SABU Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANTS were accused in Sessions Case No. 329 of 2000 on the file of the Additional District Court (Fast Track Court - Adhoc), Kottayam for having committed offences under S.55(a) of the Kerala Abkari Act. The allegation was that accused persons were found transporting 13.9 litres of Indian made foreign liquor in an autorickshaw bearing registration No. KL-5/3037 on 23.12.1999 in contravention of the provisions of the Abkari Act. Defence of the accused was total denial. However, from the evidence available, the court found that the accused were guilty of the offence. The contention of the respondent is that even if the allegations are proved, the offence will come only under S.63 of the Abkari Act. From the evidence available in this case, it cannot be disputed that the appellants carried 13.6 litres of liquor in the autorickshaw. As per Government orders issued under the Abkari Act at that time only 1.5 litres of liquor can be possessed and transported by a person except under licence. Even if the contention that the three persons involved were carrying 1.5 litres of liquor each is accepted also, they were carrying above the permissible limit. The first information statement and recovery mahazar Exts.P1, P2 oral evidence show that there was a function of house warming in the first appellants house and this liquor was purchased from the Kerala State Bewerages Corporation for the purpose of the party in connection with the house warming function of the first accused. It was transported through the autorikshaw. (It is submitted that petitioners are not very rich so as to afford a car or taxi car for transportation of the same). Admittedly, they were carrying excess quantity of liquor. But, Exts.P1 and P2 show that the liquor was purchased from Kerala State Bewerages Corporation and they were having bills for the same. Recovery mahazar specifically states about the same. The above liquor was also not intended for subsequent sale.

(2.) HEADING of S.55(a) is For illegal import, etc. S.55(a) is as follows:

(3.) S .55(a) is a penal provision. Statute imposing criminal or other penalty shall normally be construed narrowly in favour of the person proceeded against especially when the punishment provided is monstrous. This rule has been stated by Mahajan, C.J. as follows: If two possible and reasonable constructions can be put upon a penal provision, the court must lean towards that construction which exempts the subject from penalty rather than the one which imposes penalty. It is not competent to the court to stretch the meaning of an expression used by the legislature in order to carry out the intention of the legislature. (Tolaram Relumal and another v. State of Bombay (AIR 1954 SC 496)). On the principle that penal provisions are strictly construed it was held by the Apex Court that contravention of conditions of a licence granted under a Statutory Order cannot be construed as contravention of the Order resulting in penal consequences, unless the order itself provides that the licensee shall comply with all the conditions of the licence. (East India Commercial Co. Ltd., Calcutta and Another v. Collector of Customs (AIR 1962 SC 1893)) (See also: W.H. King v. Republic of India and Another ((AIR 1952 SC 156 at page 158)). Applying the above principle of strict interpretation, penal provisions for contravention of rules made under an Act cannot be construed and applied for contravention of the Act as held by the Supreme Court in Becker Gry and Co. Ltd. and others v. Union of India and Another ((1970) 1 SCC 352). (See also: Tolaram Relumal and another v. State of Bombay (AIR 1954 SC 496)). But, the object of the Act which is to be interpreted also shall be looked into. If a person sells or possesses illegal liquor (which may lead to liquor tragedies) or one manufactures or imports liquor without licence and proper contract or sells liquor illegally without licence causing heavy financial burden on the State by avoidance of tax etc., offence is very serious and punishment of a minimum fine of Rs. One lakh may be justifiable. What is the offence here? Accused purchased liquor from Government owned Kerala State Bewerages Corporation. They were having bills. There was a ceremony in the house. It was intended for that purpose. It was not for resale. Is this an offence equated with manufacture or sale or possession of illicit or illegal liquor. If the interpretation in such a way, if a person purchases two bottles of liquor (of 1 litre bottle) from the Kerala State Bewerages Corporation with bills and transports to his house for a birthday party, he has to pay a minimum fine of Rs. One lakh and sentence upto ten years imprisonment. That will lead to absurd result which will encourage corruption by law enforcing agencies. If such an interpretation is accepted, officers of the Kerala State Bewerage Corporation also will be guilty and punishable for such fine of minimum Rs. One lakh as they have sold excess quantity (1.5 litre) to a single person by a single bill in view of S.55(1). If interpretation as suggested by the Public Prosecutor is accepted, if a foreign tourist who stays in a hotel where there is no bar keeps three bottles of beer for his own consumption, will be liable to pay fine of minimum of Rs. One lakh. Therefore, considering the objects, heading of the section and principle of interpretation of penal law, a reasonable interpretation has to be taken. Sentence of imprisonment upto ten years or minimum fine of Rs. One lakh itself suggest that the section is not intended to trival offence like this. Monstrous sentence, the rigour of criminal provisions in the Statute itself drive the court to take an equitable and fair interpretation. (See the observations in Sanjay Dutt v. State through CBI. Bombay (JT 1994 (5) SC 540 at page 557 to 561)).