Andhra Pradesh High Court - Amravati
That According To The Judgment In The ... vs . on 2 February, 2023
THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU
CRIMINAL APPEAL NO.940 OF 2007
JUDGMENT:-
This is a Criminal Appeal filed by the State, being represented by the Inspector of Police, Anti-Corruption Bureau, Rajahmundry Range, Rajahmundry, challenging the judgment, dated 18.04.2007 in C.C.No.67 of 2000, on the file of Special Judge for SPE & ACB Cases, Visakhapatnam, whereunder the learned Special Judge, found the Accused Officer ("A.O" for short) therein not guilty of the charges under Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and acquitted him under Section 248(1) of the Code of Criminal Procedure ("Cr.P.C." for short).
2) The parties to this Criminal Appeal will hereinafter be referred as described before the trial Court for the sake of convenience.
3) The State i.e., Inspector of Police, Anti-Corruption Bureau, Rajahmundry Range, filed a charge sheet against the A.O in Crime No.3/RC-RJY/1999 of A.C.B., Rajahmundry Range, alleging in substance is as follows:
(i) The defacto-complainant by name Garapati Venakteswara Rao (L.W.1) is resident of Peravaram Village, 2 Atreyepuram Mandal, East Godavari District, who is an agriculturist. He got three Phase electricity connection to his residential house. On 21.02.1999 in the evening at 5-00 P.M. A.O, who was working as Assistant Lineman in A.P. Transco, Peravaram, Atreyapuram Mandal, East Godavari District, removed the fuses on the pole pertaining to the said electricity connection to the house of the defacto-complainant (L.W.1).
Then the defacto-complainant (L.W.1) met the A.O and questioned him as to why it was disconnected, A.O intimated to him that wiring is not good. The defacto-complainant (L.W.1) requested him to restore the electricity connection, for which A.O demanded bribe of Rs.500/-. The defacto-complainant (L.W.1) expressed his inability to pay the same, but the A.O reiterated his demand. Hence, he agreed to pay the bribe amount, though he was not willing. Then, he approached L.W.9- M. Subba Rao, the then Deputy Superintendent of Police, ACB, Rajahmundry on 25.02.1999 and lodged a written report, which was registered as a case in Crime No.3/RC-RJY/1999, under Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988. The D.S.P. arranged mediators to trap the A.O.
(ii) On 25.02.1999 at 5-15 P.M. trap party along with mediators went to the office of Additional Assistant Engineer, A.P. Transco, Peravaram and successfully trapped the A.O when 3 he demanded and accepted bribe of Rs.500/- from the defacto- complainant (L.W.1). The chemical test that was conducted on the hands of A.O proved to be positive. L.W.9 seized the tainted amount of Rs.500/- in the presence of mediators. A.O was arrested and released on bail by L.W.9. Investigating Officer obtained sanction order to prosecute the A.O. Hence, the charge sheet.
4) The learned Special Judge for SPE & ACB Cases, Visakhapatnam, took the case on file and on appearance of A.O and after compliance of Section 207 of Cr.P.C., framed charges under Section 7 and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 against A.O and explained the same to him in Telugu, for which he pleaded not guilty and claimed to be tried.
5) In order to establish the guilt against the A.O, the prosecution before the trial Court, examined P.Ws.1 to 4 and got marked Exs.P.1 to P.10 and M.Os.1 to 6. The prosecution did not examine the defacto-complainant (L.W.1), as he was expired by the time when the case was taken up for trial. After closure of the evidence of the prosecution, A.O was examined under Section 313 of Cr.P.C. with reference to the incriminating circumstances appearing in the evidence let in, for which he denied the same and stated that he has defence witnesses. 4
6) The Accused Officer filed a written statement contending in substance that he never disconnected the electricity service connection of the house of the defacto- complainant (L.W.1). The defacto-complainant (L.W.1) has three electricity service connections. One is to the house, another is to the Poultry farm and third one is to the rice mill. The defacto- complainant (L.W.1) is a frequent defaulter in payment of electricity charges and service connections of Poultry farm and rice mill were listed in the defaulters list basing on the report of A.O. Hence, the defacto-complainant (L.W.1) developed grouse against the A.O and lodged a false report. He never demanded the illegal gratification. In fact, while he was sitting at a bench along with Sri V. Narasimha Rao, Lineman, A.P. Transco, Peravaram in the shed situated in front of A.P. Tansco Office, at about 5-00 P.M. on 25.02.1999 the defacto-complainant (L.W.1) came there and without disclosing anything suddenly attempted to thrust currency notes in his shirt pocket. Then he prevented the said act. The defacto-complainant (L.W.1) caught his right hand and kept the currency notes in his right hand. When he resisted to receive the same, the defacto-complainant (L.W.1) left the shed and moved towards gate. Then he picked up the same and kept the same on the table and proceeded behind the defacto-complainant (L.W.1) to call back him to take away the 5 currency notes. Meanwhile, a group of people entered into the premises of the office and they disclosed that they are ACB officials. He narrated the incident to the ACB officials, but they did not consider.
