MANDEEP KAUR Vs. DIRECTORATE OF REVENUE INTELLIGENCE
LAWS(DLH)-2016-2-319
HIGH COURT OF DELHI
Decided on February 22,2016

MANDEEP KAUR Appellant
VERSUS
DIRECTORATE OF REVENUE INTELLIGENCE Respondents


Referred Judgements :-

SHAHEJADKHAN MAHEBUBKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]


JUDGEMENT

S.P. Garg, J. - (1.)The instant appeal has been filed by the appellant - Mandeep Kaur @ Jasbir Kaur @ Manjeet Kaur to challenge the legality and correctness of a judgment dated 20.12.2013 of learned Additional Sessions Judge in Sessions Case No. 57A/2007 under Ss. 21/29 NDPS Act by which she was held guilty for committing offences punishable under Ss. 21(c) & 29 of the NDPS Act. By an order dated 21.12.2013, she was awarded RI for ten years with fine Rs. 1 lac each under both the heads. The sentences were to operate concurrently.
(2.)Briefly stated, the prosecution case as stated in the complaint was that on 19.03.2007, Sujeet Kumar, Intelligence Officer received a specific information that a golden beige coloured Mahindra Bolero vehicle bearing registration No. HR 70 3719 would cross Singhu Border located on G.T. Karnal road in between 10.30 p.m. to 11.30 p.m. and certain narcotic drugs were concealed in the said vehicle; and also a lady might be an occupant therein. The said information was reduced into writing (Ex.PW -1/A) and was immediately put up before PW -12 (Pankaj K.Singh). A raiding team was organized. A 'naka' was held on the road towards Delhi side. At about 11.00 p.m., a vehicle was seen coming from Haryana side crossing Singhu Border which was signaled to stop. There were two individuals in the said vehicle which was being driven by a sikh gentleman. A lady, later on identified as Mandeep Kaur @ Jasbir Kaur @ Manjeet Kaur (the appellant), was found sitting on the seat adjacent to the driver's seat. After conducting necessary proceedings and serving notices (Ex.PW -8/A & Ex.PW -8/B), the vehicle was searched and it resulted in recovery of 20 packets in all stuffed with some goods from inside cavities created in the floor of the vehicle. One more cavity in the floor of the vehicle near the back seat of the vehicle next to the back door was observed but nothing incriminating was found concealed therein. In addition to it, documents pertaining to the vehicle was also recovered. These 20 packets were found containing white colour granular substance, the gross -weight of which was found to be 20.754 kg. and the net weight came to be 20.022 kg. heroin. Subsequent proceedings were conducted. Statements of the witnesses conversant with the facts were recorded. Upon completion of investigation, a complaint was filed against the appellant and her associates - Gurdev Singh and Balwinder Singh @ Dr.Balwinder Singh, who was finally declared Proclaimed Offender. The trial resulted in conviction of both the appellant and Gurdev Singh.
(3.)During the course of arguments, appellant's counsel on instructions stated at Bar that the appellant has opted not to challenge the findings of the Trial Court on conviction. She, however, prayed to modify the sentence order as the appellant has already undergone substantive sentence awarded to her. She is unable to pay the huge fine being in custody for the last about nine years.


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