MOHAMMAD HUSAIN UMAR KOCHRA Vs. K S DALIPSINGHJI
LAWS(SC)-1969-3-12
SUPREME COURT OF INDIA
Decided on March 31,1969

MOHD.HUSAIN UMAR KOCHRA Appellant
VERSUS
K.S.DALIPSINGHJI Respondents


Referred Judgements :-

BHIVA DOULU PATIL V. STATE OF MAHARASTRA [REFERRED TO]
S SWAMIRATHNAM M K S ABBAS M K ABU BUCKER VS. STATE OF MADRAS [REFERRED TO]
FRICHAND K KHETWANI VS. STATE OF MAHARASHTRA [REFERRED TO]



Cited Judgements :-

CHANDRA PRAKASH VS. STATE OF RAJASTHAN [LAWS(SC)-2014-5-29] [REFERRED TO]
SUBASH CHANDRA PANDA VS. STATE OF ORISSA [LAWS(ORI)-2001-7-13] [REFERRED TO]
M RATHAKRISHNAN VS. STATE THROUGH INSPECTOR OF POLICE, CENTRAL BUREAU OF INVESTIGATION [LAWS(MAD)-2017-10-309] [REFERRED TO]
ASEA BROWN BOVERI LIMITED VS. O L OF POLYSTEELS LIMITED [LAWS(GJH)-2001-2-71] [REFERRED TO]
MOHET HOJAI VS. NATIONAL INVESTIGATION AGENCY [LAWS(GAU)-2023-8-107] [REFERRED TO]
NASIR MOHD VS. STATE [LAWS(J&K)-2005-4-4] [REFERRED TO]
STATE OF GUJARAT VS. RAJUBHAI DHAMIRBHAI BARIYA [LAWS(GJH)-2003-12-44] [REFERRED TO]
AGYA RAM VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1989-6-1] [REFERRED TO]
UDAIBIR S O VIDHYA NATH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2001-12-17] [REFERRED TO]
M S RAU VS. G G KAMBLE [LAWS(BOM)-1987-1-21] [REFERRED TO]
M/S JAGATHI PUBLICATIONS LTD VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(APH)-2012-6-32] [REFERRED TO]
STATE DELHI ADMINISTRATION VS. RAMESH KUMAR [LAWS(DLH)-1990-2-10] [REFERRED TO]
VIRENDER SINGH VS. STATE [LAWS(DLH)-1993-2-9] [EXPLAINED]
ASRAFUL HODA VS. ARUN SAHOO [LAWS(CAL)-2006-3-36] [REFERRED TO]
JITHESH VS. STATE OF KERALA [LAWS(KER)-2020-8-56] [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [LAWS(SC)-2011-9-66] [REFERRED TO]
RAMVANNEIA VS. STATE OF MIZORAM [LAWS(GAU)-2021-11-82] [REFERRED TO]
SHATRUGAN LAL VERMA VS. STATE OF MADHYA PRADESH [LAWS(CHH)-2023-7-22] [REFERRED TO]
STATE OF MAHARASHTRA AND KHAS MOHAMAD BASALATAILL VS. PRABHATKUMAR SHANTARAM RANGNEKAR [LAWS(BOM)-1984-8-28] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION, MUMBAI VS. K DHARAMPAL [LAWS(BOM)-2018-7-39] [REFERRED TO]
K M PRASAD VS. STATE OF BIHAR [LAWS(PAT)-1997-2-65] [REFERREED TO]
LALU PRASAD ALIAS LALU PRASAD YADAV VS. STATE OF BIHAR [LAWS(PAT)-2000-4-55] [REFERRED TO]
STATE, NATIONAL INVESTIGATION AGENCY MINISTRY OF HOME AFFAIRS VS. AKHIL GOGOI AND [LAWS(GAU)-2023-2-46] [REFERRED TO]
NIVEDATA VS. STATE [LAWS(J&K)-2007-12-11] [REFERRED TO]
GURNAM SINGH VS. STATE OF PUNJAB [LAWS(P&H)-1987-2-16] [REFERRED TO]
CHONAMPARACHELLAPPAN PHILIP M PRASAD K P NARAYANA KANNAKAPRAMBILKESVAN VS. STATE OF KERALA [LAWS(SC)-1979-3-19] [RELIED ON]
VAZHUTHACAUD R. NARENDRAN NAIR VS. STATE OF KERALA [LAWS(KER)-2024-2-211] [REFERRED TO]
