N Narayanaswamy S/O Late Narasimaiah vs The State By Deputy Superintendent Of ... on 30 September, 2011

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Karnataka High Court

N Narayanaswamy S/O Late Narasimaiah vs The State By Deputy Superintendent Of ... on 30 September, 2011

Bench: V.Jagannathan

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
'Dat'eci the 30%" day of S('?13f['.€1T1b€1" 201 1 
: B E F O R E :

HON-'BLE ':V.{R.JUS'FICE : V.JAGAN1\3 *§'E{M7'.   "

CRIMINAL APPEAL, Nos. 435_1...C»/W ,.£1ii2OA<3g_ . _ ,: "
BETFWEEN :

In C1'imin.a1Appea1 No. 434.  Vt '

N.Naraya'naswamy, V  '_ « --- _4 V 

8/ 0 Late Naras;i.maiah'; -A.g€c71  uf"  _\;x3:211"s¢
OCC: Junior Town P1a1'1'ne1i,_ Ehgine-er"S§3{étj'.c>z1.
C.M.C., K.R.P1,1'f'a,_ r/21'N'(};}V3O'; 1 .V
Vapasa1.1d'ra C1i;;i%.¥.;k211r§a1.1:ap'i1ré:V. A "  V. 

In Criminéxl   

H.P1:i?L1s110thé;m..,_  _ __ . _
S ,/ 0 Léxie' C . Hard ufIr1,2111. tihap 921,

Age 26 years, S'-.f)';'A'.,,_ E;ng1i1ee.ri1":gg Sem:i(>1L
Bya3t.g1rayei33a;:;L1r2;, C3-f;\iI;--C., Banggtlore,

R/g. Sr; E\11211"{1§hi Niiajya. Link Road?

' V'  935C}:7QSS;»AShOk*"'I§Eig&1I'a.TE.1I1'1ku1"-36

.. D .Ap;3r:-:iEem_i.s

V. . {' Sr}. Ra-'ii%.Naik, Se':';:iss:° C€}'LEi'§S€} fa}?
  :E'>ri E{a1ri,hiE.«:.B,'{, in Cri.A.N:>%§-34/2008.
V SmV:§'..Mz1:1}u_};21.M fE'ej asswé, A<;§2;<3c22;t.e*:,
ii": {i:*Lﬁ;.§'éV{;u3g?£;g'?;{}@£i' E

"AN B:

T116 Ségate by Depxzty S11§3erin'€,e1":z_{EeI:'€ sf P{}EiC{'3?
City Divissiora, Kalfxlaiaka Lekayukta.



[xii

Eﬁszngalgre {Dix-'i.si(>:1, Bangalore.
. . . RF3SpOI1{i€1"1'[,
((10133-3}'1{3I'1)

( By Smt.T.M.Gay21t.hri, A{§"V{){":E1E%3. )

Criminal Appeal No. 434/ fi'£e_d; ._ 

374(2) of the Cr.P.C.   

31.1.2005 passed by the Sp}.  {3a1ﬁg:§i'1;0:'c 

Disstrict, Bangalore, in Spi;f§ Ci7N(>.A"B255-3_OOS,A{_::@--:1yé£:t.ir3g. '

and ssente11(:i11g the appeilanf';'.;ic::::15e2d'--forihég offencas

p/u/SS 7 & 13mm)  \..~*_i'ihV_Se£:;.i.( i:1.'.13(2)H6f'§>.C.A<:i_

Criminai =I\ppee};1"'Y\§<.3§:"4£'?--.'2_ umiez" Sect.i0n
374 of   judgnaent. dated
31.1.2008:  E3ar.1gaim'e Urban
  32/2008, C(mvict.ing
and /E1CCU.S€d No.2 fag the
0ffenceg§"p/u_/  read with Section 13(2) of
P,<;:;Aet 198$;   %

  --v._Th€5é'vappeals C<>n1ing an fez' hearing this dazjg. the

' ~. iizmriii' =:i7g:Ei_fv€<;:'é{i the faiiexvsséxzg :

JUBGMENT

'§'E':§:<e;@ iiwm {."i:"'i9::3§:22:& Apg)::':ai$ Eéfiﬁif <:;t;.1§. erg'? {.3119 223151

TV that same juciggjmeni pas-;:'~5€d by the Eearzmzi Spéxtézai J2U1&g;j<-2

of the court below c01'1vic.t'_.:Eng the two acciused in respect

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of the 0{'fe:1ces pu.n:ishab1c: Lmder S<3ct.i011s 7, 13(1)(d)
read with }3{2} oft.1':<-:: Prex-w3r1t.io11 of C<>1*ru.pt,%.<>n Act. and
sentencting A~1 as well  A~2 {:0 (W16 3,-rearj"":~:;'?:"np1e

imprisonment: and R$.5,00G/ -- fine <-:a--1:::h in I"§'.;'?..'.§.p'€;'..t'.§1"E".*-;,'fV,":1'." 

first. offe:'1(:c: and €:*<.vo y<~:ars3 ssimple in1;)rissg;r1iﬁ€n£', ".::m.§i"

R.1_0,000/~ fine each in 1"esp-Exit :Vt' §*:§ 

mentioned above. Ag;g1*'iCx°€:d by'the= 21'f7<)r§~::§':.-xici ci<)};"1'7;,-'iifi..iL<)"1":L»

and st-:n€:<311C<3, U16 actc:L1sse'iii»w.._x1'1a,Ve f}1=::%férfc:d ;ﬁ1ese two
appeelis. Crimi_11a1'A§:;{3e2.':i §'~,$<;>," '/;_3.4IL'}'«2OO6 is by A4 and
C1"1minaiApp<:ai %xo._4,?'2.,/ 20015 ié"~b3}="

2.  _f  }gfbs§;_é2Lrti{>h;""£':1 short:, is that, the
aLé<:1§iSf:ci'pefScjf:'1»s;_[ w1ii.1_é'~--\,¥c>rki11g as Junior 'l'oWr1 Planner

and  Am 1. demanded R_s.3,000/~ arld

11'-giA2V1{is:'mg1n§f1~e.(i_ _____ _Eis.5OG;'~ from Cwmpiejnam Wiﬁhéiti

"{?;f211%:,;:s51':«..(§*';X?'_J'E} in <:>1'd€r ta sa'r3<:i;i{}n pian in 're$;:r<3:éi: of

 iﬁhézé ::é>'{§':~:f£.1fi.:<:iE_0:: <1}? ::h{~_=. firs.-2.': ﬁ("§{§§"' sf 1;.§r*:<:é= <:<":»_mpEa.:;1a:z1E:':s;

E:<>":...:5,%e;: be21.r§ng: N0. E E3? Segiciab<}mm2:s2:z:d:'z1$ Banggaierek

V  21:39:'; :%2~;_<: %:fE3i5:Sff <_>§f "ifhéé pm:=::;:3<.é::%;,é{.>:.': é',T%?s;~::."%!.. '{'}::e.e3 zézatgiuégééﬁi

had CE€fI'3ai'}{if3{§ the: babe 5r;i1"£1{}E£E"ﬂZ evaérz prior Eat: '5Z.hE?:I. C':a€:.<:
and the ettampiamant. went befare the Lekayukiha p<>ii<:e3

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on 10.5.2002 anci mdggczd his c:c)mp}.ai;1ﬁ: as per E;s~::.P--28
ami thc:~reaft:er, the fféip legging C)ff1'{:€£"$ agked t,he:~:
crompiairiant to go '03 the eﬁﬁce 0f the ac:<:us£-3C1 a*j.:..i:;i_af1i:er

giving the amount to give signal.

