GANGARAM Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-001510-001510 / 2010
Diary number: 3179 / 2009
Advocates: PRATIBHA JAIN Vs
C. D. SINGH
Non-Reportable
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No.1510 of 2010
GANGARAM .... Appellant(s)
Versus
THE STATE OF MADHYA PRADESH …. Respondent
(s) J U D G M E N T
L. NAGESWARA RAO, J.
1. This Appeal is filed against the judgment of the High
Court by which the conviction of the Appellant under
Section 8 read with Section 15 (c) of the Narcotic Drugs
and Psychotropic Substances Act, 1985 (hereinafter
referred to as the ‘NDPS Act’) and the sentence of 10
years with fine of Rs.1 lakh was affirmed by the High
Court.
2. On 14.07.2000, Head Constable Shivshankar
working at Police Station Singoli, District Neemuch went
to village Palasiya on duty. While coming back from
village Palasiya after conducting an inquiry in a complaint
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filed under Section 174 Cr. P.C., he found Truck No.MP-
14-/1765 parked on a road outside the village Zhantla.
On checking the lorry, he found 10 bags of poppy straw, a
narcotic drug under the NDPS Act, in the truck. On
inquiry, the Appellant who was the driver of the truck
produced permit No.198 dated 13.07.2000 issued by the
District Excise Officer, Neemuch for transportation of
poppy straw from the cultivators of villages Patial,
Fusariya, and Dhogaon from 9:00 a.m. till 8:00 p.m. on
14.07.2000. The licence also contained names of the
cultivators from the above villages. The Appellant
disclosed to the Head Constable that he loaded the poppy
straw from village Palasiya with the assistance of Ashish,
son of Om Prakash Paliwal, resident of village Badvasa
who was an agent to the contractor Bishan Singh. As
Shivshankar, Head Constable did not have the power to
seize poppy straw under the provisions of the NDPS Act,
he took the truck driver i.e. the Appellant along with the
truck to the police station. The FIR was registered in the
police station Singoli, District Neemuch on 15.07.2000.
The narcotic drug was unloaded from the truck and was
found to be 415 kilograms in weight. Each bag was
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marked as Article 1 to Article 10 and two samples of 250
grams from each bag were taken and sealed. The
samples of poppy straw were sent to the Forensic Science
Laboratory for chemical examination in which it was
found that the seized materials are pieces of poppy straw.
3. On completion of investigation, a charge sheet was
filed. The accused denied committing any offence.
Though he made a prayer for summoning 10 witnesses in
his defence, he did not adduce any evidence by
summoning any witnesses. The defence of the Appellant
was that he was legally transporting the goods of the
licensee contractor Bishan Singh who had a valid licence
issued by the District Excise Officer. A charge was framed
against the Appellant under Section 8 read with Section
15 and Section 8 read with Section 26 of the NDPS Act.
The Trial Court framed the following issues for
consideration under Section 8 read with Section 15 of the
Act which are:
a). Whether, the seized material is the psychotropic substance poppy straw i.e. is the Dodachura? b). Whether, the accused in violation of the provisions of the NDPS Act, or the rules made thereunder, has kept in his possession 415 kilograms of poppy straws, or transported or purchased or sold.
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c). Whether, the accused has committed any offence.
4. The Trial Court also framed issues under Section 8
read with Section 26 of the Act which are as follows:
a). Whether, the holder of the licence, permit or authorization granted under this Act or any rule or order made thereunder or any person in his employ and action on his behalf has failed to produce without any reasonable cause such licence, permit or authorization on demand;
OR b). Omitted without any reasonable cause to maintain accounts or to submit any return in accordance with the provisions of this Act or any rule made thereunder?
OR c). kept any accounts or makes any statement, which is false or which he knows or has reason to believe to be incorrect;
OR d). Willfully and knowingly did any act in breach of any of the conditions of licence, permit or authorization for which a penalty is not prescribed elsewhere in this Act.
OR e). Whether, the accused has committed any offence.
