Kerala High Court
M.P.Ramadas vs State on 23 March, 2011
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 871 of 2001(A)
1. M.P.RAMADAS
... Petitioner
Vs
1. STATE
... Respondent
For Petitioner :SRI.B.RAMAN PILLAI
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :23/03/2011
O R D E R
"CR"
V. RAMKUMAR, J.
........................................................ Crl. Appeal 871 & 872 of 2001 .........................................................
Dated: 23rd March, 2011 COMMON JUDGMENT In these appeals filed under Sec. 374 (2) Cr.P.C. the appellants who are accused Nos. 1 and 2 respectively in C.C. 78 of 2000 on the file of the Court of the Enquiry Commissioner and Special Judge, Thiruvnanathapuram, challenge the conviction entered and the sentence passed against them for offences punishable under Sections 7 & 13 (2) read with Sec. 13 (1) (d) of the Prevention of Corruption Act, 1938 ("the P.C. Act" for short) and Section 34 of the Indian Penal Code ("the I.P.C." for short).
THE PROSECUTION CASE
2. The case of the prosecution can be summarised as follows:-
Crl. Appeal 871 & 872 of 2001 -:2:-
A1 ( N.P. Ramadas) was working as the Food Inspector, Adoor Circle during the period from June -1996 to August 1998. A2 (S.A. Muhammed Salim Khan) was working as a Peon in the office of A1 during the period from June 1997 to August 1998. In furtherance of their common intention to obtain undue pecuniary advantage , A1 and A2 who were working as public servants abused their official position by A1 demanding a bribe of ` 6,000/- from P.W.1 (N.N. Baby), the proprietor of a grocery shop by name "Naluthundil Stores", near Kadambanad Bazaar in Pathanamthitta District on 24- 08-1998 at about 10.30 a.m. in the office of A1 at Adoor as a motive for saving P.W.1 from a Food Adulteration Case which would be launched against him in respect of turmeric ( ) purchased by A1 accompanied by A2 from the shop of P.W.1 on 22-08-1998 . On 26-08-1998 at 3.45 p.m. A1 repeated the demand from the premises of his office . In Crl. Appeal 871 & 872 of 2001 -:3:- pursuance of his demand and in furtherance of the common intention of A1 and A2 to obtain undue pecuniary advantage, A2 accepted ` 6,000/- in the form of tainted notes from P.W.1 at about 3.45 p.m. on 26-08-1998 when P.W.1 paid the said amount to A2 as directed by A1. A1 and A2 have thereby committed offences punishable under Sections 7 and 13 (2) read with Sec. 13 (1) (d) of the P.C. Act and Sec. 34 I.P.C.
THE TRIAL
3. On the accused persons pleading not guilty to the charge framed against them by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 12 witnesses as P.Ws 1 to 12 and got marked 21 documents as Exts. P1 to P21 and 8 material objects as Mos 1 to 8.
4. After the close of the prosecution evidence the Crl. Appeal 871 & 872 of 2001 -:4:- accused were questioned under Sec. 313 (1) (b) Cr.P.C. with regard to the incriminating circumstances appearing against them in the evidence for the prosecution. They denied those circumstances and maintained their innocence. The first accused had the following to submit before the court below:-
On 22-08-1998 he along with his office peon Muhammed Salim Khan (A2) had visited the grocery shop of P.W.1 (N.N. Baby) at Kadambanad. P.W.1 was at that time engaged in the sale of provisions. After introducing himself as the Food Inspector, A1 inspected the shop . About 50 kgms. of turmeric was kept for sale there in a gunny bag. He enquired with P.W.1 about the price, purchase bill etc. of turmeric for the purpose of taking samples therefrom. Thereupon P.W.1 wanted to be excused for a moment and he went out of the shop and contacted somebody over the phone. After sampling the turmeric A1 noted down the shop number, address of the licencee, licence details, particulars of the sample etc. other than the price of turmeric in an informal rough book kept by him and waited for P.W.1 to come . P.W.1 returned Crl. Appeal 871 & 872 of 2001 -:5:- and told him that he was not in possession of the wholesale purchase bill of turmeric. Since the price of turmeric was not available, P.W1 was reluctant to sell the turmeric to the Food Inspector. P.W.1 then offered to sell any other commodity regarding the wholesale purchase bill was available with him. A1 gave Form VI notice to P.W. 1 and asked him to sell 750 gms. of black gram dhal. P.W.1 put his signature on the counterfoil of Form VI notice . Below the signature, instead of putting the date as 22-8- 1998, P.W. 1 wrote 2 -8-1998. A1 gave P.W.1 the price of black gram dhal and P.W.1 gave him the bill for the same. The black gram dhal which was purchased by him after giving P.W.1 Form VI notice and the price for the same was divided into three parts and transferred into three clean glass bottles which were corked air tight. He labelled each bottle and wrapped each sample bottle with brown paper . He labelled each wrapper on which the signature of P.W.1 was obtained. Thereafter, he sealed the bottles using lac . P.W.1. gave him the details of the wholesale purchase bill in a paper. P.W.1 affixed his signature in the mahazar prepared by A1. The date put by P.W.1 on the sales bill , Crl. Appeal 871 & 872 of 2001 -:6:- Form VI notice and mahazar was 2 -8-98 instead of 22-08-
98. When A1 asked him the reason for leaving a space after the digit 2 , P.W.1 replied that A1 could change the date to suit his convenience. A1 and A2 reached their office along with the samples. A1 consulted the A.P.P. regarding the conduct of P.W.1 putting a different date. A1 asked the A.P.P. as to what action was to be taken against P.W.1 for causing obstruction to his official duty by putting a different date. He was advised that since P.W.1 had sold him the sample, in case there was adulteration revealed by the report of the analyst, A1 while charging P.W.1 for the adulteration, could incorporate the legal provision for obstruction also along with the charge. It was the carbon copy of the mahazar which he had taken to the A.P.P. that was seized by the Vigilance Police. On the same day after lunch he had been to the Omalloor Panchayat and had taken sample of cumin seeds ( ) using the paper slip showing the Sl.No. assigned by the Local Health Authority. During his busy schedule he could not note down the paper slip numbers. But the mahazars and contemporaneous records will clearly show Crl. Appeal 871 & 872 of 2001 -:7:- that he had taken samples using both the slips . The reports of the Public Analyst will also show that the Public Analyst had received the samples . Moreover, both the samples had been given to the District Food Inspector on 24-08-1998 after entering the same in the local delivery book. On the 24th there was a marriage for the daughter of his neighbour residing near his ancestral home . After leaving his family in the house of marriage he reached his office at about 1'0 clock to ascertain whether the samples drawn by him on the 22nd were despatched to the Public Analyst and the District Food Inspector. At that time there was nobody in the office. He got into the office room using his personal key . His Peon (A2) came within five minutes.
