RAFIQ QURESHI Vs NARCOTIC CONTROL BUREAU EASTERN ZONAL UNIT
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: Crl.A. No.-000567-000567 / 2019
Diary number: 34674 / 2018
Advocates: VISHWA PAL SINGH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.567 OF 2019
(arising out of SLP(CRL.) No.10246 of 2018)
RAFIQ QURESHI .... APPELLANT(S)
VERSUS
NARCOTIC CONTROL BUREAU
EASTERN ZONAL UNIT .... RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN, J.
This appeal has been filed against the judgment
dated 17.04.2018 of High Court of Calcutta, partly
allowing the appeal filed by the appellant challenging
his conviction and sentence under Section 21(C) of the
Narcotic Drugs and Psychotropic Substances Act, 1985.
The Additional District & Sessions Judge had convicted
the appellant and sentenced him under Section 21(c) to
suffer rigorous imprisonment for a term of eighteen
years and to pay fine of Rs.2 lakh, and in default to
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suffer imprisonment for twelve months. High Court
while maintaining the conviction has reduced the
sentence to sixteen years rigorous imprisonment with
fine of Rs. 2 lakh and in default of payment of such
fine, appellant was to undergo simple imprisonment for
six months. Aggrieved against the judgment of the High
Court this appeal has been filed. This Court issued
notice on 26.11.2018 limited to the quantum of the
sentence.
2. We have heard counsel for the appellant as well
as learned counsel appearing for the State of West
Bengal for the respondent.
3. Learned counsel for the appellant submits that
appellant could not have been awarded sentence of more
than ten years which is the minimum sentence provided
for offence under Section 21(c), since the Court below
did not advert to Section 32B of the Narcotic Drugs
and Psychotropic Substances Act, 1985 and has not
returned any finding that any of the factors for
imposing the punishment higher than the minimum term
of imprisonment as enumerated in clauses (a) to (f)
are present in the facts of the present case. He
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submits that punishment higher than the minimum term
of imprisonment can be awarded as per Section 32B only
when any of the factors enumerated in 32B from (a) to
(f) are present. There being no aggravating factors as
enumerated in clauses (a) to (f) present in the facts
of the present case, appellant could have been awarded
only sentence of ten years, which is a minimum sentence
for punishment under Section 21(c).
4. Learned counsel for the appellant has relied on
judgment of Allahabad High Court where the Allahabad
High Court has taken the view that without adverting
to factors as mentioned in Section 32B, the Trial Court
could not impose higher than the minimum punishment.
He has relied on judgment of the Allahabad High Court
reported in Raj Kumar Vajpayee versus State of U.P.
reported in (2016) 95 ACRC 896.
5. Learned counsel for the respondent refuting the
submissions, has relied on another judgment of
Allahabad High Court in Ram Asre Vs. State of U.P. in
Jail Appeal No. 894 of 2015 decided on 14.12.2017 where
another single Judge of the Allahabad High Court has
taken the view that there is no compulsion for the
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court to take into the consideration the factors which
are enumerated in clauses (a) to (f) of Section 32B
while awarding the punishment higher to the minimum
which was prescribed.
6. We have considered submissions of the learned
counsel for the parties and perused the record.
7. The main issues which have arisen in the present
appeal pertain to interpretation of Section 32B of the
Narcotic Drugs and Psychotropic Substances Act, 1985.
The issues are as to: -
i) whether in absence of any of the factors
enumerated in Section 32B from clauses (a) to
(f) whether the trial court could have awarded
punishment higher than the minimum term of
imprisonment.
ii) Whether the trial court could not take any other
factor into consideration apart from factors
mentioned in clauses (a) to (f) while imposing
punishment higher than the minimum term of
imprisonment?
Both the issues being related, we proceed to
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consider the issues together.
8. The Narcotic Drugs and Psychotropic
Substances Act, 1985 enumerates different offences
and provides for punishment. In the present case,
conviction has been recorded under Section 21(c).
Section 21 which is relevant for the case is as
follows: -
“21. Punishment for contravention in
relation to manufactured drugs and
preparations.-Whoever, in contravention
of any provision of this Act or any rule
or order made or condition of licence
granted thereunder, manufactures,
possesses, sells, purchases,
transports, imports inter-State,
exports inter-State or uses any
manufactured drug or any preparation
containing any manufactured drug shall
be punishable,
(a) where the contravention involves
small quantity, with rigorous
imprisonment for a term which may
extend to one year, 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
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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.”