5. The Trial Court referred to the case of the defence
which was that the transportation of poppy straw was
on the strength of a licence issued by the competent
authority and that the accused was falsely implicated in
the case. It was the further case of the defence that
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due to rain, the truck could not go inside the villages
from which the poppy straw had to be collected. At the
most, even if there was violation, it was a breach of the
conditions of the permit for which a sentence under
Section 26 of the NDPS Act is attracted but not Section
15. According to the defence counsel, the charge under
Section 8 read with Section 15 of the NDPS Act was not
made out. The Trial Court found that there is no
dispute that the goods seized was poppy straw i.e.
Dodachura weighing 415 kilograms. According to the
Trial Court, not much importance need be given to the
fact that the samples of the seized poppy straw were
not produced in the Court in view of the admission
made by the Appellant regarding the search and the
seizure. The main point that was argued on behalf of
the Appellant before the Trial Court was that the breach
of conditions of the licence would result only in
conviction under Section 8 read with Section 26 of the
NDPS Act and not Section 15 of the NDPS Act. The
prosecution was unable to prove the offence under
Section 8 read with Section 15 of the NDPS Act. The
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Trial Court, on a consideration of the evidence on record
and interpretation of Sections 8, 15, and 26 of the NDPS
Act, concluded that the Appellant was guilty of the
offence under Section 8 read with Section 15 (c) of the
NDPS Act. The Trial Court convicted the Appellant
under Section 8 read with Section 15 (c) of the NDPS
Act and sentenced him to undergo an imprisonment of
10 years and to pay a fine of Rs.1 lakh. The truck which
was seized was held liable for confiscation in
accordance with the provisions of Section 60(3) of the
NDPS Act. The Trial Court directed confiscation of the
vehicle and sale of the same by public auction after the
period of appeal expired.
6. The High Court affirmed the conviction and
sentence of the Appellant finding no fault was
committed by the Trial Court.
7. Mr. Puneet Jain, learned counsel appearing for the
Appellant, submitted that the Prosecution failed to
discharge the burden of proving the offence. He
criticized the judgment of the High Court by which the
burden was shifted to the Appellant to prove that he is
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innocent. He submitted that the transportation of the
poppy straw was from the villages which were
mentioned in the licence but the loading took place
from the road where the lorry was parked. Due to rain,
the truck could not be taken to the villages from which
the poppy straw had to be collected. He stated that the
prosecution did not adduce any evidence to show that
the contraband was purchased and loaded from a
village which was not mentioned in the licence. He
further argued that at the most only an offence under
Section 8 read with Section 26 of the NDPS Act has
been made out as, according to the prosecution, the
case is one of the violation of the conditions of the
licence. He submitted that the Appellant has undergone
a sentence of 8 years and he is on bail which was
granted by this Court on 05.07.2010 and a lenient view
may be taken by this Court.
8. Mr. Ravi Prakash Mehrotra, learned counsel
appearing for the Respondent-State, has submitted that
the seizure of poppy straw was admitted by the
Appellant and there was no need for the prosecution to
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further prove the seizure. As the defence of the
Appellant was that the transportation is on the basis of
a valid licence, it was for the Appellant to prove that the
purchase of the poppy straw was from the persons
whose names are found in the licence. He took us
through Sections 8, 15, and 26 of the NDPS Act to argue
that Sections 15 and 26 operate in different fields. He
contended that the Courts below are right in convicting
the Appellant under Section 8 read with Section 15 of
the NDPS Act and there is no cause for interference with
the judgment of the Trial Court and the High Court.
9. Section 8 of the NDPS Act prohibits cultivation of
opium poppy and also prohibits, inter alia, production,
manufacture, possession, sale, purchase, and transport
of any narcotic drug or psychotropic substance.
Sections 15 and 26 of the NDPS Act which are relevant
for adjudication of this case are as under:
“15. Punishment for contravention in relation to poppy straw. -Whoever, in contravention of any provisions of this Act or any rule or order made or condition of a licence granted thereunder, produces, possesses, transports, imports inter-State, exports inter- State, sells, purchases, uses or omits to warehouse
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poppy straw or removes or does any act in respect of warehoused poppy straw shall be punishable,
(a) where the contravention involves small quantity, with rigorous imprisonment for a term which may extend to six months, or with fine which may extend to ten thousand rupees or with both; (b) where the contravention involves quantity lesser than commercial quantity but greater than small quantity, with rigorous imprisonment for a term which may extend to ten years and with fine which may extend to one lakh rupees; (c) where the contravention involves commercial quantity, with rigorous imprisonment for a term which shall not be less than ten years but which may extend to twenty years and shall also be liable to fine which shall not be less than one lakh rupees but which may extend to two lakh rupees. Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding two lakh rupees.”
