UNION OF INDIA Vs YASMEEN MOHAMMAD ZAHID @ YASMEEN
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE VINEET SARAN
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: Crl.A. No.-001199-001199 / 2019
Diary number: 47360 / 2018
Advocates: B. V. BALARAM DAS Vs
Crl. A Nos.1199 of 2019 arising out of SLP(Crl) No.461 of 2019 Union of India vs. Yasmeen Mohammad Zahid @ Yasmeen
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Reportable IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1199 OF 2019 (Arising out of Special Leave Petition (Crl.) No.461 of 2019)
Union of India …Appellant
VERSUS
Yasmeen Mohammad Zahid @ Yasmeen …Respondent
WITH
CRIMINAL APPEAL NO. 1200 OF 2019 (Arising out of Special Leave Petition (Crl.) No.6899 of 2019)
(D.No.740 of 2019)
J U D G M E N T
Uday Umesh Lalit, J.
1. Special leave to appeal granted.
2. The judgment and order dated 04.10.2018 passed by the High
Court of Kerala in Criminal Appeal No.506 of 2018 has given rise to these
two appeals, one by Union of India against acquittal of A2-Yasmeen
Mohammad Zahid @ Yasmeen in respect of offences punishable under
Section 125 of the Indian Penal Code (“IPC” for short), Sections 39 and 40
of the Unlawful Activities (Prevention) Act, 1967 (UAPA for short) and
Crl. A Nos.1199 of 2019 arising out of SLP(Crl) No.461 of 2019 Union of India vs. Yasmeen Mohammad Zahid @ Yasmeen
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also against reduction in sentence ordered by the High Court for offences
under Section 120B of IPC and Section 38 of the UAPA, while said A2–
Yasmeen is in appeal against her conviction and sentence under Section
120B IPC and Section 38 of the UAPA.
3. The case of the prosecution, in brief, was as under:
(a) Pursuant to complaint received on 10.07.2016 in Chandera Police
Station, Kasaragod preliminary investigation was undertaken which
revealed that 14 persons had left India to join Islamic State of Iraq and
Seria (ISIS) which is declared to be a terrorist organisation (Serial No.38 in
the First Schedule to the UAPA).
(b) During the course of investigation, A2–Yasmeen was arrested on
01.08.2016 at Indira Gandhi International Airport, New Delhi while she
was attempting to travel to Afghanistan along with her child.
(c) According to the prosecution, there was a criminal conspiracy
between original Accused No.1 (husband of A2-Yasmeen) and A2-
Yasmeen from 2015 pursuant to which conspiracy A1 and A3 to A15 left
India and joined ISIS in Afghanistan; and A2-Yasmeen was an active
participant supporting terrorist activities of ISIS; and she had raised funds
to further the activities of ISIS and had received funds which were utilised
for supporting the activities of ISIS.
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4. Out of 15 accused named in the charge-sheet all the other accused
were declared to be absconding and A2-Yasmeen alone was sent up for
trial for the offences punishable under Section 120B IPC, Section 125 IPC
and under Sections 38, 39 and 40 of the UAPA. The charges were framed
against her in respect of said offences. The prosecution examined 52
witnesses and relied upon various documents and material objects. Insofar
as the role attributed to A2-Yasmeen was concerned, the relevant witnesses
were PWs 4, 6, 7, 8, 11, 12 and 13.
5) After going through the material on record, the Special Court for
the trial of NIA Cases, Ernakulam, found that the prosecution had
established the case against A2-Yasmeen and convicted her for the offences
punishable under Sections 120B and 125 IPC and under Sections 38, 39
and 40 of the UAPA and sentenced her to suffer rigorous imprisonment for
three years, seven years, seven years, seven years and seven years
respectively under the aforesaid five counts. A2-Yasmeen was also
directed to pay fine in the sum of Rs.25,000/- under Section 120B IPC, in
default whereof she was directed to suffer three months rigorous
imprisonment. The judgment and order dated 24.03.2018 passed by the
trial court was the subject matter of challenge at the instance of A2-
Yasmeen in Criminal Appeal No.506 of 2018.
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6. The High Court by its judgment under appeal, set aside the
conviction and sentence of A2-Yasmeen for the offences punishable under
Section 125 IPC, Sections 39 and 40 of the UAPA while upholding her
conviction for the offence punishable under Section 120B IPC and Section
38 of the UAPA. The High Court however reduced the substantive
sentence from three years and seven years to one year and three years
respectively on said two counts. The other elements, namely, sentence of
fine and the default sentence were not varied or modified by the High
Court.
