Bombay High Court
M.G. Thatte vs State Of Maharashtra on 15 October, 1992
Equivalent citations: 1993(2)BOMCR237, (1993)95BOMLR365, 1993CRILJ2878
ORDER
1. The appellant, at the relevant time a Sub-Inspector of Police attached to the Railway Protection Force of the Central Railway at Solapur along with the Assistant Sub-Inspector, original accused No. 2 and the appellant in the companion appeal, stands convicted under Section 161 of the Indian Penal Code and Section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act. The Prosecution alleges that the complainant, Maula Khaja, and four other persons had obtained passes for taking away five bags of coal weighing 50 Kgs. each from the Loco Shed at a concessional rate in their capacity as railway employees. It is alleged that these persons had taken the coal out of the main gate where R.P.F. Rakshak Waghmode was posted. He had checked the gate passes and the cash receipts and sometime after the hamals who had been engaged along with Maula Khaja were on their way to Maula Khaja's residence, they were apprehended and brought back. The coal was weighted and found to be of 253 kgs. Accused Nos. 1 and 2 were sent for and after checking the weight, they seized the material under a Panchanama. It is alleged that two days thereafter accused No. 2 sent word to complainant Maula Khaja that they would have to register a case against him and that he would come into very serious trouble. An offer to help him was made provided he paid a sum of Rs. 500/-. Accused No. 1, in the meanwhile, recorded statements of various persons. On 20-8-1979, i.e., five days after the earlier incident of 15-8-1979, a meeting took place at the residence of accused No. 2, who instructed the complainant to come with Rs. 300/- in the evening of that day to the Police Station from where they would go to Shiv Shakti Sweet Home Hotel and the amount was to be paid to accused No. 1. An assurance was held out to Maula Khaja that if he paid the money, he would be exonerated from the case.
2. It is the case of Maula Khaja that he was begging of accused No. 2 not to make such high demand, that he pointed out his economic conditions and the fact that he had to support the family which consisted of a wife and two children, but that the Police Officer had refused to relent. He, therefore, lodged a complaint with the Anti-Corruption Bureau and a trap was laid. Currency notes treated with anthracene powder were handed over to the complainant, Maula Khaja, and he was sent along with Panch Bavdhankar with specific instructions that the money was to be handed over only when it was demanded and the Panch was also instructed that he should see and hear everything that transpires. The trap succeeded as was planned and the raiding party apprehended the two accused in the hotel. It is alleged that the currency notes in question were recovered from accused No. 1 and that traces of anthracene powder were found on the hands and clothing of accused No. 1 and that similar traces were found on one of the hands and on the cap of accused No. 2. There was a change of the investigating officer and after a rather laborious investigation, a complaint came to be filed and the accused were put on trial. The learned Special Judge, Greater Bombay, accepted the prosecution evidence and convicted both the accused. Under the first charge, they were awarded a sentence of rigorous imprisonment for two years and to pay fine of Rs. 500, in default, to suffer rigorous imprisonment for three months, and under the second charge, they were awarded rigorous imprisonment for two years and to pay of Rs. 500/-, in default, to suffer rigorous imprisonment for three months. Substantive sentences were to run concurrently. It is against these convictions and sentences that the present set of appeals has been preferred.
3. The two appellants stood trial together. The case against them is essentially common. Learned Counsel representing the appellant in the companion appeal has remained absent. Shri Thakur, learned Counsel who represents the appellant in the present appeal, has argued the appeal threadbare and, to my mind, since the same result would follow in the companion appeal, there is no necessity for me to separate that matter and keep it pending.
4. The first submission canvassed by Shri Thakur, who represents the appellant, is that the conduct of the trial in the present case has not been done fairly. Towards this end, Shri Thakur has demonstrated to me that it was very essential, even if one were to go by the basic requirement of unfolding the prosecution case, to examine at lest all those witnesses whose statements had been recorded and supplied to the defence, and whom the Investigating Officer had taken the trouble to produce before the Court. Shri Thakur has demonstrated that the non-examination of as may as five of these witnesses, apart from the two hamals which totals in all seven is a deliberate act of suppression. Apart from the case law to which I shall refer at the end of the judgment, Shri Thakur pointed out that the basic rule of fairness requires that the prosecution must adduce the evidence necessary to unfold its case and that witnesses cannot be kept back merely because it appeared that their evidence would support the defence more than it would support the prosecution case. Where witnesses are deliberately kept back and it is demonstrated by the defence that this evidence runs counter to the prosecution case, an adverse inference is a must. Shri Thakur has, towards this end, drawn my attention to four of the most important exhibits in these proceedings. The first of them is Exhibit 33, which is a statement recorded as early as on 18-8-1979 and is the statement of R.P.F. Rakshak Waghmode. This witness is of utmost importance even as far as the narration is concerned because, admittedly, he was the person who was present when the complainant, Maula Khaja, left the main gate along with the stacks of coal. According to Maula Khaja, for some unknown reason, this witness followed him along distance away up to a toddy shop and asked him for money to buy toddy and when he refused to part with the money that he brought Maula Khaja and the hamals all the way back to the main gate. All this exercise, to my mind, was unnecessary because the prosecution evidence itself indicates that gate passes had been obtained for five bags of coal to be sold to the five railway employees. The cash amount in relation to those five bags had been tendered, the gate passes had been prepared and, admittedly, when the coal was weighed, the amount of material was not found to be in excess. Under these circumstances, the short question that is in issue is as to whether Maula Khaja had taken out five bags of coal on the strength of his receipt for one bag alone which was the reason why accused Nos. 1 and 2 had booked him or whether, as pointed out by Maula Khaja in his evidence, all the five applicants were present at that time. Nobody other than Waghmode could have deposed with regard to the correctness of this crucial aspect of the prosecution case.