9. Section 32 with which we are concerned in the
present case was inserted by Act 9 of 2001 in the
Narcotic Drugs and Psychotropic Substances Act, 1985
w.e.f 02.10.2001, which is to the following effect:-
“32B. Factors to be taken into account
for imposing higher than the minimum
punishment.- Where a minimum term of
imprisonment or amount of fine is
prescribed for any offence committed
under this Act, the court may, in
addition to such factors as it may deem
fit, take into account the following
factors for imposing a punishment higher
than the minimum term of imprisonment or
amount of fine, namely: -
(a) the use or threat of use of
violence or arms by the offender;
(b) the fact that the offender holds a
public office and that he has taken
advantage of that office in committing
the offence;
(c) the fact that the minors are
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affected by the offence or the minors
are used for the commission of an
offence;
(d) the fact that the offence is
committed in an educational
institution or social service facility
or in the immediate vicinity of such
institution or faculty or in other
place to which school children and
students resort for educational,
sports and social activities.;
(e) the fact that the offender belongs
to organised international or any other
criminal group which is involved in the
commission of the offences; and
(f) the fact that the offender is
involved in other illegal activities
facilitated by commission of the
offence.”
10. A perusal of different provisions of Act, 1985
indicates that various sections provide for different
punishments. In Section 21(c) noticed above the
provision provides that rigorous imprisonment shall
not be “less than ten years but which may extend to
twenty years and shall also be liable to fine”. In
various other sections the punishments are like
Section 15(a) which may extend to one year or with
fine as in Section 16 which may extend to ten years or
with fine. Thus, there are few provisions in which
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minimum punishment and maximum punishment have been
provided for. The different provisions, however, do
not indicate any legislative policy regarding
sentencing especially when there is minimum and
maximum punishment is prescribed, how to peg the
punishment. By Act 9 of 2001, Section 31 was
substituted which provides that any person who has
been convicted of the commission of, or attempt to
commit, or abetment of, or criminal conspiracy to
commit, any of the offences punishable under this Act
is subsequently convicted of the offence shall be
punished for the second and every subsequent offence
with rigorous imprisonment for a term which may extend
to one and one-half times of the maximum term of
imprisonment.
11. Section 32B is also inserted by Act 9 of 2001.
It is useful to refer to Statement of Objects and
Reasons of Amendment Act 9 of 2001 which is to the
following effect:
“STATEMENT OF OBJECTS AND REASONS:-
Amendment Act 9 of 2001:- The Narcotic Drugs and
Psychotropic Substances Act, 1985 provides
deterrent punishment for various offences
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relating to illicit trafficking in narcotic
drugs and psychotropic substances. Most of the
offences invite uniform punishment of minimum
ten years’ rigorous imprisonment which may
extend up to twenty years. While the Act
envisages severe punishments for drug
traffickers, it envisages reformative approach
towards addicts. In view of the general delay in
trial it has been found that the addicts prefer
not to invoke the provisions of the Act. The
strict bail provisions under the Act add to their
misery. Therefore, it is proposed to rationalise
the sentence structure so as to ensure that while
drug traffickers who traffic in significant
quantities of drugs are punished with deterrent
sentences, the addicts and those who commit less
serious offences are sentenced to less severe
punishment. This requires rationalisation of the
sentence structure provided under the Act. It is
also proposed to restrict the application of
strict bail provisions to those offenders who
indulge in serious offences.”
12. The Statement of Objects and Reasons reveals that
the Amendment Act has inserted provisions for
rationalisation of the sentencing structure. Section
32B is a provision which is brought in the statute to
rationalise the sentencing structure. Section 32B from
clauses (a) to (f) enumerates various factors for
imposing a punishment higher than the minimum term of
imprisonment.
13. The submission made by the counsel for the
appellant is that unless in the facts of a case, any
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of the factors mentioned in clauses (a) to (f) are not
present, the Court cannot impose punishment higher
than the minimum term of the imprisonment. It is
submitted that the factors have been brought in the
statute for the purpose of imposing the punishment
higher than the minimum, hence, in absence of any such
factor only minimum punishment should be awarded.