SUO MOTU REVISION STATE OF M P VS. VINOD MUDGAL [LAWS(MPH)-2008-3-21] [REFERRED TO]
STATE OF TAMIL NADU VS. T THULASINGAM [LAWS(SC)-1994-5-64] [REFERRED TO]
STATE VS. MOHD. NAUSHAD [LAWS(DLH)-2012-11-135] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. MULANGI KRISHNASWAMY ASHOK KUMAR [LAWS(BOM)-1998-8-65] [REFERRED TO]
KALI VISHWAKARMA VS. STATE OF JHARKHAND [LAWS(JHAR)-2005-1-10] [REFERRED TO]
STATE OF KERALA VS. AMMINI [LAWS(KER)-1987-4-4] [REFERRED TO]
MUSTAFABAD CANE GROWERS CO-OPERATIVE SOCIETY LTD. VS. SURAJ BHAN TAYAGI EX-SECRETARY MUSTAFABAD, CANE GROWERS CO-OPERATIVE SOCIETY, MUSTAFABAD [LAWS(P&H)-1971-4-26] [REFERRED TO]
CHHOTEY BADRI PRASAD VS. STATE OF U P [LAWS(ALL)-2005-11-115] [REFERRED TO]
S R NARSIMLU VS. STATE [LAWS(APH)-1973-3-9] [REFERRED TO]
SHAIKH ABDUL AZIS ISMAIL VS. ASSISTANT COLLECTOR OF CUSTOMS [LAWS(BOM)-1995-12-40] [REFERRED TO]
TILLU VS. STATE [LAWS(RAJ)-1971-1-1] [REFERRED TO]
PRADEEP KUMAR SETHY VS. STATE OF ODISHA & ANOTHER [LAWS(ORI)-2020-12-2] [REFERRED TO]
AMOL SINGH VS. M P STATE [LAWS(MPH)-2007-2-27] [REFERRED TO]
SHANKAR ALIAS GAURI SHANKAR VS. STATE OF TAMIL NADU [LAWS(SC)-1994-4-63] [RELIED ON]
L V ANANDAN VS. STATE [LAWS(MAD)-2003-4-216] [REFERRED TO]
V R NEDUNCHEZHIAN VS. STATE [LAWS(MAD)-1999-4-109] [REFERRED TO]
K P S KANAKARAJ VS. STATE [LAWS(MAD)-1995-3-90] [REFERRED TO]
STATE OF GUJARAT VS. LALLU BUDHIA [LAWS(GJH)-1981-2-12] [REFERRED]
SURESHKUMAR MOOLCHAND SETH ALIAS JAIN VS. DIRECTOR OF REVENUE INTELLIGENCE [LAWS(BOM)-2001-9-48] [REFERRED TO]
VIPAN KUMAR KAPOOR VS. S M ALI [LAWS(DLH)-1991-8-51] [REFERRED KORA]
SURESH KUMAR N S VS. K T CHERIAN ALIAS GEORGE [LAWS(KER)-2012-1-73] [REFERRED TO]
N S JAIN VS. STATE [LAWS(DLH)-1977-9-5] [REFERRED . (2)]
RAJNIKANT MAGANBHAI PATEL VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTIVE DEPT [LAWS(BOM)-1987-1-2] [REFERRED TO]
K CHOKKA RAO VS. A VEERABHADRA RAO [LAWS(APH)-1998-11-44] [REFERRED TO]
SALEEM UD DIN VS. STATE [LAWS(DLH)-1971-4-15] [REFERRED .UNITED STATES VS. KISSEL,1909-218 US 601 : 54 LAWYERS EDITION 1168.]
SOMASUNDARAM @ SOMU VS. STATE REP. BY DY. COMM. OF POLICE [LAWS(SC)-2016-9-49] [REFERRED TO]
EGAIARASAN alias THIAGARAJAN alias KUZHANDAI VS. STATE [LAWS(MAD)-2007-9-419] [REFERRED TO]
JUGLA ALIAS RAMDAS VS. STATE OF M P [LAWS(MPH)-1999-11-2] [REFERRED TO]
Ramjilal VS. State of M.P. [LAWS(MPH)-1989-3-55] [REFERRED TO]
SOMASUNDARAM VS. STATE [LAWS(SC)-2020-6-3] [REFERRED TO]
SANJAY VS. STATE OF HARYANA [LAWS(P&H)-2004-9-8] [REFERRED TO]
PARMAR MANISHBHAI BABULAL VS. STATE OF GUJARAT [LAWS(GJH)-2013-11-258] [REFERRED TO]
UNION OF INDIA VS. J S BRAR [LAWS(SC)-1992-10-17] [RELIED ON]
SANT LAL ALIAS PATTAR VS. STATE OF U P [LAWS(ALL)-2005-9-307] [REFERRED TO]
