REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 580 OF 2020

    (Arising out of S.L.P.(Criminal) No.4422/2019)

Rizwan Khan …Appellant

Versus

The State of Chhattisgarh …Respondent

J U D G M E N T

M.R. SHAH, J.

Leave granted.

2.Feeling   aggrieved   and   dissatisfied   with   the   impugned

Judgment and Order dated 01.10.2018 passed by the High Court

of Chhattisgarh at Bilaspur in Criminal Appeal No. 881/2012, by

which the High Court has dismissed the said appeal preferred by

the appellant herein – original accused No.1 and has confirmed

the Judgment and Order of Conviction and Sentence passed by

the learned Special Court convicting the accused – appellant no.1

for the offence under Section 20(b)(ii)(B) of Narcotic Drugs &

1

Psychotropic Substances Act, 1985 (hereinafter referred to as the

‘NDPS Act’) and sentencing him to undergo five years rigorous

imprisonment and fine of Rs.25,000/­, in default, to undergo

further one year’s rigorous imprisonment, original accused no.1

has preferred the present appeal.

3.The   facts   leading   to   the   present   appeal   are,   that   the

appellant   –   accused   no.1   and   one   another   –   Pukhraj   were

charged for the offence under Section 20(b)(ii)(B) of the NDPS Act,

having   in   their   possession   20   kg   each   prohibited   Narcotic

Substance – Ganja.  As per the case of the prosecution, 20 kg of

Ganja was recovered from the possession of the appellant from

the   motor   cycle.     Nothing   objectionable   was   found   from   the

person of the accused. Accused were informed about Section 50

of the NDPS Act through a notice and were also told about their

legal rights that if they want their search was to be done either by

a Gazetted Officer or Judicial Magistrate of First Class or any

other   investigating   officer.     After   giving   permission   that   the

search can be conducted by any investigating officer, accused

was asked to open the sack kept on his motor cycle and on

opening the same, a bag of Ganja weighing 20kg was found.

Panchnama was made of seizure.  Samples of narcotics recovered

2

from the accused were tested by smelling, burning and tasting it

and was found to be Ganja.  An identification panchnama was

prepared.  The Ganja recovered from the accused was about 20

kg, out of which two packets each of about 100 gm were made for

sampling   and   then   the   weight   panchnama   was   made.     The

samples were sealed and an entry was made in the seizure list on

which sample seal was marked.   Samples were marked as ‘B1’

and ‘B2’ and rest of the seized substance was marked as ‘B’.

The accused was arrested along with the other accused from

whom also the contraband narcotic substance was found.  At this

stage, it is required to be noted that ASI J.K. Sen (PW4) received

the information and it was recorded by him in Dehati Nalsi and

FIR in the police station.   However, subsequently, all further

investigation was carried out by Police Inspector Ashish Shukla –

PW5, who investigated the matter after registration of the FIR and

recorded statement of witnesses.  The information of the complete

investigation was given to Special Judge, NDPS and also the

Municipal Police Officer.  The packets of the narcotic substance

made were sent to the laboratory for testing through constable.

The substance seized was found to be Ganja.  On completion of

the   investigation   against   the   accused   under   the   NDPS   Act,

3

appellant and one another – Pukhraj were chargesheeted for the

offence under Section 20(b)(ii)(B) of the NDPS Act and another co­

accused   Rakesh   Kumar   was   charged   for   the   offence   under

Section 20(b)(ii)(C) of the NDPS Act.  All the accused pleaded not

guilty   and   therefore   they   came   to   be   tried   for   the   aforesaid

offences.   In the present case, we are concerned with original

accused no.1 – Rizwan Khan and therefore we shall consider the

case against Rizwan Khan only;

3.1To  prove   the  case  against   the   accused,   the  prosecution

examined eight witnesses, out of which PW1 – Bholu and PW6 –

Kanhaiya are the independent witnesses.  PW3 – Sudeep Prasad

Mishra is the constable who had taken the samples to FSL.  PW4

was   the   police   officer   who   recorded   the   information   and

thereafter the FIR.  PW5 – Ashish Shukla investigated the case

after registration of the FIR by J.K. Sen, PW4.  The prosecution

also produced on record the documentary evidence, such as,

seizure memo, FSL report, etc.  After closure of the evidence on

behalf of the prosecution, further statement of the accused under

Section 313, Cr.P.C. was recorded.   The case on behalf of the

appellant – original accused no.1 was of total denial.

