STATE REP. BY THE DRUGS INSPECTOR Vs MANIMARAN
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001493-001493 / 2018
Diary number: 22936 / 2015
Advocates: M. YOGESH KANNA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO._1493____OF 2018 (Arising out of SLP (Crl.) No.8452 OF 2015)
STATE REP. BY THE DRUGS INSPECTOR …Appellant
VERSUS
MANIMARAN …Respondent
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the judgment dated 12.09.2014
passed by the High Court of Madras in Criminal R.C. No.1493 of
2013 in and by which the High Court set aside the conviction of the
respondent-accused under Sections 27(b)(ii) and 28 of the Drugs
and Cosmetics Act, 1940 and the sentence of imprisonment
imposed upon the respondent-accused.
3. Briefly stated case of the prosecution is that the respondent
was running a medical shop viz., M/s. Sri Balaji Medicals. On the
directions issued by the Assistant Director of Drugs Control, Salem
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Zone, the Drugs Inspectors had inspected the respondent’s medical
shop on 17.12.2008. In the course of inspection, it was found that
certain drugs were stored without a valid drug licence and the same
were seized. A memo dated 22.12.2008 had been issued to the
respondent-accused alleging contravention of Section 18(c) of the
Drugs and Cosmetics Act, 1940. The respondent had caused reply
(Ex.-P4) to the said memo without furnishing details of purchase.
The Drug Inspector has filed a charge sheet against the respondent
informing commission of offence punishable under Sections 27(b)(ii)
and 28 of the Drugs and Cosmetics Act, 1940. Upon consideration
of evidence, the trial court after referring to Ex.-P4 held that the
respondent has admitted that he has no licence to the premises for
sale of drugs. The trial court further held that Exs.P-4 to P-7 though
were carbon copies, as per Section 62 of the Indian Evidence Act,
they can also be considered as primary evidence. On those
findings, the trial court convicted the respondent and sentenced him
to undergo rigorous imprisonment for one year and imposed fine of
Rs.5000/- under Section 27(b)(ii) of the Drugs and Cosmetics Act
and fine of Rs.500/- under Section 28 of the Drugs and Cosmetics
Act. Aggrieved by the verdict of conviction and the sentence of
imprisonment, respondent-accused preferred an appeal in
Criminal Appeal No.18 of 2013 before the appellate court-Principal
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Sessions Judge, Krishnagiri which was dismissed vide order dated
29.08.2013.
4. In the revision petition filed before the High Court, the High
Court reversed the conviction and acquitted the respondent holding
that non-examination of erstwhile owners namely Jayanthi and
Kamalakannan in whose name pharmacy licence stood was fatal to
the prosecution case. The High Court also referred to the defence
that the signature of the respondent was obtained on blank papers
in which Exs.P-4, P-7 and P-10 were prepared.
5. Learned counsel for the appellant-State has submitted that the
High Court has failed to consider that the respondent without having
a valid licence stocked and selling the drugs and that he did not
disclose the name of the supplier of the drugs, which is a
punishable offence under the provisions of the Drugs and
Cosmetics Act. It was further submitted that the High Court erred in
allowing the revision on the ground that the signature in Exs.P-4, P-
7 and P-10 were obtained on blank papers and that the respondent
had failed to prove such fact. It was also submitted that in the light
of the admission made by the respondent in Ex.-P4, non-
examination of Kamalakannan in whose name the pharmacy licence
stood and one Jayanthi in whose name the shop stood was not fatal
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and the High Court erred in reversing the conviction of the
respondent.
6. Per contra, the learned counsel for the respondent has
submitted that the prosecution has failed to prove that the
respondent is the owner of M/s Sri Balaji Medicals and the non-
examination of Kamalakannan and Jayanthi was fatal to the
prosecution case. Learned counsel further submitted that the
alleged statement of the respondent in Exs.P-4, P-7 and P-10 relied
upon by the prosecution were only carbon copies and the courts
below could not have based the conviction upon Exs.P-4, P-7 and
P-10 and that the High Court has rightly reversed the same.
7. We have considered the rival submissions and perused the
impugned judgment and materials placed on record.