UNION TERRITORY OF ARUNACHAL PRADESH VS. LAA TAGUM (ACCUSED) [LAWS(GAU)-1982-2-7] [REFERRED TO]
DEVINDER SINGH VS. STATE [LAWS(DLH)-1998-7-75] [REFERRED]
RAJAN BAKSHI VS. STATE OF DELHI [LAWS(DLH)-1982-11-24] [REFERRED TO]
STATE OF MAHARASHTRA VS. AKASH DEEP S/O BHOLA DAYAL MATHUR [LAWS(BOM)-1997-3-75] [REFERRED TO(PARA 16). 3.]
PANCHANAN PAL, DR VS. STATE OF WEST BENGAL [LAWS(CAL)-1975-7-52] [REFERRED]
VISHNU PRADHAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2008-9-18] [REFERRED TO]
HARI CHAND VS. STATE [LAWS(DLH)-1974-5-33] [REFERRED]
STATE OF KARNATAKA VS. SELVI J. JAYALALITHA & ORS. [LAWS(SC)-2017-2-29] [REFERRED TO]
STATE OF JHARKHAND THROUGH SP, CBI VS. LALU PRASAD @ LALU PRASAD YADAV [LAWS(SC)-2017-5-7] [REFERRED TO]
CHETAN S PATEL VS. ARVIND SHIVLAL SONI [LAWS(GJH)-1995-3-17] [REFERRED TO]
RAJ KUMAR VS. STATE OF J&K [LAWS(J&K)-2003-8-30] [REFERRED TO]
BANWARILAL VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2003-3-2] [REFERRED TO]
TAHIR VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1999-11-10] [REFERRED TO]
BINABEN VS. STATE OF GUJARAT [LAWS(GJH)-2021-3-235] [REFERRED TO]
BABUBHAI BHURABHAI JESADIA VS. STATE OF GUJARAT [LAWS(GJH)-2020-6-1004] [REFERRED TO]
MOHAN WAHI VS. STATE [LAWS(DLH)-1982-5-1] [REFERRED TO]
VILAS NARSAIYA SANDAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-1-59] [REFERRED TO]
RAM CHANDRA DAS VS. STATE OF JHARKHAND [LAWS(JHAR)-2004-8-97] [REFERRED TO]
INDRAJIT DEB VS. STATE OF TRIPURA [LAWS(GAU)-1995-1-17] [REFERRED TO]
BAJAJ ALLIANZ LIFE INSURANCE COMPANY LIMITED VS. DR. MANISHA GOYAL, W/O LATE DR. NARESH GOYAL [LAWS(CHH)-2017-12-41] [REFERRED TO]
SRIVASTAVA K L VS. STATE [LAWS(CAL)-1973-1-9] [REFERRED TO]
SHAHID ROSHAN JAMEER VS. STATE OF M P [LAWS(MPH)-2001-10-27] [REFERRED TO]
KARAMBIR SINGH VS. STATE OF HARYANA [LAWS(P&H)-2013-12-55] [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [LAWS(SC)-1991-5-24] [RELIED ON]
VIJAY INGLE VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2001-8-11] [REFERRED TO]
MUNSHI RAM THAPPA VS. RATTAN SINGH [LAWS(J&K)-1999-8-5] [REFERRED TO]
RAJANIKANTA MEHETA VS. THE STATE [LAWS(ORI)-1978-11-8] [REFERRED TO]
STATE OF ORISSA VS. SUSANTA KUMAR DEY AND ANR. [LAWS(ORI)-1978-9-8] [REFERRED TO]
SAROJ SARMA VS. STATE OF ASSAM [LAWS(GAU)-2021-6-11] [REFERRED TO]
KRISHNA KUMAR KEDIA SON OF LATE CHAJU RAM KEDIA VS. UNION OF INDIA THROUGH C B I PATNA [LAWS(PAT)-2018-4-13] [REFERRED TO]
ANANTA DIXIT VS. STATE [LAWS(ORI)-1984-3-3] [REFERRED TO]
KURUCHIYAN KUNHAMAN VS. STATE OF KERALA [LAWS(KER)-1974-1-23] [REFERRED TO]
VALSAMMA VS. SATHEESH KUMAR [LAWS(KER)-2001-1-13] [REFERRED]
MULKI SURYANARAYANRAO RAU VS. GURUSHANT GANGADHAR KAMBLE [LAWS(BOM)-1987-1-82] [REFERRED TO]