The peon told him that the samples had been despatched . Then he decided to attend to two complaints . He took his sample bag and proceeded to a milk Society in Mallappuzhasseri Panchayat for sampling milk taking the Peon also with him. The employees of the said Society told him that their Secretary was a member of the Mallappuzhassery Panchayath and he was attending a meeting of the Panchayath and would be late to reach the Society. A1 told them that he would do the sampling later Crl. Appeal 871 & 872 of 2001 -:8:- and sent back the Peon. Thereafter he took his wife and child to his house. He was proceeding via Kozhencherry and on the way he conducted a formal inspection at Zion Hotel at Kozhencherry. He has noted his visit to the Society and to Zion Hotel in Ext.P10 note book. He was in his office only for 10 minutes in the afternoon of 24-08- 1998. On that day he had never met P.W.1. On 26-08- 1998 at about 9.30 a.m. he reached his office and proceeded to the office of the D.D.P. , Pathanamthitta, to participate in the trial of C.C. 38 of 1995 before the Chief Judicial Magistrate's Court. After the evidence was over he went home in the afternoon. On that day he had not gone to his office after 9.30 a.m. When he goes for inspection in his capacity as Food Inspector, he will strictly follow the sampling formalities prescribed by law. Very elaborate and meticulous procedure has been prescribed in the P.F.A. Act to ensure that sampling is done only in respect of the commodity sold by the vendor and also to ensure that the sampling is done in the presence of the vendor to make sure that there is no opportunity to subsequently change the sample. It is after reaching the office that Form VII memorandum and requisite copies of the same are Crl. Appeal 871 & 872 of 2001 -:9:- prepared. Form VII memorandum as well as one part of the sample are despatched to the public analyst in a sealed cover on the next working day itself. A copy of the Form VII memorandum and a copy of the specimen impression of the seal used for sampling are separately sent to the public analyst to enable him to ascertain that the sample which is subjected to analysis is the very same sample despatched to him. Likewise, the remaining two samples are despatched to the Local Health Authority who is the District Food Inspector . By the afternoon of 24-8-1998 all the samples taken by him had already been despatched to their destinations. Even before P.W.1 claims to have entrusted the black gram dhal with A1 allegedly for substitution, the samples of black gram dhal had already been despatched from his office. Hence, there was absolutely no chance for any substitution . Moreover, it takes minimum 3 to 4 hours for the preparation of the mahazar and the supporting documents and for despatching the same . What has been deposed by P.W.1 before Court is that the paper slips which were pasted on the samples of turmeric were seen pasted on the new samples of black gram dhal. There is absolutely no possibility for any such Crl. Appeal 871 & 872 of 2001 -:10:- substitution. He has not demanded any bribe from P.W.1. P.W.1 had foisted a false case against him at the instigation of others.
5. The 2nd accused filed a written statement to the following effect:-
On 22-08-1998 himself and A1 had been to the grocery shop of P.W.1. A1 demanded turmeric for sampling. Since P.W.1 did not have the bill he was unwilling to sell turmeric. When A1 asked him the reason, P.W.1 told him that he was not having the wholesale bill for turmeric. P.W.1 then offered to give any other commodity for which there was wholesale bill. Accordingly, A1 took a sample of black gram dhal in accordance with law. The signatures of P.W.1 were obtained on the sample bottles. Thereafter, A1 and A2 reached the office along with the samples. In the afternoon himself and A1 went to a grocery shop in Omalloor Panchayath and took samples of cumin seeds and prepared a mahazar. After reaching the office he went home. On 24-08-1998 at about 10 a.m. he reached the office. He despatched to the Public Analyst through the Crl. Appeal 871 & 872 of 2001 -:11:- DTDC Adoor, Tthe samples which were taken on 22-08- 1998. He reached back the office at 10.45 a.m. The remaining samples were taken by him to the office of the D.F.I. at Omalloor. He had obtained the acknowledgment of receipt of sample in the local delivery book by the Clerk in that office. It was past 12' noon when he returned from the office of D.F.I . He reached his office at about 1 p.m. A1 was there in the office. A1 then took him to the Milk Society at Mallapuzhassery Panchayath for taking samples of milk. Since they were told that the Secretary of the Society who was a member of the Panchayath was engaged in a meeting, A1 did not take samples therefrom. A1 permitted A2 to go to the office and A2 reached the office at 4.30 p.m. In the afternoon of 26-08-1998 he was cleaning the bottles to be used for sampling . After about 4 p.m. P.W.1 came to the office and enquired about A1. He told P.W.1 that A1 was not in the office. After some time P.W.1 was seen going out of the office. At about 4.15 p.m. he locked the office and proceeded to have his evening tea.
When he got into the road, there were two Jeeps with persons sitting inside the Jeep. P.W.1 was also among them. One among them asked him as to where he was going Crl. Appeal 871 & 872 of 2001 -:12:- when the Food Inspector was not there. The said person introduced himself as the Dy.S.P. (Vigilance), Pathanamthitta and asked him to open the office. When he told him that he was going to take his tea and he shall open the office thereafter, the officer forcibly made him open the office. At that time, some of his companions had held his hands behind him. At that time as per the directions of the Dy.S.P., P.W.1 inserted a few currency notes in the right hand side pocket of his pants. He was made to sit on a stool. He was then asked to take out the notes which were inserted in his pocket by P.W1. When he refused, he was abused and caught hold of by the neck. Fearing more harm he obeyed them by taking out the currency notes which were inserted by P.W. 1 in his pocket. He placed the notes on the table. Thereafter his right hand fingers were forcibly dipped in lime water and thereafter he was arrested and taken to the Vigilance Office at Pathanamthitta. In an unsuccessful attempt by P.W.1 and the local Merchants' Association to catch A1, a false trap was staged by them with the help of the Dy.S.P. and he was made a scape-goat. He is innocent.
Crl. Appeal 871 & 872 of 2001 -:13:-
TRIAL COURT'S CONCLUSION
6. The learned Special Judge, after trial, as per Judgment dated 14-01-2001 found both the appellants guilty of the offences punishable under Sections 7 and 13 (2) read with Sec. 13 (1) (d) of the P.C. Act and read with Sec. 34 I.P.C. For his conviction under Sec. 7 of the P.C. Act read with Sec. 34 I.P.C. A1 was sentenced to rigorous imprisonment for 4 years and to pay a fine of ` 20,000/- and on default to pay the fine to suffer rigorous imprisonment for one year. For his conviction under 13 (2) read with Sec. 13 (1) (d) of the P.C. Act and read with Sec. 34 I.P.C. A1 was sentenced to rigorous imprisonment for two years. For his conviction under Sec. 7 of the P.C. Act read with Sec. 34 I.P.C. A2 was sentenced to rigorous imprisonment for four years and to pay fine of ` 10,0000/- and on default to pay the fine to suffer rigorous Crl. Appeal 871 & 872 of 2001 -:14:- imprisonment for six months. For his conviction under Sec. 13 (2) read with Sec. 13 (1)(d) of the P.C. Act and read with Sec. 34 I.P.C. A2 was sentenced to rigorous imprisonment for two years . The substantive sentences of both A1 and A2 were directed to run concurrently. It is the above Judgment which is assailed in these appeals.
THESE APPEALS
7. I heard the learned counsel appearing for the appellants and Adv. Sri. M.R. Venugopal, the learned Public Prosecutor who defended the State.
8. The only point which arises for consideration in these appeals is as to whether the conviction entered and the sentence passed against both or any of the appellants are sustainable or not ?
