Allahabad High Court
Mohd. Hadi Hasan vs State Of U.P. on 22 September, 1999
Equivalent citations: 2000CRILJ891
Author: B.K. Sharma
Bench: B.K. Sharma
ORDER B.K. Sharma, J.
1. This is an appeal against the judgment and order dated 22-4-1980 passed by Sri D. P. Srivastava, the then Additional Special Judge, VIIIth Bareilly in Special Case No. 17 of 1978, whereby he convicted the accused-appellant of the offence under Section 161, I.P.C. and Section 5(2) of the Prevention of Corruption Act and sentenced him to undergo R.I. for a period of one year for the offence under Section 161, I.P.C. and sentenced him to undergo R.I. for a period of one year and to pay a fine of Rs. 200/-and in default of payment thereof, to further undergo R.I. for a period of 3 months for the offence under Section 5(2) of the Prevention of Corruption Act. Both the sentences were ordered to run concurrently.
2. I have heard the learned counsel for the appellant and the learned A.G.A.
3. The prosecution story was that Mohd. Hadi Hasan, accused-appellant was employed in the year 1976 by District Co-operative Bank Ltd., Bareilly on daily wages and was put under the administrative control of Assistant Registrar Co-operative Societies. He was entrusted with the work of preparing arbitration decrees and to look after their execution. His duty also was to issue certified copies of arbitration decrees to the persons applying for the same, in accordance with the rules.
4. The prosecution case further is that an ex parte money decree for Rs. 4000/- had been passed against Ram Swaroop complainant in favour of Nagaria Vikrama Sadhan Sahkari Samiti Ltd., from which he had previously taken loan. Steps for execution of decree against the complainant were subsequently taken. He moved the office of Assistant Registrar Co-operative Societies, Bareilly to issue him a certified copy of the decree passed against him. He did not find any response from the department concerned. He, therefore, sent an application dated 14-6-1976 Ex. Ka-6 to the same effect to Assistant Registrar (Co-operative) Societies, Bareilly. This application was endorsed (for taking necessary action) in the name of the accused-appellant. The complainant met the accused-appellant several times to get from him the certified copy of the decree but on one or the other pretext he used to harass him. Subsequently, on 29-6-1976, the accused appellant informed him that he would get the treasury challan for depositing the requisite fees in the bank for obtaining the decree only when he pays him a sum of Rs. 50/- as bribe. The complainant expressed his inability to pay the said amount. Later on, the matter was finally settled on payment of Rs. 20/-. After the settlement of the deal, the accused-appellant handed over two treasury challan forms under the signature of his officer for getting the requisite fees deposited in the State Bank. Bareilly Branch and instructed him to meet him with the bribe amount of 1-7-1976. After his talk with the accused-appellant, the complainant made up his mind to get the accused-appellant arrested red handed and with this view he on the same day met Sri Mata Prasad, the then District Magistrate, Bareilly at his bungalow. There the complainant narrated to the District Magistrate the above facts and his intention of getting the accused arrested red handed and for this purpose, he handed over his complaint Ex. Ka-2 and two currency notes of Rs. 10/- each Exts. 1 and 2 to him which he intended to pass as bribe amount to the accused. Thereupon the District Magistrate summoned, at his residence, Sri Chatur Sen Gupta an Executive Magistrate and directed him to record the statement of the complainant and to put his initials on the currency notes, vide his typed order given on the said application of the complainant. Sri Chatur Sen Gupta Executive Magistrate recorded the statement of the complainant which is on record as Ext. Ka-1. He also initialled on the currency notes. Exs. 1 and 2. Thereafter the District Magistrate directed the complainant to contact him in the collectorate premises Bareilly on 1-7-1976. The complaint Ex. Ka-1 and the currency notes Exts. 1 and 2 were retained by the District Magistrate.
