RAJU PREMJI Vs CUSTOMS NER SHILLONG UNIT
Case number: Crl.A. No.-001647-001647 / 2007
Diary number: 32482 / 2007
Advocates: ANU GUPTA Vs
B. V. BALARAM DAS
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1647 OF 2007
Raju Premji …. Appellant
Versus
Customs NER Shillong Unit …. Respondent
WITH CRIMINAL APPEAL NO. 956 OF 2009
(Arising out of SLP (Crl.) No. 2047 of 2008)
Arun Kanungo …. Appellant
Versus
D. Pakyntein …. Respondent
J U D G M E N T
S.B. SINHA, J.
Leave granted.
1. These two appeals involving common questions of law and fact are
directed against a judgment and order dated 6th September, 2007 passed by a
Division Bench of the Gauhati High Court in Criminal Appeal Nos. 3(SH)
of 2006 and 4 )SH) of 2006 affirming a judgment of conviction and sentence
dated 21st June, 2006 passed by the learned Special Judge, NDPS, Shillong
in Criminal (NDPS) Case No.26/2003 whereby both the appellants were
convicted under Section 29 of the Narcotic Drugs and Psychotropic
Substances Act, 1985 (for short ‘the NDPS Act’) and were sentenced to
undergo rigorous imprisonment for ten years each and to pay a fine of
Rs.1,00,000/- each; in default of payment of fine, to further undergo a
rigorous imprisonment for one year.
2. Appellant Raju Premji (A-4) was a resident of Shillong. He, however,
had been carrying on business in shoes in West Bengal. Appellant Arun
Kanungo (A-3), however, is a resident of Meghalaya. They along with two
other accused, namely Yashihey Yobin (A-1) and Lishihey Ngwazah
Ngwazah (A-2) were prosecuted for commission of offences under the
NDPS Act.
3. Before placing on record the factual matrix of the matter, we may
notice that whereas accused Nos. 1 and 2 have been convicted for possession
of 380 gms. of heroin, appellants herein were convicted under Section 25 of
the Act for abetment thereof as they purported to have associated themselves
with finding prospective buyers in disposing of the contraband.
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4. The prosecution case in brief is that D. Pakyntein, PW-11, an
Inspector in the Office of the Commissioner of Customs, NER Shillong,
received an information from Special Operation Team of Meghalaya Police
through N.K. Bhandari, PW-4, at about 7.50 p.m. on 19th August, 2003 that
one Yasihey Yobin of Dum Dum, Nogthymmai, accused No.1, had kept
some heroin at his residence and if a search is conducted immediately, the
contraband may be recovered. Thereafter Pakyntein contacted R.M. Chyne,
Superintendent (PW-7), B. Kar, Inspector (PW-2) and N.K. Bhandari, PW-4.
All of them proceeded towards the residence of accused No.1 to conduct the
search. On reaching there, they met the members of the Special Operation
Team alongwith Yobin. After the particulars of Yobin were ascertained, his
house was searched in presence of independent witnesses R.V. Dkha, PW-3
and D. Khyriem, PW-8, in course whereof he took out one suitcase wherein
he had allegedly kept the packet of heroin. However, no heroin was found
therein. On interrogation on the spot, Yobin informed that his brother-in-
law, Lisihey Ngwazah, accused No.2, must have removed the same. He
instructed his wife to contact him and ask him to come back immediately
with goods. Accused No.2 after sometimes turned up with a black bag on
his shoulder. On being asked, he opened the bag and took out the contents
thereof which included one suit case cover of camouflage denim made of
synthetic fabric and one green polythene bag, on opening whereof, one
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plastic packet containing white powder wrapped with two pieces of English
newspaper was recovered.
5. Indisputably, however, the information was received by M.
Kharkrang, Additional Superintendent of Police, PW-9, from his source who
informed that he had been offered to sell drugs by some people and they
have to meet him at Keating Road, whereupon plain clothes policemen were
posted, who nabbed the appellants therefrom. They were brought to the
office of the Superintendent of Police. Physical search was made of the
appellants but nothing was found. They were interrogated whereupon they
allegedly disclosed that the drugs were in possession of accused No.1.
At that point of time, the Customs Officers were informed. Whereas
the police officers reached the village of accused No.1 first, the Customs
Officers joined them later.
