Gujarat High Court
Durlabhji Popatbhai Patel vs State Of Gujarat on 13 July, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.A/950/2001 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 950 of 2001
With
R/CRIMINAL APPEAL NO. 5 of 2002
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE G.R.UDHWANI
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1 Whether Reporters of Local Papers may be
allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy
of the judgment ?
4 Whether this case involves a substantial question
of law as to the interpretation of the Constitution
of India or any order made thereunder ?
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AMBALAL @ ANKIT LILACHAND VALANI
Versus
STATE OF GUJARAT
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Appearance:
CRIMINAL APPEAL NO. 950 OF 2001
MR UMESH A TRIVEDI(946) for the PETITIONER(s) No. 1
MR KL PANDYA, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
CRIMINAL APPEAL NO. 5 OF 2002
MR BM MANGUKIYA for the PETITIONER(s) No. 1
MR KL PANDYA, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 13/07/2018
ORAL JUDGMENT
1. Judgment and order dated 13.12.2001 rendered by the Page 1 of 49 R/CR.A/950/2001 JUDGMENT learned Special Judge, Court No.2, Ahmedabad in Special Case No.20 of 1988 recording conviction for the appellants in respect of the offences punishable under Sections 5(1)(d) and 5(2) of the Prevention of Corruption Act as also Section 161, 165A of the Indian Penal Code (for short IPC) and sentencing the appellant original accused no.1 Durlabhji Popatbhai Patel to a rigorous imprisonment for 6 months with a fine of Rs.2,000/- and sentence of simple imprisonment for 1 month in default of the said fine for the offence punishable under Section 161 of IPC as also a sentence of rigorous imprisonment for 1 year with a fine of Rs.3,000/- and a sentence of simple imprisonment for 3 months in default of the said fine for the offence punishable under Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act as also sentencing original accused no.4 Ambalal @ Ankit Valani to a rigorous imprisonment for 6 months with a fine of Rs.2,000/- and a sentence of simple imprisonment for 1 month in default of said fine for the offence punishable under Section 165A of IPC and a sentence of 1 year rigorous imprisonment with a fine of Rs.3,000/- and further sentence of simple imprisonment for 3 months in default of the said fine for the offence punishable under Section 5(2) and 5(1)(d) of the Prevention of Corruption Act, is sought to be assailed in these Appeals under Section 378 of the Code of Criminal Procedure (for short Cr.P.C.).
2. At the outset it is required to be noted that in all four accused namely, accused no.1 - Durlabhji Popatbhai Patel, accused no.2 - Pravinchandra Jayantilal Soni, accused no.3 - Manubhai Punjabhai Patel and accused no.4 Ambalal @ Ankit Lilachand Valani were tried for the above offences and eventually accused nos.2 and 3 were acquitted.
Page 2 of 49R/CR.A/950/2001 JUDGMENT 3. To bring home the guilt of the accused following
documentary and oral evidence came to be adduced:
Oral Evidence:-
1. P.W.No. 1 (Ex.19) Dineshchandra Chimanlal Parmar (complainant)
2. P.W.No. 2 (Ex.43) Pravinbhai Govindlal (Panch No.1)
3. P.W.No. 3 (Ex.49) Abraham Thomas Prutheotrial (P.A. To Addl. Chief Secretary, G.A.D., Sachivalaya, Gandhinagar)
4. P.W.No. 4 (Ex.68) IO. (P.I., A.C.B.) Kanchanlal Ratilal Jadav.
Documentary Evidence:-
(1) Ex.20 (Mark 18/1) complaint dtd. 29-11-85.
(2) Ex.44 (Mark 18/2) Panchnama Part 1 & 2 in respect to trap/raid dtd. 29-
11-85.
(3) Ex.70 (Mark 18/3) copy of receipt as regards articles seized from accused no.1.
(4) Ex.71 (Mark 18/4) copy of receipt as regards articles seized from accused no.2.
(5) Ex.72 (Mark 18/5) copy of receipt as regards articles seized from accused no.3.
(6) Ex.73 (Mark 18/7) copy of receipt as regards articles seized from the house of accused no.2.