5. The prosecution case further was that on 1-7-1976, the District Magistrate summoned Sri Ganeshi Lal Verma (the trap officer) Dy. S. P. Vigilance, Bareilly sector and handed over the relevant papers and the currency notes to him with written direction Ex. Ka-7 on the application of the complainant to lay a trap for the arrest of the accused-appellant. At about 11 a.m. on 1 -7-1976 the complainant met the District Magistrate, Bareilly who returned the challan form to him and sent him to the trap officer and Manohar Lal Malik, inspector vigilance present in his meeting room to whom he narrated the facts mentioned in his application and also produced before them the treasury challan form bearing the initials of Assistant Registrar Co-operative Societies for depositing a sum of Rs. 3/- in the State Bank. Bareilly branch. The trap officer asked the complainant to meet him again after getting the amount deposited in the bank. The complainant got the money deposited in the bank and again met the trap officer in the Collectorate premises Bareilly. Thereafter the trap officer through his in spector, summoned two public witnesses named Harnam Singh Rana and Banvari Lal to witness the arrest and recovery of the incriminating articles from the possession of the accused. The trap officer before proceeding to lay down the trap got complainant to tell the facts of his harassment before the said public witness also. Thereafter the trap officer treated the currency notes which were to be handed over to the accused-appellant as bribe amount with phenolphthalein powder in the presence of the witnesses regarding which he prepared a memo Ext. Ka-3 which is on record. After treating the currency notes with the phenolphthalein powder the trap officer handed them to the complainant with a direction to pay it to the accused-appellant as bribe amount. Thereafter he disclosed his strategg to witnesses how he plans to arrest the accused with bribe amount red handed. He directed the complainant to contact the accused-appellant in his office situated in the premises of Zila Parishad, Bareilly. The complainant left the collectorate premises accordingly and soon thereafter the vigilance party with the public witnesses also followed him. The complainant at about 1.15 p.m. arrived at the main door of the office of co-operative department. The accused-appellant himself carne out of his office room on seeing the complainant present at the main door. The accused-appellant enquired from the complainant whether he has brought the promised money. On this, the complainant handed over both the currency notes Exs. 1 and 2 along with depositor's copy of the treasury challan Ex. Ka-4 to the accused-appellant and stated that now he should get his copy whereupon the accused-appellant took the currency notes and the treasury challan from his right, hand and told him that he has suffered much and that he would get the copy and started proceeding towards his office. At that time the trap officer and the vigilance inspector and the witnesses who were earlier concealing themselves behind a stationary jeep standing on the North East corner of the office of Adi. District Magistrate came there. The trap officer and the inspector stopped him. The trap officer disclosed his identity and took his search. The trap officer recovered the two currency notes Exs. 1 and 2 and the depositor's copy of the treasury challan Ex. Ka-4 from the right hand closed fist of the accused-appellant. His personal search was also taken. The trap officer, thereafter prepared a solution of sodium carbonate powder, one part of which he put in a phial Ext. 7 and from the other part of the solution got the right hand of the accused-appellant in which he was previously holding the said currency notes washed on which the colour of the washed solution turned pink which he collected in another phial Ext. 8. Both phials were sealed on the spot after preparing a memo Ex. Ka-5 on record. Thereafter, the accused-appellant was arrested. The trap officer got a written report of the occurrence Ex. Ka-10 prepared and handed the accused-appellant along with the written report and the recovered articles etc. at the P. S. Kotwali.
6. On the basis of the report. Ext. Ka-10 of the trap officer, a case was registered and after investigating the case, charge-sheet was submitted after obtaining the necessary sanction.
7. At the trial, the prosecution examined the complainant Ram Swaroop as P.W. 1, the trap officer, Ganeshi Lal Verma, Dy. S. P. Vigilance as P.W. 3 and Harnam Singh Rana, public witness, as P.W. 2. Rest of the evidence was more or less formal in nature.
8. The complainant has narrated the entire prosecution story from beginning to the end as narrated above. Sri Ganeshi Lal Verma, P.W. 3 the trap officer has narrated the prosecution story as aforesaid from the time, the District Magistrate called him and gave him the written complaint of the complainant along with two currency notes of Rs. 10/- each which were to be tendered by way of bribe and instructed him to lay a trap, uptill the end.
9. Harnam Singh Rana, P.W. 2 supported in his testimony the prosecution case on the subject of the tender and acceptance of the bribe money, spot arrest of the accused-appellant and the recovery of the two currency notes that constituted the bribe money from his possession.
