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Judgment
Heard Shri Rajneesh Naik, learned Advocate appearing for the appellant and Shri S. R. Rivankar, learned Public Prosecutor appearing for the
State-respondent.
The appellant who is suffering the sentence of imprisonment consequent to his conviction under Section 8(c) read with Section 20(b)(ii)(C) of the
Narcotic Drugs and Psychotropic Substances Act, 1985, is challenging his conviction in the present appeal against the State.
The State-Respondent had laid a chargesheet through the Anti Narcotic Cell Police Station against the appellant on the premise that on 21.01.2013,
upon information, the staff of Anti Narcotic Cell Police Station, Panaji, (for short, ANC), led by PSI Shitakant Nayak and the staff of the ANC
Police Station had conducted a raid on the said evening between 19.30 hours to 22.45 hours near the Bus Stop Shed at Khendeer Junction, Morjim-
Goa and caught the appellant-accused red handed who was found in illegal possession of 1.026 kgs of charas approximately worth of ₹1,55,000/- in
the international market and the same was attached under the search panchanama alongwith cash of ₹130/- in different denomination, one Mobile
phone make G Five and a laminated election epic card of the appellant. He had thus committed the offences punishable under Section 20(b)(ii)(C)
of the NDPS Act 1985, (Act, for short hereinafter).
The appellant-accused challenged the conviction on the premise that the impugned judgment and order was legally perverse being contrary to law
and the evidence on record.
The learned Special Judge had exercised jurisdiction not vested on him and failed to exercise jurisdiction so vested and/or acted in exercise of his
jurisdiction with illegality and/or material irregularity whilst convicting the appellant for the said offences. The learned Special Judge had committed
a manifest jurisdictional error in law and/or on facts in arriving at the finding that the prosecution had proved that the appellant had committed the
offence on the stated date for being found in possession of 1.026 kgs of charas thereby committing the offence punishable under Section 8(C) read
with Section 20(b)(ii)(c) of the Act.Â
The learned Special Judge had committed a jurisdictional error in law and/or facts in arriving at a conclusion that the independent panch witness
was very much present at the time of the raid despite his evidence being riddled with discrepancies, contradictions and omissions which cast a serious
doubt about his presence at the time of the raid. Moreso, there was difference in the time when he was stated to have come to the Police Station as
stated in his examination in chief vis a vis the timing recorded in the Station Diary. There was discrepancy in his testimony on the direction for
proceeding for the raid vis a vis the statement given by him and the I.O. PI S. Halankar (Pw.7) as a member of the raiding party and the explanation
given by the I.O. was not sufficient which cast a serious doubt on the conduct of the raid.Â
The learned Special Judge committed a manifest jurisdictional error in law and/or facts in holding that the contents of the panchanama stood proved
through the panch witness Balkrishna (Pw6) when there was a serious doubt on the entries made on the green envelope exhibit 1 containing the
muddemal charas. The learned Special Judge committed a manifest jurisdictional error in failing to appreciate that there was a violation of section
50 of the Act which was mandatory particularly when the substance was found on the body of the person and partial compliance was no
compliance entitling the appellant to an acquittal. The impugned judgment was assailable on such and similar grounds taken in the appeal memo and
therefore the appeal had to be allowed and the judgment of conviction had to be quashed and set aside.
Shri Rajneesh Naik, learned Counsel appearing for the appellant came to be heard on behalf of the appellant who invited my attention to the
testimony of the pancha Balkrishna (Pw6) at the outset to show that there was no due compliance with the mandate of Section 50 of the Act and
therefore there was every duty on the prosecution to examine the other pancha which it had failed to do. The learned Judge had held to the
contrary in the impugned judgment despite there being no compliance with Section 50 of the Act and to that extent, the finding of the learned Special
Judge was incorrect. He also referred to the testimony of the pancha Balkrishna (Pw6) on the time of reporting at the Police Station as stated by
him unlike the entry in the Station Diary and the finding in the impugned judgment to point out that the learned Special Judge was in error. He
pointed out to various discrepancies in the testimony of the panch witness read with that of PI S. Halarnkar (Pw.7) and PSI S. Nayak (Pw8) and
submitted that the appellant was entitled to a reversal of the judgment and an acquittal in his favour.