THE POINT:
THE PROSECUTION WITNESSES
9. P.W.1 (N.N. Baby) is the complainant . He is the Crl. Appeal 871 & 872 of 2001 -:15:- proprietor of Naluthundil Stores which is a grocery shop at Kadambanad Bazaar in Pathanamthitta District. P.W.2 (P.Achuthan Pillai) was a Salesman in the shop of P.W.1. He supported the prosecution. P.W.3 ( M.K. Aji Kumar) is a Clerk in the Taluk Office, Kozhencherry . He is a witness to the trap laid by P.W.11. P.W. 4 (S. Balu) was a clerk in the office of A1. Ext.P10 personal note book of A1 was marked through him. (P.W.5 K.P. Samuel) is the owner of the building at Adoor where A1's office was found functioning. (P.W.6 (K.Ajith Kumar) who was the District Food Inspector, Pathanamthitta, produced documents. P.W.7 (K.P. Ramachandran Nair) who was a Sales Tax Officer had witnessed the extraction by the Investigating Officer (P.W.11) of Ext.P15 series of specimen hand writings of A1. P.W. 8 (K. Rajendran Pillai) who was the Village Officer of Periyanad Village proved Ext.P16 plan with regard to the office premises of A1 and A2 . P.W. 9 (Dr.V.K.Rajan) who was the Crl. Appeal 871 & 872 of 2001 -:16:- Director of Health Services, Thiruvananthapuram, proved Ext.P17 sanction to prosecute both A1 and A2. P.W. 10 (K.R. Ravidas) was the handwriting expert in the Forensic Science Laboratory. He proved Ext. P18 report and P18 (a) reasons in support of the said report to show that the handwriting in Ext.P10 personal note book was that of A1. P.W.11 (Varghese George) was the Dy.S.P. (Vigilance), Pathanamthitta who laid the trap and conducted the investigation till 27-08-1998. P.W12 (S.T. Habeeb Rehiman Rawther) was the Inspector who conducted the investigation and seized the documents produced by P.W.6 as well as other documents as per inventories prepared by him. On 17-09- 1998 he had seized Ext.P10 Note Book as per Ext.P9 inventory. On 16-11-1998 he had taken Ext.P15 series of specimen handwritings of A1 in the presence of P.W.7. He also proved that the charge-sheet against A1 and A2 was filed by Philip Joseph, Dy.S,P, VACB, Pathanamthitta, (C.W.27). Crl. Appeal 871 & 872 of 2001 -:17:-
ARGUMENTS OF THE APPELLANTS
10. The learned counsel appearing for the appellants made the following submissions before me in support of the appeals:-
Even at the time of Ext.P4 entrustment mahazar which was prepared on 26-08-1998, the instruction given by P.W.11 (trapping officer) to P.W.1 was that P.W.1 should give the currency notes smeared with phenolphthalein powder when demanded by the accused ( ) . The very fact that P.W.11 used singular when referring to the accused would show that the real grievance of P.W.1 was only against one person. In more than one place Ext.P4 mahazar uses only singular while referring to the accused . But in Ext.P2 (a) F.I.R. there are two accused persons. Ext.P2 F.I. statement and Ext.P2 (a) FIR purportedly recorded on 26-08-1998 , reached the Special Court only on 27- 08-1998. This shows that Exts. P2 and P2 (a) are Crl. Appeal 871 & 872 of 2001 -:18:- subsequently concocted documents made with a view to fit in with the subsequent case of the prosecution that both A1 and A2 had demanded bribe . The case of P.W.1 that A1 purchased turmeric on 22-08-1998 for the purpose of sampling from the grocery shop of P.W.1 cannot be believed for a moment since the three packets of turmeric (MO8 series) seized from the office of A1 do not contain the signature of A1 or the seals. On the contrary, consequent on the reluctance on the part of P.W.1 to sell turmeric for want of the bill of wholesale purchase, what A1 purchased for the purpose of sampling on 22-08-1998 was black gramdhal as is evidenced by the defence documents. Instead of putting the date as 22nd on Exts. D1, D2 and D4, P.W.1 was cunningly putting the date as 2 leaving a space for subsequent manipulation through interpolation. While according to P.W.1 on 26- 08-1998, when he met A1 on the road in front of A1's office A1 told him that his peon was in the office and the money may be given tot he peon, according to P.W.3 who was in the company of P.W.1, A1 asked P.W.1 to give it to the other person ( ) without referring to Crl. Appeal 871 & 872 of 2001 -:19:- him as his peon or by name. With regard to the demand there is only the solitary testimony of P.W.1, a decoy who can easily be dubbed as an accomplice. Hence, there should have been independent corroboration to his evidence. P.W.3 who accompanied the raid party was a person who was interested in the success of the trap and his evidence has to be eschewed as that of an interested witness. P.W1 is the solitary witness who has stated that on 24-08-1998 A1 and A2 were in the office of A1 and at that time A1 demanded bribe in the presence of A2. Besides a part-time sweeper, P.W.4 was also working in the same office of A1. But P.W.4 had not seen the trap or P.W.1 visiting the office on any of the dates mentioned by P.W.1. P.W.4 was not treated as hostile nor cross- examined by the Public Prosecutor. The prosecution did not examine the part-time sweeper. Admittedly, it was not A1 who received the money and the prosecution has failed to prove that A1 obtained any pecuniary advantage. The subsequent confession by A2 to the effect that he received the currency notes as per the directions of A1 cannot be used against A1. P.W.1 had not told A1 that he would be bringing the money on 26-08-1998. Crl. Appeal 871 & 872 of 2001 -:20:- Therefore, there was no occasion for A1 to expect P.W.1 on that day so as to be present on the road in front of his office when P.W.1 came there in the company of the officials of the Vigilance Police. In the case of A2, the tainted notes were actually thrust into his pocket. P.W.3 who had no previous acquaintance with A2 had seen him only for three or four minutes. Hence, his identification of A2 in court without there being any test identification parade, was of no value. A2 is not charged with either abetment or criminal conspiracy. Hence, the conviction of A2 also will not stand. Exts. P4 and P8 pre-trap and post-trap mahazar containing the statements of P.W.3 and A2 are hit by Sec. 162 Cr.P.C. and, therefore, inadmissible in evidence. The conviction entered and the sentence passed by the Special Court overlooking the above aspects cannot be sustained.
JUDICIAL RESOLUTION
11. I am afraid that I cannot agree with the above submissions made on behalf of the appellants. Crl. Appeal 871 & 872 of 2001 -:21:-