7. During the course of its judgment, the High Court observed as
under:-
“The aforesaid evidence of PW4, PW6, PW18 and PW21 who had attended the class of 1st accused clearly proves the propagation of ideology of IS. Therefore there is absolutely no difficulty in assuming that the class attended by A2 in the house of PW7 and PW8 and taken by A1 was with reference to IS and the Jihad, which according to them was a war against non Muslims………
The prosecution has thus proved that the account ending with 251 is of Sonia Sebastian who is the wife of the 1st accused and the amount was withdrawn from the said account on various dates from 3.6.2016 to 22.07.2016 by the 2nd accused. Contention is that the money was deposited by A1 in the account of Sonia Sebastian and the ATM card given to Sonia Sebastian was used by A2 for collecting the amounts. It is stated that the CCTV footage would show that the 2nd accused has withdrawn money from the bank accounts.
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The 2nd accused was arrested on 1.8.2016 and she was under judicial custody in Kannur women prison. At the time of admission, her personal belongings were entered in a register. Among the articles, there were two Idea SIM cards. The SIM cards were seized by PW41 as per P29 mahazar and produced as MO13 and MO14. The articles also contained a memory card marked as MO15. The memory card contained revelation videos and videos relating to ISIS, audio speech of Anwar Alwaki, a brief guide to Islamic State and women of Islamic State. This according to the prosecution further proved that she was preparing to go to Afghanistan at the instance of the 1st accused. When these facts are proved, the question is whether the accused had committed any such offence.”
In the backdrop of these proved facts, the High Court then
considered whether the offences alleged against A2-Yasmeen under the
aforesaid five counts were made out. It was observed that there was
evidence to prove that A2 had attended classes of Jihad propagating ISIS
ideology by original Accused No.1 but there was nothing to indicate that
she had taken any steps to wage a war or had attempted or abetted waging
of such war against any Asiatic Power in alliance with or at peace with
Government of India and as such there was no material to sustain the
charge under Section 125 IPC. As regards charge under Section 38 of the
UAPA it was observed as under:
“There is evidence to prove that the 2nd accused was associated with A1 who propagated ISIS ideology and had gone even to the extent of joining him. Her attempt to proceed to Afghanistan was with a clear intention to meet 1st accused and to involve in IS
Crl. A Nos.1199 of 2019 arising out of SLP(Crl) No.461 of 2019 Union of India vs. Yasmeen Mohammad Zahid @ Yasmeen
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related activities. Therefore she is punishable under Section 38(2).”
8. In respect of charge under Section 39 of the UAPA the High Court
found that though A2 was certainly influenced by the ideology professed
by A1, she herself had not arranged any of the acts falling under Clauses
(a) to (c) of Section 39. The High Court went on to observe as under:
“She had already become a member of the organization as contemplated under Section 38 of the Act. If a person is punishable under Section 38, Section 39 becomes superfluous.”
9. As regards charge under Section 40 of the UAPA, the High Court
found that she was not raising any funds for terrorist organisation; the
amounts she received were for personal use and for purchasing tickets for
travel and other arrangements for herself and for her son and as such charge
under Section 40 of the UAPA was not made out.
10. Concluding that A2-Yasmeen was guilty of the offences punishable
under Section 120B IPC and Section 38 of the UAPA, the High Court
considered the case with a lenient view and reduced the substantive
sentences in respect of these two offences as stated hereinabove.
11. In these appeals we heard Mr. K.M. Natraj, learned Additional
Solicitor General for Union of India and Mr. Santosh Krishnan learned
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Advocate for A2-Yasmeen. According to the learned Additional Solicitor
General, the material on record established the role played by A2-Yasmeen
beyond any doubt and her acquittal in respect of offences punishable under
Section 125 IPC and Sections 39 and 40 of the UAPA was incorrect and in
any case there was no reason to reduce the substantive sentence in respect
of offences under Section 120B IPC and Section 38 of the UAPA. Mr.
Santosh Krishnan, learned Advocate for A2-Yasmeen not only supported
the judgment of the High Court in respect of acquittal under Section 125
IPC and Sections 39 and 40 of the UAPA but submitted that A2 deserved
acquittal even in respect of Section 120B IPC and Section 38 of the UAPA.
Relying upon the decisions of this Court in Arup Bhuyan v. State of
Assam1 and State of Kerala v. Raneef2 it was submitted that for an
offence under Section 38 of the UAPA to get attracted the prosecution must
establish requisite mens rea. He further submitted that in order to attract
Sections 39 and 40 of the UAPA there must be material indicating that the
acts in question were done by the accused in order to further the activity of
a terrorist organisation.
12. In State of Kerala v. Raneef2, a practising Dentist was alleged to
have given medical aid to a wounded accused and the matter arose from the
1 (2011) 3 SCC 377 2 (2011) 1 SCC 784
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order of the High Court granting bail to said Dentist. While affirming the
order of the High Court, it was observed,
“7. At this stage we are not expressing any opinion as to whether the allegations in the versions of the prosecution or defence are correct or not, as evidence has yet to be led. However, we would like to make certain observations.
8. We are presently only considering the bail matter and are not deciding whether the respondent is guilty or not. Evidence has yet to be led and the trial yet to commence. Hence the prosecution is yet to establish by proof beyond reasonable doubt that the respondent was part of a conspiracy which led to the attack on Prof. Jacob. The case against the respondent is very different from that against the alleged assailants. There is no allegation that the respondent was one of the assailants. We are of the opinion that at this stage there is no prima facie proof that the respondent was involved in the crime. Hence, the proviso to Section 43-D(5) has not been violated.
