RAVINER SINGH Vs STATE OF HIMACHAL PRADESH
Case number: Crl.A. No.-000016-000016 / 2003
Diary number: 12758 / 2002
2009(9) SCR 937 RAVINDER SINGH
V. STATE OF HIMACHAL PRADESH (Criminal Appeal No. 16 of 2003)
APRIL 30, 2009 [DR. ARIJIT PASAYAT AND ASOK KUMAR GANGULY, JJ.]
The Judgment of the Court was delivered by
DR. ARIJIT PASAYAT, J. 1. Heard learned counsel for the parties.
2. Challenge in this appeal is to the judgment of a learned
Single Judge of the Himachal Pradesh High Court upholding the
conviction of the appellant for offence punishable under Section
61(1)(a) of the Punjab Excise Act, 1914 (hereinafter referred to as
'the Act').
3. The allegation against the accused-appellant was that he
was carrying illicit liquor in a container wrapped in a gunny bag.
The accused was driving truck bearing No.HPA-1975 and the truck
was stopped and search was carried out. On checking the
container, it was found that it contained five bottles of illicit liquor.
On analysis by the Chemical Examiner, the sample which was
collected was found to be illicit liquor.
4. Learned Chief Judicial Magistrate, Solan, found the
appellant guilty of the offence punishable under Section 61(1)(a) of
the Act and sentenced him to simple imprisonment for six months
and to pay a fine of Rs.5,000/- with default stipulation.
5. The matter was carried in appeal by the appellant before the
learned Sessions Judge who dismissed the appeal. The appellant
challenged the order of the learned Sessions Judge before the
High Court by filing criminal revision which, by the impugned order,
dismissed the appeal.
6. In support of the appeal learned senior counsel for the
appellant submitted that the evidence adduced by the prosecution
to establish the accusations was not sufficient to record the
conviction. Additionally, it is submitted that though the learned
Chief Judicial Magistrate was of the view that six months' sentence
would be harsh, yet, being of the view that the minimum sentence
imposable was six months, imposed the sentence of six months.
According to learned senior counsel for the appellant, the
occurrence took place on 25th May 1995 at which point of time
there was no minimum sentence prescribed as amendment to
Section 61(1)(a) bringing in the concept of minimum sentence was
introduced by Himachal Pradesh Act No.8/1995 dated 23rd June
1995.
7. Learned counsel for the respondent, on the other hand,
submitted that the relevant date would be the date of conviction
and not the date of commission of the offence.
8. Prior to the amendment by the Himachal Pradesh
Amendment Act, Section 61(1)(a) read as follows :
"61.(1) Penalty for unlawful import, export, transport,
manufacture, possession, etc.: Whoever, in contravention of
any section of this Act or of any rule, notification issued or
given thereunder or order made, or of any license, permit or
pass granted under this Act,-
(a) imports, exports, transports, manufactures, collects or
possesses any (intoxicant); or
(b) ... ... ...
(c) ... ... ...
shall be punishable for every such offence with imprisonment
for a term which may extend to three years and with fine upto
two thousand rupees and if found in possession of a working
still for the manufacture of any intoxicant shall be punishable
with the minimum sentence of six months imprisonment and
fine of two hundred rupees."
9. A bare reading of the above provision makes it clear that
though the maximum sentence was prescribed, there was no
minimum sentence prescribed.
10. It is trite law that the sentence imposable on the date of
commission of the offence has to determine the sentence
imposable on completion of trial. This position is clear even on a
bare reading of Article 20(1) of the Constitution of India, 1950 (in
short, 'the Constitution'). The said provision reads as under:
"20. Protection in respect of conviction for offences.-(1) No
person shall be convicted of any offence except for violation of
a law in force at the time of the commission of the act charged
as an offence, nor be subjected to a penalty greater than that
which might have been inflicted under the law in force at the
time of the commission of the offence."
11. Wills in his Constitutional Law of the United States (at page
516) brought out a lucid classification of the penal law which are ex
post facto :
(i) when they make criminal an act which was innocent
when done;
(ii) when they make a crime greater than it was when it was
committed;
(iii) when they make the punishment greater than the
punishment was at the time the act was committed;
(iv) when they change the rule of evidence as to deprive a
defendant of a substantive right; and
(v) when they make retrospective qualifications for an
offence which are out a proper exercise of the police
power.
Under Article 20(1) of the Constitution what is prohibited is the
conviction and sentence in criminal proceedings under ex post
facto law.
12. Considering the quantity of illicit liquor seized and the
passage of time, while upholding the conviction, we restrict the
period of sentence to the one already undergone.
13. The bail bonds executed to give effect to the order of bail
dated 09th September 2002 shall stand discharged.
14. The appeal is allowed to the aforesaid extent.