10. The accused-appellant did not examine any witness in defence.
11. Before I proceed further, it will be useful to place briefly on record the settled principles of law for appreciating the testimony of the complainant, the officer laying the trap and the public witnesses about the tender, arrest and recovery of the bribe amount. As a rule of law, it cannot be laid down that the evidence of every complainant in a bribery case should be corroborated in all material particulars and otherwise, it cannot be acted upon. Where corroboration is necessary and if so to what extent and what should be its nature depends upon the facts and circumstances of each case. In a case of bribe, the person who pays the bribe and those who acted as intermediaries are the only persons who can ordinarily be expected to give evidence about the bribe and it is not possible to get absolutely independent evidence about the payment of bribe. However, it is cautioned that the evidence of a bribe-giver has to be scrutinised very carefully and it is for the Court to consider and appreciate the evidence in a proper manner and decide the question whether a conviction can be based upon it or not in those given circumstances, (M.O. Shamsuddin v. State of Kerala 1995 SCC (Crl) 509 : 1995 AIR SCW 2717).
12. Then the police officers associated with trap are not accomplices. Their testimony is not to be unceremoniously ruled out as tainted without scrutiny. Such testimony deserves consideration by the Courts in the light of surrounding circumstances and if it impresses the Court as credible, it can safely be accepted for basing conviction thereon.
13. The evidence of the trap officer may be acted upon even without the help of any corroboration as held by the Apex Court in the case of State of U.P. v. Zakaullah 1998 SCC (Crl) 456 : 1998 All LJ 290 : 1998 Cri LJ 863, unless the evidence of the trap officer has left something to be desired in which case, the Court may seek corroboration from independent sources but even that corroboration need not be from the evidence of independent witnesses. The corroboration could even be obtained from the attending circumstances of the case. The corroboration may come from the circumstantial evidence. Coming to the public witnesses in a trap case, if they are not accomplices who are particeps criminis in respect of the actual crime charge, their evidence is to be tested in the same way as other interested evidence is tested which may vary from case to case and the corroboration in the case of such interested witnesses can even be in a general way. It is well settled that the corroboration can be had even from circumstantial evidence.
14. In the present case, there is absolutely no allegation of any enmity between the trap officer Ganeshi Lal Verma P.W. 3 who was the architect of the raid and the accused-appellant. As a matter of fact, there is also no allegation of enmity (with the accused-appellant) against vigilance inspector Manohar Lal Malik who was included in the trap party nor was there any allegation that the trap officer or the trap inspector aforesaid had any link with the complainant of this case. So it was unlikely that they would go out of their way and lay a fictitious trap to frame the accused-appellant.
15. Harnam Singh Rana, P.W. 2 was not suggested anywhere in his cross-examination that he had any enmity with the accused-appellant. He was no doubt suggested that he was a man under the thumb of the police but he has refuted the suggestion. He was suggested that he had given his evidence in 5-6 cases and that the police has recorded his statement as a witness in 8-10 cases. He has refuted both these suggestions. The defence could not point out the particulars of a single case in which police has made this witness a prosecution witness in the case diary of any criminal case much less particulars of a criminal case in which the police has examined this witness as a prosecution witness at a criminal trial. Therefore, the imputation that this witness is at the command of the police is baseless and is rejected. Thus, this witness had also no reason to go out of his way and become party to a fake trap to implicate the accused-appellant.