8. At the time of inspection of the medical shop of the
respondent located at 191, Main Road, Bargur on 17.12.2008, it
was found that the retail medical shop was functioning without a
valid licence in violation of Section 18(c) of the Drugs and
Cosmetics Act. It was also noticed that eighty-seven items of drugs
were stocked without possessing a valid drug licence. The
respondent was prosecuted for contravention of (i) Section 18(c) of
the Drugs and Cosmetics Act for having stocked and sold drugs
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without a valid drug licence which is punishable under Section 27(b)
(ii) of the Drugs and Cosmetics Act; and (ii) Section 18(a) of the
Drugs and Cosmetics Act for not furnishing the name of the supplier
of the drug which is punishable under Section 28 of the Drugs and
Cosmetics Act.
9. The High Court has set aside the conviction mainly on the
ground of non-examination of one Kamalakannan-the person in
whose name the pharmacy licence stood and one Jayanthi in
whose name the shop stood. The High Court did not keep in view
that under Ex.-P4, the respondent has admitted that he had
purchased the retail shop-M/s Sri Balaji Medicals from one Jayanthi
and that he had shifted the shop from the old place to the current
premises No.191, Main Road, Bargur and selling the drugs.
Relevant portion of Ex.P4 reads as under:-
“I have purchased the retail Sri Balaji Medicals two years before from Mrs. Jayanthi, but there is no sale deed made. Further the licence of this concern was expired on 31.12.2007 and not applied for the renewal. Meanwhile I have shifted the said shop from the old place to the current premises No.191, Main Road, Bargur and selling the drugs. There is no licence to this premises for sale of drugs either in my name or any other name. I have purchased the drugs against the old licence stood on the old address 226, Main Road, Bargur. I hereby inform you that there is no licence for the inspected premises that is 191, Main Road, Bargur. I was not aware of the Drugs and Cosmetics Act and its Rules since it is first time.”
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In Ex.-P4, the respondent thus admitted having purchased the shop
from Jayanthi and that he had no licence for sale of drugs either in
his name or in any other name.
10. In Ex.-P7 also, the respondent had admitted that he had
purchased the retail shop-M/s Sri Balaji Medicals from
Kamalakannan and continually selling the drugs and that on the
date of inspection i.e. on 17.12.2008, he did not have the valid
licence. Both in Exs.P-4 and P-7, the respondent had stated that he
was not aware that he has to obtain licence in his own name and
apologising for the mistake and requesting for issuance of licence in
his name. The High Court, in our considered view, did not keep in
view Exs.P-4 and P-7.
11. Under Section 18(c) of the Drugs and Cosmetics Act, licence
is required for sale of any drug. Under Section 18(c) of the Act,
stocking or storing of drugs for sale cannot be done without a
licence. Respondent is charged for having stored drugs for sale
without licence. Before a person is convicted under Section 18(c)
read with Section 27(b)(ii) of the Act, the prosecution must establish
that the drugs are stocked or stored for sale without licence.
12. On the date of inspection i.e. on 17.12.2008, when
N. Banumathi, Drugs Inspector (PW-1) inspected the respondent’s
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shop, he did not have any licence. He only stated that he was not
aware that he has to obtain the licence. When the respondent has
stocked the drugs and was selling the same without licence, there
was violation of Section 18(c) of the Act which is punishable under
Section 27(b)(ii) of the Act. The Drugs and Cosmetics Act, 1940 is a
social statute which provides for checks and balances so that drugs
are sold strictly only by the licence-holder or that the adulterated
drugs are not sold. From the evidence of PW-1 and from the
admission of the respondent in Exs. P-4 and P-7, the prosecution
has established that the respondent did not have licence for sale of
the drugs.