7) In furtherance of the defence of A.O, he examined D.W.1 and got marked Exs.D.1 to D.5.
8) The learned Special Judge for SPE & ACB Cases, Visakhapatnam, on hearing both sides and on considering the oral as well as documentary evidence, found the A.O not guilty of the charges framed against him and accordingly, acquitted him under Section 248(1) of Cr.P.C. Felt aggrieved of the same, the State, represented by the Inspector of Police, ACB, Rajahmundry Range, filed the present Criminal Appeal, through the Standing Counsel for ACB and Special Public Prosecutor.
9) Now, in deciding this Criminal Appeal, the point that arises for consideration is as to whether the prosecution before the trial Court proved the charges under Section 7 and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 against A.O. and there are any grounds to interfere with the judgment of acquittal recorded by the trial Court?
POINT:-
10) Smt. A. Gayathri Reddy, learned Standing Counsel for ACB and Special Public Prosecutor, appearing for the State, 6 would contend that by the time the case was taken up for trial, the defacto-complainant (L.W.1) died, as such, the prosecution could only examine P.Ws.1 to 3 i.e., the superiors of A.O and the mediator to the trap and the Investing Officer. P.W.4 was examined to prove the sanction against the A.O. The A.O did not deny the fact that he came into contact with the tainted amount, as such, his hands yielded positive results. The learned Special Judge though A.O dealt with the tainted amount, did not consider the evidence in proper perspective. Though the defacto-complainant (L.W.1) was not examined, but the duty of the trial Court is to look into other circumstances and to adjudicate as to whether the evidence on record would prove the demand and acceptance of bribe by the A.O. The learned Special Judge did not appreciate the evidence in proper perspective and recorded an erroneous order of acquittal, as such, the appeal is liable to be allowed.
11) Learned Standing Counsel for ACB would contend that according to the judgment in the case of K.C. Mangal vs. State of Rajashtan1, the trial Court can arrive at a conclusion basing on the evidence of other witnesses and the circumstances to convict the Accused Officer. 1
AIR 1983 SC-1 7
12) Sri A. Hari Prasad Reddy, learned counsel appearing for the respondent, would contend that it is not the duty of the A.O to give electricity service connections or to disconnect the service connections. He was only a Lineman. The nature of duties to be done by A.O was spoken to by P.W.1. If A.O disconnected the electricity service connection, the remedy open to the defacto-complainant (L.W.1) was to bring the same to the notice of the superior officers. A.O had no power to disconnect or to restore the electricity connection. Basing on the report of A.O earlier other two service connections of the defacto- complainant (L.W.1) were kept under the defaulters list. So, the defacto-complainant (L.W.1) bore grudge against the A.O and implicated him falsely.
13) Learned counsel for the respondent would further contend that with regard to the handling of the tainted amount by A.O, it is the defence of the A.O. that the defacto- complainant (L.W.1) thrust the amount in his right hand and it was fallen on the ground and then A.O picked up and kept it on the table and chased the defacto-complainant (L.W.1). This defence theory has support from the answers spoken by P.W.1 in cross examination. He would further contend that absolutely, there is no evidence to prove the demand and acceptance of bribe and the defence theory is probable and no official favour 8 was pending before A.O in respect of the defacto-complainant (L.W.1) and the reasoned judgment of the trial Court is not liable to be interfered.
14) At the outset, this Court would like to make it clear that there is no dispute that A.O was a public servant within the meaning of Section 2(C) of the Prevention of Corruption Act, 1988 (Central Act 49 of 1988). Apart from this, prosecution examined P.W.4 and got marked Ex.P.10, sanction order and the trial Court found favour in respect of point Nos.1 and 2 that A.O was a public servant and there was a valid sanction. Those findings are not in challenge. So, at the outset, this Court is of the considered view that A.O was a public servant within the meaning of Section 2(C) of the Prevention of Corruption Act, 1988 and further there was a valid sanction under Ex.P.10 to prosecute the A.O for the offence alleged against him.
