- (1.) This appeal is directed against the final judgment and order dated
(2.) /08.09.2016 passed by the High Court of Himachal Pradesh, Shimla in Criminal Appeal No. 347 of 2012 whereby the Division Bench of the High Court allowed the appeal of the respondent-State and set aside the judgment of acquittal passed by the Special Judge, Kinnaur, Sessions Division at Rampur Bushahr in NDPS Case No. 3 of 2011 and convicted the appellant under Section 20 of the Narcotic Drugs and Psychotropic Substances, Act, 1985 (for short the "NDPS Act") and sentenced him to undergo Rigorous Imprisonment for a period of 20 years and to pay a fine of Rs. 2,00,000/- with default stipulation. 2. Brief facts: (a) On 27.11.2010, the Complainant-SHO Gurbachan Singh, (PW-6) along with ASI Rattan Chand, HC Tain Singh, and Constable Umesh Kumar, were on patrolling duty, allegedly at about 5.00 a.m., when they were present at Patarna bridge, where they had gone in government vehicle, a person was seen coming from Patarna side carrying rucksack on his back. (b) On seeing the police party, he tried to run away. He was chased and apprehended. He disclosed his name as Krishan Chand and his bag was searched and found to have contained black substance in wicks and rounded shape which appeared to be that of charas. (c) The recovered charas was weighed and found to be 7 kgs. The same was sealed in a parcel with seal H (9 seals), the impression of which was also taken separately on a piece of cloth. NCB form in triplicate was filled and recovered charas was taken into possession by preparing seizure memo. The accused was arrested. Rukka was prepared and sent to the Police Station through Constable Umesh Kumar. The case property was deposited with the MHC. (d) After following the due procedure, a case was registered under the NDPS Act the samples were sent to the Forensic Science Laboratory (FSL) for examination. (e) As evidence had been found against the accused to have committed the offence under the NDPS Act, after completion of investigation, he was sent up to face trial. (f) The prosecution, in order to prove its case, has examined as many as six witnesses. The accused was also examined under Section 313 Cr.P.C. He explained that bag (Ex. P-2) did not belong to him and that no charas was recovered from him. He further stated to be innocent, who was falsely implicated. By way of defence, he examined two witnesses, namely, Narain Singh and Govind Singh. (g) The Special Judge, Kinnaur, Sessions Division at Rampur Bushahr, after hearing the parties and considering the materials placed before it, by way of an elaborate judgment, held that the prosecution has not been able to prove the case beyond reasonable doubt acquitted the accused of the charge framed against him. (h) Challenging the same, the respondent herein filed Criminal Appeal No. 347 before the High Court of Himachal Pradesh, Shimla. The Division Bench of the High Court, by impugned order dated 02/08.09.2016, allowed the appeal and set aside the judgment of acquittal passed by the trial Court. The High Court convicted the accused under Section 20 of the NDPS Act and sentenced him to undergo rigorous imprisonment for a period of twenty years and to pay a fine of Rs. 2,00,000/- and in default of payment of fine, he shall further undergo rigorous imprisonment for a period of two years. (i) Being aggrieved, the appellant has preferred this appeal.
(3.) Heard Mr. Anil Nag, learned counsel for the appellant accused and Mr. Ashish Kumar, learned counsel for the respondent-State.;