16. The defence plea of false implication by the complainant, we would discuss a little later at the appropriate stage.
17. Now in the instant case, it is amply established that the accused-appellant was a clerk in the office of the co-operative department and entrusted with the work of preparation of arbitration decrees passed. It is also established beyond doubt that a decree for recovery of loan of Rs. 4000/- was passed against the complainant and that the complainant had applied to the co-operative department prior to 29-6-1996 for issue of a copy of the said decree to him and had moved application, in the co-operative department several times in this regard and that his last application was dated 14-6-1976 addressed to the Assistant Registrar Co-operative Societies, U. P. Bareilly in which he stated about the passing of the ex parte decree of Rs. 4000/- against him and also complained that he had sent applications several times to the officers of the department on 1-5-1976 and 9-6-1976 but had not received any information about the matter uptill then. This application also shows that it was marked for compliance to the accused-appellant Mohd. Hadi Hasan itself. The genuineness of this application has not been disputed by the defence. So it cannot be doubted that the complainant must have met the accused-appellant for obtaining a certified copy of the decree passed against him. Against this background, his testimony that the accused demanded a sum of Rs. 50/- from him as bribe on 29-6-1976 for the purpose of issuing a copy of the decree and that the deal was finally settled at Rs. 20/- and that it was agreed that this amount was to be paid to the accused-appellant on 1-7-1976 and that the same day i.e. 29-6-76 the accused-appellant delivered to him a challan form after obtaining the initials of his superior officer thereon, was worthy of credence. His conduct is consistent throughout. He met the Collector Bareilly the same day (i.e. on 29-6-1976) at 2.00 p.m. and gave his written application Ex. Ka-6 to him and along with it, gave him two currency notes of Rs. 10/- each and narrated all the facts to him. On this, the Collector passed a written order for Sri S. C. Gupta Magistrate to record his statement which is on record in which he has narrated all the material facts. Thus, he has set the machinery of the executive into motion in the right earnest. The evidence of the trap officer is that the complainant repeated his allegations in the presence of the witnesses and that the currency notes were treated with phenolphthalein powder and handed over to the complainant for tendering to the accused-appellant as bribe. On this point, there is also the testimony of the complainant and of the trap witness Harnam Singh Rana. There is no reason to doubt their testimony on the point.
18. The testimony of Ram Swaroop complainant is that the accused-appellant was sitting in his office and on seeing him came out of the office room, asked him whether he has got the money or not, to which he replied in the affirmative and that he paid the two currency notes and his challan form aforementioned to the accused appellant and requested that he should get his copy and the accused-appellant told him that he had suffered enough and that he would get the copy.
19. Harnam Singh Rana, public witness P.W. 1 testified that the accused-appellant asked the complainant that he had come as per his promise, whereupon, the complainant said that he had come and after the complainant tendered the currency notes to him along with the challan form which he accepted in his right hand and the complainant stated that he had suffered enough and should get the copy. It may-be that both of them had not narrated the conversation in exactly the same words but such difference was natural enough. In fact, if both these witnesses had narrated exactly the same words it would tend to show that it was the result of tutoring. The occurrence related to 1-7-1976 and the testimony of the accused-appellant Ram Swaroop P.W. 1 was recorded on 15-1-1980 and the testimony of Parmar Singh Rana was also recorded on the same day i.e. after more than about 3 and half years of the date of occurrence.
20. Ganeshi Lal Verma trap officer has testified that the accused-appellant came out from main door of his office room on seeing the complainant and asking the complainant if he has brought money as per promise and while tendering money asked him to give him copy of the decree passed against him as he has suffered much. It has been argued that the trap officer and the public witnesses Parmar Singh Rana could not have overheard the conversation as on the prosecution case they were standing behind a jeep parked in front of office. In this regard, it is sufficient to say that it is not the prosecution case that they kept on hiding behind the jeep till the complainant reached the gallery and the tender and acceptance took place. The complainant did state in his testimony in his cross-examination that both police officers and the witnesses were hiding behind the jeep and that from the place where the accused was talking with him, police party was not visible. Harnam Singh Rana P.W. 2 testified that when the accused took the money in hand they entered the varandah. The trap officer testified that the complainant was sent ahead and the trap party remained closely behind the complainant. He also testified that when the tender and acceptance took place and conversation was taking place, the trap party were in arh of Jeep. However, it did not mean that, police party kept on standing at one and the same place. Nor could it mean that they could not hear the conversation. There was not much distance to rule out overhearing of the conversation.
21. It is true that the conversation in question could not have been in a loud voice. However, the conversation imputed was not such as was likely to cause an alarm to unconcerned persons present in the vicinity. The trap party was not said to be in police uniform and, therefore, their presence in the vicinity was not likely to cause alarm to the accused-appellant.
22. A suggestion was made by the defence to the trap officer in his cross-examination that he could not over-hear the conversation between the complainant and the accused-appellant. This suggestion itself implies that some conversation did take place between the two which according to the defence this trap officer could not have heard or did not hear. It is obvious that some conversation must have preceded and accompanied the tender and acceptance of the currency notes aforementioned. The com plainant was not suggested in his cross examination a different conversation that took place between the two at the time according to the defence. That being the opinion, even if we ignore the testimony of the public witness Harnam Singh Rana P.W. 2 and the trap officer P.W. 3 on point of conversation between the complainant and the accused-appellant, there remains the testimony of the complainant on the point of conversation that preceded and accompanied the tender and acceptance of the currency notes which can be safely accepted and is accepted. This conversation is material as it explains the nature of the payment.