14. We have to first see the actual words used in the
statute to find out object and purpose of inserting
Section 32B. The Court after conviction of an accused
hears the accused and take into consideration
different circumstances of the accused and offence for
awarding the appropriate sentence. Section 32B uses
the phrase “the court may, in addition to such factors
as it may deem fit, take into account the following
factors for imposing a punishment higher than the
minimum term of imprisonment”. The above statutory
scheme clearly indicates the following:
(a) the court may where minimum term of punishment
is prescribed take into consideration “such
factors as it may deem fit” for imposing a
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punishment higher than the minimum term of
imprisonment or fine;
(b) in addition, take into account the factors for
imposing a punishment higher than the minimum
as enumerated in clause (a) to (f).
15. The statutory scheme indicates that the decision
to impose a punishment higher than the minimum is not
confined or limited to the factors enumerated in
clauses (a) to (f). The Court’s discretion to consider
such factors as it may deem fit is not taken away or
tinkered. In a case a person is found in possession of
a manufactured drug whose quantity is equivalent to
commercial quantity, the punishment as per Section
21(c) has to be not less than ten years which may
extend to twenty years. But suppose the quantity of
manufactured drug is 20 time of the commercial
quantity, it may be a relevant factor to impose
punishment higher than minimum. Thus, quantity of
substance with which an accused is charged is a
relevant factor, which can be taken into consideration
while fixing quantum of the punishment. Clauses (a) to
(f) as enumerated in Section 32B do not enumerate any
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factor regarding quantity of substance as a factor for
determining the punishment. In the event the Court
takes into consideration the magnitude of quantity
with regard to which an accused is convicted the said
factor is relevant factor and the Court cannot be said
to have committed an error when taking into
consideration any such factor, higher than the minimum
term of punishment is awarded.
16. This Court in Sakshi vs. Union of India and others,
(2004)5 SCC 518, held that it is a well settled
principle that the intention of the legislature is
primarily to be gathered from the language used, which
means that attention should be paid to what has been
said as also to what has not been said. A construction
which requires for its support addition or
substitution of words has to be avoided. In paragraph
19 of the judgment following was laid down:
“19. It is well-settled principle that the
intention of the legislature is primarily to
be gathered from the language used, which means
that attention should be paid to what has been
said as also to what has not been said. As a
consequence a construction which requires for
its support addition or substitution of words
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or which results in rejection of words as
meaningless has to be avoided. It is contrary
to all rules of construction to read words into
an Act unless it is absolutely necessary to do
so. Similarly it is wrong and dangerous to
proceed by substituting some other words for
words of the statute. It is equally well
settled that a statute enacting an offence or
imposing a penalty is strictly construed. The
fact that an enactment is a penal provision is
in itself a reason for hesitating before
ascribing to phrases used in it a meaning
broader than that they would ordinarily bear.
(Justice G.P. Singh: Principles of Statutory
Interpretation, pp. 58 and 751, 9th Edn.)”
17. The specific words used in Section 32B that Court
may, in addition to such factors as it may deem fit
clearly indicates that Court’s discretion to take such
factor as it may deem fit is not fettered by factors
which are enumerated in clauses (a) to (f) of Section
32B.
18. Learned counsel for the appellant has relied on a
judgment of Allahabad High Court reported in Raj Kumar
Bajpaee vs. State of U.P., (2016) 95 ACrC 896. A Single
Judge of the Allahabad High Court referring to Section
32B of the Act stated following in paragraphs 39 and
40:
“39. After going through the impugned judgment
and order very carefully, I find that the trial
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court while imposing higher than the minimum
punishment prescribed under the NDPS Act on
conviction under Section 8/20 of the NDPS Act,
upon the appellants has failed even to advert
to the factors enumerated in Section 32(B) of
the NDPS Act. In fact, no reason whatsoever is
forthcoming in the impugned judgment which lead
the trial court to impose higher than the
minimum punishment prescribed under the Act
upon the appellants.
40. After going through the evidence on record,
I am satisfied that in the present case none
of the factors as spelt out in Section 32(B)
of the Act exist which could have prompted the
trial court to award higher than the minimum
punishment prescribed under the Act. The
sentence awarded to the appellants thus cannot
be sustained. While maintaining the conviction
of the appellants under Section 8/20, I allow
this appeal in part and modify the sentence
awarded to them by the trial court by the
impugned judgment and order to 10 years R.I.
and a fine of Rs.1 lakh and in default of
payment of fine the appellants shall be liable
to undergo further simple imprisonment to one
month. The impugned judgment stands modified
accordingly.”