3. Accordingly' the complainant. weilt.ﬁx»Lh§§.:t>ff:c:?é%'of 

the ac<:usec': on several datesIfrG1:1 1j.0".'§5.iZQS_2'--.£;13§éva.hrd_s

anti was unable to ﬁnd Vthizgs. aztéusési iI3,V»'Li1'E'f.=',V()iﬂf1'(:"f;' %c1:1_€1"',

thﬁzrefore, the trap Could  iglidg'  it is the
p1'osecu'tiot1 case   acctusesci
were c.aug.g}1t __aft;e3i' .th:é; ve them the
af0ren1e11i.i€$:;§'€;§Ih'h:é3.'111(;":.1Ifi;  is a1s€> {he case of
the  (t0ﬂ{',€I'fi€d record of the
c0mpiaui'r;3;i1§. €51Sgi'-~i"€§C()ve3"ec1 from the possession of

ijliéé a1§?:f::1§sed i>':r1«t.E'_1«::.'dahte cf the tray).

V   _  -sheet. Ehai, 'W?:1S§ iii;-zd by 'Chi? pmsecméon

'wéiss 2;.<:%(;Aé)::§_pa.:2ie%d by the S:-m{:{.ie:m z.>r{:.i5:3: i:--'.~;;a=;:_'m=:d by

P,Ws.i£; emtci B r<=:s%§}:%{§f.éa:'€.E§; £11.': E.'€'.$§ff,{f'£, :1}? Km amezé 9&2 zaaéi

. §'{§§sJ2a?i':'3_g {he é}.{T{fE.ZéS§%d 330%; piezxaiimg gguiitjgz '§'.E'2é'3' Sﬁaﬁ {f{}U;3"E.

 aftaiied :.1pc>'n tthe? p:°{}s~3e<t:,:1:i0n {:0 pr<ws:. £151; C§:"iS€i. in 21%

eight witnesses; were examined on behaif of the

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pros<3cL1t,E.<>n and 34 d(>(:ume3ni::s we::~.1*e. mzxrkcacl alung Wit'.h
21 33.08. '1'h_€: sstand of the £1CCll€5§¢3d in their 3.713
$tat.€3ment was €;h21i they did not ciema'r3<:i zm3;%'---.»bribe

am<)u:r::'r, from the Ccunapiaimmt; but on tha _.€f?E§§4'1»f::1_"" j,}*;:.;a_i:1gi,

the amount": was forcibky thrust. into t'.h¢"L'esAf"

two accused. That apart. A71 aglése, "gaxg-*e~  w,V§'Liijf€I1'Cr

explanaticyrz in W-'I"'it.i11g si,3.tir1g i:--';1ei*z~.-- he  not h3.v"eq

good \.-*0ic<~: because of sorfi'e Vde_fe(:t" *ari{:i' ':sec;€§m_d1y, 'iihe
trap 1ayi:1g offic,em'i};)i":éed. t'i1e  5saij£i_ a«{T:{:11sed to make hiss
(ionfesssion ()I} '{.§'1(i iiI1..(f'..S I'€3qL{i}'§3d' bYVT'hVE'LO. 1&2, on his

part, {.00}; 3._.:i,1p::1:T§l%i(i tﬁéxt 'Iié"*cE'id. not demand any

bribe a1rr{0{,3t:1i'. '£1111, fcylur persoma forcibly emrered his
Ch{:U'I1'[)§'3l' ?1T1C1~1f1ic1:C'£¥V1';-i_§iTfC accept the amount. by force.

5.;' = _Apa:"i:-. mm fhe 21f(")3'CS8.iC§. eXp1anaiim1 giver: in

V' ._f(:5:p%1::f1sr3h '$0 313 statenaenf, on behalf 0f {E15 aéscused,

 "'§ ;§%v'}_AE""2i.}§.f'§}.€;E?f§:~§%EfS w€:'re exazmzieci. P,W, E '.?§fEEiE=Z% 21531:. é;%:><:a:":':§.:';e::{'E

3:": fsﬂi' zfesai atemisi ﬁe Eéﬁiﬁfi frum 'aha ;'vE:<:<}3:'{E 0%' t'.his:~; {iélééﬁv

V A ;§'}fi§/12 Ea ﬁgs: A:s§5;i3'é:21:"§é' E?;:{a%{?:§.t':??'e §+Z:':;.g§%m::{::* <:a§":<;': ?'Z'£2$:%&§{§

 'pgziééi EAWQB  :"10§'1€ othsi' i:.ha'n A»~2., §f},1?€,¢'§L CE2e1.n€£r3_p@a

3253 the CO}.'1"1I}1iSSi01'1€21', who was isxamineci ':10 speak ta} the

ii"
99""

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pi'{)C€dt,13'€ for sancti£>'1'1ing_; the plan. On bi-3h.e1§f of the
a<:£:us€:d. E1xs.Dw1 to I)-~11 were also rnarkcd in eviciemcte.
8. The .i.eam.<=:d trial judge. after a1ppre<:i_21i1if1g the

ex.-*i<:1c:~m:e an record, accepted the cast: of t.he~«p1fQSé<:Lj:tV£'q:{1

and herid that the evidence on record_g:1e_é::ly*--.A_im;1ic:é1ie(;i9'

that the accused had demandégd. a1:;<i1';21{i_<Eé¢;3ia_d' ~t.1*1;C" '1::;;f§1;'a:*r

amount, for doing 0fficiaV.T'fav{)u1*"1.0'the 1<:('31z:s.}j1é.ir1}13i'E. iré,

the maiitc-:1" Of plan sa11ct.i()ri:V._ '(:i_(>:<1.x-«"i<E'{':ﬁ{3fi "aricgl ser1t.<2n(:e
followed from the eifo_if§:s21:'_c£ gzofic-lugéien and the accused;

therefore, arebefore.t.h§s'={:()ur{ O£"'1 .'~,1C':(';'( 3,i,l'.'r'i{ of that.