15) In deciding this appeal another crucial aspect to be considered here is as to whether on 21.02.1999 A.O removed fuses on the pole pertaining to electricity service connection of the defacto-complainant (L.W.1) and to restore the same whether he demanded bribe of Rs.500/- on that day and further demanded and accepted bribe on 25.02.1999 as alleged by the prosecution.
9
16) There is no dispute that the defacto-complainant (L.W.1) died and he could not be examined. Prosecution examined P.Ws.1 to 4. P.W.1 was the Sub Engineer in A.P. Trasnco, Peravaram. His evidence is that on 25.02.1999 he was in the office at 5-15 P.M., ACB officials came there and trapped the A.O in the presence of mediators. He supplied Ex.P.1, attendance register and Ex.P.2, fuse of call register for the year 1999 to the ACB at their request. He is not an eye witness to the incident of demanding and accepting bribe amount by A.O.
17) Turning to the evidence of P.W.2, who was a trap mediator. He was the then Senior Assistant in Assistant Commissioner's Office, Rajahmundry. He acted as mediator in pre-trap and post-trap proceedings along with L.W.6-P. Ananda Kumar. He prepared pre-trap proceedings under Ex.P.4 and post-trap proceedings under Ex.P.6 and Ex.P.7 mediators report. He testified about the demonstration of chemical test in the office of Investigating Officer and applying of the phenopthelene powder to the currency notes produced by the defacto- complainant (L.W.1). He further testified about recording of the statement of the defacto-complainant (L.W.1) at the place of trap and preparation of the post-trap proceedings under Ex.P.6 and seizure of M.O.5, tainted amount. He further testified that both hands fingers of A.O proved positive results. 10
18) Coming to the evidence of P.W.3, the ACB Dy.S.P., he spoken about receiving written complaint i.e., Ex.P.8 from the defacto-complainant (L.W.1), registration of F.I.R. under Ex.P.9 and forwarding of the same and further collection of the mediators and things happened in the pre-trap. He further testified that the events that were happened in the post-trap and recovery of the amount i.e., M.O.5. He spoken about obtaining of sanction order also.
19) The A.O got examined D.W.1, who deposed in substance that he brought Exs.D.1 to D.5, which are the lists of the defaulters in respect of the electricity service connections. He deposed that the defacto-complainant (L.W.1) had three service connections, out of which, one was to the residential house, another was to the Poultry Farm and third one was in the name of his father. Through his cross examination, Exs.D.1 to D.5, defaulters list was marked.
20) During the course of cross examination, P.W.1 deposed certain aspects and it is pertinent to look into the same. As seen from the cross examination part of P.W.1, the working hours of A.O were 8-00 A.M. to 8-00 P.M. He used to attend during the nights also. The A.O and another Lineman have to attend the complaints lodged by the parties. The defacto-complainant (L.W.1) did not give any complaint to him 11 alleging that his house service connection was disconnected by A.O. Even, he did not lodge any complaint against A.O to his superior officers. Even after the trap, neither complainant nor the ACB requested to restore the service connection of the complainant. The complainant had a rice mill and Poultry Farm. The service connection, which is found in the defaulters list, has to be disconnected by a Lineman. The complainant was a frequent defaulter in paying charges and his name was found in the defaulters list. Before the ACB officials entered inside his office room, A.O and V. Narasimha Rao were present. On hearing cries, he saw through the window of his office room and found the complainant (L.W.1), G. Venkateswara Rao moving ahead and the A.O was following him and in the meantime, some more persons from the outside intercepted the complainant (L.W.1) and A.O and brought the complainant (L.W.1) and A.O inside the shed.
21) As seen from the cross examination part, A.O has no power to give service connection once it was disconnected. Apart from this, there is no dispute that the defacto-complainant (L.W.1) was shown as a defaulter by virtue of the evidence of D.W.1 coupled with Exs.D.1 to D.5. So, virtually, there is no evidence to show that A.O highhandedly without there being any authorization whatsoever from P.W.1, disconnected the 12 electricity service connection to the house of the defacto- complainant (L.W.1). The contents in Ex.P.8, the report of the defacto-complainant (L.W.1), cannot be read in substance evidence as he died. Prosecution did not examine anybody to speak about the contents of Ex.P.8. So, virtually, there is no evidence to show that it was the A.O who disconnected the electricity service connection to the house of the defacto- complainant (L.W.1). On the other hand, according to the evidence of P.W.1 in cross examination, Linemen would disconnect the electricity service connection by looking into the defaulters list. So, virtually, there was no evidence before the trial Court to prove that A.O disconnected the service connection to the house of the defacto-complainant (L.W.1).
