RAM KISHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) This appeal by accused-appellant is against the judgment dated 29th of June, 1990 of Sessions Judge, Solan convicting him for offence under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter referred to as the 'Act') and sentencing him to under go Rigorous Imprisonment for 10 years and to pay a fine of rupees one lac and in the event of non-payment of fine, to undergo further Rigorous Imprisonment for it period of three years.

(2.) Prosecution case, in brief, is that on 19th of March, 1989, at 5.30 P.M, when P.W. Gurmit Singh Sub Inspector, S.H.O. Police Station Kasauli was on patrol duty at Barotiwala along with Sub Inspector Mehar Singh, Head constables Ram Kumar and Gurhux Singh and constables Jaswinder and Amrik Singh, a secret information was received by him that accused was dealing in opium and in case his premises are raided and searched, he can be apprehended red-handed. On receiving such information, P.W. 6 formed a raiding party constituting the aforementioned police officials and also joining with him at Barotiwala Jeet Singh (P.W. 1) and Darshan Sharma (P.W. 5). This party when reached near the house of accused situated in village Koala, they found him standing in his court-yard with one bag on his right shoulder. On noticing them, he tried to run away. It is further the case of the prosecution that the moment accused tried to run away towards forest, he was over-powered and was questioned. Since he was to be searched, therefore, when P.W. 6 asked him if he wanted to he taken before it Gazcued Officer for being searched, the accused agreed for the search to be conducted by P.W. 6 on the spot. On being searched, one bag was recovered from the accused inside which opium weighing 1 kg. 20 gms. was found in a polythene envelope. Five gms. out of the same was kept apart by way of sample and the sample as well as the remaining contents were thereafter sealed. It was taken into possession through recovery memo Exhibit PB. P.W. 6 prepared site plan Ex. PG and simultenously sent ruya Ex. PD on the basis of which F.I.R. Ex. PD/ I was also registered. Necessary report Ex. PH of the entire proceeding was thereafter forwarded to Deputy Superintendent of Police. On completion of investigation and on receipt of report of Chemical Examiner Ex. PJ, challan Ext. PK was presented in the court of Chief Judicial Magistrate, Solan, who committed the accused to the court of Sessions Judge, Solan, where he was charged and tried for the aforementioned offence.

(3.) Prosecution examined the aforementioned two witnesses stated to be independent witnesses, namely, Jeet Singh (P.W. 1), Darshan Shauma (P.W. 5) besides the Investigating Officer Gurmit Singh (P.W. 6). The accused when questioned under Sec. 313 of the Code of Criminal Procedure denied the charger and claimed that it was neither apprehended, nor any raid as alleged was conducted in his house and also stated that recovery of opium was fake one. According to the accused, he was called to the Police Station where he was made to sign it blank paper. The Sessions Judge finding the requirements of sub-section (1) of Sec. 51 and Sec. 57 having been complied with, held charge to have been duly proved by the prosecution, convicted the accused for the afore mentioned offences and sentenced him as above. The accused has preferred this appeal challenging his conviction and sentence.