7.  I    COUHSS1 Shri R.E5.Nai1<;
for  1__ éufid'   1'v'1."1"'€:jas\7vi for A2 and also

S1f11t.. fI'.EV'1a.G;1y'aijhri' $535 the rvazspomdent~L:3»kayuktha and

V ' . V  <~3:<1tire record of i;%1:£.s case'

" ._   .'"1i§f'::z,_<;»i§;3;{rr*z{*:<i $311101" {:<>:1.:1:~3€.1 far A4 arg1:ecE at €515:

e:§&;aiT.$'§:'€. {ﬁat 9f the ei_g}"3;'é, 'Wi"ijE"1€SS€S &xami_ne~d,_ %;__'i":{: Efiéiiﬁfiéli

' <2afi%.§:aéj%s:5<-:55 219:3 ?,%'~£I E. {."i{.}Z"E."1§_}§£§3:E'}Eiiﬁi 3:22.53 §',i»'=§,%3 ghzidizvg

véii:z1<%ses. iieferrirzgg {.0 the e-im'.d.<3;:1<:€ 95 ?."i?'\? 3;: is argued

'é:hat the Said witness has stated that he cmzld net hear

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any €3()l'iV(iT£"S'cHiiC)I1 that. tc){)k place: betwcaen the
cor1"1p121§raa:1t anal A4. '1"'he:refr:3re, the a3v'ide:n(:e 0f the
shadow witness; does not Ezeip the 13r<>s<:cut'.i011.i '--Wh21i.

remains is t,ha{; of PAW) and 21 £,'.E}I'€'fU1 e:xa3..I:.r1i:1.§ii.i%;;r:""Qf

the evidence: of this witrzesss goes to H_$1'1é3w  _1t:E'aai: "1:h<: 9'

ccampiainzmt, with the help of t.h_Lf  'L<>'1-;21j;?u1s;§:i'1;:.__L:j{;}§¢:<?:,

was bent upon roping t.h<:,agj:c:11sed_ and  é...<3 (tEea}fr f'.m1f1 

the fact. that from 10.5.2£3_O2._ <)z1W=:a I "g1II1'}b€3!' of
aﬁempts were mad€."'V«--t<37_'::rg1.p 'ths: "acCuseci and t'h0sse
at'r.empts ended in :fa.i.1.1..1 ri3.. ""-i.'E';.§:r¥éf014é3'=.;i_c>f1 16.5.2002, the

c<>mpi21in2_u§t.,   thé LQk:§iy'ujkt:h.a p01§c<~:, came {<3

'U"1(? : (>ffic,§§" -But, still the evicier1ce of the
c:0rt1pi:1Vi_:ia%11t.' i:1Eii(?at,e thaw A~1 had demandecl

thgs: bribe :21m_oi;3i1t. 5:' P{s.3,oo0z--_

V' .3.   is:;,_i.he:': argued by the leammi s€;'3i<3r <::ou§"1s€1

 :""E:.E;.<:% fV§r<>ss€:Cu'i.i<>':: <":as€:: SE,Eff€i.°&.% {rm}: $é::"i{3:3s

i:3ﬁ:'*;r_;':i1,i.e;§. 'E_'he fi¥'$§i af ihﬁm refe:*:*<--3,<:i ":0 is i§'1.a.'%: the

V A ;<'jm*:*§§§E2aE.:z:_i §<2X..?~?;€%, zsimsgz; wiéiéz ?i.fE":§-?: E?,§,§~{" E;':;1.{,§_ :1<_';':' '%:3:;%€:'r;

'§"<3'<:€'§_:.«*s3€§ by "(he £:c:s:1<:€rn£-rd Me2.gist':'aEe anezi Ehris i§,$€;1§ has

weakened the pr<:>se:cuti0n case, it is E,E1€:11 pcmlted out

;§m .,

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that. much befme the CGI13plE¥..i1"1E1 was lodged by P.W.1 as

per Ex.P«~2E-3», panchas had been c:aJ1f:.€1 to t.he 0ff:c(~:.

10. Anziyther defect is t.hat._. the 'Lokajmktha p0§Ti.;ﬁé'eT.ha,(1

1:36:61} sent to the affice of the amused €vc;'1"'b.:§t'r;_fe' _..t,he

etomplainant could go and meet  Yi:-E; 

another defmtt, pointed out  thzﬁjiv tfiaté., eviti'sé;1g:€:e,:rm

recxerci dcaes not iI1C'1iCE1E'",(-3v3VLI3§§' w0333;v_ I*;><;*in,ggT.'fc')§111<{_i p§=;11d:ing .

wﬁh the accused amid this VVV(?'.,1:§:"3't}'V£'\'f}'£).1;};1 t:e§s5t.i1110I13,r of
DKW2 and I).W.4.   Q"=tI§1§»';'\s'si$f.21:1t. Executive
E1'1gi11C€I' 11§1§l--   accused and,
14h€1'€fOff<:§..--'   pending with the
IL'   sf D.W.4. it is pointed (gut. that

f§;°mirj:'i1num é3f'4..?3.«(i21§;-'5 is pres{':1":ibed fsﬁr pmcessing the

 §;1'}:*g:»VE';a£:_Le':;*;:,'§{;::j;  afar _p1a:"s $a:1c*{i<31'1 and fhéi dagiie 0%' the

';1§is;3}i.§7::5::§:Ii%h;_rIf being 26.4.2032. ETE3«e::'e was; :23 ::;1§%Cess§§.}* 0::

éhg  ef 'i:§':<:e 21:75:21-saii K; E1;-'sjw: {i€':::z:s::":{§e{§ {$3 bribe

x _z:f:::<3u:a'é', whe':'§. 5.;%;a§f§{":.§:2n%i. '§.m":€5 W£%.:'~.'5 §.,§*1%3:*é3: for §',?:2s3:;":'; EB

{5;:~:am272:':e the appiicaimn {}f the: <:<}mp121§r":2m1 "EE1e:"<zf=:>r<i,,

r€~:f€r1"'ingg.§ E0 the evidence an regterd and the defance

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V  :*<s;>;:;o:<.ii;.é:i"'~ix:: --

9

taken by the E1C(2L1.E.-3€f€l, 1111:: pz'c):3ecs.1'{.ic)r; {,'E1S€, th€Y¥3f().T€3,
Carmoi: be said to ham been p'r<)v<:d beyond all
r<--:as0r321ble doubt. The furthea' s£,1bmi.=:ssi0n ra.-made is

tizaaii, Am] has got mine def<3<:i: in hiss v0ca..1__'céer)i'd »ar':d,

therefore. he cannot", speak like 2; normai ;)é:f_:s<)vn "e1f1d this ' «

fact has beer} admitiieci by 11116;.'prc>'S'e-:::i'tTi.(m --\.§51t£Vi§:$:s'V

the Complainant hiITiS(ilf and, 11$'-.$L 1::h. t.}j1e'.'.; p:OsSibi'.1£E,j,! v{;*f 

A-1 demanding the: bribe .2"1'Vf*;@E:.)"z;:1"1'f: frimﬁ.  ii1'1V:3 c;'i;¢f1';V1¥)121.i1q21r}V1iV
and accep1'.in_g it, t}141_*'«'=:\i'<>re%_'A,    ., ;3,ris£:  H

12. In the light  put
fbrward.   argued that the
aC(:{i'e§§2C3    of cioubt. by allowmg the
2;1ppee1iV. *--The submissions were also souginf. to
 s3j£jA§"c4r;;g{41.§»éi*:ed..ﬁy jgniaztirig 1'e1ia.m":£: an {ha dzacissicq-'13;

{EOEUQ SOC 4.50. {QQEQM SCC 450 and

 {i'2;'€}G'§}:§.'1?.V'E':éj_';'*'%§'{f{i 239.

