- (1.) This appeal has been filed against the final judgment and order dated 04.07.2007 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 72-SB of 1994 whereby the High Court dismissed the appeal preferred by the appellant herein and confirmed the order dated 05.02.1994 passed by the Court of Additional Sessions Judge, Sirsa in Sessions Case No. 11 of 1993 convicting him under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the Act') and sentenced him to undergo rigorous imprisonment (RI) for a period of 10 years and to pay a fine of Rs. 1 lakh, in default, to further undergo RI for a period of two years.
(2.) Brief facts: (a) According to the prosecution, on 23.08.1991 at about 1.30 p.m., S.I/SHO Dalbir Singh (PW-6), who was then posted at P.S. Ellenabad was present at Chowki of Mamera Khurd along with Head Constable Jagdish Rai (PW- 1) and Constables Pratap Singh and Jang Singh and one Rameshwar (PW-3). The accused-appellant came there and on seeing the police party, he sneaked into the field of Narma crop. He was apprehended on suspicion by Dalbir Singh (PW-6). At that time, the appellant was carrying a tin in his hand and on suspecting that he was carrying narcotic substance, Dalbir Singh (PW- 6) sent a V.T. Message to DSP Ram Gobind (PW-5) who reached the scene at about 2 p.m. Dalbir Singh (PW-6) presented the appellant before DSP Ram Gobind (PW-5) along with Exh. PB for conducting the search of the tin carried by him in terms of the provisions of Section 50 of the Act. (b) On search being conducted by DSP Ram Gobind (PW-5), 3 1/2 kgs of opium was found in the tin and out of the same, 200 gms. was separated from the same as sample and the residue contraband were sealed. An FIR dated 23.08.1991 came to be registered at Police Station Ellenabad by Dilbag Singh (PW-4) at 3.40 p.m. under Section 18 of the Act. The case property was deposited and duly sealed. Before reaching the Police Station, S.I. Dalbir Singh submitted a report to the DSP Ram Gobind (PW-5) under Section 57 of the Act. (c) On 28.08.1991, the sample was handed over by Dilbag Singh to constable Khazan Singh (PW-2) for being taken to FSL, Madhuban and PW-2 delivered the said sample duly intact on 30.08.1991 at the FSL. A report dated 20.04.1992 was received from FSL, Madhuban to the effect that the sample was that of opium. (d) On completion of the evidence and hearing, learned Addl. Sessions Judge, Sirsa, by judgment and order dated 05.02.1994 in Sessions Case No. 11 of 1993 convicted the appellant and sentenced him to RI for 10 years and imposed a fine of Rs. 1 lakh, in default of payment of fine, shall further undergo RI for a period of two years. (e) Aggrieved by the conviction and sentence awarded by the Addl. Sessions Judge, the appellant preferred Criminal Appeal No. 72 (SB) of 1994 before the High Court of Punjab and Haryana at Chandigarh. By impugned judgment dated 04.07.2007, the High Court confirmed the conviction and sentence as recorded by the trial Court and dismissed the appeal. Hence the present appeal by way of special leave.
(3.) Heard Mr. Shubhashis R. Soren, learned counsel for the appellant and Mr. Kamal Mohan Gupta, learned counsel for the respondent-State. Contentions:;