4

4.After conclusion of the trial and on appreciation of  the

evidence on record, the learned Special Judge held the accused

guilty for the offence under Section 20(b)(ii)(B) of the NDPS Act

and sentenced him to undergo five years rigorous imprisonment

with fine of Rs.25,000/­, in default, to undergo further one year’s

rigorous imprisonment.

5.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order of conviction and sentence passed by the

learned Special Judge, the appellant herein preferred an appeal

before the High Court.  Before the High Court, one of the main

submissions on behalf of the appellant was that as ASI J.K.Sen

(PW4), who seized the articles and lodged FIR also participated in

investigation and therefore the complainant and the investigator

being the same, in view of the decision of this Court in the case of

Mohan Lal v. State of Punjab reported in (2018) 17 SCC 627, the

accused is entitled to acquittal.   Number of other submissions

were also made before the High Court on behalf of the accused,

as mentioned in paragraph 4 of the impugned judgment and

order passed by the High Court.

5.1After having noted that ASI J.K. Sen (PW4) only seized the

articles and lodged the FIR and thereafter no further investigation

5

was carried out by him and the further investigation was carried

out by PW5 – Ashish Shukla, the decision of this Court in the

case   of  Mohan   Lal   (supra)  shall   not   be   applicable.     After

considering the submissions made on behalf of the respective

parties, by the impugned judgment and order, the High Court

has dismissed the said appeal preferred by accused no.1 and has

confirmed the judgment and order of conviction and sentence

passed by the learned Special Judge.  Hence, the present appeal.

6.Learned   counsel   appearing   for   the   appellant   –   original

accused no.1 has made the following submissions:

i) that mandatory provisions of Section 42 of the NDPS

Act has not been complied with;

ii)that   both   the   learned   Special   Court   and   the   High

Court   have   committed   a   grave   error   in   convicting   the

appellant on the sole testimony of the police officers;

iii)that   panchnama   witnesses   have   not   supported   the

version of the prosecution and the person who weighed the

quantity   of   Ganja   is   also  not   supported   the   case   of   the

prosecution;

6

iv)that   out   of   the   eight   witnesses   examined,   the

independent witnesses have not supported the prosecution

story and were declared hostile;

v) that   alleged   seizure   of   contraband   from   the

appellant/accused from his motor cycle is also doubtful as

its number on the different documents is not same; that in

Ex. P/10 its number is mentioned as 8499 while in Ex. P/16

and P/37 its number is mentioned as 4489; that samples

seized from the appellant/accused were marked as ‘B1’ and

‘B2’, whereas the  letter sent to Senior Superintendent  of

Police as per Ex. P/33 shows article ‘A1’ was seized from the

accused and therefore it is not proved that the contraband

which is seized from the appellant/accused was sent for

examination;   that   the   sample   was   not   deposited   in   safe

custody and it is not mentioned in malkhana register;

vi)that non­recovery of the motor cycle is also fatal to the

case of the prosecution;

vii)that the seal was not kept in safe custody as PW7 has

stated that he did not made any entry of seal in the register

of malkhana;

7

vii)that no sample of the seal was sent along with the

samples to the FSL for the purpose of comparing with the

seal   appearing   on   the   samples   of   contraband   allegedly

recovered from the appellant/accused;

viii)that non­examination of constables who accompanied

PW4 at the time of recovery also creates serious doubt on the

prosecution case.