E3! _  ':<3z:I':1$r;§ <.%<}u':}.s.seE fag' 2&2 :i§s:~":<.> a<:%é::§>'§<;%d me

x _;a_'§}:}m::as2:§.("E 2u'g;§'::rne::"ﬁ:es 21:16. $::pp§€:z3m':E..&{§ ii". E332; {_::":'s;:E:.§ 3.:1{ii:1;§

{ham ir:s:;>§ar as AWQ;  (:<>n«;7er:'1e<§.g be: wa-S on 163% :%":"<:am

10.5.2862 :0 1555x2082 and he <:ame 'b3.<:E{ '£9 duty only



I I.)

on 16.52002 and, t.h.e1'ef<>r€, the ent.i1'€ evidemm of
P.W.1 that he met. A~2 on 10.52802, 1.3.5.2002 8;I1Ci
14.5.2002 <:anm;«t: be believed at £11} and the 21c<::us€r._1 also

has given his exp1a.n::1ti0n. by st.21t.ing that 

 

farcibly 'th1f1.1st into his pocket. and,   

pcassession of the: amnum; w'ith(>'L:i;..v 1'.'t_1eir'e ' afiy

('3'JiC1€'I1C€ indicating demand by t}'1.§: ':};u:<tLtsje:rj.; .v§*i'i}" I191: "'£1é1p 

the 'pr0sec:ut:.'1on 1:0 prove i1"s Lé.2;§3e.

14, The lezarrzed CG'L_1f';S€31' Eil:}O .1'CfrCfi'Ed to the Complaint

EX.p~28 to submit that.t.h»c: (:r)1*:1p1éi.i11f." {i'id not evem reacll

the 13.'Ia:gis§i.~:f3§i'.€§'L:;;;'. fg1r'a-£s...I'1'ie chemical exa.r11iI1at,1'0'n

report is cc)nCeVi'n€d, %it__ ahibmitited that the said repczari
aiso does; 'i'.7€.(){ 1T1éZi[i--€f}ﬁ.i}1€3 date or the crime number or

thy; ;;>§3rs<>i*; 35.0 \f&7?1{)If1 the report :3 adciressésd and this date

  fblgtad  back of the. said 1"€3p{>r"{ Ex.P--§2

 Vs_a_E"£<::2x.;':s_ 'E.iﬁ :2'§.i '{."§";€ da.*:<:=. was 9.9g2QQ2 gmcé. §£,§'l{i ink {:0 put: ﬂ'}.€E

" .s:;>::id £'i2{i'i§:= {é._=fiffe'rs; from: '{hf3 mi: 1336:} 'LG m<2§1§§z:m Ehr: dam

 E? Ea ?§§;é3f1:"<i':'f{f}'i'€'f: a:z"gg;:.::;:{% §.%2;:::L %5;"E2a%~;: E§';€::€a:% 

no.q;1€s;£:i(>:1 of the compéaiikanig: ha:-*§n.g rim? Ari bﬁxveeix

  and 135.2002, the emzlre evidence of PR-R7Q1.;

9'":

£§~uﬂ_
,4/'/WM



t11eref'c3:'e. has to be cEis<:a1a"ci£-rd and this witness is not (:1
t.r't1.thful Wit.1'}.€ss.
15. As far as the p(?13(1€I1(fy of the work; is <:<>11{:e1*:-1651, it

is éargueci by the iearned <:ou1':se1 for A~2 Eha't_...t:}§éstfiiéégs.had

bcsen sent: as early as ?'.5.20()2 and,'__fhcr€:ft>1'é,b'

question of the work remainixjg w:i i:1:g A:--21 <;{i_§:1'-.z;j;«:§t"}e;1fise

and D.W.2 has also c0z"1fi3:med t.1";i_s*fact. i7t;--'V-V.}1Aivs €:<.:'i§f1<:"1'r;<:é';¢

Referring to the   
exa.m'i1s1<3c1 as  't'.hai,   has
s1;at.e:d that the_ 1n0ne§r..xX7ss  into his pocket:
by four   entirc evidence on
Y€C(} I'(ﬁ "1.>g:-fauﬁ   :t'.he1f';. the-2 c:(:>m_p1aiI1:5u1t, along
with  had decided £10 somehow or

:§f%1e§: £:.{}M_ 'h00V"§4=t.'n.s acrztusesd with '{:he::7 <3~f§e;1{::e sf t;akiug,g

V  bribs.,»"s{5"5:Ader {be above r::ircL:mst.a1'1Ce-s, Eihe evidemte on

' :éc<}r§:i.,"€:§}<;é:r€§:>rs§ {:am1<>é, bi? ts?:«::'~:;1 is cc:}me:*,3.z,:ds élaat: thf:

pt*<3s€{<::1.::.%<>12 had 'E3r<>z::§_._r;§:é. harm? {he §_3j2.§iE€. sf izhsié £:1{.§{'l.§S%%3{§

V. _ E:ééi;;«j=_;:>§:{§ aﬁ :f<=':z=:.s<>z;";a§:}2a:_2 »:§<>:s_%}':;

16. in suppc;r*i£. 0? the aforesaid s:,zbmissi{>r:s. me

Eearnsd ztsunsel for A«~2 1*e§ié2:{§ on the dssciséoras reperied



in [2{)§()}1 SCC [Cari] 607, (2009)2 SOC (C31) 1080.
(2010)2 SCC (Cri) 8634 arui ILR 2010 Karn.at.aka 1983.
On the st::*eng1.11 of the 2.1f()I'€$E1iCi submisssierass gizigi ﬂlff

r.:i<=:c.isic>ns cited, the leamed couzlsei, t.11<3refQ_1"'e. "'ssbz.::ghi:.

for setiiing aside the judgment of the (:<3':.1_:1fivjft;).~s§I(;i%r 

ailowing the ap'pea1.

17. On the other hand»,'  1V<%af1';r:d  f§;)1' "L:}1 e' 

reSp0r1dc:nt»Lokayuktha sL1pfr0_:'i;£é§i t.h_é' «_;;ew t.a§;e11 by the
trial court, and argt1_£§d_tilgat;»t.h'e._'m'csney was recovered
from the p0s£2essi01_1~--e.~f_ jme A21Cc'u"sed"' [afid s<3c0'nd1y_ the

<-zvidence   a<:f:2[§i:£3CiW;t:<3 the extent: of the
evid'{:11c:_e-  'Vs'c13jp<§rt:i._1i'g§__ * 3 thfi pr()s@c:'L1ti0I3 Case
not,wif,1<1_st.andin<w  't§17c«--._ 9 Vsédd shadow Witt:  t L1I'I1i13g

hesﬁjiie, E:  aise ':«;1'gf'ued by Ifeéferﬂngg to the €3V.idE3i'1{T€ «sf

 €:x"7ljU:'.£"3§3SS{3S'VTh-&7§ fI'1€3f Via} (:0:.11't c0mn1it,te:<§ :19 error in

 ;1{:;:Eép1:.:':"2,f;§;  pm§_~:€{:ut:i€;n vé;":z°sfsi<):'": amd E11723 <t<3mpi_a%.z"1:é,

.' . {,€E3;1'7i}I3§:}t' '.§}'<?.'::E}C}'§.3I'§Ci drqt-:§::e<:€i'v£;% mersiy ?3€<::ams-sg-2 E: @1065; 1191i

{%4€;:1E:';:§;':":§:Ei Eh: <i<:€4:;;.éE§a <3'? "i.}'1a% grmzvéamg a.':.'€:e::§§g;»i:$ :'::1a{,§é3 h};