13. Further during investigation, PW-1 had asked the respondent
through Ex.-P3 to disclose that from whom he had purchased the
eighty-seven kinds of drugs. In his reply letter (Ex.-P4), he has not
disclosed that from whom he had purchased the eighty-seven kinds
of drugs and he had admitted the contraventions by stating that he
was not aware of the procedure to obtain the licence. Respondent
has only apologised for the mistake and requested to issue the
licence. In the light of the admission of the respondent in Exs.P-4
and P-7, non-examination of licence holder Kamalakannan and
shop owner Jayanthi was not fatal to the prosecution case. When
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both the trial court as well as the first appellate court held that non-
examination of those two witnesses was not fatal, the High Court in
exercise of its revisional jurisdiction was not right in reversing the
said finding and held that non-examination of Kamalakannan and
Jayanthi was fatal to the prosecution case.
14. Learned counsel for the respondent has submitted that
Exs.P-4 and P-7, that is, the statements of respondent were only
carbon copies and that admission of such carbon copies raises
serious doubt about the prosecution case. As pointed out by the trial
court as well as by the first appellate court, under Section 62 of the
Indian Evidence Act, carbon copies can be taken into consideration
as primary evidence and we find no infirmity in admitting carbon
copies of those documents.
15. Yet another contention advanced by the respondent is that his
signatures were obtained on blank papers and that Exs.P-4, P-7
and P-10 have been made using the signed blank papers. As
pointed out by the courts below, if at all the signature of the
respondent in Exs.P-4, P-7 and P-10 were obtained on blank
papers, the respondent could have lodged a police complaint or a
complaint before the higher officers of PW-1 or at least could have
caused a legal notice to the complainant. But that was not to be so.
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There is no merit in the contention of the respondent that his
signature in Exs.P-4, P-7 and P-10 were obtained on blank papers
and is only an afterthought of the respondent.
16. Upon consideration of the evidence, both the trial court as well
as the first appellate court convicted the respondent under
Sections 27(b)(ii) and 28 of the Drugs and Cosmetics Act. When
there is concurrent findings by the courts below, the High Court
ought not to have interfered with the same in exercise of its
revisional jurisdiction. The revisional jurisdiction of the High Court is
different from the appellate jurisdiction. The High court will not
normally interfere with the concurrent findings of fact, unless the
findings of fact arrived at by the courts below is perverse or that the
court has ignored the material evidence while arriving at that finding.
As held in State of Kerala v. Puttumana Illath Jathavedan
Namboodiri (1999) 2 SCC 452, ordinarily it would not be
appropriate for the High Court to reappreciate the evidence and
come to its own conclusion on the same when the evidence has
already been appreciated by the Magistrate as well as by the
Sessions court in appeal. When the courts below recorded the
concurrent findings of fact, in our view, the High Court was not right
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in interfering with the concurrent findings of fact arrived at by the
courts below and the impugned order cannot be sustained.
17. Insofar as the sentence of imprisonment, the offence under
Section 18(c) of the Act punishable under Section 27(b)(ii) of the Act
which prescribes minimum sentence of imprisonment for one year
and minimum fine of rupees five thousand. As per proviso to
Section 27(b)(ii) of the Act, for any adequate and special reasons to
be recorded in the judgment, court may impose the sentence of
imprisonment for a term less than one year and a fine of less than
five thousand only. In this case, the offence was committed in the
year 2008, about ten years back. The respondent was not having
any prior conviction under the Act. As pointed out earlier, in his
statement, respondent had stated that he was not aware that he has
to obtain a licence for sale of drugs. Considering the facts and
circumstances of the case, in our considered view, in the interest of
justice proviso to Section 27(b)(ii) of the Act can be invoked and the
sentence of imprisonment of one year imposed upon the
respondent is reduced to three months.
18. In the result, this appeal is allowed and the impugned
judgment dated 12.09.2014 in Criminal R.C.No.1493 of 2013
passed by the High Court of Madras is set aside. The conviction of
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the respondent under Sections 27(b)(ii) and 28 of the Drugs and
Cosmetics Act, 1940 is affirmed and the sentence of imprisonment
imposed upon him is reduced to three months, while maintaining the
fine of Rs.5,000/-. The respondent shall surrender within a period
of four weeks to serve the remaining sentence, failing which he shall
be taken into custody.
………………………….J. [R. BANUMATHI]
……………………………J. [INDIRA BANERJEE]
New Delhi; November 30, 2018
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