22) Apart from this, as evident from the nature of duties to be done by A.O, virtually, A.O had no power whatsoever to restore the service connection to the house of the defacto- complainant (L.W.1) without there being any instructions from his superior officers. Absolutely, there is no possibility or probability to A.O to do such things. In my considered view, the evidence is lacking that A.O was capable of restoring the service connection to the house of the defacto-complainant (L.W.1) on his own without getting any instructions from the superiors. In my considered view, the prosecution did not establish any 13 positive things in this regard to show that official favour was pending with A.O in respect of the restoration of service connection to the house of the defacto-complainant (L.W.1).
23) Coming to the allegations of demand prior to the date of trap and further demand on the date of trap and acceptance of the bribe, virtually, there is no substantive evidence in this regard. It is no doubt true that the judgment of the Hon'ble Supreme Court as referred to above in the grounds of appeal and also further in view of the latest decision of the Hon'ble Supreme Court in the case of Neeraj Dutta v. State (Government of NCT of Delhi) 2 , when the defacto- complainant died or when the defacto-complainant turned hostile, the Court can look into other circumstances also to adjudicate as to the case of the prosecution would prove the allegations of demand and acceptance of bribe, etc. Keeping in view, this Court has to look into the issue.
24) Absolutely, the only thing that was established by the prosecution is that A.O handled with the tainted amount of Rs.500/-. P.W.2, the mediator and P.W.3, the Investing Officer, were not the witnesses to speak about the events happened between the A.O and the defacto-complainant (L.W.1). So, the defence theory is that when he was in the shed, the defacto- 2 (2022) SCC OnLine SC 1724 14 complainant (L.W.1) came there and tried to thrust some amount in his pocket and he averted of the same and that the defacto-complainant (L.W.1) opened his (A.O) right hand and kept the tainted amount and gone away and in the meantime, amount was fallen on the ground and that he took the amount with his right hand and kept on the table and chased the defacto-complainant (L.W.1) to give the amount. It is to be noticed that this defence of the A.O has some support from the answers spoken by P.W.1 during the cross examination that on hearing some cries, he observed through window and found that the defacto-complainant (L.W.1) was going out and A.O was following him.
25) It is to be noticed that the A.O can succeed basing on the preponderance of the probabilities. It is to be further noticed that if really the A.O demanded and collected a sum of Rs.500/-, naturally reaction immediately would be that the bribe taker would keep the amount in a concealed position either in the pocket of shirt or trouser or in an almirah or table drawer, if they are available. On the other hand, even as evident from the evidence of P.W.2 and P.W.3, it is clear that A.O was holding the amount in his hands. The defence of the A.O is that when the amount fallen down, he took the amount and tried to give the same to the defacto-complainant (L.W.1) by following him. 15
26) At this juncture, it is necessary to refer here Ex.P.10, the sanction order. According to the version of the A.O and prosecution, amount was kept on the table initially by the A.O. But, as seen from Ex.P.10, A.O received the amount from the defacto-complainant (L.W.1), counted it and kept the same on the table. Ex.P.10 did not disclose that the amount was in the right hand of the A.O when the trap party entered into the office. So, it is clear that virtually, the probability of finding the amount on the table by the trap party as put forth by the A.O cannot be ruled out. If those are taken into consideration, A.O is able to establish a probability that he was chasing the defacto-complainant (L.W.1) after he thrust the amount in his hand. Leave apart all these things, when the prosecution has miserably failed to establish that A.O was capable of restoring the electricity service connection to the house of the defacto- complainant (L.W.1), the question of demand and acceptance of bribe does not arise.
27) Viewing from any angle, the prosecution before the trial Court miserably failed to establish the essential ingredients of the charges framed against the A.O and in my considered view, the learned Special Judge for SPE and ACB Cases, Visakhapatnam, rightly recorded an order of acquittal. Under 16 the circumstances, I see no reason to interfere with the judgment of the trial Court.
28) In the result, the Criminal Appeal is dismissed. Consequently, miscellaneous applications pending, if any, shall stand closed.
________________________ JUSTICE A.V. RAVINDRA BABU Dt. 02.02.2023.
PGR 17 THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU CRL. APPEAL NO.940 OF 2007 Date: 02.02.2023 PGR