Sequential narration of the Prosecution Evidence
12. What is unravelled by the oral and documentary evidence adduced by the prosecution is as follows:-
A. What happened on 22-08-1998 .
P.W. 1 ( N.N. Baby ) who is an ex-serviceman is running a grocery shop at Kadambanad Bazaar in Pathanamthitta District under the name and style of "Naluthundil Stores". He had served in the General Reserve Engineering Force of the Military for 25 years . 22-08-1998 was a Saturday . On that day at about 11.30 a.m. A1 (N.P. Ramadas) who was the Food Inspector, Adoor Circle, having his office at Adoor, accompanied by his peon S.A. Muhammed Salim Khan (A2) went to the grocery shop of P.W.1 at Kadambanad which is situated about 11 kms. away from the office of A1 . A1 purchased 600 gms of turmeric from out of about 50 kgms. of turmeric kept Crl. Appeal 871 & 872 of 2001 -:22:- there for sale. The said purchase was after giving Form VI notice to P.W.1 . P.W1 issued bill No. 1307 dated 22-08-1998 to A1 for sale of 600 gms of turmeric for Rs. 60/- A1 then divided the sample into three parts and followed the procedure prescribed by the P.F.A. Act and the Rules. A mahazar was also prepared by A1 in that behalf. P.W.1 told A1 that the said turmeric was locally purchased by him and requested A1 not to cause any harm to him. Then A1 asked P.W.1 to go to his office on Monday morning. B. What happened on 24-08-1998:
The next Monday was 24-08-1998. On that day at about 10.30 a.m. P.W.1 went to the office of A1 at Adoor as directed by A1. Seeing P.W.1 A1 remarked that the turmeric was bad and P.W.1 will have to spend the rest of his life in Jail. P.W.1 then craved for mercy and requested A1 to save him. At that time A1 told him that if he paid ` 6,000/-, A1 would save him (presumably from launching a prosecution against P.W.1 for selling adulterated turmeric). A1 added that the money was Crl. Appeal 871 & 872 of 2001 -:23:- not for himself but was to be paid to certain persons. P.W.1 told him that he was not having ready cash with him and that he would mobilise the money in two days by borrowing from somebody. A1 then asked him to bring 600 gms black gramdhal to be used for replacing turmeric and also to bring his bill book . By about 11 a.m. P.W.1 returned to his shop in an autorickshaw. As directed by A1 P.W.1 himself weighed and took black gramdhal and also Ext.P1 bill book and returned to A1's office in the same autorickshaw. P.W.1 handed over the black gram dhal and bill book to A1. A1 tore off the carbon copy of bill No. 1307 (evidencing purchase of turmeric) from Ext.P1 bill book. Then, as directed by A1, P.W.1 issued another bill (Bill No. 1319) to A1 for sale of 750 gms of black gramdhal. Ext.D4 is that bill of which Ext.P1 (a) is the carbon copy . While putting the date in the bill A1 specifically asked P.W.1 not to put the date as "24" but to put only "2" leaving a space after the digit "2" so that A1 could fill up the date conveniently. At that time A2 the peon of A1 was also present in the office of Crl. Appeal 871 & 872 of 2001 -:24:- A1. It was in the presence of A2, that A1 demanded ` 6,000/- from P.W.1 and P.W.1 promised to give the amount in a day or two. A1 then directed P.W.1 that in case A1 was not present in his office P.W.1 could pay the amount to A2. A1 said this by pointing out at A2. C. What happened on 26-08-1998 in the Vigilance Office at Pathanamthitta :
P.W. 1 who is an Ex-serviceman was unwilling to pay any bribe to A1 or A2. He, therefore, went to the office of P.W.11 (Varghese George) who was the Dy.S.P. (Vigilance) Pathanamthitta on 26-08-1998 which was a Wednesday. After explaining to P.W11 the purpose of his visit, P.W.1 lodged Ext.P2 first information statement . Since P.W.1 knew that he has to produce the amount to be offered as bribe he had taken along with him ` 6,000/- in cash. After recording Ext.P2 F.I. statement P.W. 11 registered Ext.P2 (a) F.I.R. at 11.30 a.m. P.W.11 then contacted the office of the District Collector, Pathanamthitta, and requisitioned the services of two responsible officers Crl. Appeal 871 & 872 of 2001 -:25:- to assist him in the trap to be laid against the officer who demanded bribe. Accordingly, P.W.3 (M. K. Aji Kumar - CW2) and (CW3-Thomaskutty) who were L.D. Clerks attached to the Taluk Office, Kozhencherry were sent to the office of P.W.11 . By about 2 p.m. P.W. 11 reached his office . P.W.1 was introduced to P.W.3 and C.W.3. P.W.11 read over to them the contents of Ext.P2 F.I. Statement. Then on the direction of P.W.11, P.W.1 in the presence of P.W.3 and C.W.3 handed over the sum of ` 6,000/- to P.W.11. That was the money intended to be given as bribe. The said amount consisted of three currency notes (MO1(a) series) each of ` 500/- denomination and 45 currency notes (MO1 (b) series)each of ` 100/- denomination. P.W.11 put his initials on the right top corner of the three currency notes of ` 500/- and P.W. 3 put his initials on the left top corner. Thereafter as directed by P.W.11 phenolphthalein powder was smeared by a constable on all the above currency notes. Another police constable was then directed to touch the tainted currency notes . He obeyed the Crl. Appeal 871 & 872 of 2001 -:26:- direction and he was then asked to dip his fingers in a glass of lime water and the lime water turned pink in colour.
[The chemistry behind the phenolphthalein test is this: Phenolphthalein is a whitish or yellowish while crystalline compound C20 H14 O4 obtained by treating phonol with phthalic anhydride. Its alkaline solutions are brilliant red in colour. Lime water (Calcium hydroxide) is alkaline in character. Anhydrous Calcium Oxide (Ca0) i.e. quick lime when hydrated (i.e.mixed with water) forms Calcium Hydroxide (Ca(OH)2 which is popularly known as slaked lime ( ).
Lime water ( ) is a solution of slaked lime in water. It is alkaline].
The said lime water was taken in a bottle (MO2) which was labelled and given the mark "A". The currency notes (MO1 series) smeared with phenolphthalein powder were then handed over to P.W.1 who kept them safely inside the left pocket of his pants. P.W.11 prepared Ext.P4 entrustment mahazar (pre-trap Crl. Appeal 871 & 872 of 2001 -:27:- mahazar) recording the proceedings which took place on that day culminating in the entrustment of the tainted currency notes with P.W.1 to be given to A1 or A2 as the case may be. The numbers of all the 48 currency notes together with their denominations were incorporated in Ext.P4 mahazar. P.W. 11 then directed P.W.1 to handover the tainted money to the accused as and when a demand was made by the accused for the bribe. He was further directed that after the amount was received by the accused P.W.1 should come out and show a positive signal by rubbing his face with the handkerchief. After the tainted money was entrusted to P.W.1 and after the preparation Ext.
P4 entrustment mahazar the raid party headed by
P.W.11 and including P.Ws 1 and 3 and CW 3
proceeded to the office of A1 at Adoor in two
departmental Jeeps.
D. What happened on 26-08-1998 in the office of A1 and A2 at Adoor after 3.45 p.m. Ext.P2 (a) shows that the office of A1 is situated 18 kms. away from the office of P.W.11. At about 3.45 Crl. Appeal 871 & 872 of 2001 -:28:- p.m. they reached near the office of A1 at Adoor and parked the vehicles on the road some distance away from the office of A1 . From the main road, there is an alley about 15 metres long leading to the office building of A1. P.W.11 and other members of his police party took positions at different points . As instructed by P.W.11, P.Ws 1 and 3 started towards the office of A1. While so, A1 came there on a Kinetic Honda Scooter from the opposite direction. Seeing P.W.1, A1 pulled up the two wheeler and asked P.W.1 whether he had brought the money. P.W.1 replied in the affirmative. Then A1 told him that his office was open and asked P.W.1 to handover the money to his peon. So saying A1 proceeded northwards on his scooter. P.Ws 1 and 3 then went to the office of A1. A2 alone was present in the office of A1. Seeing P.W.1, A2 asked him whether he had brought the money. P.W.1 replied in the affirmative. Then A2 asked P.W.1 to hand over the money to him and stretched his right hand. P.W.1 took out the tainted currency notes from the left hand side pocket of his pants and after unfolding the notes kept the same in the right palm of Crl. Appeal 871 & 872 of 2001 -:29:- A2 . A2 took the notes and inserted them in the right hand pocket of his pants. P.W.1 then asked A2 for return of his turmeric. A2 promised him to deliver the same in his grocery shop. Thereafter, P.Ws 1 and 3 got out of the office room and P.W.1 wiped his face with the handkerchief giving the signal . A2 had also got out of the office room after locking the room in order to go to a nearby tea shop . By that time, P.W.11 and his police party had emerged there. P.W.11 introduced himself and the other members of the trap party to A2 and asked A2 to open the office room. A2 obliged. As soon as they entered the room P.W.11 asked P.W.1 as to what transpired in the room. Then both P.W.1 and P.W3 told P.W.11 as to what transpired inside the room. When P.W.11 asked A2, he also admitted that he had accepted the money and had kept the same in the pocket of the pants worn by him. P.W.11, P.W1 and P.W.3 then subjected themselves to a personal search to convince A2 that they were not in possession of currency notes or any other article. Then lime water was taken in a glass and one after the other P.W.3, C.W.3 and P.W.11 dipped their fingers in the Crl. Appeal 871 & 872 of 2001 -:30:- lime water and there was no colour change for the clear solution inside the glass. The said clear solution was transferred to a bottle, closed, sealed, labelled and given the marking "B". P.W.3, C.W.3 and P.W.11 put their signatures on it. That bottle is MO3. Thereafter another glass of clear lime water was brought and as directed by P.W.11, A2 dipped the fingers of his right hand in the clear solution which immediately turned pink. The dipped fingers of A2 also had become pink in colour. The pink coloured lime water was transferred to a clean dry bottle which was then closed, sealed, labelled, given the marking "C" and P.W.3, C.W.3 and P.W.11 put their signature on the bottle. (MO4). Thereupon, A2 voluntarily took out MO1 series of currency notes from the right hand side pocket of the pants worn by him and placed them on the table stating to P.W.11 that those currency notes were received by him as per the directions of A1. The corner portion of the currency notes were then dipped in another glass of lime water. Both the lime water as well as the corner of the currency notes turned pink in colour. That pink solution was transferred into a clean bottle which was Crl. Appeal 871 & 872 of 2001 -:31:- then closed, sealed, labelled, marked as "D" and P.W.3, C.W.3 and P.W.11 affixed their signatures on that bottle.(MO5). The numbers of those currency notes were then verified with those incorporated in Ext.P4 entrustment mahazar and were found correct. A dhoti ( ) which had been purchased was then given to A2 for changing the pants worn by him. After wearing the said dhoti, A2 removed his pants (MO7) and gave it to P.W.11. The portion of the right pocket of MO7 was then dipped in lime water which turned pink in colour.