23. The complainant has testified that the accused-appellant come out of his office room on seeing the complainant outside. This part of his testimony was not challenged in his cross-examination. The circumstance tends to show that the accused appellant was eager to get the bribe amount and so came out from his office room to receive the same. He did not claim anywhere that he was arrested from inside his office room or from anywhere else away from the place where he is said to have been arrested as per prosecution case.
24. There is consistent testimony of the complainant, the trap officer and the public witnesses Harnam Singh Rana about the tender of the bribe money namely two currency notes of Rs. 10/- each to the accused-appellant along with the treasury challan aforesaid and its acceptance by the accused-appellant and also the arrest of the accused-appellant by the trap officer immediately thereafter and recovery of the two currency notes from his possession along with the depositer's copy of the challan form. In view of the circumstances discussed above, there is no reason to doubt their testimony on the subject which is corroborated by the surrounding circumstances discussed above.
25. Reliance has been placed by the learned counsel for the accused-appellant on the fact that in the written F.I.R. lodged by the trap officer at the police station, it has not been stated that the colour of the sodium carbonate solution turned pink. The relevant words in the F.I.R. are as under:
MOHD. HADI HASAN KA UPROKT SIDHA HATH JISKI MUTTHI MEN USNEY RISHVAT KA 20 RUPYE PRAPT KIYE THEY SODIUM CARBONATE KI EK GHILASS PANI MEN GHOLKER DHULWAYA GAYA AND USKEY JO RANG AAYA USKEY EK SHISHI MEN BHARA GAYA.
It is claimed that in it, the trap officer has not written that the colour of the solution turned pink because the colour had never turned pink. The matter was put to the trap officer in his cross-examination when he was in the witness box. Before that he had testified in his examination in chief that the colour of the Sodium Carbonate solution turned pink when the right hand of the accused-appellant was washed with it. He refuted the suggestion that this omission was made because the colour had actually not turned pink. Reliance was also placed on the fact that in the statement of this witness and the public witness, the I.O. had not initially recorded in the case diary about the colour of the solution turning pink on washing the hand of the accused-appel-lant. Areference to the statement of the I.O. would indicate that he also said that in the matter, he recorded their statements again. He denied that he recorded the subsequent statement under pressure of the officers. The statement elicited from the witness in cross examination was actually hit by the provisions of Section 145 of the Evidence Act. Nothing has been put to the complainant in his cross examination on the subject. Harnam Singh Rana, P. W. 2 claimed that he was interrogated by the I.O. only once. He was confronted with his statement in the case diary which did not contain this assertion. His failure to give any explanation for the action of the I.O. in this regard, but it is immaterial where the tender and acceptance of the currency notes and its recovery are established beyond every shadow of doubt in this case. It appears from the statement of the I.O. that he did not record the statement of these two witnesses on the point of the solution turning pink and when the omission came to light, he interrogated the witnesses again as testified to by him. No mala fide appears to be involved in the conduct of the I.O. It is significant that the words used in the F.I.R. indicated that some colour did come in the sodium carbonate solution on the washing of the hands with which the bribe money was handled by the accused though the colour was not mentioned. The demonstration with sodium carbonate solution is made only for the purposes of showing to every body present that the accused-appellant did receive the bribe money that was soiled with phenolphthalein powder sodium carbonate solution mixed with phenolphthalein powder turns pink by chemical change. Even if there techniques were not adopted if the evidence and cir cumstances on record showed that, in fact, there was tender to and acceptance by the accused-appellant of currency notes (the bribe money) then that evidence cannot be rejected merely on the ground that there was no demonstration made. Here the evidence as led by the prosecution at the trial of the case showed beyond doubt that the sodium carbonate solution turned pink on the washing of the right hand of the accused-appellant with it and this corroborates the prosecution further.
