample having been tampered with and the benefit of doubt, according to the appellant, therefore, should go to him and he should be acquitted. It is also alleged that there was non-compliance of the provisions of Section 50 of NDPS Act which are mandatory in nature and non-compliance of the said provisions is fatal to the case of the prosecution.