STATE OF PUNJAB Vs. FAHIM SADIQ

JUDGEMENT

(1.) The present appeal has been directed against the judgment dated 07.11.2012 passed by the Additional Sessions Judge, Ludhiana for enhancement of sentence awarded to the respondent for offence punishable under Section 3, 4 and 9 of the Official Secrets Act 1923, Section 12 of the Indian Passport Act 1967 and Section 14 of the Foreigners Act, 1946. The facts relevant for disposal of present appeal are that on 06.12.2010 SI Mohan Lal along with police party was present at Sherpur Chowk, Ludhiana and he received secret information that Fahim Sadiq, a Pakistani informer and spy of Pakistani Secret Agency, ISI and other Pakistani Military officer was going on three wheeler from Dhandri Kalan to Ludiana City. He is also carrying secret documents concerning Indian Military in an envelop and those documents can be helpful to the enemies of India and cause damage to integrity and security of India. The documents can also affect cordial relations of India with other foreign countries and he is preparing to send the documents through parcel to somebody else. Taking the secret information to be reliable, ruqa was sent to the Police Station for registration of the case. A naka was laid and Dharampal Singh @ Kaki was joined in the police party. During checking, a three wheeler carrying the accused was intercepted and the accused was apprehended. He disclosed his name and particulars of Pakistan as well as of Ludhiana. On his personal search, one mobile phone of fashion company, 4 sim cards out of which one was Air Tel, one book related to Indian Military titled Defence AIR(Artillery) one hand written paper on which Web Site address and phone numbers were written, another plain paper having some writing on it and one paper having the father's name, date of birth, passport number, Visa number, date of arrival and date of departure were recovered. Pages No. 19 to 29 of the restricted book were concerning the Indian Military and 11 photostat copies of these pages were also recovered. The recovered documents were converted into a sealed parcel bearing impression 'SK'.

(2.) During police remand, the accused disclosed his other names such as Nana @ Mohd. Ahmand Ali @ Raju. The secret documents were got inspected from Inspector Sandeep Singh Kanjla, Commanding Officer, Military Intelligence Head Quarter, Dholewal Army Complex Ludhiana and he informed that the concerned documents, book, maps, uniform of Military, sign board of vehicles were restricted and no common man can keep such documents with him and possession of such documents by a common man can pose danger to integrity and security of the country. Intimation regarding arrest of the accused was sent to the Director, Pakistan Division Ministry of External Affairs South Block, New Delhi through the Commissioner of Police, Ludhiana vide letter dated 15.10.2010. On completion of investigation, challan was presented in the Court.

(3.) Copies of the documents were supplied to the accused before framing of charge, the accused suffered a statement that his case may be sent to the Court of Sessions. Accordingly vide order dated 15.07.2011, the case was committed to the Court of Sessions.