5. Shri Patil, the learned A.P.P., has strenuously argued that this controversy is totally secondary and of little consequence. He submitted that whether all the five or some of the applicants were present or not has nothing to do with regard to the present trap, but, to my mind, this argument is wholly erroneous. Shri Thakur has taken the prosecution of inisisting that the statements of Waghmode (Exhibit 33), Mohamed Isaq Babumiya (Exhibit 19), Abdul Razak Bawasab (Exhibit 28) and Abdul Aziz Hussain (Exhibit 29), all of which have been recorded on 18-8-1979, be exhibited. A perusal of these exhibits will indicate that the case made out by these witnesses is directly contradictory to the case made out by the complainant, Maula Khaja. Shri Thakur is, therefore, justified in his grievance that these witnesses were deliberately kept back because quite apart from what would have happened when they were cross-examined, in examination-in-chief itself they would have been destructive to the main prosecution evidence as narrated by the complainant, Maula Khaja. This state of affairs seriously shakes the credibility of the investigation in the present proceeding.
6. The complainant in this case, Maula Khaja (P.W. 8), maintains that he had not committed breach of any provision of law and that the Police Officers concerned had wrongly seized the coal and, further more, that accused No. 2 and his colleague were bent on framing a false case against him. It is in this background that he has put forward a charge that accused No. 2 demanded a sum of Rs. 500 in order to hush up the case. The record unfortunately indicates otherwise because the coal had been seized, a Panchanama had been drawn up, statements of the witnesses had been recorded and, therefore, with the state of the record being what it was, it is highly unlikely that any such offer could have been made because at that stage of the investigation it would not have been possible to put the clock back.
7. It is true that the complainant, Maula Khaja (P.W. 8), in his detailed evidence, has narrated about what transpired on the 17-8-1979 and 20-8-1979 and he also puts out the case that accused No. 2 specifically demanded the money from him on behalf of Accused No. 1 so that he could be released from the prosecution. In this state of the record, however, it is necessary to take note of the fact that the oral evidence of the complainant is rendered totally unacceptable when tested on the touchstone of the other material on record to which I have just referred. The complainant, undoubtedly, proceeded with his allegation against the appellant and a trap came to be laid. It is his case that the money had, in fact, passed in the hotel and it was recovered at the instance of Accused No. 1. He has been cross-examined at great length by both learned Counsel and to say the least his evidence is virtually in shambles.
8. It is now well settled law that even where the evidence of the complainant in a corruption case is quite credible that no conviction can be based on such evidence unless it is corroborated by independent material. In this case, the evidence that is relied upon by the prosecution is that of Panch Bavdhankar. This witness has also been cross-examined at considerable length and it is true that he has stuck to his version by and large. There is, however, one infirmity in his evidence which is no material that it is sufficient to render the rest of his statements virtually useless. This witness had been specifically instructed by the Anti-Corruption Bureau Authorities to accompany the complainant at all times and to specifically make a note of the fact that he should see and hear everything that transpired. Contrary to the instructions given to him by the Anti-Corruption Bureau Authorities, the witness appears to have, at the instruction of Maula Khaja, stood alone near the hotel while the complainant went away to meet Accused Nos. 1 and 2. Thereafter his conduct is even stranger. When the complainant returned with Accused Nos. 1 and 2 and it was decided to enter Shiv Shakti Sweet Home Hotel, which apparently is a small hotel with a number of tables and benches and where, admittedly, according to the witnesses, there were as many as 20 or 25 other noisy customers, all that the Panch does is to sit at the adjoining table. This, to my mind, was a serious breach of the instructions because even from his evidence, it appears that both Accused Nos. 1 and 2 were guarded in their conversation and, therefore, from the place where this witness was sitting, to my mind, it could not have been possible for him to have seen everything that transpired, but, more importantly, in the normal din that would be prevalent in such a situation, it would have been impossible for him to have overheard what was being spoken. The prosecution credits him with something more in the Panchanama and merely because he has made some statements in the Court would not be good enough to believe the aforesaid. The fact of the matter is that this evidence itself is patchy. With the evidence of the complainant, Maula Khaja, rendered wholly unacceptable and the evidence of the Panch as week as illustrated by me, it would be impossible to sustain the present conviction.