That lime water was poured into another clean bottle which was then closed, sealed, labelled, given the marking "E" and signed by P.W.3, CW3 and P.W.11. The said bottle is MO6. When P.W11 asked A2 about the turmeric taken as sample from the shop of P.W.1, A2 went to the northern room and brought three packets (MO8 series) of turmeric and A2 told them that the turmeric was purchased by A1 for his personal use. A head constable (HC 645) who was in the company of P.W.11 came and reported that at that time A1 came there in his Kinetic Honda Scooter and on coming to Crl. Appeal 871 & 872 of 2001 -:32:- know that the Vigilance party was there, he quickly slipped out from there. Immediately after the close of the trap proceedings, P.W.11 prepared Ext.P8 recovery mahazar (post-trap mahazar), at 4.10 p.m. narrating the sequence of events which took place inside the office of A1 and in its vicinity. P.W.11 seized Ext.P5 Attendance Register, Ext.P6 carbon copy of the mahazar dated 22- 08-1998 and Ext. Ext.P7 paper slip Account Register found on the office table of A1. P.W.11 arrested A2 at 5 p.m. Ext.P8 post-trap mahazar was complete by 5.10 p.m. P.W.3, C.W.3 and P.W.11 affixed their signatures in Ext.P8 mahazar.
E. During the course of investigation P.W.12 seized Ext.P10 rough Note Book maintained by A1. Ext.P10
(a) is page 30 of Ext.P10 in which A1 has given the particulars of the 600 grms of turmeric purchased by him on 22-08-1998 from the shop of P.W.1. He has also entered the name and number of the shop room of P.W.1, the licence number of P.W.1 etc. in Ext.P10 (a). F. P.W.12 had also seized Ext.P13 series which are the standard writings of A1 in various documents seized Crl. Appeal 871 & 872 of 2001 -:33:- from his office. Ext.P15 series are the specimen writings taken by P.W.12 from A1 in the presence of P.W.7. the questioned document namely Ext.P10 (a) was sent to the handwriting expert along with Ext.P13 standard writings and Ext.P15 specimen writings for comparison and opinion. P.W.10 is the Assistant Director (Documents) attached to the Forensic Science Laboratory, Thiruvananthapuram. As per Ext.P18 report supported by Ext.P18 (a) reasons P.W.10 opined that the writings in Ext.P10 (a) are in the handwriting of A1.
EVALUATION OF THE EVIDENCE AS WELL AS THE DEFENCE ARGUMENTS.
13. The testimony of P.Ws 1 to 3 and 11 is very inspiring, consistent and trustworthy. No sort of prejudice or ulterior motive has been attributed to any one of them so as to induce the court to view their evidence with suspicion. The trial Judge who had the unique advantage of seeing the Crl. Appeal 871 & 872 of 2001 -:34:- witnesses and assessing their credibility had no hesitation to accept their evidence as free from blemishes. After a re- appraisal of their evidence, I also do not find any reason to doubt the testimonial fidelity of the aforesaid witnesses.
14. P.W.1 had served in the military for 25 years before he started the grocery shop at Kadambanad. He is not the type of person who will bribe a public servant to save his skin. The stand taken by both A1 and A2 is that since P.W.1 was not possessed of the wholesale bill in respect of turmeric, he was reluctant to sell turmeric to the Food Inspector (A1) who asked for turmeric for the purpose of sampling. A1, therefore, claims to have purchased black gram dhal for sampling as agreed to by P.W.1. When as per the provisions of the Prevention of Food Adulteration Act, 1954, ("P.F.A. Act" for short) and the P.F.A. Rules, the Food Inspector is empowered to take sample of any food article kept for sale and the vendor has absolutely no choice with regard to the article of food Crl. Appeal 871 & 872 of 2001 -:35:- (whether it is covered by a wholesale bill or not,) the defence version put forward is too good to be believed. If the choice in this regard were with the vendor, then he can successfully resist sampling by the Food Inspector and avoid a consequent prosecution by taking up the stand that he does not have the wholesale bill under which he purchased the food articles kept for sale in his shop. No Food Inspector worth his name can give such a free hand to a vendor of food article and if he were to do so, he would be abdicating his statutory duties and illegally showing a favour to the vendor to sell with impunity adulterated food to the detriment of the ultimate consumer.
15. According to A1 and A2, on 22-8-1998, A1 did not purchase turmeric from P.W.1 but what was purchased by A1 on that day was balckgram dhal as evidenced by Exts. D1 to D4. The above version is falsified and the version of P.W.1 has been proved to be true by the seizure of MO8 series (3 Crl. Appeal 871 & 872 of 2001 -:36:- sample packets of turmeric) from the office of A1 on 226-08- 1998 when A2 produced the same as the turmeric purchased by A1 from P.W.1. This fact has been recorded in Ext.P8 contemporaneous mahazar prepared by P.W.11. The above fact has also been deposed to by P.W.3 and P.W.11. Going by the testimony of P.W.1, when A1 purchased the turmeric on 22-08-1998, P.W.1 had told him that he had locally purchased the turmeric and had requested A1 not to harm him and thereupon A1 asked P.W.1 to meet him in his office in the morning of 24-08-1998. As for Exts. D1 to D4 pertaining to black gramdhal, the trial Judge has given valid reasons for rejecting the defence version and accepting the version of P.W.1 in this regard. When P.W.1 went to the office of A1 in the morning of 24-08-1998 (Monday) as he was asked to do so by A1, the latter told him that the turmeric purchased by him for sampling was adulterated and P.W.1 will have to spend the rest of his life in jail. P.W.1 then implored Crl. Appeal 871 & 872 of 2001 -:37:- to A1 to save him. It was at that juncture that A1 volunteered to salvage him from the proposed prosecution in respect of turmeric by asking him to pay ` 6000/- and to bring a sample of black gram dhal and also the original bill book. P.W.1 who got scared of the impending prosecution immediately went to his shop in an autorickshaw and returned to A1 in the very same autorickshaw with Ext.P1 bill book and some black gram dhal. It was on 24-08-1998 that A1, as a matter of fact, purchased the black gram from P.W.1 purportedly for the purpose of analysis under the P.F.A. Act. Ext.P10 is the rough Note Book carried by A1 when he goes for sampling . A1 himself has admitted this during his examination under Sec. 313 (1) (b) Cr.P.C. Apart from the opinion of the expert (P.W.10) that the writings in Ext.P10 (a) are in the handwriting of A1, P.W.4 who was the Clerk in the office of A1 has also confirmed that A1 is the author of the writings in Ext.P10 (a) as per which A1 purchased 600 gms. of Crl. Appeal 871 & 872 of 2001 -:38:- turmeric from the shop of P.W.1 on 22-08-1998. If A1 had changed his mind and had purchased black gram dhal instead of turmeric on 22-08-1998 then he would have made suitable corrections in Ext.P10 Note Book as per which what he purchased from P.W.1 on 22-08-1998 was turmeric. So, the purchase of black gram dhal could only have been on 24-08- 1998 as deposed by P.W.1. But A1 took care to tear off the carbon copy of bill No. 1307 dated 22-08-1998 pertaining to the purchase of 600 gms of turmeric. While preparing the supporting documents evidencing the purchase of black gram dhal A1 was shrewd enough to direct P.W.1 not to put the date 24-08-1998 but instead, asked him to put only 2 -8- 1998 leaving a space after the digit "2". Since A1 was to have the custody of those documents, it does not stand to reason as to what earthly benefit would be derived by P.W.1 in not putting the correct date on Exts.D1 to D4. On the contrary, it was A1 who could thereafter manipulate the date to suit his Crl. Appeal 871 & 872 of 2001 -:39:- convenience and he indeed did the same. In paragraphs 40 to 44 of the impugned judgment, the trial Judge has given valid reasons to reject Exts. D1 to D10 describing them as documents brought into existence to fit in with the defence story.
