Lex[email protected]. BASHEET versus STATE OF KERALA
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[email protected]. BASHEET v. STA TE OF KERALA APRIL 20, 2004 A [K.G. BALAKRISHNAN AND B.N. SRIKRISHNA, JJ.] B. Narcotic Drugs and Psychotropic Substancs Act, 1985: Ss. 21 and 27(2)-Narcotic Drugs-Stated to be for personal consumption-Onus to prove-Accused found selling brown sugar-On search C small packets containing brown sugar recovered from his pocket- Conviction-Contention that small quantity of 1.2 gram of brown sugar recovered from accused be presumed to be used for personal consumption and he be awarded a lesser sentence u/s 27-Held, in view of sub-section (2) of section 27 the burden is on the accused to prove that brown sugar D recovered from him was for personal consumption-The brown sugar was kept in the shirt pocket of the appellant and he completely denied having been in possession of the narcotic drug-When questioned under s.313 Cr.P.C. he did not have a specific case that drug was for his personal use-There were no material to show that the accused was keeping in his possession the narcotic drug for his personal consumption, whereas the evidence shows that E narcotic substance was kept in six small packets and he was found in a street which obviously showed that he was waiting for his customers-In that background, it cannot be said that accused was entitled to the benefit of s.27-High Court has correctly held that the investigation officer strictly followed the provisions of ss. 42 and 50. F Alpesh Kumar v. State of Rajasthan, JT (2002) 10 SC 219 and Gauter Edwin, Kircher v. State of Goa, Secretariat Panaji, JT (19cJ3) 2 SC 285, distinguished. CRIMINAL APPELLATE JURISDICTION : Crimmal Appeal No. 1334 of G 2002. From the Judgment and Order dated 11.9.2001 of the Kerala High Court in Crl. A. No. 269/200 IC. 485 H 486 SUPREME COURT REPORTS (2004] SUPP. 1 S.C.R. A T~. Singh, Shiam Narain Singh, Ms. Asha Gopalan Nair, Mrs.B. Sunita Rao and Shakil Ahmed Syed for the Appellant. K.R. Sasiprabhu, Ramesh Babu, Ms. Sushma Suri, Subramonium Prasad and Ms. Vibha Datta Makhija for the Respondent. B The following Order of the Court was delivered : The appellant has been found quilty for the offence punishable under section 21 of the NDPS Act. The Special Judge sentenced him to undergo imprisonment for a period of 10 years and to pay a fine of Rs. 1 Lac with a C default sentence for 6 months. The conviction and sentence was challenged by the appellant before the High Court. The High Court confirmed the conviction and sentence. The prosecution case against the appellant was that on 23.2.2000 at about 4.15 p.m.' the appellant was found in selling brown sugar. 'The .PW-2 D Sub-Inspector of Police of ~adakkavu Police Station got infomiation that somebody was selling brown sugar and he recorded this information, copy of the same sent to immediate superior and along with the police party went to the place and he found the appel_Iant there. On seeing PW-2 and others, the appellant tried to escape from the place arid PW-2 prevented him from E going and told him that it was suspected that the appellant was having brown sugar with him and his body is to be searched. PW-2 also apprised the appellant of his right under section 50 of the NDPS Act and the appellant declined to have the privilege of his body being searched in the presence of Magistrate/Gazetted Officer and therefore a search was conducted and from the pocket of the appellant small packets were recovered wherein brown sugar F was found. PW-2 prepared a Mazhar and recovered the s~e. On the side of the prosecution Pws. I to 3 were examined. The appellant alleged that he was falsely implicated in the case and in order to prove that DW-1 an~ DW-2 were examined. Ext. l>-1 and P-2 documents were also marked. Ext. Pl/Chemical Analyst shows that the article recovered from the appellant was brown sugar. G The appellant alleged that there was violation of section 50 of the NDPS Act and he also contended that he was falsely implicated. Both these pleas were rejected by the Special Judge as well as High Court. We heard the learned counsel for the appellant; The counsel for the H appellant contended that the quantity of brown sugar recovered from the BASHEER @N .P. BA SHEET v. ST A TE OF KERA LA 487 appellant was only 1.2 gram and this being a small quantity and the Court A shall presume that he intended it to be used for personal consumption, and therefore he should have been awarded only lesser sentence, a
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