Arijit Pasayat, J. - (1.) Challenge in this appeal is to the judgment of a learned Single Judge of the Madras High Court upholding the conviction of the appellant for offence punishable under Section 8(c) read with Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Rs. Act) and sentence of 10 years rigorous imprisonment and a fine of Rs. 1,00,000/- as was imposed by learned Special Judge, Salem.
(2.) Background facts in a nutshell are as follows: Veerannan (PW-1), Sub Inspector of Police, attached to N.I.B. C.I.D., Salem on 16.12.1999 at about 9.00 A.M. along with Vellingiri (PW-4), Head Constable No.910 and other Police party on secret information were patrolling at Pethanayakkampalaym Bus Stop. They found activities of the appellant/accused, who stood near the bus stop with a yellow colour bag on his right hand, at about 12.00 noon, to be suspicious. P.W.1 after introducing himself, conveyed to him that he is entitled for the conduct of the search before a Gazetted Officer or a Judicial Magistrate. The accused gave consent to be searched by the official himself. Accordingly, P.W.1 searched his bag in the presence of the two independent witnesses namely Duraisamy (PW-2), Village Administrative Assistant and Duraisamy Assistant (PW-3) and P.W.4 Head Constable and found 2 Kilograms of Diazepam. P.W.1 seized the same under Ex.P2 mahazar in the presence of the said witnesses. He took two samples of 25 grams each marked as M.0.2 and affixed the seal and the rest of the contraband was sealed, which is marked as M.0.1.The appellant/accused was arrested under Ex.P3 arrest memo, a copy of which was served on him. The accused was brought to the Office, and a case was registered in Crime No. 91/99 under Section 20(b)(1) of the Act. Ex.P4 printed F.I.R. was prepared. The accused was taken to the concerned Court along with the F.I.R and the material objects. A detailed report under Ex.P5 under Section 57 of-the Act was prepared and sent to the higher officials. Sankarapandian (PW-6), Inspector of police, NIB CID, Salem took up further investigation after obtaining Ex.P5 and other relevant records from PW-1. He proceeded to the site of occurrence and also to the house of the accused, made a search in front of the witnesses, prepared Ex.P7 search memo, examined PWs 1 to 4 and recorded their statements. The investigating officer (PW-6) made a request under Ex.P8 to the Court for sending M.O.2 for chemical analysis. Accordingly, the sample was analysed by Arulanandam (PW-5) Scientific Assistant attached to the Forensic Laboratory, who found that the sample under M.O.2 is diazepam. PW-5 sent Ex.P6 report to the Court. On 19.1.2002 PW-6 examined PW-5 and recorded his statement. On completion of the investigation, PW-6 filed a charge sheet against the accused under Section 22 of the Act. Since the accused pleaded innocence the trial was held. Six witnesses were examined and several exhibits and material objects were brought on record. In his examination under Section 313 of the Code of Criminal Procedure, 1973 (in short the Rs. Code) the accused-appellant flatly denied the accusations. He examined his wife as PW-1. The trial Court found that the prosecution has been able to establish its accusations. Two grounds were taken before the High Court relating to the alleged non compliance of the mandatory provisions of Sections 42(2) and the other 50 of the Act. The High Court did not find any substance. Accordingly, the appeal was dismissed.
(3.) In support of the appeal, learned Counsel for the appellant submitted that even if the prosecution case is accepted in toto there is clear material to show the contravention of the requirements of Sections 42(2) and 50 of the Act.;