19. Although in the above judgment it has not been
categorically held that punishment higher than the
minimum cannot be awarded unless any of the factors
spelt out in Section 32B are present but the Court
proceeded to set aside the award of higher punishment
on the above ground. There are two other judgments of
learned Single Judges of Allahabad High Court which
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have been brought to our notice. First is judgment of
Single Judge in Criminal Appeal No.4301 of 2008,
Krishna Murari Pal vs. State of U.P., where learned
Single Judge in paragraph 13 has considered Section
32B in the following words:
“13. The trial court has awarded the sentence
of 12 years’ rigorous imprisonment and fine
of Rs.1 lac to the accused appellant under
Section 8/20(b)(ii)(c) of the NDPS Act on the
ground that huge quantity of the said
contraband (Ganja) has been recovered from
the possession of the accused appellant.
There is nothing on record to show that the
accused appellant had committed any act which
may lie under any of the clauses of Section
32B of the NDPS Act hereinabove mentioned.
But that does not mean that the Court cannot
award the sentence more than the minimum
sentence in the absence of any of the above
conditions mentioned in clauses (a) to (f)
because these conditions are in addition to
the factors as the Court may deem fit in
awarding higher punishment to the accused.
In the case at hand, there is nothing on
record to show that the accused appellant and
previous criminal history or he is a previous
convict and that the appellant is now
advanced in years s and is aged about 56 years
as mentioned in the supplementary affidavit
filed on behalf of the accused appellant.
Undisputedly the accused appellant had
licence of the retailer shop of Bhang. Thus,
regard being had to all the facts and
circumstances of the case I think that
reduction of sentence of 12 years’ rigorous
imprisonment awarded to the appellant to the
period of imprisonment already undergone by
him and in default of payment of fine,
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reduction of sentence of one year
imprisonment to six months’ simple
imprisonment would meet the ends of justice.”
20. Another case which has been relied by the counsel
is in Jail Appeal No.894 of 2015, Ram Asre vs. State
of U.P., where a learned Single Judge of Allahabad
High Court after referring to Section 32B made
following observation:
“59………………In opinion of this Court, if the
said section be read with greater attention,
it would reveal that the words used in it are
“it may deem fit”, therefore word ‘may’ would
indicate that it would be discretionary for
the Court to take the grounds into
consideration which are mentioned in sub-
section (a) to (f) of the said section, while
awarding punishment higher than the minimum
prescribed. Therefore there is no force found
in the argument in this regard made by the
learned amicus curiae that in the case at
hand the punishment awarded needs to be
curtailed keeping in view that the lower
court did not take into consideration the
above factors.”
21. The views expressed by the learned Single Judges
in Krishna Murari Pal and Ram Asre (supra)correctly
notices the ambit and scope of Section 32B.
22. In view of the foregoing discussion, we are of
the view that punishment awarded by the trial court of
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a sentence higher than the minimum relying on the
quantity of substance cannot be faulted even though
the Court had not adverted to the factors mentioned in
clauses (a) to (b) as enumerated under Section 32B.
However, when taking any factor into consideration
other than the factors enumerated in Section 32B, (a)
to (f), the Court imposes a punishment higher than the
minimum sentence, it can be examined by higher Courts
as to whether factor taken into consideration by the
Court is a relevant factor or not. Thus in a case where
Court imposes a punishment higher than minimum relying
on a irrelevant factor and no other factor as
enumerated in Section 32B(a to f) are present award of
sentence higher than minimum can be interfered with.
23. In the present case The High Court held that
although gross quantity of 8.175 Kg. of Heroin was
alleged to have been recovered from the appellant but
actual quantity of Heroine which was found to be in
possession was only 609.6 gm. The High Court held that
since the appellant was found in possession of Narcotic
Drugs as per the analysis report to 609.6 gm. which is
much higher than the commercial quantity, punishment
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higher than the minimum is justified. The High Court
reduced the punishment from 18 years to 16 years. We,
thus, uphold the judgment of the trial court and the
High Court awarding the punishment higher than the
minimum, however, looking to all the facts and
circumstances of the present case including the fact
that it was found by the High Court that the appellant
was only a carrier, we find that the ends of justice
will be sub-served in reducing the sentence from 16
years to 12 years. Thus, while maintaining the
conviction of the appellant the appellant is sentenced
to undergo 12 years rigorous imprisonment with fine of
Rs. 2 lakh and in default of payment of such fine the
appellant shall further undergo for a simple
imprisonment for six months. The appeal is partly
allowed to the extent as indicated above.
...............................J.
( ASHOK BHUSHAN )
...............................J.
( K.M.JOSEPH)
NEW DELHI,
May 07, 2019.