6.1 Learned counsel appearing for the appellant/accused

has further submitted that there are such a large number of

discrepancies,   if   a   cumulative   effect   thereto   is   taken   into

consideration on the basis of the permissive inference would be

that serious doubts are created with respect to the prosecution’s

endeavour to prove the fact of possession of contraband by the

appellant/accused;

6.2 Learned counsel appearing for the appellant/accused

has further submitted that by now the appellant/accused has

already   undergone   three   years   of   sentence   out   of   five   years

awarded to him.  It is prayed that as Section 20(b)(ii)(B) of the

NDPS Act does not provide for any minimum sentence and if this

Court is not satisfied with the submissions of the appellant on

merits, then in that  case, a lenient  view may be taken and

8

sentence of five years may be reduced to the period already

undergone by the appellant/accused.

7.The present appeal is vehemently opposed by the learned

counsel   appearing   on   behalf   of   the   respondent   –   State   of

Chhattisgarh.  It is vehemently submitted by the learned counsel

appearing on behalf of the respondent – State that in the present

case on appreciation of evidence and after considering the fact

that   the   investigating   officer   has   taken   all   precautions   and

measures which are required to be taken under the provisions of

the NDPS Act, both the courts below have rightly convicted the

accused for the offence under Section 20(b)(ii)(B) of the NDPS Act;

7.1It   is   further   submitted   that   in   the   present   case   the

prosecution   has   established   and   proved   beyond   doubt,

compliance of the procedure prescribed under the NDPS Act,

more particularly, Sections 42, 50 and 55 of the NDPS Act.  It is

submitted that the compliance of the aforesaid provisions has

been established and proved by the prosecution by examining the

witnesses, PW3, PW4, PW5, PW7 and PW8;

7.2It is further submitted that though in the present case the

independent   witnesses   (Panchnama   witnesses)   have   turned

hostile, that does not adversely affect the case of the prosecution.

9

It   is   submitted   that   the   prosecution   has   been   successful   in

proving the case against the accused by examining the reliable

witnesses, i.e., PW3, PW4, PW5, PW7 and PW8.  It is submitted

that merely because the independent witnesses who have signed

the   seizure   documents   turned   hostile,   the   evidence   of   other

witnesses, may be police officials, cannot be discarded.   It is

submitted   that   only   on   the   independent   witnesses   turning

hostile, the entire case of the prosecution cannot be disregarded;

7.3It   is   further   submitted   that   in   the   present   case   the

prosecution witnesses fully supported the case of the prosecution

and they are found to be trustworthy and no question of enmity

came up between them and the accused persons.   Reliance is

placed upon the decision of this Court in the case of P.P. Fathima

v. State of Kerala, (2003) 8 SCC 726; Baldev Singh v. State of

Haryana, (2015) 17 SCC 554; and State of Himachal Pradesh v.

Pradeep Kumar, (2018) 13 SCC 808;

7.4Now so far as the submission on behalf of the accused that

the complainant and the investigating officer was the same and

therefore the trial is vitiated is concerned, it is submitted that in

the present case, as such, the said question does not arise as in

the present case the investigation has been carried out by police

10

inspector  Ashish  Shukla,  PW5  and  Shri  J.K.  Sen,  PW4  only

recorded the FIR.  It is submitted that even otherwise in view of

the recent decision of this Court in the case of Mukesh Singh v.

State (Narcotic Branch) (Special Leave Petition (Criminal) Diary

No.39528/2018, decided on 31.08.2020) under the NDPS Act, the

decision of this Court in the case of Mohan Lal (supra) is not a

good law;

7.5It is further submitted that in the present case finding of

guilt of the accused is based upon corroborative statements of

PW4 (J.K. Sen) with PW3(Sudeep Prasad Mishra), PW5 (Ashish

Shukla),   PW7   (Nagender   Singh),   PW8   (Ishwar   Prasad   Verma)

coupled with the forensic report.   It is submitted that in the

present case the prosecution case does not rest solely on the

testimony of PW4 as is submitted on behalf of the accused;

7.6Now so far as  the submission on behalf of the accused that

as in the memorandum of Superintendent of Police the sample is

written as ‘A1’, whereas recovery from the appellant – Rizwan

Khan   was   marked   as   ‘B1’   and   ‘B2’   and   therefore   there   are

material contradictions and therefore it is doubtful whether the

samples which were seized from the appellant – accused were

sent to the FSL, it is vehemently submitted that in fact there was

11

a   clerical   error   in   numbering   of   sample   in   memorandum   of

Superintendent of Police.   It is submitted that otherwise the

records clearly established that recovery from Rizwan Khan was

marked as ‘B1’ and ‘B2’ and the treasury record also established

that narcotic substances recovered from Rizwan Khan were ‘B1’

and ‘B2’ and the said samples were sent to the FSL;

