REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOs. 1263 OF 2001

Raveendran K & Anr, ….Appellants

Versus

Excise Inspector Vadakara & Anr. ….Respondents

With

CRIMINAL APPEAL NOs. 1264-1265 OF 2001

With

CRIMINAL APPEAL NOs. 1266 OF 2001

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

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1.Challenge in these appeals is to the judgment of a learned Single

Judge of the Kerala High Court. Before the High Court Criminal Revision

Petitions were filed questioning correctness of the judgment passed by

learned Sessions Judge Kozhikode upholding the conviction of the revision

petitioners for offence punishable under Section 57A (iii) of the Abkari Act,

1967, described as (Act 1 of 1077) because the same was passed by the then

Maharaja of Cochin on the 5

th

day of August, 1902 corresponding to the 31

st

day of Karkadagom 1077 and was extended to the whole of Kerala as per

Act 10 of 1967. Each was convicted by learned Assistant Sessions Judge,

Vadakara and sentenced to rigorous imprisonment for one year and to pay a

fine of Rs.10,000/- each with default stipulation. Lakshmanan N., the

revisional petitioner No. 2 in two of the revision petitions before the High

Court and the petitioner in one of the petitions was the licensee of arrack

shops bearing Nos. 1 to 16 of Vadakara Range. Preventive officer PW 1

attached to the Vadakara Excise Range along with Excise Guards inspected

the godowns and arrack shops of the licensee on 19.12.1988 and took

samples for chemical examination. The samples were taken from the stocks

of 6520 litres of arrack kept in 65 barrels, in the presence of the appellant

No. 1. One of the samples collected from the godown was given to the

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licensee on proper acknowledgement. The sample of chemical examination

as per the regional Chemical Examination Laboratory, Kozhikode, revealed

the presence of Methyle alcohol, a noxious substance, the consumption of

which is injurious to health. On the same day at another godown sample

was collected where appellant Mohanan in Criminal Appeal No. 1265 of

2001 was the manager. During the pendency of the appeals before this

Court, the licensee died. The samples were taken in three bottles in each

case. Samples labeled as A & B were taken by the officer while bottle C was

given to the salesman/manager as the case may be. Samples labeled A were

sent for chemical analysis and the report is dated 25.1.1989. The presence

of noxious substance was found. On 19.5.1989 the complaint was filed.

2.The stand of the accused persons was that the liquor in question was

procured from the distillery Chittore Co-operative Sugar Mill (in short the

‘Chiccopse’). It was stated that earlier cases were instituted against

Chiccopse and it was found that the role of Chiccopse in the supply of illicit

liquor cannot be ruled out. Various documents were relied upon for this

purpose. The courts below did not accept the stand and found the accused

persons guilty and sentenced them as aforestated.

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3.In support of the appeals learned counsel for the appellant submitted

that it is not the case of the prosecution that the licencee had got the liquor

in question from any source other than Chiccopse. It was submitted that the

First Information Report was also lodged on the basis of the Board of

Revenue’s letter dated 13.1.1999 and the charge sheet has also been filed

against officials of Chiccopse.

4.Learned counsel for the State on the other hand submitted that burden

of proof under Section 57(1) or (2) of Section 57A is on the licensee to

prove that he has not mixed or permitted to be mixed or as the case may be

omitted to take a reasonable precaution to prevent the mixing of any

substance referred to in the provision with any liquor or intoxicated drug.

Similar is the provision in relation to possession of liquor or intoxicating

drugs with which some other substance is mixed. Sections 57 and 57A of

the Act read as follows:

“57. For adulteration, etc., by licensed vendor or

manufacturer:- Whoever being the holder of a licence for the

sale or manufacture of liquor or of any intoxicating drug under

this Act,

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(a) mixes or permits to be mixed with the liquor or

intoxicating drug, sold or manufactured by him, any drug,

other than a noxious drug] or any foreign ingredient likely to

add to its actual or apparent intoxicating quality or strength,

or any article prohibited

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[other than an article which the

Government shall deem to be noxious] by any rule made

under section 29, clause (k), when such admixture shall not

amount to the offence of adulteration under Section 272 of

the Indian Penal Code(Substituted for the words and figures

”Section 248 of the Cochin Penal Code” by Section 32(a) of

Act 10 of 1967; or

(b) sells or keeps or exposes for sale as foreign liquor, liquor

which he knows or has reason to believe to be country liquor;

or

(c) marks the cork of any bottle, case, package or other

receptacle containing country liquor, or uses any bottle, case,

package or other receptacle containing country liquor with

any mark thereon on the cork thereof with the intention of

causing it to be believed that such bottle, case, package or

other receptacle contains foreign liquor when such act shall

not amount to the offence of '[applying a false trade mark

under section 78 of the Trade and Merchandise Marks Act,

1958]; or

(d) sells or keeps or exposes for sale any country liquor in a

bottle, case, package or other receptacle with any mark

thereon or on the cork thereof with the intention of causing it

to be believed that such bottle, case, package or other

receptacle contains foreign liquor, when such act shall not

amount to the offence of selling goods to which a false trade

mark or false trade description is applied under Section 79 of

the Trade and Merchandise Marks Act, 1958(substituted for

the words and figures “marked with a counterfeit trade mark

under Section 466 of the Cochin Penal Code by Section 32

(c ) of Act 10 of 1967) ;

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shall on conviction before a competent court, be punished for

each such offence, with imprisonment for a term which may

extend to five years, or with fine which may extend to fifty

thousand rupees, or with both (The words "on conviction

before a Magistrate, be punished for each such offence, [with

imprisonment for a term which may extend to six months, or

with fine which may extend to three thousand rupees, or with

both." substituted by Act 16 of 1997, w.e.f. 3-6-1997).