"' A €:',E1€ §:;}i:2pEain2m1:4 '£10 géx-1% bribe is ighéie a<:€':.::.~:e€E,



18. AS far as the deﬁsctts painted cut by the leamed

Counsel for the a.ppe11ants are ztomtemed, the

SLibi'i1iSSi{}1'1 made is that, the tizstimorzy of P.W~.,1_ has

been supported by P.W.6 and ::3t:her wit.'nessesi« is

clear from the evidencte of the <t()mpiainaI1f~ifésseif

file was recovered from the pbssés-_:io'1--<1 of .tfhr;:>_ acéusfttl

and.  such. the work was pen(1ir._1g wit1_1_i?he'~ 21c:t:'I;:S€*£1

even on the date when iheV"L'1.f3p waS"1_2_1i'd..'-I The over all
evidezaw, therefor<«:;  hag _'4§3€')(f3',z"A"1L":4_[\).¥Tp(v)z§3"f31.".1.'J~;' a}5p}'eciat.ed by
the learned trial jucjgé-, a1S~.V$u;§:;}1§--~ ck-:s;pi£;.e <:eri.3.in

defects p(:'_im.§;:;d'91,:i--t. by" t1"i<3  '2ippe.Hants' <:<3L1n.se1, the

jxzdgnu-:I1t{A" $1313 -ijfial _c:c:urt does not cal} for any
ime rfé 3:j_c:i3 :16 in t.he:§e ' --::1 p'p'éa1s.

19'. "  fa;'1'..;1VSVt1M1<i defect. in the {ihﬁ-i*EI1iC&1 examirzatiml

=.;*@pe;>i: ;é'«--._V€:0m:ern€da the learned c.o%_ms€:1 far thﬁ

 ~_ V'.:4§}§i;E€£:§'{£"§:§€€,Eé§1' §"%3§€§"I"€3'C"§. i::<:s 4S<3{rti<m 293 0i" ihat C1196, Ea

<§'{}r:i:€?:I1ti' %;.i*}.at it. is for éhezt <':£}L£FE €41} 3.c<te:§3i:: 5:? !'§(}'{. 31$:

' *z:§_a{:::':1':_£::3.E;§5 p:'<;:§u§:€:d E,§§":{§L if iiéés-5 :';::::::':zré. €%£§'.§1E €i§';.{§§ tﬁéeazi §'§'E{":

<.€h€:mi<éa': §:X2:.r§1i':13.t:i{)z1 :°ep0:°E'. '§"€qLEif%E'tE§ ii} 'mi praypéﬁjx

marked in evidenceg the court: may consiﬁexr r<3:nandi'ng

3':

9,?
~51»

,,

Mg



the case. The Eearned c<)u11$el £;o<)k support. cf the
dectision I'ep01*ted in 2008 C1*LL.J. 3312 to ctc:>11t£:I1d that
the pgriion of the eviciem:e of the lmstilczs x\=*it.r:es;;~~yvhich
supports the pr()s€:<:uti{m (misc W113 liawi to 

and, therefore, the appeals be clismissed. 

20. Havixlg thus; heard b{}'E',I'1  '1'§\i&-I1_.:1é:f.VV1<1§3'r' 

judgment of co11vi<:t.ior1 passgzd by fzzlia t.ria1,l.v€:<>A1ir{. :'é3:1xi'ireS%

to be imerfemcl with or n(3i "in_ t.E'aese éxppeagls 15:. the p()ir1t:
for c0nsic1erat;i()n.

21. Interfe1'enCe b3,r...,f11t3 '21}jpe'fIz1t.é':§ic<5urt. against the

judgm€:z1_t{A"<éf-. '[_hVt_;T.vC',€3iv,1'1Ft below ar3Z.s<:s where it is shown.
that fix?4'f§.:1Ci:ing£a ':*=:_(im'€ia5Ei are pe1*verse3 in raahxre. or the

Vig;%w tiaken'-»bj;"iheboar': below :53 an t1.1_":reas0r:a'I31e: one.

A  ':§.1":sj%'a_f0:"es21id p'1"i:1<::ipEe in viexv, I have ezxzamjned me

 ._ "'i:;Vat'€::5'i;z}_ {;:€i;'€<%{}1"£E.

217:.  ""ﬁ1é.% <}1;'§;s€§.& ii h.21et=; {Q be ssiizxtséﬁg éhzié; E:E":.<:*

' r::§:3:§:§§E;:§::':s.€: .E:}{«§3»2$ afgaesg m?s%:. §}{'??£F iiza <?:'2§%<;::'$a':§§':$§':i: <55 Ehiit

'E'\%':§;1g1?.s€:'ra'{.€ fa wE1{>m ii: was-5 Sam Ei{fC{}§'*§:iE'1g E5} P.'WZ8'

Neither in the complaiilt; H01" in the ELK. e1<é<:0mpa1:1y§ng

{E
'*3
gm-w



it, there is indication of the ssame hm-*i.I3g been received
by the Magistrate. The nexi: aspect. is that, of the eight
witnesses; examined by the pr0seeut,i<)h., P.'W'Z1.~---i_._s the

eomplamant. and P.W.6  the shad.<3w xvitr1es"és»Vazifd. the

p.ms3ec:utieh ease mainly rests upon the v"c>r21a::'tyVL'ei the V'

evidence of these wimesses t.~::5 pftave €:I"1e f§1"a1gi;1i31enf;11

fa C e

23. Seen in this  shadow
witness. has deposed  he was asked
by P.W.1   «V:..eee01'diI1g1y he did
a.ct<":<)mp3;h32"»_««11?iA'$ﬁ;'-_V1 .'    the accused and

t:hou.gh,--. '$11'fibre,'exa1<r;i'r:atier1--in»~eh:ief, the Witness has

stated  Rs.3,000/-- and A~2 received
Rs}.'Z§QA0/W V15":-".€;"'}AEi'l' "the" eemplairaam, in the course of his

V' AVei*::»:3és{eXé1:1;1:1'na'{.ieh4 P.We{~} has-2» sséateed 1:h;1'{ 31$ "::he,:'e weee

 ;1%_i;:i3V;'i:>e:"».a4ih>i'§7e_persezle geesem. in ihe effiee es? the zzziitueesi';

".:e;:ici  ifiae eiaied thai. as mamy as 123 §}erss<}:1$ were

§3?'es;:e:;i."§:h: She :°ee2.":": aiziii  ':.he*rre wa:~:»;  Ea': She es:-iséé

' ::f,es:;s::i" X'%?'h€f£'} ;T3e%?§:'I1 teak P,WI5 ie the ae:<:z:ee:%§ ?f§}s,-Ff}
* .,eel-aid not beer their cenversatiene Therefere, it ie elear

{Ti
em
 -

If} fmrn the: aibresaid evidsance of the shadow \>v£t.11ess that P.W.€:~"' cauld 110i. hear as to \Vh21'E, t'I'E1I1SpiI'f3d betv.-»*eem the £',()"E1"}.p1'c1iZ}3.I1t and the amuseci. '£'hus.;, the-3 1'85-:»tim.Q r1y Of this wiiznessz carmoi. of much pr()$e:t:tut.i0n.