16. The prosecution has no case that the sample of black gramdhal was not forwarded by A1 to the Public Analyst and other statutory authorities. in fact, Ext.P14 result of analysis by the Public analyst shows that the black gramdhal was not adulterated which fact is one more feather on the cap of P.W.1 for his honesty and candour.
P.W.4 rightly disbelieved by the trial Court.
17. P.W.4 who was an L.D. Clerk in the office of A1 was summoned by the prosecution only to prove that the handwriting in Ext.P10 (a) Note Book was that of A1. P.W.4 did indeed admit the same. However, he turned out to be a cunning performer in the witness box to salvage A1 from his Crl. Appeal 871 & 872 of 2001 -:40:- criminal liability. Since he had gone on treasury duty in the afternoon of 26-8-1998, he admittedly, did not witness the trap proceedings. P.W.4 was however responding favourably to the questions calculatingly put to him by the defence counsel and was fitting neatly into the mould made for him by the defence. He was disbelieved by the trial Judge. (See paragraphs 25 to 28 of the impugned judgment). I fully endorse the reasoning given by the trial Judge in this behalf. It is true that he was not declared hostile by the prosecution. Cross-examination is not the only method of discrediting a witness. But When the evidence given by a witness is intrinsically infirm and inherently improbable, if not false, his evidence can be brushed aside as unworthy of credence notwithstanding the fact that he was not cross-examined on those aspects. (See Juwarsingh and Others v. The State of Madhya Pradesh - AIR 1981 SC 373).
Whether a decoy is invariably an Crl. Appeal 871 & 872 of 2001 -:41:- accomplice ?
18. It is true that P.W.1 can legitimately be called a "decoy" . The term "decoy" is used to denote a person employed by the law enforcing agencies to obtain evidence upon which a criminal prosecution is based. A decoy witness , therefore, means a witness who is set up by some agency to lure or entice another person to commit a crime with a view to involve him in that crime by participating in the unlawful transaction in such a manner that the witness and the other person almost become partners therein and after the commission of the unlawful act by the other person the witness gets him caught and then transforms into a prosecution witness to secure his conviction. Such a person may also be called an agent provocateur who entraps or entices another to break the law and then proceeds against the other as a law breaker. Generally, a decoy is a person who has no intention to pay the bribe and Crl. Appeal 871 & 872 of 2001 -:42:- he makes himself an instrument of the authorities in tracking down the dishonest public servant. The word "decoy" when used as a verb means to lure into danger by artifice, to allure into a net , ensnare, entice, entrap etc. Black's Law Dictionary - 9th Edn. (2009) defines the word "decoy" as :
"An undercover law - enforcement officer or agent who acts as the willing subject of an attempted or completed crime in an attempt to lure a potential criminal defendant into a situation that establishes the grounds for a prosecution".
Every decoy need not necessarily be an accomplice. An accomplice is a guilty associate or a partner in crime . He is a privy to or an associate in the wrong or crime committed whether as principal or accessory. But every participation in a crime does not make a person an accomplice and it depends upon the nature of the offence and the extent of the complicity of the witness in it so as to persuade the Court to look for corroboration as a rule of prudence, if necessary. Crl. Appeal 871 & 872 of 2001 -:43:- (See Ambujam Ammal v. State - AIR 1954 Madras 326 & Shamsuddin v. State of Kerala - 1995 AIR SCW 2717). Eventhough giving of bribe is also an offence under the P.C. Act, when the person giving the bribe had no intention of achieving his purpose but gave it only to expose the conduct of the public servant and to bring him to book, as directed by the police, he cannot be treated as an accomplice. (See Rajasingh v. State - 1995 Crl.L.J. 955 (Madras) . Where the person is not willing to pay the amount demanded by the accused/public servant and has no inclination at all to secure an advantage from the accused by paying the illegal gratification and had all along protested against the conduct of the accused in insisting on payment of the illegal gratification, it is obvious that in making the payment during the trap such person is merely rendering the necessary assistance for the detection of the crime. It is not a voluntary payment on the part of the witness who does not Crl. Appeal 871 & 872 of 2001 -:44:- have the mens rea that he is paying the amount for securing a favour from the accused. Such a witness cannot, therefore, be said to be an accomplice in the commission of an offence by the accused, (Vide K.M. Narayanaswamy v. State - AIR 1955 Kerala 134). The question as to whether a spy or a decoy witness is to be branded as an accomplice depends on the criminality of the acts done by him and the nature of the offence for the detection of which he was employed. A person engaged by the police to give marked currency notes to a public servant with a view to detect the offence of bribery is not an accomplice because he lacks the necessary criminal intention. Likewise, the trapping police officer also does not become an abettor by his conduct of laying the trap and executing the same unless he is actuated by other extraneous considerations. (Vide State v. Meenaketan Patnaik - AIR 1952 Orissa 267 = 1952 Crl.L.J. 1393). A decoy witness giving information to the police for Crl. Appeal 871 & 872 of 2001 -:45:- trapping the accused is not an accomplice. He is, at best, only a partisan witness. His evidence is, therefore, not tainted. It can only be interested evidence which, depending on the facts of the case, may require independent corroboration before acceptance. (Vide Ramchand Tolaram v. State - AIR 1956 Bombay - 287). There are various types of bribe givers and the weight to be given to their evidence may vary with the degree of their complicity. There is at one end the unblushing bribe giver who pays the bribe and gets an advantage and subsequently gives evidence against the public servant for some ulterior purpose. He is an accomplice of the darkest kind . At the other extreme is the person who, from the very beginning has no intention of giving a bribe, but makes a show of doing it, so as to bring the dishonest public servant to book . Such a person, far from being an accomplice, is a good citizen to be respected and encouraged . Between the two, there are many gradations Crl. Appeal 871 & 872 of 2001 -:46:- of accomplicehood and consequent legal infamy . There is the bribe giver who goes half way with the intention of paying the public servant, but for some reasons beyond his control, thinks it wise or safe to report to the authorities and becomes a prosecution witness. He is only a less infamous accomplice than the extreme type. Another who changes his mind without external pressure, is still technically an accomplice, but not as unreliable as the other two types. Then there is the decoy or the spy , who with no intention to pay the bribe makes himself the instrument of the authorities in tracking the dishonest public servant. The professional spy or decoy, doing this for pecuniary or other advantages, though not an accomplice is suspect all the same and requires corroboration. If on the other hand, the decoy is not acting for gain, but being himself the victim of the demand, helps the authorities spontaneously from a sense of citizen's duty, he is a reliable and respectable witness. ( See State of Crl. Appeal 871 & 872 of 2001 -:47:- Vindhya Pradesh v. Shiv Bahadur Singh - AIR 1951 V.P. 17 = 1952 Crl.L.J. 561). In State of Bihar v. Baswan Singh - AIR 1958 SC 500 the Apex Court observed as follows:-
"Rao Shiv Bahadur Singh v. State of V.P. - AIR 1954 SC 322 did not lay down any inflexible rule that the evidence of the witnesses of the raiding party must be discarded in the absence of any independent corroboration. . The correct rule is this : If any of the witnesses are accomplices who are particeps criminis in respect of the actual crime charged, their evidence must be treated as evidence of accomplices is treated ; if they are not accomplices but are partisan or interested witnesses, who are concerned in the success of the trap, their evidence must be tested in the same way as other interested evidence is tested by the application of diverse consideration which must vary from case to case, and in a proper case, the Court may even look for independent corroboration before convicting the accused".
