NOOP RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant appeal, appellant has assailed judgement and sentence dtd. 28/11/2017 passed by learned Special Judge-II (Additional Sessions Judge), Kullu, H.P. in Sessions Trial No.23 of 2016, whereby appellant has been convicted for commission of 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 ten years and to pay a fine of Rs.1,00,000.00 (One lac) and in default of payment of fine, to further undergo simple imprisonment for one year.

(2.) The facts on which the case of prosecution rested are that on 28/12/2015, a police party headed by HC Jamal Deen (PW-8) left Police Station, Kullu at about 9.57 P.M. for routine patrol duty in official vehicle No. HP-33A-9986. (PW-8), HC Jamal Deen was accompanied by HHC Shyam Dass (PW-6) C. Mahesh Kumar (PW-7) and C. Sunil Mahant, driver of the official vehicle. At about 10.45 PM, near place 'Bhutnath Bridge' the police party noticed a person coming from footpath side carrying a bag in his hand. On noticing the presence of police party, the said person turned back and tried to run away from the spot after throwing the bag carried by him on the ground. The police party apprehended the said person, i.e. the appellant. On inquiry, appellant disclosed his name as Noop Ram. He, however, could not satisfactorily explain his conduct regarding getting rid of bag carried by him. Thus, the police party entertained suspicion against him. (PW-7) C. Mahesh Kumar sent to bring some independent witness, but he failed to procure any such witness. (PW-8) HC Jamal Deen then associated (PW-6) HHC Shyam Dass and (PW-7) C. Mahesh Kumar as witnesses and the bag of the appellant was searched in which another green coloured carry bag was found tied with a knot. On opening of said bag, stick shaped black coloured substance was found wrapped in wrapper, which was discovered to be the contraband i.e. Charas. On weighing, the recovered Charas was found to be 1 Kg. 600 Grams. The recovered Charas was again placed in green carry bag along with polythene wrapper and were put inside the carry bag, which further was placed in a cloth parcel and such parcel was sealed by nine seals carrying impression 'A'. Facsimile of seal impression was preserved on a separate piece of cloth Ext.PW-6/A. NCB form was filled by (PW-8) HC Jamal Deen. Recovery memo Ext.PW-6/B was prepared. "Rukka" Ext.PW-7/A after preparation was sent to Police Station by (PW-8) HC Jamal Deen through (PW-7) C. Mahesh Kumar for registration of FIR. Accordingly, FIR Ext.PW-7/B was registered. Appellant was formally arrested. (PW-8) HC Jamal Deen on his return to Police Station handed over the recovered contraband in sealed packet to SHO/Inspector Anil Kumar (PW-9) who re-sealed the packet with six seals carrying impression 'D'. Facsimile of seal impression was separately preserved on a piece of cloth. NCB form was completed. The sealed contraband with necessary documents were handed over to MHC for safe deposit in "Malkhana". On 30/12/2015, special report under Sec. 57 was sent to the Additional Superintendent of Police, Kullu, who after receipt of such report, directed the same to be placed in official records. On 6/1/2016 contraband was sent to SFSL, Junga for chemical analysis, which was opined to be Charas. The challan was prepared and the appellant was tried.

(3.) The prosecution examined total nine witnesses. PW-6 HHC Shyam Dass, PW-7 C. Mahesh Kumar and PW-8 HC Jamal Deen were examined as spot witnesses. PW-9 Inspector Anil Kumar was examined to prove the registration of FIR on receipt of "Rukka" Ext PW-7/A at Police Station and also to prove re-sealing process undertaken by the said witness before handing over the contraband for safe custody to MHC. HC Nirat Singh (PW-1) was examined to prove the receipt of special report in the office of Additional Superintendent of Police, Kullu on 30/12/2015 at 11.00 A.M. (PW-2) HC Gajender Pal was examined to prove the receipt, safe custody and transit etc. of the contraband during investigation and trial. (PW-3) C. Karamzor Negi was examined to prove the transit of contraband along with FSL opinion from SFSL, Junga to Police Station. (PW-4) C. Yash Pal was examined to prove the transit of contraband from Police Station to SFSL, Junga on 6/1/2016 and its safe custody during the period it remained with him. (PW-5) C. Tek Chand was examined to prove the DDR No. 35 dtd. 28/12/2015 Ext. PW-5/A and DDR No. 2 dtd. 29/12/2015 Ext. PW-5/B.