TIRATH RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant appeal, appellant has assailed the judgment dtd. 2/1/2018 passed by learned Special Judge-II (Additional Sessions Judge), Kullu, H.P. in Sessions Trial No. 31 of 2016, whereby the appellant has been convicted for offence under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS" Act) and has been sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1,00,000.00. Further, in default of payment of fine, the appellant has also been sentenced to undergo simple imprisonment for one year.

(2.) Brief facts of the case are that on 27/1/2016 a Police Party from Police Station Kullu headed by ASI Dinesh Kumar along with HHC Tikam Ram and HHC Shyam Dass left the Police Station at about 3.30 a.m. in Government vehicle No. HP-34A-9986 driven by C. Dinesh Kumar and reached "Cheela Mour" on Bhunter- Manikarn Road at about 4.20 a.m. The purpose was to lay a "NAKA" for general checking of traffic as well as persons. Immediately after having laid "NAKA", the police party noticed a person approaching them on foot from the side of place known as Jari. He was carrying a bag in his hand. On seeing the police party, such person turned back and ran towards a trail. He was apprehended by the police officials. On being questioned regarding contents of the bag, he got perplexed and started shivering. The person could not satisfactorily explain his conduct and thus raised suspicion in the mind of Police officials. The Investigating Officer ASI Dinesh Kumar then suspected the appellant having possession of some incriminating material. The area was isolated, therefore, HHC Tikam Ram was deputed to search for some independent witnesses. He returned after about twenty minutes and disclosed that none could be found at that hour of the night. In the given circumstances, the Investigating Officer ASI Dinesh Kumar associated HHC Shyam Dass and HHC Tikam Ram as witnesses. Firstly, he allowed his personal search to be made by the appellant in presence of aforesaid witnesses and thereafter the bag of appellant was searched. On search, six packets of rectangular shape, containing black coloured substance were recovered from the bag, which were wrapped in polythene tape. On being smelled, the substance was found to be cannabis/charas. The contraband so recovered was weighed and found 3 Kg. 55 grams. The recovered contraband was then placed in the same polythene packet and was thereafter sealed in a cloth parcel. Ten seals of 'H' were placed on the parcel. Facsimile of the sample seal was obtained on a separate piece of cloth. NCB-1 form in triplicate was filled by ASI Dinesh Kumar. Necessary memos were prepared and copies thereof were supplied to the appellant. A "Rukka" was prepared and sent for registration of FIR to Police Station, Kullu through HHC Shyam Dass. FIR No.10 of 2016 was registered. Photographs, evidencing proceedings conducted on spot, were taken. Appellant was arrested and information of his arrest was given to his wife. The case property was then produced by the Investigating Officer to SHO, who re-sealed the same with four seals with impression 'T'. The facsimile of seal was preserved and the case property was deposited in Malkhana.

(3.) On 29/1/2016 the case property was sent to SFSL, Junga for chemical analysis through (PW-2) C. Sanjeev Kumar No. 156. The case property along with the report of SFSL, Junga was brought back to the Police Station by (PW-3) HHC Lal Singh No. 219 on 17/2/2016. The challan was presented. The appellant was charged for commission of offence under Sec. 20 of the NDPS Act by learned Special Judge-II, Kullu on 20/6/2016.