*** *** *** *** “26. Punishment for certain acts by licensee or his servants. - If the holder of any licence, permit or authorisation granted under this Act or any rule or order made thereunder or any person in his employ and acting on his behalf
(a) omits, without any reasonable cause, to maintain accounts or to submit any return in accordance with the provisions of this Act, or any rule made thereunder; (b) fails to produce without any reasonable cause such licence, permit or authorisation on demand of any officer authorised by the Central Government or State Government in this behalf;
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(c) keeps any accounts or makes any statement which is false or which he knows or has reasons to believe to be incorrect; or (d) willfully and knowingly does any act in breach of any of the conditions of licence, permit or authorization for which a penalty is not prescribed elsewhere in this Act, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.”
10. Section 26 deals with a wilful breach of a
condition of the licence for which a penalty is not
prescribed elsewhere in the NDPS Act and prescribes
punishment with imprisonment for a term that may
extend to three years or with fine or with both. Section
15 of the NDPS Act provides that contravention of a
licence for transportation of poppy straw involving
commercial quantity shall be punishable with rigorous
imprisonment for a term which shall not be less than 10
years but may extend to 20 years and a fine which shall
not be less than one lakh rupees which may extend to
two lakh rupees.
11. We are not impressed with the submission of the
learned counsel for the Appellant that there was a
failure on the part of the prosecution to prove the
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offence alleged against the Appellant. It is clear from
the record that the Appellant admitted the seizure of 10
bags of poppy straw from a truck which was stationed
at village Palasiya. The only defence before the Courts
below was that the transportation was legal as it was
being done on the strength of a valid licence issued by
a competent authority. The truck was standing on a
road near village Palasiya which is 18 kilometers away
from one of the villages which is mentioned in the
license and from where the Appellant could have loaded
and transported the poppy straw according to the
licence. The conclusion of the Trial Court regarding the
guilt of the Appellant under Section 8 read with Section
15 of the NDPS Act does not call for any interference.
The defence of the Appellant is that the truck was
standing near the village Palasiya as it could not enter
the villages from where the goods were purchased due
to rain. No effort was made by the Appellant to prove
that there was any rain on that day. Though the
Appellant initially informed the Court that he wanted to
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examine 10 defence witnesses, he did not summon any
of them to depose in the Court.
12. The other point to be considered is whether the
Appellant has been rightly convicted under Section 8
read with Section 15 of the NDPS Act. Learned counsel
for the Appellant submitted that violation of the
conditions of a licence can be punished only under
Section 26 (d) of the NDPS Act which carries a maximum
sentence of three years. Punishment under Section 26
(d) is for breach of a condition of a licence for which a
penalty is not prescribed elsewhere in the Act. Section
15 of the Act deals with punishment for contravention in
relation to, amongst other things, transportation of poppy
straw. In case the contravention involves commercial
quantity, a person shall be sentenced to rigorous
imprisonment for not less than 10 years according to
Section 15. As the contravention of license in relation to
poppy straw has been dealt with in Section 15, Section
26 of the Act is not attracted and the Courts below are
right in holding that the Appellant is liable to conviction
under Section 8 read with Section 15 of the NDPS Act. As
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the facts of this case are different from Criminal Appeal
No. 318 of 2005, we are unable to accept the submission
of Mr. Jain that the said judgment has to be given due
weightage while considering the correctness of the
impugned judgment.
13. Though we have taken note of the fact that the
Appellant has undergone 8 years imprisonment out of the
sentence of 10 years imposed on him and that he has
been on bail since the year 2010, we cannot reduce the
sentence to the period already undergone by the
Appellant in view of the mandatory minimum sentence
provided for an offence under Section 15 (c) of the NDPS
Act being 10 years.
14. Accordingly, the appeal is dismissed. The
Appellant is directed to surrender within a period of four
weeks to undergo the remaining portion of the
sentence.
…................................J [L. NAGESWARA RAO]
............................J [M.R. SHAH]
New Delhi, May 01, 2019.
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