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Judgment
M. Karpagavinayagam, J.—Kumar alias Azhukku Kumar is the appellant herein.
Aggrieved by the conviction u/s 8(c) read with Section 21 of the N.D.P.S. Act, sentencing to undergo ten years rigorous imprisonment and to
pay a fine of Rs.1,00,000/-, the appellant has filed this appeal.
The facts leading to the filing of this appeal are as follows:
On 29.5.1996, at about 11.30 A.M., on information, P.W.1, Head Constable of N-2 Kasimedu Police Station and P.W.2, Woman constable,
conducted a raid near Kasimedu Thandiyar Nagar Main Street and Jeevarathinam Street Junction and found the accused in a suspicious manner.
When the appellant was searched, he was found in possession of five small paper packets containing heroin powder, weighing 1450 milligrams.
Similarly two other persons by name Vijayakumar and Kala were also searched and various quantities of the contraband heroin were recovered
from them.
After observing all the formalities, the report had been sent to P.W.4, the Inspector of Police. After completion of investigation, P.W.4 filed a
charge sheet against all the three accused persons for the offences u/s 8(c) read with Section 21 of the N.D.P.S. Act.
On behalf of the prosecution, P.Ws.1 to 4 were examined, Exs.P1 to P16 were filed and M.Os.1 to 3 were marked. On the side of the defence
D.Ws.1 to 3 were examined and Ex.D1 was marked.
After the trial was over, when the accused persons were questioned u/s 313, Cr.P.C., they denied their complicity.
After the defence was closed, the matter was posted for arguments. On that day, the appellant-A1 was absent. Therefore, the case in respect of
A2 and A3 was split up and the matter was argued. Ultimately, the case as against A2 and A3 ended in acquittal.
Subsequently, the appellant-A1 surrendered before the Court and the matter was argued. The trial Court, on considering the evidence relating
to the search and seizure in respect of A1, concluded that the appellant was liable to be convicted u/s 8(c) read with Section 21 of the N.D.P.S.
Act and accordingly sentenced him to undergo ten years rigorous imprisonment and to pay a fine of Rs.1,00,000/-.
Challenging this conviction and sentence, the counsel for the appellant would raise several grounds relating to violation of the various mandatory
provisions contained in the N.D.P.S. Act.
I have heard the Additional Public Prosecutor.
It may not be relevant to refer all the grounds urged by the counsel for the appellant, since, in my view, the appeal has to be allowed on a short
ground.
Admittedly, the accused/appellant was searched in compliance of the provisions of Section 50 of the N.D.P.S. Act. While invoking Section 50
of the N.D.P.S. Act, the accused must be informed about the right of being searched, in the presence of a Gazetted Officer or a Magistrate.
P.Ws.1 to 4 would state that when they asked A1 whether he is to be taken to the Magistrate or a Gazetted officer, he stated that he could be
searched by the police themselves. The reading of the evidence of P.Ws.1 and 2 shows that the right conferred u/s 50 of the N.D.P.S. Act has not
been conveyed to the appellant.
It is pointed out by the Additional Public Prosecutor that the right was conveyed to the appellant-A1 and his signature was obtained, as
referred to in Ex.P5. Strangely, this was not referred to either in the First Information Report or in the deposition of P.Ws.1 and 2 . Therefore, in
my view, the contents of Ex.P5 has not been properly referred to by adducing necessary evidence by P.Ws.1 and 2. Under those circumstances, I
am of the view that the mandatory provisions of the N.D.P.S. Act have not been complied with.
Furthermore, on the very same facts, A2 and A3 have been acquitted by the trial Court, holding that the evidence of the witnesses cannot be
believed in respect of the seizure of the contraband from them.
There is no dispute that the prosecution case is that all the three accused were found together, and from them, the contraband was seized.
Therefore, when the trial Court found that A2 and A3 were not guilty, the same reasoning would apply to the appellant-A1 also.
In this case, the State did not choose to prefer any appeal in respect of A2 and A3. Therefore, the appeal is allowed and the conviction and
sentence are set aside. The appellant is directed to be released forthwith.