Narsi v. State of Haryana, (SC) BS33676
SUPREME COURT OF INDIA

Before:- G.T. Nanavati and S. Rajendra Babu, JJ.

Criminal Appeal No. 145 of 1998. D/d. 12.11.1998.

Narsi - Appellant

Versus

State of Haryana - Respondent

For the Appellant :- Mr. Ajay Siwatch, Advocate.

For the Respondent :- Mr. Vikas, Advocate.

NOTE

Recovery of weapon - The prosecution version that the accused came to the police station and produced the unlicensed weapon in the case in which he was wanted is not believable.

Terrorist and Disruptive Activities (Prevention) Act, 1987, Section 5 - Arms Act, 1959 Section 25 Recovery of unlicensed pistol in notified area - Version of SHO that accused was wanted in a criminal case and he himself came to Police Station - SHO took him in coustody and found a pistol and cartridges from his person - Recovery not effected in presence of any witness - Highly improbable that accused had presented himself with an unlicensed weapon.

[Para 3]

JUDGMENT

G.T. Nanavati, J. - The appellant has been convicted under Section 25 of the Arms Act and Section 5 of the TADA Act by the Designated Court, Bhiwani as he was found in possession of a country-made .315 bore pistol and a live cartridge.

2. The Designated Court relying upon the evidence of P.W.2-Ganga Ram held that the allegation made against the appellant was proved and he was in fact found in possession of a pistol and a live catidge. The Designated Court also relied upon the report of Forensic Science Laboratory and held that the pistol was in working condition.

3. What is contended by the learned counsel for the appellant is that the Designated Court failed to appreciate that the evidence of Ganga Ram was so improbable that it did not deserve to be accepted. As disclosed by the prosecution evidence, a case was registered against the appellant and seven others for the offence of murder on November 1, 1998 at Fatehabad Police Station. The police was on look out for the appellant. On 8th November, 1988, the appellant accompanied by his maternal uncle presented himself before the Officer incharge of the Fatehbad Police Station. SHO-Ganga Ram took him in custody and at that time found from his possession, a pistol and a cartridge. No independent witness was kept present at the time of either taking the appellant into custody or while seizing the pistol and the cartridge. The reason given by Ganga Ram in this behalf is that because his maternal uncle was present, he did not think it fit to call any other person to witness the seizure of the weapon and the cartridge. This obviously is a lame excuse. In absence of any independent evidence, seizure of a pistol and a cartridge from possession of the appellant becomes doubtful. It is also highly improbable that the appellant had presented himself with a weapon which was unlicensed. He had not gone there to make a confession. He had gone to the police station because he was wanted by the police in that case. No other witness was examined by the prosecution on the point of recovery of a pistol and a cartridge from the possession of the appellant. As the evidence of Ganga Ram does not appear to be truthful, the conviction of the appellant will have to be set aside.

4. We, therefore, allow this appeal and set aside the conviction of the appellant and also the order of sentence passed against him and acquit him of the charges levelled against him.

Appeal allowed.