Shri S. R. Rivankar, learned Public Prosecutor submitted that the raid was conducted at Morjim on 21.01.2013 between 19.30 hours to 22.45 hours
and that there was due compliance with the requirements of the Act in so far as the recovery of the contraband charas was concerned. The
appellant-accused was given the right of being searched in the presence of a Magistrate or a Gazetted Officer and there was due compliance with
the mandate of Section 50 of the Act. He raised a query whether an offer made to the accused to be searched in the presence of a Magistrate or
other officer amounted to substantial compliance of Section 50 and in that context submitted that an “other officer†took within its sweep a
Gazetted Officer. He referred to the evidence of the Pancha Balkrishna (Pw.6) and submitted that PC Polekar(Pw.4) who was examined much
prior to him had clearly made a reference to the offer being made to the appellant to be searched before a Magistrate or a Gazetted Officer and there
was no scope for tutoring the witness having been examined prior to Balkrishna(Pw.6). He adverted to the testimony of PI S. Halarnkar (Pw.7)
and that of PSI S. Nayak (Pw.8) and submitted that both of them had made due reference to the offer being made to the accused-appellant to be
searched in the presence of a Magistrate or a Gazetted Officer and therefore there was no basis in the contention of Shri Rajneesh Naik, the learned
Counsel for the appellant that there was a breach of Section 50 of the Act.Â
Shri S. R. Rivankar, learned Public Prosecutor further contended that there was no discrepancy in so far as the direction for going for the raid to
Morjim is concerned and the minor discrepancy/omission that had occurred in the testimony of Shri Balkrishna (Pw.6) stood duly explained by PI S.
Halarnkar (Pw.7). In so far as the statement of Balkrishna (Pw.6) of going to the spot in Ritz car and returning in a Swift car was concerned, Shri
Rivankar, the learned Public Prosecutor adverted to the evidence of PSI S. Nayak (Pw.8) and submitted that it was not at all a material discrepancy
as to create doubt in the prosecution case and moreover as both the Officers PI S. Halarnkar (Pw.7) and PSI S. Nayak (Pw.8) had taken their
respective vehicles being Ritz and the Swift car to the spot of raid and the pancha having accompanied either of them on the way and the return
journey did not affect the tenor of the raid and more particularly the recovery of the contraband charas from the possession of the
appellantaccused. He also tried to explain away the statement of Balkrishna(Pw.6) vis a vis the writing in red on the muddemal envelope exhibit A
being recorded at the spot of the raid unlike the same having been recorded on return from the raid at the Police Station to contend that what was
material was the act of the pancha to sign the envelope at the spot and this discrepancy was inconsequential and did not vitiate the raid. There was no
material produced on record by the appellant to vitiate the prosecution case and therefore there was no case made out for interference with the
judgment of the Trial Court. Shri Rivankar, learned Public Prosecutor placed reliance in Kumari Pun & Ors. vs. State of Goa [2017 (0) Supreme
(Mah) 1276], Vijaysinh Jadeja vs. State of Gujrath [2011(1) SCC 609] and State of Punjab vs Baldev Singh [1999 (6) SCC 172] qua the compliance
with Section 50 of the Act and closed his arguments.
i would consider the submissions of Shri Rajneesh Naik, learned Counsel appearing for the appellant and Shri S. R. Rivankar, learned Public
Prosecutor on behalf of the State, the judgments relied upon and in the light thereof and materially the evidence on record, proceed to decide the
appeal appropriately.
Section 50 of the Act deals with the conditions under which a search of persons shall be conducted. Sub-section (1) reads as follows :
“(1) When any officer duly authorised under section 42 is about to search any person under the provisions of section 41, section 42 or section 43,
he shall, if such person so requires, take such person without unnecessary delay to the nearest Gazetted Officer of any of the departments mentioned
in section 42 or to the nearest Magistrate.
(2) If such requisition is made, the officer may detain the person until he can bring him before the Gazetted Officer or the Magistrate referred to in
sub-section(1).
In other words, a bare reading of Section 50(1) indicates in no uncertain terms that when any Officer duly authorised is about to search any person
under the provisions of Section 41, 42 or Section 43, he shall if such person so requires, take such person without unnecessary delay to the nearest
Gazetted Officer of any other Departments mentioned in Section 42 or to a nearest Magistrate. In other words, the offer of search which has to be
made to a person suspected to be in possession of contraband and when the search of his person is proposed to be taken, must be offered to be taken
in the presence of a Gazetted Officer or a Magistrate and no other. Therefore, a plain reading of Section 50 of the Act would negate the contention
of Shri Rivankar, learned Public Prosecutor, that any “Officer†would take within its sweep a Gazetted Officer as contemplated under Section 50
of the Act.