26. In view of the above discussion, it is fully established that the accused-appellant accepted these two currency notes of Rs. 10/ - each from the complainant and that they were accepted by way of gratification and consequently, the presumption under Section 4 (1) of the Prevention of Corruption Act, 1947 is raised. The presumption is mandatory. The presumption raised is that the said amount of Rs. 20/- was accepted by the accused-appellant as a motive or reward such as mentioned in Section 161 IPC and that the gratification has been accepted without consideration. The presumption under Section 4 (1), however, is not absolute.
27. It was held by the Supreme Court in the case of Trilok Chand Jain v. State of Delhi AIR 1977 SC 666 : 1977 Cri LJ 259 that :
(a) The presumption under Section 4(1) is not absolute. It is rebuttable and the accused can prove the contrary.
(b) The quantum and the nature of proof required to displace this presumption may vary according to the circumstances of each case.
(c) Such proof.
(i) may partake the shape of defence evidence led by the accused, or
(ii) may consist of circumstances, appearing in the prosecution evidence itself as a result of cross-examination or otherwise.
(d) But the degree and the character of the burden of proof which Section 4(1) cast on an accused person to rebut the presumption raised thereunder, cannot be equated with the degree and character of proof which, under Section 101 of the Evidence Act, rests on the prosecution.
(e) While the mere plausibility of an explanation given by the accused in his examination under Section 342, by the accused in his examination under Section 342, old Cr.P.C. (now Section 313, new Cr.P.C.) may not be enough, the burden on him to negate the presumption may stand discharged if the effect of the material, brought on the record, an its totality renders the existence of the fact presumed, improbable.
(f) In other words, the accused may rebut the presumption by showing a mere preponderance of probability in his favour, it is not necessary for him to establish his case beyond a reasonable doubt.
28. Let us see whether the accused-appellant was initially recorded on 8-2-1979 at the time of framing of the charge. The facts of the case were put to him. Therein he admitted that the complainant Ram Swaroop has moved an application before the Cooperative combined office but denied the demand of bribe dated 29-6-1979 and also the tender and acceptance of the bribe amount and its recovery from possession. He claimed that he has been prosecuted due to enmity. Thus, at the initial stage, he did not admit having received the two currency notes of Rs. 10/- each from the complainant at the date, time and place of occurrence and did not offer any explanation of the recovery of the said two currency notes from his possession as claimed by the prosecution. His admission of the receipt of the two currency notes and the explanation therefor came for the first time in the cross-examination of the complainant. The explanation suggested in cross-examination was that the complainant had concealed the two currency notes inside of the treasury challan form aforementioned while tendering the challan form and at that time before he (the accused-appellant) could see these (currency notes), the police arrested him. He further claimed that the complainant wanted to seek assistance from him in delaying the issue of warrant of attachment in regard to the ex parte decree aforesaid in collusion with the Amin. In other words, the accused-appellants case was that he was falsely implicated in this case by playing a fraud on him because of his declining to extend this favour to him (the complainant). It will be seen that at this stage, the accused-appellant did not dispute his arrest by the police at the date, time and place as claimed by the prosecution and also did not deny the washing of his hands in sodium carbonate solution and the turning of colour of solution pink.
29. When the public witness Harnam Singh Rana was in the witness box, a similar defence suggestion was made to him that the complainant had given the currency notes wrapping it in the treasury challan form and that he was arrested before he could open the challan form.
30. At the time when the trap officer Ganeshi Lal Verma was in the witness box, he was suggested that he recovered the currency notes wrapped in the treasury challan.
31. When the.accused-appellant was examined under section 313, Cr.P.C. he admitted the moving of an application by the complainant for obtaining the copy of the decree from the combined co-operative office but denied the payment of bribe and also its recovery.
32. He was asked if he had anything further to say and he replied in the negative. He was asked if he has to give any defence and he said yes but he did not give any defence at the trial. So it will be seen that the admission of the tender and acceptance of the currency note and the explanation therefor have been abandoned by the accused in his statement under Section 313, Cr.P.C. However, it appears from the judgment of the trial Court that the defence arguments were made at the conclusion of the trial taking up the plea of admission of the tender and acceptance of the currency notes and the recovery therefore, as suggested to the complainant.
33. It will be seen that the accused-appellant had taken shifting stand from time to time. He was of course free to take inconsistent pleas but then this Court had no option then to discard these consistent pleas as false and untenable.