24. P.W.1, who is the (:(3m:p121i:n.3;I:t (:ou:*s<-: of his evicience, hei;~3.,__r<:f€1*r<:ti to z?Jii' jthg: pr%j:viou_$*. a1;t;empts made to trap 'igocs on to say that he lodgedv Eihﬁ; iJ()kay.;1kt;ha poiice on 10f.5.20()2~"*aé;. thertzafter, the witness made to go to the 0fI:'i.c e, of to trap them and hem Siateci that he:Lwe1'1t4"Vt:0"~t.h<: of the accused on 15.5.2()O2 a1f;d_ r11<=:1: 2%.;;_V}§ guild A*:2"i"n Eihé c>ffi.e;:e 9f the CA/E..C., and them}. f;i'£i'£: $__:A:iE:iv a,<:Ci::3e.d_._t.0£d him iii) (:<3me3 {>11 £.h€ f<>iE<)wi_:";g day «v.fiL':'"; I1f}sZT>§iE?};', '%"'T%:eri:afi:€;1 he 1'":'3f€f3'S ii} 1.21%: §m?.§.<'::::1:':*:', 0%"

"-36.i§«';?£tZ3§;Zi.? :a.:":ci§ in thsss <t<>urse?: sf hiﬁ <ér{>s5»;§;wezxz1:1:in2::.'{.i<:»n, Eigﬁ ':";§;f§§;;.-- %.:e:"j;' d£>.§"f§:'":§§:.a% :19 §',§'E€;"i {"§&1§.%':? =31": %;€;%:§.::%: 'fie "é'.§":<:= v2i.§;s;}Ei<::;1%:£0;'1 fa: piazza 5:-samftﬂen or She iiaife. an 'WE"i§(i"h hfi Went and met the accatsed ansci refers to one E $2'?

we' 6"

i\f21gend1*a1 being present. with the c0mp1_ainam. w'11e;"1 the <:0m'p1ai:'1a.11i: met. the a.Ccused.

25. It also the evic1e1'1<:e. of P.W.'E that he the a{:<:use(:i ev'er1 011 13": and 341" Of May e1;z:;_<;E..'"t'i1i"$::--;c dates 21130, the accuse(1 demanded n1<).1_1_€-3§y. i}f(_§m_ h'i'm_,V ' Fmn"1 tht-3: a.f0r<:sa.id evid<3nce[ of _.PT.«'\_?~..---' 'I };2<:t infc-srreci that, he mat b0th9*Lh_e aCé::_,;s'(3ci (31':;"iQF?i, E391 ms, 14"'. The said testimony (sf ix h21.s"bQé%:é dais-stmyed by piexcting {.119 evideIA1(re_ ﬁt' :_1c3r:_u3 é;t._i1.;e5r~%§;.h21r1 A~2 himself, who was <-:xam.jn<::d ' K

26. .--r1ép(>$eci in his emdence that he dici 13.C3tV21i."'{.§é1§§':~ till }6.5.2002 and he was on l€€i'V€' f1":L)'.€':i 2 1.'. 15.5.2002 as he had gens: Gut. of sgtjéléiima. "I'?1e_:f€:I:7(3r<:. w'h<:11 A-2 was 110:. §3'ven p1'€,-mm: in ihé-3 §<5f§'.§<*E's:: d1::'§§i§"tI1€ af{>1"es;a.id peri<>£§,§ {ha-3: €§£1(frS€i0E'1 0? '@<>i:h i:i'3e 22.c{*1:sse<i iim }ii§§€§'}'28{}2 91* G1":

'E ':§':'§42€ﬁ<Cé_?;': %1%:e:*.r€§'@rax is 9:22: §7§z:;f;<3:~;s5ib%.':§%;.y ssgzd E,§":§E§ $153915 ii: Sﬁzzsxa-* fzhaii iha-_> w'§§;z'::%:%&; :'2.::fé: 2: €;.:*a;%.hf:TaZ E'-%'i§.§':é?-SE8. E'.

'2} 5: V,'-* wyf .;

27. Coming" to the work in questéorx, the deifemte has examined §{').W.2, who om: Pmsad, As.ss'1stan.t. Execunive Engineer 01" the Depa1*t.n1em: of D.U,D.C. He: has -~s:_1i.atec1 in 11155; EV-'idf:)I1C€: "that, the inspection report EX. prepared by him on 20.5.2002. It is ai:-50 that on 20.5.2002 he mceiveziMéi"ph¢_()13e ' Lokayuktha ofﬁce to i$sue the &§&I1{?t.i()f1,§'.d ~ I:.1an"*~;-iuid, acc()rding1y, he is$ued the "saf1:tti()I1é'd__p'k1i.1. Thtxs. it, is clear from the evidénsge of }:)".W..2"0't;hat, t;h<é id/1at.t,e1' was pemling withh the Wi1f.né{s_3§e3fPr.3sé1d'V_*e1ii~d it W213 only on 20.5.2002:h;::;;010';¢> p1r¢pg:»'éd"'E§:.~:3:505m c)'L'he'r words, the possjibilitjf' found with AMI 0r A-2, t',11e3'ef0re:-1 The pI'()S€CLi"i'.§OT'i Case is; thaii, $110 21<:(:U£sed' d§:Ifg:aA1'¥_d€.~C"iu bribes to at0t.«31'1:;i to the work 0f the c::§3jr1pE--ain21ni" 0171 16.5.2002 and the a<:<;:uSed are said to 'V.hav"€:' g1g:§':étg3f{€<i the bribe amount {$0311 ihe e::<3mp121i:";a;r1t.. ._ "'i?3g'}é{%s_'3f".§§1t;.:'v:'%:p(:2:"*t 'i£",s<--?.Ef W213 §32"€:=p2'u"°e{E iajy-* DFN.2 0:':

2.0.§_?:__.v2'{}.{}f:Z, ﬁzz? <_:g;.2<*:s3ii::::. (:2? $1236: £%.<:{:':,:1_s_s{::{%; i§:%:z;%:.1§._:;; ihe A §5Ei1'§G§_.i'{}EEé3€§ pian nm_{':§: §}E"i{}1' is ééaezi. {:'i::«:1.su '§:.§*:e:*e;%§0;:r':=*:3 3.}:-:30 V mt}: haw: ':0 be raked (:11:

="">=.