In Kumari Peram Pun (supra), the complainant Lady Police Sub Inspetor, had received a reliable information about six Nepali Nationals likely to
come to Siolim in a taxi to deliver a narcotic substance charas to their prospective customers and thereupon she had reduced it to writing and sent a
copy thereof to the Dy.SP through a Police Constable and thereafter secured the presence of two panchas, appraised them about the information,
introduced to the raiding party members, shown the seal of Anti Narcotic Cell Panaji-6 with Ashoka Emblem alongwith the kit box and had proceeded
for the raid. After detaining the suspects, she had informed them i.e. the three males and three female Nepalis that she had a right to be searched in
the presence of a Gazetted Officer or a Magistrate to which all of them had declined and who had also declined the search of the raiding party
members and panchas as offered by her. It was contended on their behalf that there was no compliance with Section 50 of the Act as none of them
were told that the search was taken for the purpose of drugs. There was also no compliance with Section 50 of the Act as the search of the female
accused was not conducted before the female panchas but before the male panchas.Â
In Kumari Peram Pun (supra) in that context, a learned Single Judge of this Court on considering the factual matrix held that there was substantial
compliance with the requirement of Section 50 of the Act. It was not a case like the present Appeal where the search was taken before a
Magistrate or other Officer and in the context of Kumari Peram Pun it was otherwise and the learned Judge held that there was substantial
compliance with Section 50 of the Act. This judgment does not at all advance the contention of Shri Rivankar, learned Public Prosecutor on the
compliance with the mandate of Section 50 of the Act.
In Vijaysinh Jadeja (supra), the short question which arose for consideration before the Apex Court was whether Section 50 of the Act casts duty
on the empowered officer to inform the suspect of his right to be searched in the presence of a Gazetted Officer or a Magistrate if he so desires or
whether a mere enquiry by the said officer as to whether the suspect would like to be searched in the presence of a Magistrate or a Gazetted Officer
can be said to be due compliance with the mandate of the said Section. The Five Judge Bench considered the decision rendered by a three Judge
Bench of the Apex Court in Joseph Fernandes vs. State of Goa [2000 (1) SCC 707] where it was held that even when the searching officer informed
him that “if you wish you may be searched in the presence of a Gazetted Officer or a Magistrate; it was held that it was in substantial compliance
with the requirement of Section 50 of the Act and observed that it did not agree with the contention that there was noncompliance with the mandatory
provisions contained in Section 50 of the Act.Â
In Vijaysinh Jadeja (supra), the Five Judge Bench considered the Constitution Bench judgment in Baldev Singh's case where it was concluded,
“ (1) That when an empowered officer or a duly authorised officer acting on prior information is about to search a person, it is imperative for him
to inform the person concerned of his right under sub-section(1) of Section 50 of being taken to the nearest Gazetted Officer or the nearest Magistrate
for making the search. However, such information may not necessarily be in writing; (2) That failure to inform the person concerned about the
existence of his right to be searched before a Gazetted Officer or a Magistrate would cause prejudice to an accused; and (3) that a search made by
an empowered officer on prior information without informing the person of his right that if he so requires he shall be taken before a Gazetted Officer
or a Magistrate for search and in case he so opts, failure to conduct his search before a Gazetted Officer or a Magistrate, may not vitiate the trial but
would render the recovery of the illicit article suspect and vitiate the conviction and sentence of an accused, where the conviction has been recorded
only on the basis of the possession of the illicit article, recovered from his person, during a search conducted in violation of the provisions of Section 50
of the Act. It also considered the aspect that whether or not the safeguards provided in Section 50 have been duly observed would have to be
determined by the Court on the basis of the evidence led at the trial. Finding on that issue, one way or the other would be relevant for recording an
order of conviction or acquittal.Â
In Vijaysinh Jadeja (supra), the Five Judge Bench were of the firm opinion that the object with which the right under Section 50(1) of the NDPS
Act, by way of a safeguard has been conferred on the suspect vis a vis to check the misuse of power to avoid harm to innocent persons and to
minimise the allegations of planting or foisting of false cases by the law enforcement agencies, it would be imperative on the part of the empowered
officer to apprise the person intended to be searched of his right to be searched before a Gazetted Officer or Magistrate. We have no hesitation in
holding that in so far as the obligation of the authorised officer under sub-section (1) of Section 50 of the NDPS Act is concerned, it is mandatory and
requires a strict compliance. Failure to comply with the provision would render the recovery of the illicit article suspect and vitiate the conviction if
the same is recorded only on the basis of the recovery of the illicit article from the person of the accused during such search and answered the
reference accordingly.