7.7It is further submitted that the prosecution having failed to

prove the ownership of the motor cycle (vehicle) and/or failed to

recover   the   motor   cycle   subsequently,   does   not   vitiate   the

prosecution case as the accused persons were found on the spot

with the contraband articles in the vehicle.  It is submitted that

therefore the commission of an offence under the NDPS Act is

proved against them.  It is submitted that it is not a case where

ownership of the vehicle is to be determined but commission of

an offence under the NDPS Act was to be ascertained;

7.8Making   the   above   submissions   and   relying   upon   the

aforesaid decisions of this Court, it is prayed to dismiss the

present appeal.

8.We have heard the learned counsel for the respective parties

at length.

12

8.1We have scanned and re­appreciated the entire evidence on

record.   We have also considered the findings recorded by the

learned Special Court, confirmed by the High Court.

8.2Having gone through the entire evidence on record and the

findings recorded by the courts below, we are of the opinion that

in   the   present   case   the   prosecution   has   been   successful   in

proving the case against the accused by examining the witnesses

PW3, PW4, PW5, PW7 and PW8.  It is true that all the aforesaid

witnesses are police officials and two independent witnesses who

were panchnama witnesses had turned hostile.  However, all the

aforesaid   police   witnesses   are   found   to   be   reliable   and

trustworthy.  All of them have been thoroughly cross­examined

by the defence.  There is no allegation of any enmity between the

police witnesses and the accused.   No such defence has been

taken in the statement under Section 313, Cr.P.C.  There is no

law that the evidence of police officials, unless supported by

independent evidence, is to be discarded and/or unworthy of

acceptance.

It is settled law that the testimony of the official witnesses

cannot   be   rejected   on   the   ground   of   non­corroboration   by

independent witness.   As observed and held by this Court in

13

catena of decisions, examination of independent witnesses is not

an indispensable requirement and such non­examination is not

necessarily fatal to the prosecution case, [see  Pardeep Kumar

(supra)].

In the recent decision in the case of Surinder Kumar v. State

of Punjab, (2020) 2 SCC 563, while considering somewhat similar

submission of non­examination of independent witnesses, while

dealing with the offence under the NDPS Act, in paragraphs 15

and 16, this Court observed and held as under:

“15.The judgment in Jarnail Singh v. State of Punjab (2011) 3

SCC 521, relied on by the counsel for the respondent State also

supports the case of the prosecution.  In the aforesaid judgment,

this   Court   has   held   that   merely   because   prosecution   did   not

examine any independent witness, would not necessarily lead to

conclusion that the accused was falsely implicated. The evidence

of official witnesses cannot be distrusted and disbelieved, merely

on account of their official status.

16.In State (NCT of Delhi) v. Sunil, (2011) 1 SCC 652, it was

held as under: (SCC p. 655)

“It is an archaic notion that actions of the police officer should

be approached with initial distrust.   It is time now to start

placing at least initial trust on the actions and the documents

made by the police. At any rate, the court cannot start with

the presumption that the police records are untrustworthy.

As a proposition of law, the presumption should be the other

way round. That official acts of the police have been regularly

performed is a wise principle of presumption and recognised

even by the legislature.”

14

Applying the law laid down by this Court on the evidence of

police officials/police witnesses to the facts of the case in hand,

referred   to  hereinabove,   we   are   of   the   opinion   as   the   police

witnesses are found to be reliable and trustworthy, no error has

been   committed   by   both   the   courts   below   in   convicting   the

accused relying upon the deposition of the police officials.

9.Now so far as the submission on behalf of the accused with

respect to non­compliance of the procedure prescribed under

Section 42 of the NDPS Act is concerned, on considering the

deposition of  PW8  (Ishwar Prasad  Verma),  compliance  of  the

procedure prescribed under Section 42 of the NDPS Act has been

established and proved.