9. The respondent, being a doctor, was under the Hippocratic oath to attempt to heal a patient. Just as it is the duty of a lawyer to defend an accused, so also it is the duty of a doctor to heal. Even a dentist can apply stitches in an emergency. Prima facie we are of the opinion that the only offence that can be levelled against the respondent is that under Section 202 IPC, that is, of omitting to give information of the crime to the police, and this offence has also to be proved beyond reasonable doubt. Section 202 is a bailable offence.”
13. Mr. Krishnan, however relied upon certain observations in said
decision to submit that mere membership of an unlawful organization was
not enough and there must be clear proof that the accused intended to
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accomplish the aims of the organization by resort to violence. Those
observations were made while considering the matter in the context of
order of release on bail during trial which is clear from paragraphs 10 and
15 of the decision.
14. In the case of Arup Bhuyan v. State of Assam1, the only material
against the concerned accused was his confession to the police in which
he had identified the house of the deceased and it was observed:-
“7. In the instant case, the prosecution case mainly relies on the alleged confessional statement of the appellant made before the Superintendent of Police, which is an extra-judicial confession and there is absence of corroborative material. Therefore, we are of the opinion that it will not be safe to convict the accused on the basis of alleged confessional statement.”
The subsequent portion of the decision, where the earlier decision
in State of Kerala v. Raneef2 was considered, was relied upon by Mr.
Krishnan.
15. The evidence on record, as culled out by the High Court in the
observations quoted hereinabove establishes that A1 was propagating the
ideology of IS and advocating, among other things, war against non-
Muslims; that the classes were attended by A2-Yasmeen; that the videos
relating to such speeches were found on her person when she was
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arrested; and that she was attempting to go to Afghanistan at the instance
of A1. These features definitely point the existence of mens rea. The
Courts below were therefore absolutely right in recording conviction
against A2 in respect of offences under Section 120B IPC and Section 38
of the UAPA. The submissions advanced by Mr. Krishnan, therefore,
cannot be accepted and the appeal preferred by A2-Yasmeen must fail.
16. We now turn to the appeal preferred by the Union to see whether
the acquittal of A2 for offences under Section 125 of IPC and Sections 39
and 40 of the UAPA was justified. As regards the offence under Section
125 of the IPC, the matter was rightly appreciated by the High Court and
we are in complete agreement with the view taken by the High Court.
Coming to Sections 39 and 40 of the UAPA, these provisions
require certain elements in respect of which there is no material evidence
on record. For Section 39 of the UAPA to get attracted, support to a
terrorist organisation must be within the meaning of either of three clauses
viz clauses (a), (b) and (c) of sub Section (1). Similarly, Section 40
requires certain elements on satisfaction of which a person can be said to
be guilty of raising funds for a terrorist organisation. None of those
features are established as against A2-Yasmeen. The acquittal in respect
of charges under Sections 39 and 40 was therefore rightly recorded by the
High Court.
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17. We must however state that the High Court was not right in
observing “if a person is punishable under Section 38, Section 39
becomes superfluous”. In our view, the scope of these two Sections and
their fields of operation are different. One deals with association with a
terrorist organisation with intention to further its activities while the other
deals with garnering support for the terrorist organisation, not restricted to
provide money; or assisting in arranging or managing meetings; or
addressing a meeting for encouraging support for the terrorist
organisation.
18. Lastly, we come to the quantum of sentence in respect of offences
where A2-Yasmeen has been found guilty by both the Courts.
19. The only ground that weighed with the High Court while reducing
the sentence was sympathy. The material on record indicates the role
played by A2-Yasmeen. Even at the time of her arrest, while leaving for
Afghanistan, certain objectionable material was found on her person. The
intensity of her participation and involvement were clearly made out. In
the circumstances, there was no room for invoking sympathetic
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considerations. The quantum of sentence imposed by the trial court was
absolutely correct and adequate.
20. In the premises,
A] Appeal preferred by A2-Yasmeen challenging her
conviction and sentence under Section 120B IPC and Section 38 of the
UAPA is dismissed.
B] Appeal preferred by the Union challenging the acquittal of
A2-Yasmeen in respect of offences under Section 125 of the IPC and
Sections 39 and 40 of the UAPA is dismissed.
C] Appeal preferred by the Union as regards reduction of
sentence awarded to A2-Yasmeen for offences under Section 120B IPC
and Section 38 of the UAPA is allowed. The order passed by the High
Court in that behalf is set aside and the sentence imposed by the trial court
in respect of offences under Section 120B IPC and Section 38 of the
UAPA against A2 is restored.
21. Appeals stand disposed of, in aforementioned terms.
……………………..J. [Uday Umesh Lalit]
……………………..J. [Indu Malhotra]
New Delhi; August 02, 2019.