6. Appellants herein were in the custody of the police officers since
evening of 19th August, 2003. Their custody was handed over to the
customs officers.
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It is now borne out from the record that whereas all the accused made
two statements each on 20th August, 2003 purported to be under Section 67
of the Act. So far as accused No.4 is concerned the statements made by him
were marked as Exts 17 and 18 whereas those of the accused No.3 are
concerned, they were marked as Exts. 13 and 14. A formal first information
report was lodged only in the afternoon of 20th August, 2003. All the
accused persons were formally arrested at 4.30 p.m. They were subjected to
further interrogation and both the appellants made a third statement on 21st
August, 2003 which were marked as Exts. 19 and 15 respectively. They
were produced before the Magistrate on the same day.
Whereas accused No.4 retracted from his confession on 4th November,
2003, other accused including accused No.3 retracted therefrom while
making their statements under Section 313 of the Code of Criminal
Procedure.
7. A charge sheet was filed against the appellants for commission of
offences under Section 21, 28 and 29 of the Act on 21st November, 2003.
They were convicted, as stated aforesaid. Appeal preferred by them before
the High Court have been dismissed by the reason of the impugned
judgment.
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Accused Nos. 1 and 2 have not preferred any appeal before this Court
against the judgment of the High Court.
8. Mr. U.U. Lalit, senior counsel and Mr. Vikas Mahajan, Advocate, in
support of these appeals would raise the following contentions :-
a. The purported statements having been made by the appellants
before the authorized officers while in custody, the same were hit
under Section 26 of the Evidence Act, 1872.
b. Keeping in view the fact that the accused were not summoned to
make any statement and such statements were made when they
were in custody, the same were wholly inadmissible in evidence.
c In any event, the appellants having retracted from their earlier
statements, no reliance could have been placed thereupon in
absence of any corroboration in material particulars.
d. Even if the statements made by the accused are taken into
consideration, they purported to have offered sale of the
contravention to one Bhiya Ji,, who had not been put on trial,
although summoned, the impugned judgments are liable to be set
aside.
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9. Ms. Shrabani Chakrabarty, learned counsel appearing on behalf of the
respondent, on the other hand, urged:-
a. Appellants having made statements before the officers of the
customs authorities who were not police officers in terms of
Section 67 of the Act, bar in regard to inadmissibility of the
statement as contained in Section 26 of the Evidence Act, 1872
would not apply.
b Statements of the appellants having been corroborated by the
statements of other accused persons, the impugned judgment is
unassailable.
c. Accused Nos. 1 and 2 having been found to be in possession of the
contraband and the appellants having been found to have abetted
them in commission of the crime, it was for them to offer
reasonable explanation in relation thereto.
10. Chapter III of the NDPS Act provides for prohibition, control and
regulation. Chapter IV provides for offences and penalties.
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Section 8 of the Act inter alia prohibits certain operations, except for
the purposes mentioned therein. Section 21 provides for punishment for
contravention in relation to manufactured drugs and preparations. Section
28 provides for punishment for attempt to commit offences. Section 29
provides for punishment for abetment and criminal conspiracy.
11. The Act provides for stringent punishment. Where a statute confers
drastic power and provides for stringent penal provisions including the
matter relating to grant of bail, the conditions precedent therefor must be
scrupulously complied with.
An information was received by the police authorities. The police
officers were empowered officers within the meaning of the provisions of
the NDPS Act. They were required to reduce the same into writing so as to
apprise the higher officers thereabout. No search warrant or authorisation
was obtained. Some plain clothes policemen were posted. In the own words
of prosecution witnesses and particularly those of PWs. 9 and 10, M.
Kharkrang, Additional Superintendent of Police, S.I. N. Thapa, respectively,
the appellants were nabbed. Raid was conducted inter alia by S.I. N. Thapa,
PW-10. They were taken in custody and brought to the office of PW-9.
Even then they were not asked to make any statement. They were not even
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summoned. Their persons were searched without complying with the
provisions of Section 50 of the Act. They were evidently interrogated.