Baldev Singh (supra), a judgment of the Five Judge Bench of the Apex Court considered the scope and ambit of Section 50 of the Act qua the
right of the accused to be informed that he is entitled to be searched in the presence of a Magistrate or a Gazetted Officer and held that failure to
conduct his search before a Gazetted Officer or a Magistrate, may not vitiate the trial but would render the recovery of the illicit article suspect and
vitiate the conviction and sentence of an accused where the conviction has been recorded only on the basis of the possession of the illicit article
recovered from his person during a search conducted in violation of the provisions of Section 50 of the NDPS Act. None of these judgments
buttress the contention of Shri Rivankar, learned Public Prosecutor on behalf of the State that an offer of being searched before a Magistrate or any
Officer would amount to substantial compliance to Section 50 of the Act and that any recovery made in breach thereof resulting in conviction would
vitiate such conviction.
In the background of these judgments, i would look to the factual matrix to assess the contention of Shri Rajneesh Naik, the learned Advocate for
the accused and Shri S. R. Rivankar, learned Public Prosecutor whether the impugned judgment was vitiated on account of non-compliance with the
mandate of Section 50 of the Act amongst other grounds raised in the appeal memo and whether the appellant is entitled to a reversal of a judgment
on this and other counts. In that context, it would be apt to refer to the testimony of PC Polekar (Pw.4), no doubt examined prior in point of time to the
panch witness but nontheless a departmental witness who revealed about the disclosure of the information received by PSI S. Nayak (Pw.8), it being
reduced to writing and sent by him to the Dy.SP for his information and thereafter after other compliances, having procured the panch witnesses to
proceed for the raid alongwith the kitbox containing the weighing, packing and sealing materials amongst others and PSI S. Nayak (Pw.8) personally
carrying the seal of ANC Panaji-7 with the Ashoka Emblem with him. Materially, he revealed that on reaching the spot of raid as per the prior
information, PSI S. Nayak (Pw.8) had detained the appellant, introduced himself apart from the members of the raiding parties and panchas and
after obtaining his personal details, told him about the information received by him that he wanted to take his personal search and in that context an
offer being made to him that he had the right to be searched in the presence of a “Gazetted Officer or a Magistrate.†and the appellant having
declined such offer. There was no rebuttal of his testimony on such offer being made to the accused by PSI S. Nayak (Pw.8).
Coming to the material testimony of the pancha Balkrishna (Pw.6), he had stated that PSI S.Nayak(Pw.8) had requested him to act as a panch
witness after he reported at the Police Station at 3.30 p.m. with the arrival of the second pancha fifteen minutes later and that PSI S. Nayak (Pw.8)
had told both of them of the reliable information received by him about a person coming to deliver drugs to his customer at a Junction at Morjim on
21.01.2013 between 19.30 hours to 22.45 hours. PSI S. Nayak (Pw.8) also told them that he had reduced the information to writing and sent the
same to the office of the DySP ANC followed by the introduction of the raiding party members including PI S. Halarnkar (Pw.7) followed by showing
of the seal of the ANC Panaji, Goa-7 with the Ashoka Emblem and the kit box containing the weighing, packing and sealing materials being carried at
the spot of raid with emergency and search lights. Â
Materially, on the aspect of the offer, he revealed that after the suspect was identified by PSI S. Nayak (Pw.8), PSI S. Nayak had introduced
himself by his designation as also the raiding party members including the panchas to the appellant and then taken his particulars. PSI S. Nayak
(Pw.8) had particularly informed the appellant that he had received reliable information that he would come to the spot to deliver drugs to a
prospective customer, that he wanted to take his personal search and that he had a right to be searched in the presence of a Magistrate or “some
Officer†which the appellant declined. PSI S. Nayak (Pw.8) had also given him an offer to search the raiding party members including the
panchas but the appellant had declined such an offer. Despite his cross examination, the witness maintained his earlier statement that PSI S. Nayak
(Pw.8) had informed the appellant that he has a right to be searched before a Magistrate or “an Officerâ€. In the circumstances, therefore,
there is serious doubt whether this pancha was at all present at the time of the raid and when such offer was purportedly made to the appellant in
compliance with Section 50 of the Act.
