Bombay High Court
Madhukar Matu Bhalekar vs The State Of Maharashtra on 5 February, 1992
Equivalent citations: 1992CRILJ2366
JUDGMENT
1. The appellant in this case has assailed his conviction on corruption charges both u/S. 161 of the Indian Penal Code and 5(1)(d) read with 5(2) of the Prevention of Corruption Act whereunder a sentence of one year R.I. and a fine of Rs. 500/- in default R.I. for three months have been awarded on each count.
2. Briefly stated, the prosecution alleges that the accused was working as a Gram Sevak at Group Gram Panchayat of Kamatghar in Bhiwandi Taluka. On 29-3-1982, one Shamsuddin Kamaluddin Siddiqui had made an application to the Sarpanch requesting to transfer the house situated at Gaurr Pada in his name and to allot a number to the house and to issue house tax receipt in his name. The complainant is an illiterate person and had in fact got the work of preparing the application etc., done through the accused. It is alleged that the accused told him that he would have to spend some amount for his work. On 13th April 1982, when the complainant enquired whether his work was done, the accused told him that he will have to spend Rs. 150/- for that work. After some bargaining, the amount was reduced to Rs. 80/-. What needs to be pointed out is that an amount of Rs. 14/- was payable as and by way of taxes which the accused was required to recover from the complainant. It appears from the record that the amount of Rs. 80/- was to be inclusive of this amount of Rs. 14/-. As I shall presently point out, it is this factor that has created an insurmountable difficulty in the way of the prosecution.
3. The complainant went to the Anti-corruption authorities who laid a trap. Panch Pradip Joshi was asked to accompany the complainant who was given marked currency notes of Rs. 50/-, Rs. 20/- and Rs. 10/-. Admittedly, they met the accused on 13-4-1982 at his office and thereafter proceeded to a tea-stall. Pursuant to enquiries from the accused as to whether he has brought the money, the complainant is alleged to have passed the amount to him. There is some ambiguity is the record with regard to whether the amount in question was accepted by the accused and put in his shirt pocket or not, because admittedly, when the P.S.I. pursuant to the signal from the complainant, raided the place, the money was found on the table. The witnesses contend that realising that something was wrong, the accused who had put the amount into his shirt pocket once again took it out and placed it on the table. In support of this fact, it is pointed out that anthracene powder was found not only on the hands of the accused but also on his spectacles and that traces were found near his shirt pocket, above all, on another currency note which was inside his pocket. The prosecution alleges that the accused himself had accepted the money, put it in his pocket and had thereafter taken it out when he suspected that he would be found in possession of that amount. The learned Special Judge accepted this evidence and convicted the accused. It is against this conviction that the present appeal has been filed.
4. Mr. Chitnis, learned counsel appearing on behalf of the appellant has taken me through the entire paper book which consists of the oral evidence, panchnamas, the documentary evidence, etc. He contends, that this is a case in which the charge cannot be held to have been established, the reason being that admittedly, the complainant had to pay an amount of Rs. 14/- as house tax to the accused. The evidence indicates that pursuant to the application for transfer, the formalities had been completed and that the accused had in fact passed a receipt for an amount of Rs. 14/- against the house tax. Mr. Chitnis, therefore, contends that the finding of the anthracene powder on the hands of the accused or for that matter on his spectacles or shirt pocket, etc., would at the highest indicate that he had accepted the money from the complainant and that he had handled the currency notes in question. Mr. Chitnis submits, that this case is distinguishable from other corruption cases because, normally, the accused cannot explain having accepted any currency from a complainant other than it being illegal gratification whereas in the present case, there exists a legal and valid explanation for the handling of the currency notes. Under these circumstances, Mr. Chitnis submits that the learned trial Judge has wrongly used these circumstances against the accused when they are innocuous ones.
5. Mr. Chitnis has also assailed the quality of the evidence by pointing out to me that the versions of the complainant as also panch Joshi do not tally in all respects. As far as this aspect of the case is concerned, there does not appear to be much of variation in the two versions and to my mind, this criticism is unfounded. Thirdly, Mr. Chitnis contends, that however, technical the argument may be, this Court must take cognizance of the fact that the complainant has not made out a case alleging illegal gratification. He contends that this charge is vague in so far as there are references to the accused having told the complainant that he will have to spend some money and later on at the next meeting the figure of Rs. 150/- is stated. What Mr. Chitnis essentially concentrates on is the evidence of the complainant and the panch, both of whom states that the accused asked the complainant as to whether he had brought the money." The amount was not specified and considering that the complainant in any case had to pay Rs. 14/- against the house taxes, Mr. Chitnis contends that in the absence of a specific reference to the additional amount, no inference is possible that a demand for illegal gratification was made. He amplifies this argument by pointing out that it is not alleged against the accused that he specifically asked the complainant whether he has brought "his" amount. It is essentially on the basis of these submissions that Mr. Chitnis contends that the prosecution must fail.