Judged by the above standards it cannot be said that P.W.1 who was unwilling to pay the bribe is to be treated as an accomplice. Even otherwise, there is the independent corroboration of his testimony by the evidence of P.W.2. , the salesman in P.W1's shop for the past ten years. P.W.2 has credibly deposed that after taking sample of turmeric and dividing the same into three parts on 22-08-1998, A1 had Crl. Appeal 871 & 872 of 2001 -:48:- asked P.W.1 to meet him either in his house at Oachira or in his office on the Monday next. There is also the testimony of P.W.3 who has also spoken about the demand for bribe made by A1 on 26-08-1998 from the road in front of his office and the subsequent demand by A2 from the office soon thereafter.
Whether P.W.3 to be dubbed as an interested witness ?
19. As for the defence contention that P.W.3 who accompanied the raid party should be dubbed as an interested witness, I see little scope for the same. P.W.3 is a panch witness whose services were made available by the office of the District Collector who was contacted by P.W.11 for the purpose of assisting him in the trap. P.W.3 is an L.D. Clerk in the office of the Tahsildar, Kozhencherry. The learned Special Judge has observed that P.W.3 was a very respectable witness who did not show any particular bias or Crl. Appeal 871 & 872 of 2001 -:49:- prejudice in the outcome of the trap. This witness had earned the appreciation of the trial Judge.
20. The police very often take the panchas (witnesses) with them so that the panchas can watch the whole transactions. The panchas are not interested in what happens nor are they parties to the trap. They have nothing to do with the trap or the raid. The decision to lay the trap is that of the police. The panchas are not parties to that decision nlr do they subsequently become parties to it any stage of the raid . The law requires certain things to be done by the police in the presence of independent and respectable persons so that the presence of such persons may put the particular transaction beyond the pale of suspicion. Merely because the police take the panchas with them before the raid the panchas do not become members of the raiding party and they cannot be looked upon as partisan witnesses. (Vide Ramchand Tolaram v. State - AIR 1956 Bombay - 287 Crl. Appeal 871 & 872 of 2001 -:50:- and Purushothaman v. State of Kerala - 1989 (1) KLT 521). There is, therefore, absolutely no warrant for dubbing P.W.3 as an interested witness.
Whether Exts. P4 and P8Cr.P.C.
mahazars are hit by Sec. 162 ?
21. Equally misconceived is the defence contention that since Exts. P4 and P8 mahazars contained the statements of P.W.3 and A2 those mahazars are hit by Sec. 162 Cr.P.C. At page 22 of his deposition, P.W.11 during his cross- examination submitted that he did not record the statements of any witnesses including P.W.1 and that what he reduced to writing in Ext.P8 post-trap mahazar was the sequence of events which took place there. In fact, the facts recorded in those mahazars are not statements attracting the interdict under Sec. 162 Cr.P.C. They are only contemporaneous records prepared by P.W.1 mentioning therein what the witnesses saw and heard. Hence, those mahazars are not hit by Sec. 162 Cr.P.C. I am fortified in this connection by the Crl. Appeal 871 & 872 of 2001 -:51:- verdict in V.A. Abraham v. Superintendent of Police -1988 (1) KLT 379.
Whether A1 & A2 demanded and accepted bribe in furtherance of their common intention ?
22. The evidence already discussed above shows that on 24-08-1998 when A1 demanded ` 6,000/- for saving P.W.1 from the proposed prosecution, he had made a further direction that he should pay the amount to A2 in his absence and the said direction was given in the presence of A2 and pointing out at A2 . Thereafter, on 26-08-1998 A1 again asked P.W.1 in the presence of P.W.3 whether he had brought the money and when P.W.1 replied in the affirmative, A1 asked him to handover the money to his peon (A2) who was in the office. When P.Ws 1 and 3 thereafter got into the office room of A1, seeing P.W.1, A2 asked him whether he had brought the money. This will clearly reveal the pre- concert and prior meeting of minds of A1 and A2 . As soon as PW1 took out the tainted currency notes from his pocket, Crl. Appeal 871 & 872 of 2001 -:52:- A2 asked him to hand it over to him. A2 was evidently asking for the money on behalf of A1 pursuant to the common intention shared by A1 and A2. Since A2 accepted the money consciously and knowingly that it was bribe money which was demanded by A1, A2 cannot escape from his criminal liability on the premise that he was only an innocent recipient of the money. In Shiv Nandan Dixit v. State of U.P. - (2003) 12 SCC 636 it was held that the words "obtains for himself " occurring in Sec. 5 (1) (d) of the Prevention of Corruption Act, 1947 almost corresponding to Sec. 13 (1) (d) of the P.C. Act, connote not only receiving the bribe personally but also receiving the same indirectly through another. In that case, eventhough the demand of bribe was made by A1 the same was not received by A1 but by A2 and this was held sufficient to attract the offence. Again in T. Shankar Prasad v. State of Andhra Pradesh - AIR 2004 SC 1242 the evidence was to the effect that the Crl. Appeal 871 & 872 of 2001 -:53:- accused officer directed the bribe money to be paid to his Junior Assistant, the co-accused. The evidence of the complainant and the trap witnesses established recovery of money from the Junior Assistant. It was held that the above evidence established the involvement of both the accused persons within the meaning of Sec. 7 and Sec. 13 (1) (d) of the P.C. Act.
Whether the case of forcible planting of the bribe money on him as set up by A2 is true ?
23. Soon after the trap when P.W.11 and his raid party entered the office room of A1 and asked P.Ws 1 and 3 as to what transpired, both of them narrated the demand of money by A2 and the acceptance of MO1 series by A2 from P.W.1 without any demur. There was absolutely no remonstrance by A2 . Far from protesting, A2 willingly accepted the currency notes from P.W.1 and thrust them in the right hand side of the pocket of his pants. Ext.P8 contemporaneous mahazar also does not mention about any Crl. Appeal 871 & 872 of 2001 -:54:- objection or protest being raised by A2. When A2 was produced before the Special Judge along with the remand report, A2 had no grievance that currency notes were forcibly thrust into his pocket at the instance of P.W. 11. It was only during the cross-examination of P.W.1 that A2 made a suggestion to the effect that the notes were thrust into his pocket by P.W.1 on the compulsion of P.W.11. The trial Judge rightly rejected the contention raised by A2 in this regard and no interference is called for with regard to the finding of the trial Judge.
Whether Ext.P2 FIS is a subsequently cooked up document ?