34. The accused-appellant has claimed in his statement under Section 313, Cr.P.C. that the complainant wanted to get the file of the recovery suppressed which he declined to do and for this reason has got him prosecutive, "VADI MUJHSEY COMPANY VASOOLI KE FILE DABWANA CHAHTATHA. JISKO MAINEY MAN KIYA. TAB VADI NEY YEH DAVA KIYA HAL" This reply was given to the question as to why he has been prosecuted.
35. The defence had made a suggestion on the point to the complainant in his cross-examination that he wanted to get the recovery proceedings delayed in collusion with the Amin after warrant of arrest was issued and that in that matter, he wanted the help of the accused-appellant also. However, it was not specifically suggested to the complainant that the complainant, had asked him for such a favour on a particular date and that he declined to extend it and that for that reason, he complained to get him falsely implicated and made his complaint to the authorities. In his statement under Section 313, Cr.P.C. it was not mentioned as to on which date such favour was sought from him. The plea of false implication is not, at all, convincing. There is no doubt about the testimony of the complainant on the subject. It was legitimate on the part of the complainant to move the District Magistrate as he was being harassed by the accused-appellant for the issue of certified copy of the decree passed against hirn in arbitration proceedings. One important circumstance which cannot be lost sight of is that: in the ordinary course, the party/Who was aggrieved by the decree passed against him would be eager to get a certified copy of the decree and take remedy before the proper venue to seek relief against the detree and it is undisputed fact that up to the date of trap, he was not issued any copy of the decree by the accused-appellant or by any other official. If the challan forms had been given to the complainant by the accused-appellant in the ordinary course on being approached without any demand of bribe then in the ordinary course, the complainant would have got the money deposited in the bank and filed the depositor's copy issued to him by the bank and obtained the certified copy and approached the higher venue and sought stay of its execution. It is obvious, that unless the higher Court was approached for relief, his property would have been attached. Consequently, it is found that the defence has failed to rebut the presumption raised under Section 4(1) of the Prevention of Corruption Act, 1947.
36. As a result of the above discussion, it is held that the prosecution has succeeded in bringing home guilt to the accused appellant and that the offences under Section 161, IPC and Section 5(2) of the Prevention of Corruption Act, 1947 are found established against him. Consequently, his conviction for both the offences must be maintained.
37. Coming to the question of sentence, keeping in mind that the occurrence related to the year 1976 and this appeal has come up for consideration now in the year 1999 as such, some relief may be properly given on the quantum of sentence due to the long gap of time since the date of occurrence.
38. In my view, the ends of justice will be met if the sentence of R. I. of one year for the offence under Section 161, IPC is reduced to six months and the sentence of rigorous imprisonment for one year for the offence under Section 5(2) of the Prevention of Corruption Act 1947 is also reduced for one year to 6 months and the sentence of rigorous imprisonment in default of payment of fine is reduced from 3 months to 15 days.
39. For the reasons aforesaid, the appeal is dismissed. The conviction of the ac-cused-appellant for the offences under Sec-tion 161, I.P.C. and Section 5(2) of the Prevention of Corruption Act 1947 is maintained. However, the sentence of imprisonment for a period of one year for the offence under Section 161, I.P.C. is reduced to a period of 6 months and the sentence of R. I. for one year for the offence under Section 5(2) of the Prevention of Corruption Act 1947, is reduced to a period of 6 months and the sentence of fine of Rs. 200/- for the offence under Section 5(2) of the Prevention of Corruption Act 1947 is maintained. However, the sentence of imprisonment for a period of 3 months in default of payment of fine is reduced to 15 days. The substantive sentences are to run concurrently as already ordered by the trial Court.
40. The accused-appellant is on bail from this Court. His bail bonds are cancelled. Let him be taken into custody and consigned to the District Jail concerned to serve out his sentence in accordance with law. Any period of imprisonment as an undertrial or as a convict, suffered by the accused-appellant shall be adjusted against the sentence awarded to him.
41. Let a copy of this judgment be sent to the Special Judge concerned for information and compliance. Compliance report shall be submitted to this Court within 15 days from today.
42. Let this appeal be listed again before this Bench for orders in Chamber on 11th Oct. 1999 at 1.30 P.M. alongwith the compliance report of the learned Special Judge, concerned.