Only on interrogation they disclosed about the address of accused No.1. In
the aforementioned situation, it is difficult to comprehend as to why the
customs officers had to be informed. The police officers could themselves
carry out the search and seizure. They being empowered therefor should
have exercised their own jurisdiction. Customs Officers, we would assume,
were invested with the powers of an Officer Incharge of a Police Station in
terms of a Notification issued under Section 53 of the NDPS Act, but that
does not mean, the police officers were denuded of their jurisdiction
thereunder.
12. Why the police authorities should have transferred the case to the
customs authorities defies any logic. It is admitted that appellants were
taken to Village Nonghymmai of which the accused No.1 was a resident by
the police officers including PWs. 9 and 10. Customs Officers joined them
much later. Search of the house of accused No.1 was not carried out by the
customs officers exclusively. All police officers present joined in the
search. Evidently the search was made after sunset. As information was
received by PW-9 at about 6.30 pm; as is evident from the statement by him
before the Court he left the house of accused No.1 at about 10.00 p.m. while
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the customs officers had still been carrying on some other formalities. All
four accused were brought to the police station for further interrogation and
on the next date the customs officers informed the police officers that both
of them were required to be arrested. It is at that time that their custody was
handed over to the customs officers.
13. PW-7, R.M. Chyne, indisputably was the officer before whom the
purported statements were made. There is nothing on record to show that
any summons were served on them. No such summon had been brought on
record.
14. It had been accepted that no deal was found to have taken place. The
accused persons and the informant were only talking amongst themselves.
He could not have even heard their conversation. Admittedly the informant
was one Bhaiya Ji. He had not been examined for which no explanation has
been offered.
15. Admittedly three statements were taken from each of the accused.
The first one was a narrative one. The second was in question and answer
form. The third statement was taken admittedly after the formal First
Information Report was lodged.
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16. It stands admitted that the officer concerned, R.M. Chyne, PW-7,
thought that the accused could be examined times without number unless
they make replies to their satisfaction.
17. The application of the provisions of Section 67 of the Act is required
to be considered in the aforementioned factual backdrop. It reads as under :-
“Section 67 - Power to call for information, etc.
Any officer referred to in section 42 who is authorised in this behalf by the Central Government or a State Government may, during the course of any enquiry in connection with the contravention of any provisions of this Act,--
(a) call for information from any person for the purpose of satisfying himself whether there has been any contravention of the provisions of this Act or any rule or order made thereunder;
(b) require any person to produce or deliver any document or thing useful or relevant to the enquiry;
(c) examine any person acquainted with the facts and circumstances of the case.”
18. An empowered officer, therefore, is entitled to examine any person
acquainted with the facts and circumstances of the case, inter alia during the
course of any enquiry in connection with the contravention of any provision
of the Act. As the term ‘enquiry’ is not defined under the NDPS Act, its
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meaning assigned in Section 2(g) of the Code of Criminal Procedure as also
in an etymological sense and the manner may be held to be applicable.
19. From the very beginning concededly the appellants were in the police
custody. They were put to interrogation by the police officers. They were
not free persons. They were under orders of restraint and thus would be in
the custody of the police officers. Any statement made by them while in
custody of a police officer would be inadmissible in evidence in terms of
Section 26 of the Indian Evidence Act, 1872, which reads as under :-
“26. Confession by accused while in custody of police not to be proved against him - No confession made by any person whilst he is in the custody of a police-officer, unless it be made in the immediate presence of a Magistrate, shall be proved as against such person.
Explanation - In this section "Magistrate" does not include the head of a village discharging magisterial functions in the Presidency of Fort St. George or elsewhere, unless such headman is a Magistrate exercising the powers of a Magistrate under the Code of Criminal Procedure,1898 (V of 1898).”
20. The customs officer as per the Notification issued by the Central
Government was an officer incharge of the police station. All powers
available to an officer incharge of a police station, therefore, were available
to him. One of the attributes of the power of an officer incharge is a power
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to investigate into a commission of cognizable offence. He can also file a
charge sheet.