%'K/,.M ax" «.3

28. [).W.4_. the C<)mmi$si0ner Qf Ma11ga1<)r<:

Me111e1nz1ga;re1 Palike, has deposetd in his; eVide,nc_:._<: that there is :5: pericsd of 30 days; pre-zssctribeci for i.s:»'s"t'1~~if*:§-.; the samttion and it also in his E2ViC1€I1C('?. t.h21';_fh€;:A.21C<§t2sé3;i,°. after dc-zaling with the plan sa::iii,io:1 'fil€i",,_. }1_é1z*i._p1e:.{ia3d'v--wit 9 before D.W.4 and acctordirggly, gz1{fQ._M.t.ht3 and signed it. T116 <:Vide1'3_t:'e__E§~f7D.Ws--$2 tV.VhWeref<>r<<:,' give the iI1(1ica1.i0r1 .1'§h~3,t. thé v€@1fI: Was r10{"pE€t1d:iI1g WEEI1 the alcicused and, t.hereTi"Q1*é;"ii}1e_t;;ﬁ{cé§'t.iQ::1 ef the actcused den1e1I1cii1zg,"f.1'iif brii)"=<~_: e1=:n:iﬁ1f1tAfrGr:r1__tiie c0n1p1ainam: 3.1.5-:--(> appears 1 £10 fa 1'é'mQf.'é': v'Lp(3sssibiV1»;t.y'

29. A].1;3.'13tvL'.iE'Q;i1«_t:h¢;{'aj()resaid material on record, it is the s3':)3_Cific '(,:a_sefc-.f 'f'h_fé"'ziétc1.11s€-d that they were forced to s:~3v.'b--n1it: t'h:::ir'C<}11f%3$si0n .st,atc-imentg £10 me Lokzxjyuktha €}3"£'iC;{;;%.::js.V._ A~1'; 'in---«E'*1is wriE;t.<-3:1 ssiat.eme11i: in 1*ep1_§; to 313 V"S.i.VE}.%1::5:3?§;EZ{§'§1t:"%}.€i§§ 5;-;t.ait.€::§ Eihéli. Eu»: diéi 21.0%. demamé an}; Ewébe ._ "'T:l:_1:1<i=sgéj1I£,_tfrémi {he <%<>:::p§am2:Iz1i. and %';:h«3 fiéﬁs §:Zx:é-:.,?-- 1'? 31:12';

:i=':€':i}':€-3.{'§ §:f<:;'§':"; 32:5 ps::=3e;§3<é:~_s:e;*;:7}:':3 3.33:? <:i;:~f:.Ii:&é :12? %;.'::€':

'{.z*:3,"g3__é*:.:1<i fu:"'f;.E':e3r, 8:5: his €'}'1E'{}8f€ was»; E12332' <i21m21g€<i and h'i_s 'v'€)iC€ was 119?. 0163.1". he cauld E"i€}§', eo:"nmm1i<:21t.é3 what vi 55%;"

¢ V'//t ﬁk he wanted to C0mmu.11ica.t.e. It also sE;at.ed by A-1 that P.W.8 Narayanappa, Dy.S.P., fc>'1"r;.:§'rJIy obI:ain<-3d c01'1fe.sss:i0n St.e1t:<ém€'r1t, E><;.PA2O at the time of the t.1f:3.-p.

30. As far as A»2 is conce<r11€.d_. in the c:0'L1;"s€'-.£§f '}1'is evicience when he was examineci as depoged to the effect that Q11"1(:§."':a ;20o2_.; 1:-T1-:m;»_ crowd in the office and thejre WeL"§: a.bc31,:t p<:.'r'é5~;)1is:VV and at about 11.30 am. :'::~,fi2.c)o 1'1.€_)O1':,.'.=i"<)'L';;r persons came i11Sid€ and V 'gajlatfai-..A:,1.r1ci f07i"c:i'{:a1y put something into his pé>r,:_ké.t§ 1 _ ?.a.-sked the said 13e;*so'r1s as 2116 "};p?E'10 {hey vxﬁzrét' f;i1'1d"tiiaé31'1 the said persons r::aug h £: h"0l<:1::$f D.W.3 by saying them they were effice and that D.W,3 should s'{at,é:n.t:>.rﬁ;:' 213 per their di<:ta'i',§{m° "£'}1£: wit:r:€Ss V :3*:;;it,e'{'} f§'.}1:«1t. 21% :10 point 0% 1§..}:.}.'l'1.€*,. had th<:% <?.<>mpk1ir3ant. :':1é:{*i' E":_i:zé;'i__ 73:26 m'<>r9.es21id ﬁ1?'i€i€'3};'E{7€: hag 210%: béen Shaka: in YlihéiAi;IiI"{}S$S-€ftX21E'1lii18f{i{}fi by {E18 p:*<3$<:*<':*;.::',i{}:':, '§"'E"::,:s§ "$16 <:v%;{ia:zz{::{3 of Emg: z:'12:;%;.e*.:°§a§_ :a:§i::2e:<s5s§*:s 5.{}€;'.:'-3 3 m)': ga 11:) sshow Ehaé. {Eats pmSe:<7aﬁ:i<>n E1213 pﬁzaeted ssuffiztiﬁréi eavidence is Sh()\N that both the aCtu5~;<~:~d aienmndesj and «Z;-gr-

2/2 2 lk.) t:hen ac(:€p'zed bribe exrzlcmait. from the <:om'p1a.ina'nt. Mere recovery of the bsribe: a.m.0unt, from the p0ss_3.essi<>n of the acrcused itself wﬂ} not be Suffic:ie11t. ta --;3':*a§2~e:"'t}j1e CdS€.

32. The Apex Court, in .§h<-:_-~ gi3:2§§e A§>f*- Maharashtra IDrt_1;cu1e:<}1t;:s_ar Lee'.-.".%cr%':c;I'1 Eéiiééi W_§ar1_lV:i1<é:,%£3; 1 reported in (2009) SCC ifo arrive at the COF1C1L1SiUf1 as «.i¥"1§§1"@di'3mS 0f the offence recovery of the amount pi' satisfied or not, the the facts; and "record in their entiret.y. The Apgx that, before the accused is .é,_é£:1E£:c_i.1:p0.z1 1:i§'(:.X;>§'air1 213 to haw the a'moum: in quest,ie:>n 'ﬁ§v:1,s"v..4féL;é1gi' '-in .hi$ p0sse.s$i0:<1§ the four1.dat.i<m21E facts ' Vﬁizzsat ;>A§§i:21bhshe%{i by the pr<'>:-;€*;<:m:i<>:1 3ms:i Wézzxi. 5:1 ':0 fu:'*t:E1A<::':' <s§3$e3':f*~;€: 'é.§:L:»1L {:';*v'f:'1'}. Whiiezé imraékziiig 'i:he:% pf{}i="ES§G)f}S $%3<:ii:>2:1 2% {>5 Eimé ?.C..;%::§; é.7'm:<. €.".'.{."§¥,,§§'§ is réizgazéreii '$10 <'::mSid<:<r '(.316 €:xpEa:r:aéim': offe':*'e.d; by izhe 27zz:<f:"e.;.s~3ed, if any, only on the touch stone of prepon_dera11C;e of pmbabiiity 12' '3 ;3''*:«» ''32:

")7 .45- and not on the 'E.(}11{',hSt{)11€ of proof beyond ail re21.s£>na.bIe doubt.

