LexSTATE OF NCT OF DELHI versus ASHIF KHAN @ KALU
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[2009) 3 S.C.R. 940 A STATE OF NCT OF DELHI v. ASHIF KHAN @ KALU ., (Criminal Appeal No. 428 of 2009) B MARCH 3, 2009 [DR. ARIJIT PASAYAT AND ASOK KUMAR GANGUL Y, JJ.] Narcotic Drugs and Psychotropic Substances Act, 1985 c - s. 21 - Substance recovered quantified at 310 gms - Found to be containing 2.945 gms of 'heroin' - Sentence structure under the Act linked to quantity of narcotic drugs/psychotropic substances carried - Dispute as to whether the offending material was of small, intermediate or commercial quantity - D Held: Total weight of the entire substance was not relevant- , " Only the actual content by weight of 'heroin' was relevant- The High Court rightly held that the quantity seized was small quantity - Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001. E CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 428 of 2009. From the Judgment and Order dated 16.05.06 of the High Court of Delhi at New Delhi in Criminal Appeal No. 99 of 2006. F A. Sharan, ASG, Brijinder Chabar, Subhash Kaushik, Anil - Katiyar and D.S. Mahra for the Appellants. K. Sarada Devi for the Respondent. G The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. 2. Challenge in this appeal is to the judgment of a learned H Single Judge of the Delhi High Court dismissing the appeal 940 ' ' STATE OF NCT OF DELHI v. ASHIF KHAN@ KALU 941 [DR. ARIJIT PASAYAT, J.] filed by the State against the judgment of the trial Court A whereby the respondent had been convicted under Section 21 (a) and (b) of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the 'NDPS Act'). The quantity of substance recovered from the accused was 310 gms. which was prima facie detected to be heroin. Two samples of five grams were B taken and those were sent for Forensic Science Laboratory for testing. After testing the said samples the Laboratory gave a report on 5.2.2004. The report revealed that samples were found to contain 0.95 % diacetylmorphine. In view of the percentage contained the weight of heroin came to be 2.945 c gms. of heroin. It was observed by the High Court that in a mixture of a narcotic drug or a psychotropic substance with one or more neutral substance the quantity of the neutral substance or substances is not to be taken while considering whether small quantity 01· a commercial quantity of the narcotic drug or D psychotropic substance is recovered but only the actual contents by weight of the narcotic drug or psychotropic substance as the case may be relevant for determining whether it would constitute a small quantity or commercial quantity. The High Court therefore held that the quantity seized was a small quantity and, therefore, the conviction would be under Section E 21(a). The appeal was accordingly dismissed by upholding the conclusions of the trial Court. 3. The order of the High Court is challenged in this appeal. 4. In E. Micheal Raj v. Intelligence Officer, Narcotic Control Bureau (2008 (5) SCC 161 ), it was held as follows: F (1) The provisions of the NDPS Act wf}re amended by the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 (Act 9 of 2001) (w.e. f. 2.10.2001 ). G which rationalized the punishment structure under the NDPS Act by providing graded sentences linked to the quantity of narcotic drugs or psychotropic substances carried. H 942 SUPREME COURT REPORTS (2009] 3 S.C.R. A (2) Thus, by the amending Act, the sentence structure • changed drastically. "Small quantity" and "commercial quantity" were defined under Section 2(xxiii-a) and Section .., 2(vii-a) respectively. New section 21 also provides for proportionate sentence for possessing small, intermediate B and commercial quantities of offending material. (3) As per Entry 56 of the Notification dated 19.10.2001 issued by the Central Government which deals with heroin, small quantity has been mentioned as 5 gm and c commercial quantity has been mentioned as 250 gms. (4) So the basic question for decision is whether the contravention involved in this case is small, intermediate or commercial quantity under Section 21 of the NDPS Act, and whether the total weight of the substance is relevant ' D or percentage of heroin content translated into weight is relevant for ascertaining the quantity recovered from the accused. 5. It was held that the percentage of heroin content E t~anslated into weight is relevant.
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