21. A constitution Bench of this Court in State of Punjab v. Baldev Singh,
[(1999) 6 SCC 172 ], held as under :-
“28. This Court cannot overlook the context in which the NDPS Act operates and particularly the factor of widespread illiteracy among persons subject to investigation for drug offences. It must be borne in mind that severer the punishment, greater has to be the care taken to see that all the safeguards provided in a statute are scrupulously followed. We are not able to find any reason as to why the empowered officer should shirk from affording a real opportunity to the suspect, by intimating to him that he has a right “that if he requires” to be searched in the presence of a gazetted officer or a Magistrate, he shall be searched only in that manner. As already observed the compliance with the procedural safeguards contained in Section 50 are intended to serve a dual purpose — to protect a person against false accusation and frivolous charges as also to lend creditability to the search and seizure conducted by the empowered officer. The argument that keeping in view the growing drug menace, an insistence on compliance with all the safeguards contained in Section 50 may result in more acquittals does not appeal to us. If the empowered officer fails to comply with the requirements of Section 50 and an order or acquittal is recorded on that ground, the prosecution must thank itself for its lapses. Indeed in every case the end result is important but the means to achieve it must remain above board. The remedy cannot be worse than the disease itself. The legitimacy of the judicial process may come under a cloud if the court is seen to condone acts of lawlessness conducted by the investigating agency during search operations and may also undermine respect for the law and may have the effect of unconscionably compromising the
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administration of justice. That cannot be permitted.”
22. We would, for this purpose, assume that such confessions are not hit
with Section 25 of the Evidence Act, 1872 but even then they must receive
strict scrutiny.
This Court in Kanhaiyalal v. Union of India, [(2008) 4 SCC 668],
upon taking into consideration number of decisions, held as under :-
“43. The law involved in deciding this appeal has been considered by this Court from as far back as in 1963 in Pyare Lal Bhargava case. The consistent view which has been taken with regard to confessions made under provisions of Section 67 of the NDPS Act and other criminal enactments, such as the Customs Act, 1962, has been that such statements may be treated as confessions for the purpose of Section 27 of the Evidence Act, but with the caution that the court should satisfy itself that such statements had been made voluntarily and at a time when the person making such statement had not been made an accused in connection with the alleged offence.”
23. Whether a confessional statement is voluntary and free from any
pressure must be judged from the facts and circumstances of each case.
This Court in Mohtesham Mohd. Ismail v. Spl. Director, Enforcement
Directorate, [(2007) 8 SCC 254 ], has held as under :-
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“20. We may, however, notice that recently in Francis Stanly v. Intelligence Officer, Narcotic Control Bureau, Thiruvananthapuram this Court has emphasised that confession only if found to be voluntary and free from pressure, can be accepted. A confession purported to have been made before an authority would require a closer scrutiny. It is furthermore now well settled that the court must seek corroboration of the purported confession from independent sources.”
In Noor Aga v. State of Punjab and another, [2008 (9) SCALE 681],
this Court held:-
“102. Section 25 of the Evidence Act was enacted in the words of Mehmood J. in Queen Empress v. Babulal [ ILR (1884) 6 All. 509 ] to put a stop the extortion of confession, by taking away from the police officers as the advantage of providing such extorted confession during the trial of accused persons. It was, therefore, enacted to subserve a high purpose.”
24. In any event if they were in custody of the police officers as also the
customs officers, although they were not accused in strict sense of the term,
any confession made by them would not be admissible in terms of Section
26 of the Evidence Act, 1872.
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25. Leaned counsel has relied upon a decision of the Kerala High Court in
Kochan Velayudhan v. State of Kerala, [AIR 1961 Kerala 8], wherein it
was observed :-
“21. In Ramrao Ekoba v. The Crown, AIR 1951 Nag 237 Hemeon, J., held that:
"Although the failure to comply with the provisions regulating searches may cast doubts upon the bona fide of the officers conducting the search, there is nothing in law which makes the evidence relating to an irregular search inadmissible and a conviction based on such evidence is not invalid on that ground alone".
26. The confession was retracted by accused No.4 only after a few days.
The learned Special Judge has taken into consideration the fact of such
retraction. Taking into consideration the facts and circumstances of the case,
we are of the firm opinion that confession cannot be said to have been made
by the appellants voluntarily.
As the appellants were not found to be in possession of the
contraband, the burden of prove never shifted on them.
27. For the reasons abovementioned these appeals are allowed. The
appellants are directed to be released forthwith if not required in connection
with any other case.
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………………………J. [ S.B. SINHA ]
………………………J. [ R.M. LODHA ]
New Delhi. May 6, 2009
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