6. Mr. Chopda, learned A.P.P. has defended the conviction with a degree of vehemence and with considerable gusto. He submits that the complainant is an illiterate person and that he would never have gone to the Anti-corruption authorities unless the accused had pressed him with illegal demands. He submits that the evidence of the complainant and the panch is consistent and that they make out the case that the accused demanded the money at the tea stall and that he accepted the same. Mr. Chopda points out that the plea put forward by Mr. Chitnis with regard to the tax amount of Rs. 14/- is a specious one. He states that if Rs. 14/- were to be paid, there was no justification for the accused to accept an amount of Rs. 80/- and this itself fully corroborates the complainant's case that the amount of Rs. 80/- had been demanded as a bribe. He states that the accused would not have accepted anything more than Rs. 14/- if he were honest and that the circumstance of his putting the money back on the table when he apprehended a raid is an incriminating one displaying his guilty conduct. Mr. Chopda also submitted, that all the necessary ingredients of the charge viz., the demand, the acceptance and the fact that anthracene powder was found on the clothes of the accused would all go to fully establish the prosecution case and that consequently, the conviction ought to be upheld.
7. Normally, I would have overlooked the minor inconsistencies between the various parts of the evidence. It is true, as pointed out by the learned A.P.P. that unless some sort of a demand was made, that the complainant would not have gone to the Anti-corruption authorities. To this extent, the learned A.P.P. is justified in pointing out that the raid in question was with good cause. Unfortunately, the fatal mistake that has been committed by the Anti-corruption authorities and one to my mind which they ought not to have over-looked is the fact that this was a very unusual case involving two amounts. The accused was fully entitled to accept the amount of Rs. 14/- which was the amount of tax payable on the transfer being effected. What the authorities ought to have done was to have seggregated the amount of Rs. 14/- and the balance amount of Rs. 66/- and the complainant ought to have been specifically instructed to hand over the two amount to the accused separately even if it was done simultaneously. This would have been the perfect method of identifying the distinction between the two amounts in question. I have minutely scrutinised the evidence in this case and I find that this slip up is not only a costly but a fatal one. The police handed over to the complainant the marked currency notes in the denomination of Rs. 50/-, Rs. 20/- and Rs. 10/-, the smaller notes being enclosed inside the larger one. The complainant takes these as the amount payable to the accused. He handed over the set of notes as they were on the other hand, we have the version of the accused who states that the complainant handed over to him a note of Rs. 50/- denomination and that he was unaware of the fact that the two smaller notes were inside it. He states that on receiving the note of Rs. 50/-, he initially searched his pocket to check whether he has the remaining change and not having the same that he put it back on the table asking the accused to make necessary arrangements for procurring the change. Admittedly, the notes were on the table when the P.S.I. entered and it is again common ground that the second and third notes were inside the first one. Under these circumstances, we have two parallel conflicting versions and in a situation of this type, the explanation of an accused or a plausible version which is in favour of an accused would have to be accepted.
8. Coming to the question of the anthracene powder, I need to take note of the fact that this is one of the few cases where the Courts will have to accept the position that the handling of the money by the accused cannot be treated as an incriminating circumstance. It is true that in the majority of corruption cases, the finding of traces of anthracene powder establish that the accused has handled the currency notes in question and unless there is a very valid and very strong explanation forthcoming indicating justification for having done this, an adverse inference will follow. In the present case, it needs to be mentioned that where the defence is able to establish good ground for the accused handling the currency notes, that it would not be an incriminating circumstance. The transmission of anthracene powder from the hands, to the spectacles and certain other parts of the clothing is something that could happen in the normal course of events and again, in this case, we find the curious position of the accused stating that on receipt of the 50/- rupee note, he initially tried to find out whether he was in possession of sufficient change and not having the same, he replaced the note on the table. This explanation is perfectly plausible with the sequence of events and under these circumstances, the traces of anthracene powder on the hands of the accused as also on certain other places cannot assist the prosecution.
9. As regards the third aspect, viz., the evidence regarding demand, one needs to bear in mind that these are serious charges fraught with grave consequences. There can be no laxity permissible with regard to the procedure to be adopted in relation to the trap as also the establishment of the legal requirements, demand being one of the most important ones. In this case, at the highest, we find delightfully vague statements forthcoming to the effect that the accused asked whether the complainant had brought the money. The transfer transaction having been completed, undoubtedly, the complainant had to pay the tax amount and the accused having asked him whether he had brought the money, is again not good enough for the prosecution to establish that this constituted a demand for a bribe. There is no evidence on record to indicate that the accused went a step further and asked whether the full amount had been brought or whether the amount which was demanded by him had been brought by the complainant. The complainant also did not volunteer this information and under these circumstances, I am constrained to observe that the evidence with regard to the demand is not strong enough nor is it good enough to sustain the present conviction.
10. Accepting the submissions made by the learned A.P.P., would at the highest lead us into an area of casting a serious suspicion on the conduct of the accused. It is well settled law that suspicion however grave cannot take the place of proof beyond reasonable doubt. I need to also observe that a perusal of the charge framed in this case, which is at Exhibit 8, page 11 of the paper book, reads almost like a narration of the prosecution case. This charge virtually recounts the entire prosecution story and even if it were to be argued that the accused, on reading the abnormally lengthy charge-sheet, gets the impression as to what was alleged against him and what he had to meet, that in a Court of law, this charge cannot pass the test of judicial scrutiny. The charge in question is defective and cannot form the basis of a valid conviction. A copy of this judgment shall be forwarded to the learned Special Judge concerned so that appropriate corrective action is taken by him in future while framing charges in criminal proceedings.
11. In the result, the appeal succeeds. The conviction and sentence awarded to the appellant to the appellant are quashed and set aside. The fine, if paid, is directed to be refunded to him.
12. The appeal is allowed. The bail bond of the accused to stand cancelled.
13. Appeal allowed.