24. P.W.11 at pages 19 and 20 of his deposition has explained that the user of singular by him in Ext. P4 mahazar while referring to the accused was to denote any one of the accused who may repeat the demand for bribe since P.W.1 had told him that A1 had asked him to pay the bribe to A2 in Crl. Appeal 871 & 872 of 2001 -:55:- case A1 was not in his room. At page 21 of his deposition, P.W.11 has specifically denied the suggestion that Ext.P2 F.I. statement was prepared after the preparation of Ext.P8 post- trap mahazar. Equally misconceived is the argument that Ext.P2 (a) F.I.R. reached the Special Judge belatedly. First of all, P.W.11 and P.W.12 were not asked whether Exts. P2 and P2 (a) reached the Special Judge belatedly. That apart, Ext.P2 (a) F.I.R. was registered at 11.30 a.m. on 26-08-1998 and thereafter P.W.11 was busy laying the trap. The trap was over only after 5 p.m. on 26-08-1998. Exts.P2 and P2 (a) F.I.R. reached the Special Judge on 27-08-1998. The Court of the Special Judge at Thiruvananthapuram is situated nearly 100 Kms. away from Adoor where the trap took place. Hence, there is absolutely no merit in the arguments raised in this behalf. Incidentally, I wish to note the commendable manner in which P.W.11 conducted the trap and recorded the pre- trap and post-trap mahazars without omitting any of the Crl. Appeal 871 & 872 of 2001 -:56:- relevant aspects and at the same time taking care to ensure that no irrelevant or inadmissible material got into those records.
25. CERTAIN LEGAL POSITIONS SETTLED BY JUDICIAL PRONOUNCEMENTS A) To attract the provisions of Sec. 13 (1) (d) of the P.C. Act, a public servant should obtain for himself or any other person any valuable thing or pecuniary advantage -
(i) by corrupt or illegal means ,or
(ii) by abusing his position as a public servant, or
(iii) without any public interest ( See R. Sai Bharati v.
J. Jayalalitha -(2004) 2 SCC 9.
B) The misconduct by the public servant need not necessarily be in connection with his official duty . It is , therefore, not necessary that the public servant should be capable of showing the official favour promised by him to the bribe giver. (See Dhaneshwar Narain Suxena v. The Delhi Administration - AIR 1962 SC 195(CB) and Joseph James @ Jose v. State of Kerala - 2010 (1) KLD
581).
Crl. Appeal 871 & 872 of 2001 -:57:- C) Every acceptance of illegal gratification, whether precedent by a demand or not, would fall under Sec. 7 . But if the acceptance of illegal gratification is in pursuance of a demand by the public servant, then it would also fall under Sec.13 (1)(d) of the P.C. Act. (State v. A. Parthiban - (2006) 11 SCC 473 and Baliram v. State of Maharashtra - (2008) 14 SCC
779. D) Once the prosecution has established that gratification in any form - cash or kind - had been paid or accepted by a public servant, the Court is under a legal compulsion, in a charge under Sec. 7, to presume that the said gratification was paid or accepted as a motive or reward to do (or forbear from doing) any official act. (See Madhukar Bhaskar Rao Joshi v. State of Maharashtra - AIR 2001 SC
147).
E) Once it is proved that the accused accepted the tainted money without any protest, it can be inferred that he Crl. Appeal 871 & 872 of 2001 -:58:- "obtained" the tainted money pursuant to a demand within the meaning of Sec. 13 (1) (d). ( See M.W. Mohiuddin v. State of Maharashtra - (1995) 3 SCC 567 and Joseph James @ Jose v. State of Kerala - 2010 (1) KLD 581).
F) When it is proved that an amount has been passed to the public servant then the burden is on the public servant to establish that it was not by way of illegal gratification. (See B. Noha v. State of Kerala (2006) 12 SCC 277).
G) When once the accused public servant comes into possession of the tainted money, the only inference is that he accepted the same and thus "obtained the pecuniary advantage" within the meaning of Sec. 13 (1) (d) read with Sec. 7 of the P.C. Act (See M.W. Mohiuddin v. State of Maharashtra - (1995) 3 SCC
567).
H) Where the prosecution is for an offence punishable under Sec. 7 and Sec. 13 (1)(d) read with Sec. 13 (2) of the P.C. Act , the argument that the presumption under Sec. 20 cannot be drawn if the charge is under Sec. Crl. Appeal 871 & 872 of 2001 -:59:- 13 (2) read with Sec. 13 (1) (d) ignores the fact that the charge is also under Sec. 7 (State represented by C.B.I., Hyderabad v. G. Prem Raj - (2010) 1 SCC
398).
I) Even if the statutory presumption is unavailable since the charge is under Sec. 5 (i) (d) of the Prevention of Corruption Act, 1947, the Court may press into service the doctrine of res ipsa loquitur if the public servant is caught red handed with the marked currency notes obtained from the complainant. (Vide Reghubir Singh v. State of Punjab - (1974) 4 SCC 560 - AIR 1974 SC 1516) See also State of A.P. v. Jeevaratnam - (2004) 6 SCC 488.
J). When it is proved that there was voluntary and conscious acceptance of money, there is no further burden cast on the prosecution in a charge under Sec. 7 read with Sec. 13 (1) (d) to prove by direct evidence, the demand or motive. (B. Noha v. State of Kerala (2006) 12 SCC 277 ) .
Crl. Appeal 871 & 872 of 2001 -:60:- K) In State of Maharashtra v. Rashid B. Mulani -
(2006) 1 SCC 407 the Supreme Court did not accept the explanation for receiving the bribe money given by the accused belatedly during his examination under Sec. 313 Cr.P.C. and not immediately to the Investigating Officer .
L) In a prosecution under Sec. 13 (1) (d) read with Sec. 13 (2) the contention of the accused that the bribe money was forced into his hands, raised for the first time during 313 examination, was not accepted by the Apex Court. (State of A.P. v. P. Sathyanarayana Murthy - (2008) 9 SCC 674).
M) Failure on the part of the public servant to come out with an instant explanation when the police officer announced in the presence of witnesses that the accused public servant accepted bribe from the complainant can be taken into consideration as a circumstance in support of the prosecution case. (See Sulthana Ahammed v. State of Bihar - (1974) 4 SCC 252 and Joseph James @ Jose v. State of Crl. Appeal 871 & 872 of 2001 -:61:- Kerala - 2010 (1) KLD 581).
N) The normal and involuntary reaction of a public servant when currency notes are attempted to be handed down to him will be a loud protest followed by a thunderous rebuke at the person who tried to bribe him. If no such thing happened in the case during the trap, it is a circumstance which cannot be ignored. ( A Sasidharan v. State of Kerala - 2007 (2) KLD 600 and Joseph James @ Jose v. State of Kerala - 2010 (1) KLD 581).
THE CONCLUSION
26. After bestowing my anxious consideration to the facts and circumstances of the case and applying the above legal principles to the facts of the present case, I have no hesitation to conclude that the prosecution has clearly established that both A1 and A2, in furtherance of their common intention to do so, and abusing their official position, demanded and accepted a bribe of ` 6,000/- from Crl. Appeal 871 & 872 of 2001 -:62:- P.W.1.as a motive for forbearing from launching a prosecution against P.W.1 and thereby committed offences punishable under Sections 7 & 13 (2) read with Sec. 13 (1) (d) of the P.C. Act and read with Sec. 34 I.P.C. The conviction entered against the appellants, therefore, do not call for any interference. The sentence imposed on them is also commensurate with the gravity of the offences committed by them and no interference is warranted on that score as well.
In the result, these appeals fail, and are, accordingly dismissed confirming the conviction entered and the sentence passed against the appellants.
Dated this the 23rd day of March, 2011.
V. RAMKUMAR, JUDGE.
ani/ Crl. Appeal 871 & 872 of 2001 -:63:- V. RAMKUMAR, J.
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Crl. Appeal 871 & 872 of 2001 .........................................................
Dated: 23rd March, 2011 JUDGMENT Crl. Appeal 871 & 872 of 2001 -:64:-