PI S. Halarnkar (Pw.7) had materially revealed about the information received by PSI S. Nayak (Pw.8), conveyed it to him and to his superior
officers after reducing it to writing and thereafter he had accompanied them for the raid after appraising the raiding party members and the panchas,
procured in the meantime about the reliable information and showing them the kitbox containing the weighing, packing and sealing materials apart from
a typewriter and related materials. On the aspect of the offer, PI S. Halarnkar (Pw.7) had revealed that PSI S. Nayak (Pw.8) had informed the
appellant that he had a right to be searched in the presence of a Gazetted Officer or a Magistrate and that if he so desires, his search would be
conducted in the presence of a Gazetted Officer or a Magistrate but the appellant had declined the offer. PSI S. Nayak (Pw.8) had also informed the
appellant that he had arrived to search the raiding party members including the panchas and he had declined the same. Without going into the other
aspect of his testimony, there was no rebuttal of his statement qua the offer to the accused in compliance with Section 50 of the Act.
PSI S. Nayak (Pw.8) too had narrated the sequence of events from the time of the receipt of the reliable information, it being reduced to writing
and being forwarded to the Dy.SP ANC for his information, the procurement of the panchas, revealing to them and the raiding party members about
such information and after complying with all the formalities having proceeded alongwith them for the raid, he personally carrying the seal of ANC
Panaji-7 with the Ashoka Emblem to be used during the course of the raid. At the assigned spot, he had encountered the said appellant, introduced
himself by his designation as also the raiding party members, told him of the receipt of the reliable information and that he wanted to take his personal
search for narcotic drugs. However, before commencing his personal search, he had informed the appellant that he had a right to be searched in the
presence of a Gazetted Officer or a Magistrate and if he desires, his search would be conducted in their presence but the appellant had declined such
an offer. He had also given the offer to search the raiding party members and the panchas but the appellant had declined the offer. He too like
PI S. Halarnkar (Pw.7) was unshaken in material aspects in that regard. A pertinent reference is made to the testimony of PI S. Halarnkar (Pw.7)
and PSI S. Nayak (Pw.8) since their statement being those of departmental witnesses would have carried significant force on the aspect of the offer
in compliance with Section 50 of the Act provided the panch witness Balkrishna (Pw.6) had stated so in no uncertain terms and they had corroborated
his version. Here is a case where the pancha did not reveal the offer as required in terms of the mandate of Section 50 of the Act and therefore an
assertion by the two Police Officers, PI S. Halarnkar (Pw.7) and PSI S. Nayak (Pw.8), would be of no consequence. Materially, there was also no
explanation forthcoming at the instance of the prosecution to account why the second pancha was not examined who would have lent independent
credibility to their version on the offer of search and in compliance with Section 50 of the Act. It was also not the case of the prosecution as borne
out from the records that the second pancha was either dead or beyond their reach or otherwise not available for the purpose of examination.
Therefore, in the light of these observations, it must be said that the statement of the pancha Balkrishna (Pw.6) on the said offer in terms of the
mandate of Section 50 of the Act does not stand proved creating a serious doubt on his person at the spot and otherwise vitiating the conviction
against him.
The pancha had otherwise stated that they had proceeded to the spot of raid in the Ritz car belonging to PSI S. Nayak (Pw.8) and driven by him in
which both of them and one Constable had travelled and the second car was a Swift car bearing distinct registration number belonging to PI S.
Halarnkar (Pw.7) and driven by him alongwith other Constables and two more Constables accompanying them on their motorcycles.
