V.S. Sirpurkar, J.@mdashAppellant Nikku Khan @ Mohammadeen, who has been convicted by both the courts below for the offence punishable u/s 21 of the Narcotic Drugs and Phychotropic Substance Act, 1985 (hereinafter referred to as the "Act") and sentenced to undergo rigorous imprisonment for twelve years and to pay a fine of Rs. one lakh, in default of payment of fine to further undergo rigorous imprisonment for two years, is before us in this appeal.
2. The prosecution case, in brief, is that on 1.6.2003 at 12.30 p.m., ASI Gopi Chand along with other police officials was on patrol duty at Nohar road, Ellenabad when he received a secret information that the accused-Appellant, who was indulged in a trade of smack, was likely to arrive in a Maruti Car and narcotic could be recovered from him. On receipt of this information, ASI, Gopi Chand issued notice u/s 41 of the Act and sent the same to the Deputy Superintendent of Police, Ellenabad. Thereafter, he held a picket at Nohar Road. When the accused arrived in Maruti Case bearing No. DAJ 4223 he was stopped and after serving a notice u/s 50 of the Act, he was searched in presence of Deputy Superintendent of Police, Ellenabad and heroin weighing 740 grams was recovered from his person.
3. After completion of investigation the accused was sent for trial and both the trial court as well as the High Court have held that the accused was found in possession of 740 grams of heroin.
4. We have heard learned Counsel appearing for the parties and perused the evidence as well as the judgments of the courts below.
5. We do not think that there is anything to dispute regarding the recovery of contraband from the accused on the relevant date. The prosecution has been able to prove that the accused was in possession of the contraband which was recovered from his person. It is also proved that the contraband was heroin.
6. We do not wish to interfere with the conviction awarded by the trial court and affirmed by the High Court. However, insofar as the sentence is concerned, Mr. R.K. Kapoor, learned Counsel appearing for the Appellant states that the percentage of the concentration was 16.93%. Mr. Kapoor, therefore, points out that the quantity of heroin recovered from the accused virtually comes to 125 grams.
7. We have seen the Notification specifying small quantity and commercial quantity u/s 2 of the Act wherein at serial No. 56, the commercial quantity of heroin is prescribed as 250 grams. Therefore, it is clear that the quantity of heroin which was recovered from the Appellant was less than the commercial quantity as prescribed under the Act.
8. In that view, the law laid in
9. Keeping in view the facts and the circumstances of the present case, while affirming the impugned judgment passed by the High Court insofar as conviction of the Appellant is concerned, we convert the conviction of the Appellant from Section 21(c) to 21(b) of the Act and reduce the sentence of the accused from rigorous imprisonment for twelve years to ten years. The sentence of fine and default shall remain unaltered.
10. The appeal stands disposed of accordingly.
