UNION OF INDIA Vs LEEN MARTIN
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-002150-002150 / 2011
Diary number: 20059 / 2009
Advocates: ANIL KATIYAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 2150/2011
UNION OF INDIA …APPELLANT(S)
VERSUS
LEEN MARTIN & ANR. …RESPONDENT(S)
J UDGMENT
N. V. Ramana, J.
1. This criminal appeal arises from the impugned judgment, and
order, dated 20.11.2008, in Criminal Appeal No. 379/2007
passed by the High Court of Judicature at Bombay, wherein
the High Court acquitted the respondent no.1 of all the
charges under sections 8(c), punishable under Section 20(b)(ii)
(c) and under Section 28 read with Section 23 of The Narcotic
Drugs and Psychotropic Substances Act, 1985 (hereinafter
referred to as ‘N.D.P.S Act’).
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2. A brief reference to the prosecution case may be necessary for
disposal of this case. On 05.05.2004, the officers of Customs,
Air Intelligence Unit, at Chhatrapati Shivaji International
Airport, Mumbai noticed that a passenger of European origin
was found to be suspiciously loitering near the airline
counters of Swiss Air. Observing such suspicious behavior, the
airline personnel were alerted for segregating the baggage of
the respondent no.1. After completing his immigration and
custom formalities, respondent no.1 was intercepted by the
Intelligence Officer and subjected to examination by a sniffer
dog.
3. When there was an indication about the presence of narcotic
or psychotropic substance, he was taken to a baggage
examination area. On opening suit case his personal
belongings were kept aside, even then, his suit case was found
to be abnormally heavy. On examination, a false bottom was
detected and when the false bottom was removed, three
rectangular packets wrapped in cellophane tape were
discovered containing brown colored substance which tested
positive for hashish, a contraband substance. Net weight of
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the recovered substance was found to be measuring 12.03 Kg.
Later, the samples were drawn and the goods were seized
under a seizure panchnama. It is to be noted that, on
06.05.2004, respondent no.1 recorded his statement under
Section 67 of N.D.P.S Act. After completion of the
investigation, charges levelled against him, the accused
(respondent no. 1 herein) pleaded not guilty and claimed trial.
4. The trial court in N.D.P.S. Special Case No. 133 of 2004
conducted full-fledged trial which resulted in conviction of the
respondent no.1, for offences under Section 8(c), punishable
under Section 20(b)(ii)(c), with rigorous imprisonment for 10
years and fine of Rs. 1,00,000/- in default to suffer simple
imprisonment for six months. Further, the respondent no. 1
was sentenced under Section 28 read with Section 23 of
N.D.P.S Act to undergo rigorous imprisonment for 10 years
and to pay fine of Rs. 1,00,000/- and in default to suffer
simple imprisonment for six months. Both sentences were
ordered to run concurrently.
5. Aggrieved by the order of conviction of the trial court,
respondent no. 1 approached the High Court in Criminal
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Appeal No. 379 of 2007. The High Court by an order dated
20.11.2008, acquitted the respondent no. 1 of all charges as,
in the opinion of the High Court, the prosecution failed in
establishing that the panchas were present during the seizure
procedure. The High Court while setting aside the trial court
order observed that the trial court erred in convicting the
respondent while relying on the sole evidence of PW-1 which is
highly inconsistent and full of contradictions.
6. Aggrieved by the acquittal of respondent no. 1, Union of India
has preferred the present appeal before this court by way of
special leave petition.
7. We have heard the learned counsel appearing for the
appellant – Union of India and the learned senior counsel
appearing for respondent no.1.
8. It is brought to our notice by the learned senior counsel
appearing for respondent no.1 that his client has already
undergone four and a half years of incarceration and he is
also not in the country.
9. Learned counsel appearing for the appellant – Union of India
accepts the aforesaid statement.
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10. Taking into consideration the evidence of PWs 8 and 9,
panch witnesses, we find that their evidences are
contradicting the statement of the Intelligence Officer (PW-1).
We may note that except the statement made under Section
67 of the N.D.P.S. Act by respondent no.1, there is no other
material to substantiate the case against the said respondent.
Both PW-8 and PW-9 have categorically stated that, when they
were called by the Intelligence Officer (PW-1) and by the time
they reached, the bag was already opened. Further it was
admitted by them that, the panchanama was not read over to
them. They were asked to sign on number of papers and they
were not aware of the contents. Moreover, PW-1 i.e., the
intelligence officer did not state that the bag containing the
narcotic substance was opened in the presence of panchas.
The cross-examination of PW-9 clearly reveals that he does
not agree to the contents of the panchanama with respect to
the fact that the search and inspection of the baggage took
place in his presence. His signatures obtained on the
panchanama were not voluntarily put, which is apparent from
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the following statements made by PW-9 during the
cross-examination: “As I was Trainee and new person I did
not want to hurt the custom officer,
therefore I signed panchanama and
articles without reading it.”
Moreover, aforesaid conclusion is substantiated by the
statement of PW-8 made in the examination-in-chief in the
following manner-
“After entering the office room of AIU
Section, I saw one open suitcase, number
of officers were present and packets were
shown to me… I signed on numbers of
papers and on packets being shown to
me.”
11. It is to be noted that the entire case of the prosecution
hinges on the alleged recovery of the narcotic substance from
respondent no. 1 but, this very fact is not proved beyond
reasonable doubt as independent witnesses PW-8 and PW-9
have portrayed a different story as to the recovery and seizure.
In the facts and circumstances of this case exclusive reliance
on the statement made by respondent no. 1 would neither be
prudent nor safe; especially considering the fact that, the
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statement of respondent no. 1 procured under Section 67 of
the NDPS Act was retracted on 29.06.2004.
12. After analysis of the above circumstances and evidences;
prudence dictates that the statement of the official witness
PW-1 cannot be the sole basis for convicting the respondent
no. 1. It may be noted that when the statement of official
witness is impaired due to infirmities, it is not safe to place
reliance upon the same and pass conviction order against the
accused. In the present case, as already stated above, the
statements of the independent panch witnesses depict a
different picture than the one portrayed by the official witness
PW-1.
13. We are of the opinion that the High Court had rightly
acquitted the respondent no.1 taking into consideration the
aforesaid aspects.
14. In view of the above and having regard to the fact that
the incident is of the year 2004, we find no reason to interfere
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with the impugned order passed by the High Court. In the
result, the appeal lacks merit and is dismissed.
……….......................J. (N.V. RAMANA)
...............................J. (S. ABDUL NAZEER)
New Delhi, February 01, 2018.