Shri Rajneesh Naik, learned Advocate appearing for the appellant pointed to his statement in the cross examination that PSI S. Nayak (Pw.8) had
only told them that the information that one person was to come to deliver drugs without referring to the drugs as charas and could not account for its
record in the panchanama. However, it is not a material discrepancy going to the root of the prosecution case and therefore no advantage could be
drawn in that regard nor could the impugned judgment be faulted on that count. Shri Naik, learned Advocate for the appellant also stated about him
having returned in the Ritz car from the spot at Morjim on the conclusion of the raid unlike the version of PI S. Halarnkar (Pw.7) that they had come
back in his Swift car from Morjim to Panaji. This again is not a vital aspect affecting the credibility of the witness on the conduct of the raid and the
recovery of the purported drug charas as to affect the prosecution case. Some amount of latitude can be given to the witness having lapsed in making
the statement on return either in the car driven by PI S. Halarnkar(Pw.7) or PSI S. Nayak (Pw.8).Â
Balkrishna (Pw.6) had further stated that on recovery of the contraband charas from the person of the appellant, it was put in blue polythene bag
and then in a green colour envelope on which the details of the seizure were recorded by PSI S. Nayak (Pw.8) and sealed with the seal of ANC
Panaji Goa-7 with the Ashoka Emblem and marked exhibit 1 which was signed by him and the other pancha and PSI S. Nayak (Pw.8). PI S.
Halarnkar (Pw.7) had written something on the envelope in red pen. During his cross examination and upon being shown the green envelope exhibit
1 and the box in red ink with the writing therein, he stated that the said writing was made by PI S. Halarnkar (Pw.7) at the spot. The envelope in
question was examined on opening the sealed parcel in Court and when it was found that this writing was relating to the Crime number and the entry
number in the Muddemal Register. Both these notings i.e. of the Crime number and the Muddemal Register entry number could never had been
within the knowledge of the IO at the spot of raid much less being written on the envelope at the spot of raid. The clear assertion by Balkrishna
(Pw.6) that this writing was made at the spot, once again creates a serious doubt on the recovery of the contraband and its packing and sealing at the
spot of the raid, the benefit of which must necessarily enure in favour of the appellant as rightly submitted by Shri Naik, learned Advocate for the
appellant. It creates a doubt whether the pancha was at all present at the spot of the raid and had signed the envelope at the spot or whether
he was a signatory to it at the Police Station where these entries were effected as per the version of PI S. Halarnkar (Pw.7) and PSI S. Nayak
(Pw.8). Moreover, the extract of the Muddemal Register produced alongwith his testimony indicates that this entry was made at the Police Station
and therefore the version of the pancha that it was drawn at the spot of the raid creates a serious doubt on his presence coming from an independent
witness.  PSI S. Nayak (Pw.8) had confirmed that the writing in red ink in the box on the reverse of the envelope exhibit-1 was done at the ANC
Police Station and not at the spot. Assertion of the pancha Balkrishna (Pw.6) raises a doubt on his presence and ultimately his testimony as an
independent witness to the entire raid.
Shri Rajneesh Naik, learned Advocate appearing for the appellant had also tried to carry forward his case to create doubt in the prosecution
version on the premise that the direction of proceeding for the raid as given by the pancha Balkrishna (Pw.6) and PI S. Halarnkar (Pw.7) apart from
PSI S. Nayak (Pw.8) were not in consonance with each other. There was a minor discrepancy where the IO had clarified that as they reached
Mapusa Police Station and as there was a road block, they had taken a diversion and gone via St. Xavier's College towards Morjim unlike the
statement of the pancha that from Mapusa Police Station, they had directly gone to Morjim. This is not a material contradiction as sought to be
blown out of proportion by Shri Naik, learned Advocate for the appellant and as to reap any benefit therein. However, the case of the State has
fallen apart primarily from the version of the pancha which clearly indicates that there was noncompliance with the mandate of Section 50 of the Act
and consequently on the premise on the entry on the envelope at the spot unlike it being made at the Police Station at the conclusion of the raid.
State of Rajasthan (supra) held that in appreciation in evidence, contradictions, inconsistencies, exaggerations or embellishments, improvements
and irrelevant details not corroding the credibility of the witness cannot be levelled as omissions or contradictions and that they were inconsequential
to disbelieve the case of the prosecution. This judgment with respect does not in any manner support the contention of Shri Rivankar, learned Public
Prosecutor on behalf of the State particularly in so far as the offence under the Act is concerned. Therefore, having heard Shri Rajneesh Naik,
learned Advocate for the appellant and Shri Rivankar, learned Public Prosecutor on behalf of the State, the Appeal is bound to succeed for the earlier
recorded reasons and in view thereof, i pass the following :
O R D E R
The appeal is allowed. The judgment of conviction is quashed and set aside and the appellant is directed to be set at liberty if not required in custody
in any other case or Crime either under the Act or any other penal statute.