57A. For adulteration of liquor or intoxicating drug with

noxious substances, etc:- (1) Whoever mixes or permits to be

mixed any noxious substance or any substance which is likely

to endanger human life or to cause grievous hurt to human

beings, with any liquor or intoxicating drug shall, on

conviction, be punishable

(i) if, as a result of such act, grievous hurt is caused to any

person, with imprisonment for a term which shall not be less

than two years but which may extend to imprisonment for

life, and with fine which may extend to fifty thousand rupees;

(ii) if, as a result of such act, death is caused to any person,

with death or imprisonment for a term which shall not be less

than three years but which may extend to imprisonment for

life, and with fine which may extend to fifty thousand rupees;

(iii) in any other case, with imprisonment for a term which

shall not be less than one year, but which may extend to ten

years, and with fine which may extend to twenty-five

thousand rupees.

Explanation:- For the purpose of this section and section 57B,

the expression "grievous hurt" shall have the same meaning as

in section 320 of the Indian Penal Code, 1860 (Central Act 45

of 1860).

(2) Whoever omits to take reasonable precautions to prevent

the mixing of any noxious substance or any substance which is

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likely to endanger human life or to cause grievous hurt to

human beings, with any liquor or intoxicating drug shall, on

conviction, be punishable,

(i)if as a result of such omission, grievous hurt is caused

to any person, with imprisonment for a term which shall not

be less than two years but which may extend to imprisonment

for life, and with fine which may extend to fifty thousand

rupees;

(ii) if as a result of such omission, death is caused to any

person, with imprisonment for a term which shall not be less

than three years but which may extend to imprisonment for

life, and with fine which may extend to fifty thousand rupees;

(iii) in any other case, with imprisonment for a term which

shall not be less than one year but which may extend to ten

years, and with fine which may extend to twenty-five

thousand rupees.

(3) Whoever possesses any liquor or intoxicating drug in which

any substance referred to in sub-section (1) is mixed, knowing

that such substance is mixed with such liquor or intoxicating

drug shall, on conviction, be punishable with imprisonment for

a term which shall not be less than one year but which may

extend to ten years, and with fine which may extend to twenty-

five thousand rupees.

(4) Notwithstanding anything contained in the Code of

Criminal Procedure, 1973 (Central Act 2 of 1974), no person

accused or convicted of an offence under subsection (1) or sub-

section (3) shall, if in custody, be released on bail or on his

own bond, unless

(a) the prosecution has been given an opportunity to oppose

the application such release, and

(b) where the prosecution opposes the application, the court is

satisfied that there are reasonable grounds for believing that

he is not guilty of such offence.

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(5) Notwithstanding anything contained in the Indian Evidence

Act, 1872 (1 of 1872)-

(a) where a person is prosecuted for an offence under sub-

section (1) or s section (2), the burden of proving that he has

not mixed or permitted to mixed or, as the case may be,

omitted to take reasonable precautions to prevent the mixing

of, any substance referred to in that sub-section with any

liquor, intoxicating drug shall be on him;

(b) where a person is prosecuted for an offence under sub-

section (3) for being in possession of any liquor or

intoxicating drug in which any substance refers to in sub-

section (1) is mixed, the burden of proving that he did not

know that such substance was mixed with such liquor or

intoxicating drug shall be on him.

5.As rightly submitted by learned counsel for the State, the burden of

proof is on the licensee as is evident from sub Section (5) of Section 57A.

Even if it is accepted for the sake of argument that Chiccopse had any role

to play, that does not absolve the appellants from culpability under the Act.

It is to be noted that while the appellants were selling the liquor in bottle

they got it from Chiccopse admittedly in barrels. Therefore the stand of the

appellants that the liquor was sold in the same form is not correct.

6.In view of the factual position indicated above, the appeal so far as

the appellant No. 1 in each case is concerned, stands dismissed, while

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appeal stands abated so far as the appellant No. 2 i.e. the licensee in each

case because of his death. The appellant No. 1 in each case who were

released on bail pursuant to order dated 7.12.2001 shall surrender to custody

forthwith to serve remainder of sentence.

……........................................J.

(Dr. ARIJIT PASAYAT)

………………........................J.

(P. SATHASIVAM)

………………........................J.

(AFTAB ALAM)

New Delhi;

October 21, 2008

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