9.1Similarly, compliance under Section 55 of the NDPS Act has

also   been   established   and   proved   by   the   prosecution   by

examining PW3 and PW7.

9.2It has been established and proved that the samples which

were seized and sealed were sent to the FSL.  From the record, it

establishes that the recovery from Rizwan Khan was marked as

‘B1’  and ‘B2’ and  the treasury  record also  that  the  narcotic

substances recovered from Rizwan Khan were shown as ‘B1’ and

‘B2’.   There seems to be some clerical error in numbering of

15

sample in memorandum of Superintendent of Police and the

same was mentioned as ‘A1’.  However, it has been established

and proved that the samples which were seized and sealed from

Rizwan were sent to the FSL.   The aforesaid aspect has been

dealt   with   by   the   learned   Special   Court   in   its   judgment   in

paragraphs 25 and 26.

10.Now so far as the submission on behalf of the accused that

as PW4 – J.K. Sen who recorded the FIR, he himself was the

investigating   officer   and   therefore   the   trial   is   vitiated   is

concerned, it is required to be noted that initially learned counsel

appearing on behalf of the accused made the above submission

relying upon the decision of this Court in the case of Mohan Lal

(supra).  However, in view of the recent decision of this Court in

the case of Mukesh Singh (supra) overruling the decision of this

Court in the case of Mohan Lal (supra), learned counsel appearing

for   the   accused   has   not   pressed   the   above   ground.     Even

otherwise, it is required to be noted that in the present case the

aforesaid issue does not arise as after the FIR was recorded by

Shri   J.K.   Sen,   PW4,   thereafter   the   case   was   investigated   by

16

Ashish Shukla, PW5.  Therefore, on facts, both the complainant

and the investigating officer were different.

11.Now so far as the submission on behalf of the accused that

the   ownership   of   the   motor   cycle   (vehicle)   has   not   been

established   and   proved   and/or   that   the   vehicle   has   not   be

recovered is concerned, it is required to be noted   that in the

present case the appellant and the other accused persons were

found on the spot with the contraband articles in the vehicle.  To

prove the case under the NDPS Act, the ownership of the vehicle

is not required to be established and proved.   It is enough to

establish and prove that the contraband articles were found from

the   accused   from   the   vehicle   purchased   by   the   accused.

Ownership of the vehicle is immaterial.  What is required to be

established and proved is the recovery of the contraband articles

and   the   commission   of   an   offence   under   the   NDPS   Act?

Therefore, merely because of the ownership of the vehicle is not

established   and   proved   and/or   the   vehicle   is   not   recovered

subsequently, trial is not vitiated, while the prosecution has been

successful   in   proving   and   establishing   the   recovery   of   the

contraband articles from the accused on the spot.

17

12.Now so far as the prayer on behalf of the accused to take a

lenient   view   and   to   impose   the   lesser   punishment   than   the

sentence imposed by the learned Special Court, confirmed by the

High Court, is concerned, considering the object and purpose of

the enactment of the NDPS Act and the fact that the sentence

provided under the Act for the offence in question is rigorous

imprisonment for a term which may extend to 10 years and with

fine which may extend to one lakh rupees and the Court has

imposed sentence of five years rigorous imprisonment only, the

prayer to take a lenient view is rejected as the learned Special

Court itself has taken a lenient view.

13.In view of the above and for the reasons stated above, we

are of the firm view that both the courts below have rightly

convicted the accused for the offence under Section 20(b)(ii)(B) of

the NDPS Act.  We are in complete agreement with the findings

recorded by the learned Special Court and confirmed by the High

Court and the conviction recorded by both the courts below.  We

see no reason to interfere with the conviction of the accused for

the offence under Section 20(b)(ii)(B) of the NDPS Act.   In the

18

circumstances, the present appeal fails and the same deserves to

be dismissed and is accordingly dismissed.

……………………………….J.

[ASHOK BHUSHAN]

……………………………….J.

[R. SUBHASH REDDY]

NEW DELHI; ……………………………….J.

SEPTEMBER 10, 2020. [M.R. SHAH]

19