JUDGEMENT

- (1.)The six appellants are A-8, Mohamed Hussain Omer Kochra alias Mr. Buick alias Naznen, A-12, Maganlal Naranji Patel, A-16, N. B. Mukherji, A-15, N. S. Rao, A-14, Parasuram T. Kanel, A-6, Lakshmandas Chaganlal Bhatia alias Sham. In this Judgment "A" means accused. Forty persons including the appellants were jointly prosecuted for criminal conspiracy to import and deal in gold punishable under Section 120B of the Indian Penal Code read with S. 167 (81) of the Sea Customs Act, 1878 and for substantive offences punishable under Section 167 (81).
(2.)A-1 to 5, A-18 to 35 and A-57 are absconding or being foreigners are not amenable to the processes of the Court. A-1 Jamal Shuhaibar, A-2 George Shuhaibar and A-3 Jawadat Shuhaibar of Beirut and A-4 Yusuf Mohamed Lori alias Abdulla of Bahrein sent gold from the Middle East. A-5 Juan Castarner Casanovas and A-18 Bernardo Sas of Geneva are foreign collaborators. A-19 Hamad Sultan and A-37 Chunilal alias Professor Kamal alias Dwarkadas of Bombay were concerned in the smuggling of gold. A-20 to A-35 Mrs. Gisele Minot, B. J. Lupi, J. P. Hoffman, Jacques Minot, Geoffre allan, M. Torrens, Mrs. Mora Margaret, Armand Yavercowaski, Gran Powell, G. J. Flamat, Mrs. A. Ramel, Mrs. S. B. Taylor J. C. Catino, E. D. Gill, A. J. Mascardo and A. A. Grant are foreigners and are said to have carried gold from foreign countries to India by air.
(3.)The trial proceeded against A-6 to 17, A-36, A-38, A-39 and A-40. A-6 Lakshmandas is a financier. A-14 Parasuram is his brother-in-law. A-7, Rabiyabi Usman alias Grandma is the mother of A-9 Rukaiyabai Mohamed Hussain Kochra, A-10 Abidabai Usman and A-38 Hassan Usman. A-8 Kochra is the husband of A-9. A-11 Murad Asharnoff remitted funds to foreign countries. A-12 Maganlal Naranji Patel and A-13 Mafatlal Mohanlal Parekh are bullion merchants of Bombay. A-15 N. S. Rao, A-16 N. B. Mukherji, A-17 Timothy Miranda, A-39 D. K. Deshmukh and A-40 Jacob Miranda alias Tambaku were mechanics in the employ of the Air India International. A-36 Francis Bello was a co-conspirator. The Additional Chief Presidency Magistrate, 3rd Court, Esplanade, Bombay, acquitted A-9, 10, 13, 39 and 40 of all the charges. He convicted A-6, 7, 8, 11, 12, 14, 15, 16, 17, 36 and 38 of criminal conspiracy and substantive offences under Section 167 (81) and passed sentences of imprisonment and fine.


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