33. If the zxforesaid 0bs<;*.rva"E.i<>1'1.s are appiied _.1,_0 the-3 izlstam: case, ii: camiot be saéci tzhat the pr<>se(:-."L£'ti<i";3._.has prm-*<-sci its C2186 beyond all reasonable evidence of the sh3.d0W \;Vi'{i1'<'5s:.<;A '._1Q"{j'-Wfiitd c:0r:*ob0rati011 from 'me c%();n;)1a1in;1nE';.himséV§--f. " E:»'{r::V<=-;p't.~ 1'.h€* (:on1p1ai11an'r.. no other p6:i':«:Qi":. <:c)L1iL1._héwE:.% 1§.{3ai9d what: tmmspired bet\veer}'311.im éind'-t1';€:'°'e1§:(:us<:{fiA. A~1. has placed his €Xp1a:1ati0:1'7i;'O .fl';1'{-*3'E3i§ff£Cfi1 : i'h_é1t he has got a defective vQiC€"T;a§'}d <?%_21n:nc3*E: ci(;I;ir1i_'u.I'1i.C,:21tc3 Ciearly. Under the said t:1I'£ti11i%i€sfr.é1:fLé"eS_{f"it doubtful to VVh€TLh€I' the p1*0sec11'ii:iQn- Ca:1 ._bse«.,-~"said to harm estab1:i.si.'1_ed the 0f'hde;;r1.ar:ci Sf bribe a_m.0u1M}_t. by A4 or for that: V The explzznzitiazls gin-'e':1 "by both the 'A;2:,:f:Cuss€€E}, j__:>§i '::h<:% c>1'i:_'r:a:%z' heazizi, ggéa-*¢2 afise ix} {§s2;.z?:2"z. §§1€i"

§3:"<3s:;&€é':::i<}:: ziasazi.

r '§'_'§1<»:*: E72103, i:E:2::%;'. €235: {:{}m§E.ai1':i4 §'iS:§€t§§ has; :;1<:s'é: béiezz Si'f'§"%.?:i W115; the M21g§st.:"21§.e and the? fu:"i?;i's_€:§' E-3:,»-*ide3m":e 0;": IT€{3{3£°é %:fha.*{. the LQkayuk'{,ha police aware ;3r{~:§;e;1t. in the chambers of the accéused and had suzwcruzldezd th(:

acc1.1sed even befcnre the C()rI1pir:1i1"}£1I1i'. coulcl enter the chamber 0f the acczused and the <)t.hc;>.r defems p-<)_im.ed out by the iearned co'u.3:1se1 for the ;1ppek1;i1§'1t.é'L:'31:30 indicatixlg that the 1.0. has moi; properly (E:'c ).1€§dt2T(::ffé'd investzigatityn and :0 cap it witVh""i:he 'CK;-'iC1§?.T1 K{3€3:._€)'f'p;W;'~'1 that from 1.0,5,2002 (31:wards__ *:_here "_=m'3'rr9= aiitmnpts with the heip 0'1" TI'i"i4(:3V LOREIE/'1;E}§;Eii1.2}:V§)($}fCE3W'C() 1:rap the accused, T.her'éfQre,«" "giV*.<%j4 Vfise €.<§" Cioubt the p';:osecut.i<)I1 case: itself E'1 a'i?iI1g._>; 'b.k3€':§_i. preved beyond r<3as<3'r1a.3:)Ie ;ci()€;.3:$*;;. 'The }3{pe'::+{ A C* ().x'I,'.~fE'_T'_:_,_§§'I",E the case mferred to e2;_1*1.ier, x1*ép0:tiéVd i1j1"(«2_Of_)9_*} 15 SCC 200, fozmcl on facts in 't:h_e sgeiid Ca:-:{e'~«.fh§1'i';«.__1ﬂwE5 raids were c0ndu<;:'ted which ware' u11sL1c:{:€S'Sfu1 and the claaﬂs of the zfaici alse had ' _;;£§':. 'djsciosed, emd thereforeg has Observed 1:1 {he ._ E.;%1.§_d "'s:_::é:;s-..:«§% the ;16a:€:§ss§t;y of <t<m<:iu{:.'i,ing3_; t*.w faizis %'?{1'é¥:¥:1§v-.§:é1s;§:"'f& d0ub'§. on ihﬁ §3F0SE'.£?L§.'§E§(}1."} areirsﬁimi. '"51 F"

" 32?}, "En 'z:E2€.= {':;'§.S{::'. an '::a_E:1{§; 23.E_ssa">; §:¥a2%':"2 ;:}%:::* §'E'i{' <?=«.:':<?;é;%z";<":2:"»:

-- €:>'f"?g¥€-Ki as vaeﬁ as P5\7'£',E:%g mzmbézr 0? 21i§€'m§3t$ 'WQRE made by the Complainant wiih the help of the poﬁce is gay A-M I/I aw';

trap ,A~1 and A~2 and t:h<)u;_§,h A~2 was 11(1): present in the office from 1 1.5.2002 1.111 15.5.2002, the <:<>mp_1,:;;_.in21I1i. still ;g<)£3s on to say "t.'r1at: he met §:>c)1:.}": '(ha 21c:<1éL:se'-iii' ~V<>_i1.1.3i'¥'= and 14"' wail as on 15". This somehow or the other, Tlh€:°0C)i§1}'31213;I'1a.I1f;*0'.W"Ti1Lh:V;{E1630 «/9 assis-:.t.a1%1ce of the L0kayukt.ha ;j0__1ii':~e> wah:eCi».to the mm accused persons. the ".xrﬁ)s*kiv21--s niisi' pending with the ae::b'cs.;;e{1_«"0iii of 'tV1*'1'e."&:\-'icic;*.r°:<:<*: of D.Ws.2 and 4' and atten(:i€d the work an 0pre:>s<*:<::uE'.i011 case, t11:2re£'oré does not insspire of the prosecution witr1<;3$§:€S as <:0'm:in<:i11g.

313. " Ear ti,'r:s:?._ {a}for€ésaid r(~:-a.3<3I1s, thcmgh ?:2e:)t':E'.1 sicies have '._:"e§e151°é:cE_ﬁe._Several decissiorzs in 1'€Spf3<ZE'{', sf thes pOSi"f',i€}I1 in 0" ~_ V"E;;?:«.i"i;E_z.é;é_ ;1f;;e§§ii<:at,£<>n 0%' 3153 d€{fiSi{."}{1S :>v{m'E<:E s.ﬁ'tima¥';e§y <:i'<é;;>a%:j1€i"i:1';:2<}:z ms: fa<tt;:; and <:§1"<",éut:1&;i:.2m{:{;3s; (>5 <;':2::{:'h C€if~3€ ' * L:<::_:":é ;':'=':£E€.;'E}.'T3. :3': %:?:s:~ Ei_§g;h*:', 2?}? %;.E::% §"g:.<:':':.&.-: 223% <;iéf§';r<*:1més;:'%;'2231<:&%:% sf miss; {:2z:»;«s; i:.'n<3 <;:<::m:§€:t';«:}3': of €",h<:: a§;§3e3}.Ezm"{.s by théé 'iréai caurt: Cammf; be sustaixzed in Eaw ass the fixaéiingg {V x 3 6" f /.

r' M ,» 4»

ix) L13 rc-:C:0:fciec,i are not only pe1_'verse in naiiure. but the View {taken is also unreasonable in the c0:m;':<-3x1: of the cwel' all GVi€1€iI1(I6 OI1 f€3COE'd.

87'. The accused, therefore, will have to be b€11€fiT, of doubt and hence, the iwo 21ppee1..E;'é57areTa1'l<>x3!e'd and the judgment" of the c<):1rt:.:"t)'<:3--€}w igzei afsidvfs. The appellants are acqL1ii;i:ed. of"thé--. di3fén{':e_S *,2sg'i§h"

they were charged and t,h._e§ir.M»bai"1 ssta11c'i Cancelleci. Fine a.:13(>ur11;;"".if -eiiigi deﬁji)sit,e'{i by the appe11ani:s~ accused, shafil be :.':1: ri fr)' them.

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Karnataka High Court