BUDHDEO SAHU Vs STATE OF JHARKHAND
Case number: Crl.A. No.-000807-000807 / 2004
Diary number: 4401 / 2004
Advocates: MANOJ SWARUP Vs
GOPAL PRASAD
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 807 OF 2004
Budhdeo Sahu …. Appellant
Versus
The State of Jharkhand …. Respondent
J U D G M E N T
Dr. B.S. Chauhan, J.
1. This appeal has been filed against the judgment and order of
the Jharkhand High Court dated 8.8.2003 passed in Criminal
Appeal No.24 of 1996 (R) by which the High Court has allowed the
said appeal partly, setting aside the conviction and sentence of the
co-accused and upholding the conviction and sentence of the
present appellant against the judgment and order of conviction and
sentence dated 25.3.1996 and 26.3.1996 respectively passed by the
Additional Sessions Judge-cum-Special Judge, Gumla in
connection with Kamdara P.S. Case No.31/1992 (G.R. No.11/1992).
2. The facts and circumstances giving rise to this appeal are that
the appellant was dealing in public distribution shop. Since the
appellant became the Government servant, the license for the said
shop was cancelled in March, 1992. On 10.5.1992, a raid was
conducted at the appellant’s house and during the search a drum
containing 180 liters of kerosene oil was found and, therefore, an
FIR was, accordingly, registered against the appellant and his father
on the same day under the provisions of Section 7 of the Essential
Commodities Act, 1955 as there was a violation of the provisions of
the Bihar Kerosene Dealers’ Licensing Order, 1965 which provided
that a person other than a licensee, was permitted to store kerosene
oil maximum up to 37 liters. The appellant and his co-accused
denied the charges. However, the trial court vide judgment and
order dated 25.3.1996 and 26.3.1996 convicted the appellant and
his father for violation of the aforesaid provisions and sentenced
each of them to undergo R.I. for six months with fine of Rs.500/-
and in default of payment of fine, further to undergo R.I. for one
month.
3. Being aggrieved, the appellant and his father filed the criminal
appeal No.24/1996 (R) before the Patna High Court. The High
Court of Jharkhand at Ranchi disposed of the said appeal vide
judgment and order dated 8.8.2003 by which it acquitted the co-
2
accused Balchand Sahu - father of the appellant, but maintained
the conviction and sentence so far as the present appellant was
concerned. Hence this appeal.
4. We have heard learned counsel for the appellant and learned
counsel for the State. There are concurrent findings of fact so far as
the appellant is concerned. During the raid conducted by the
Department on 10.5.1992 at 1.30 P.M. 180 liters kerosene oil was
found in the house of the appellant. It was specifically stated by
PW.5 Sharvan Sai, BDO, that kerosene oil was measured and it was
found to be 180 liters. In the cross-examination nothing could be
elicited from him that the statement so made by him was not
correct. He has denied the suggestion that no oil was recovered
from the appellant Budhdeo Sahu and he was deposing falsely.
5. Recovery of kerosene oil and quantity thereof cannot be
doubted. Thus, there is no cogent reason to interfere with the said
findings of fact. No material has been placed before us to show that
the findings of fact so recorded are perverse or unreasonable being
based on no evidence. No other point worth consideration and
acceptance was raised. The appeal is liable to be dismissed.
3
6. Learned counsel for the appellant has submitted that the
incident had occurred in 1992. A period of 17 years has elapsed.
The appellant has served about 5 months and 6 days in jail out of
the six months sentence awarded to him and he has deposited the
fine also. Therefore, it has been suggested by him that the sentence
of the appellant be reduced to the period already undergone by him.
Considering the fact that the Act provides minimum punishment of
three months and the appellant has already served for more than 5
months out of the six months sentence awarded to him and has
deposited the fine and a period of 17 years has elapsed, in the facts
and circumstances of this case, the sentence of the appellant is
reduced to the period already undergone by him. Since the
appellant is on bail, his bail bonds are discharged.
7. With these observations, the appeal stands disposed of.
…….…………………………….J. (Dr. Mukundakam Sharma)
…….…………………………….J. (Dr. B.S. Chauhan)
New Delhi; 28th May, 2009.
4
5
Digital Proforma
1. Case No. : Criminal Appeal No. 807 of 2004
2. Date of decision : 28.5.2009
3. Cause Title : Budhdeo Sahu vs.
The State of Jharkhand
4. Coram : Hon’ble Dr. Justice Mukundakam Sharma Hon’ble Dr. Justice B.S. Chauhan
5. Date of C.A.V. : 25.5.2009
6. Judgment delivered : Hon’ble Dr. Justice B.S. Chauhan by
7. Nature of Judgment : Non-Reportable whether reportable
6