9. Shri Patil, the learned A.P.P., has vehemently submitted that the post-trap Panchanama conclusively indicates the presence of anthracene powder and, furthermore, that the evidence of the Panch, the Police Officer and the other documentary evidence is sufficient to hold that the trap was successful. In this view of the mater, he contends that this materials would corroborate the evidence of the complainant and even if there are a few minor infirmities on record that these should be overlooked. This, unfortunately, would not be permissible because in a case of the present type where the consequences are extremely grave, no laxity can be permitted with regard to the duty of the prosecution to establish its case beyond reasonable doubt.
10. There is one other aspect to this case which requires to be recorded and that is the fact which, to my mind, is of paramount importance. This Court has occasion to consider the sanctity of sanction order in an earlier decision reported in the case of Bhagwan v. State of Maharashtra, 1992 Mat LJ 979 : (1992 Cri LJ 1144). It does not need to be reiterated that the grant or accord of sanction in cases of the present type is a very serious and important function which is vested in a superior authority of the Government and this job is not be taken lightly. Shri Thakur has demonstrated to me that in the present case that Ram Ratan (P.W. 12), who, at the relevant time, was the Chief Security Officer of the Central Railway and who has accorded the sanction, in terms, admits that he does not know Marathi, that the Investigating Officer explained what the record of the case contains, that after discussing the matter with him, he accorded the sanction. The sanctioning authority is required to independently apply his mind to the record that is placed before him. There can be no manner of doubt the fact that the Investigating Officer has come to the conclusion that a corruption charge has been made out and that it is a fit case for the grant of sanction which is why the application is made to the sanctioning authority. If, at that point of time, the sanctioning authority refers the matter back to that very officer, discusses with him and comes to the conclusion that the sanction is to be accorded, to say the least, it is virtually a case of travelling in circles and thereby the only possible conclusion is that there has been no independent consideration. More importantly, if the sanctioning authority in this case was handicapped by the fact that he was not in a position to look at the record, it was perfectly permissible for him to have either asked for translations or rather than that to have asked one of the other senior officers to have examined the file and to have decided the matter. It is not as though he was the only authority in the railways who could have according the sanction. Having regard to the admission given by him in cross-examination including the fact that all that he altered in the draft order was to charge the month, to my mind, the defence was justified in pointing out that the sanction has been mechanically accorded. Apart from this aspect of the matter, what needs to be emphasised in this context is that the prosecuting authority, undoubtedly, presents one side of the case, namely, the side which is against the public servant. In the course of investigations, even on corruption charges, it is customary to ask the Accused for an explanation and it is also necessary in certain instances to ask the Accused to account of what he is found with. It is this material that would give a clue to the sanctioning authority on the basis of which he can decide as to whether, in spite of what has been pointed out by the Accused, a corruption charge is made out. Shri Thakur has illustrated this aspect of the case, to my mind, very apply when he pointed out that had the sanctioning authority taken the trouble to examine the record as he said was done him, than there were as many as seven statements in that file which, if seen by him, would have indicated that the case of complainant was false. If this ultimate scrutiny had been done, it is unlikely that the prosecution would have been sanctioned at all.
11. Lastly, Shri Thakur has attacked the sanction order by pointing out to me that even the wording of the sanction order is defective. The sanction order at page 226 of the paper-book proceeds to state ..... "after fully and carefully examining the material before me in regard to the said allegations and the circumstances of the case, consider that the said ......... should be prosecuted." Shri Thakur pointed out, and with some justification, that it is an explicit requirement of law that the sanction order must specify that the authority has arrived at the subjective satisfaction that the material warrants a prosecution. In the absence of this, mere padding up by the authority while in the witness-box is useless.
12. Shri Patil, the learned A.P.P., has tried to justify this state of affairs by pointing out that these are technical objections and that if the material in the opinion of the authority justifies the accord of sanction that it cannot be faulted. The objections are neither technical nor trivial. To my mind, they go to the very roof of the matter and they go to the validity of the sanction order. In the absence of a validity of the sanction order. In the absence of a valid sanction order, they would vitiate the entire proceeding.
13. On a careful scrutiny of the entire record and on the basis of the findings that have been recorded by me, it would be impossible to sustain the conviction. The appeal accordingly succeed. The conviction and sentence awarded to the appellant accused are set aside. Fine, if paid, is directed to be refunded to him. The bail bond of the appellant-accused to stand cancelled.
14. Shri Thakur, learned Counsel, pointed out to me that he is not quite certain as to whether the appellant is still alive. Having regard to the consequences of this conviction, he has argued the matter even in spite of this. In the even of the appellant having been deceased, it showed the presumed that this Court has permitted the continuation of the appeal is spite of his death. In that event, the fine shall be refunded to the legal heirs who are entitled to claim the same on his behalf.
15. Appeal allowed.