(7) Ex.74 (Mark 18/9) copy of receipt as regards articles seized from the house of accused no.1.
(8) Ex.45 (Mark 18/6) Panchnama in respect to search of the house of accused no.2.
(9) Ex.46 (Mark 18/8) Panchnama in respect to search of the house of accused no.1.
(10) Ex.69 (Mark 24/1) Sanction order.
(11) Ex.27 (Mark 25/1) Answer paper of typing test of the complainant dtd. 6- 11-85.
(12) Ex.28 (Mark 25/2) Paper containing office address of the complainant.
(13) Ex.29 (Mark 25/3) Application form of the complainant along with Page 3 of 49 R/CR.A/950/2001 JUDGMENT endorsement or concerned officer.
(14) Ex.30 (Mark 25/6) Letter of Under Secretary, Legal Department, Sachivalaya, Gandhinagar, addressed to Convener, Department, Selection Committee, Collector, Ahmedabad, dtd 2-8-85.
(15) Ex.31 (Mark 25/7) Prescribed application form of the complainant duly filled in.
(16) Ex.32 (Mark 25/8) True copy of the Marksheet of the complainant pertains to S.S.C.E. (17) Ex.33 (Mark 25/9) True copy of the certificate of the complainant issued by S.S.C.E. Board, Baroda.
(18) Ex.34 (Mark 25/10) True copy of the Marksheet of T.Y.B.com.
Examination of the complainant.
(19) Ex.35 (Mark 25/11) Instructions issued by the State of Gujarat in respect to typing test/interview etc. (20) Ex.36 (Mark 25/13) Letter addressed by the Legal Department, Sachivalaya, Gandhinagar to Inspecting Officer (Court Fees) dtd. 27-1-86.
(21) Ex.37 (Mark 25/14) Office order issued by Inspecting Officer & Ex.
Officio. Chief Inspector (Court Fees).
(22) Ex.38 (Mark 25/15) Letter addressed to Chief Inspector, Court Fees, Sachivalaya, Gandhinagar.
(23) Ex.40 (Mark 39/1) Xerox pf G.R. Issued by G.A.D. Government of Gujarat dtd. 10-11-76.
4. Prosecution Witness-1 is the informant who lodged an FIR with the Anti Corruption Bureau, Ahmedabad on 29th November, 1985 stating that he was employed as Clerk-cum-Typist in the office of Chief Inspector, Court Fees in the premises of the High Court. His initial appointment was as a Clerk with Gujarat Law Commission in the year 1975 and upon closure of the said office he came to be declared surplus and was appointed in the office of Chief Inspector, Court Fees as Clerk-cum-Typist, with a condition Page 4 of 49 R/CR.A/950/2001 JUDGMENT of his passing out a typing test computer exam to be held by the Collector Office, for his confirmation as Clerk-cum-Typist in the said office. Accordingly, he filled up the form for the purpose, but with incomplete details i.e. he omitted to mention the option as regards language of the test i.e. Gujarati or English. It is his case in the FIR that one clerk of Recruitment Department of the Collector's Office came to his office with an inquiry as to the language he was opting for the said test. It is his case that during the course of conversation with Shri Valani - accused no.4 he told him that he was required to appear in a typing test after a service of 11 years and that his typing speed is not that good and therefore, Valani invited him to his office and he went there. There he was introduced by Valani, to D.P. Patel, M.P. Patel, P.J. Soni and told them about his said difficulty and they all advised him to meet them after the test.
4.1 He appeared in the test held by the Selection Committee of the Office of the Collector on 6th November, 1985. During the test, it is the case of the informant that at about 5.15 p.m., accused no.1
- D.P. Patel met him in the examination hall at Gujarat College while he was busy typing the test. He murmured into his ears that he may meet him the next day at 8.00 p.m. in the office. There upon the informant went on 7th November, 1985 at 8.00 p.m. in the Collector's Office in the Recruitment Cell and met Mr. D.P. Patel, where he also found Deputy Mamlatdar - Shri P.J. Soni, clerk - Shri M.P. Patel and Shri Valani and upon inquiry with Mr. D.P. Patel about the purpose of his being called, he was diverted to Mr. Soni and when he met Mr. Soni, he advised him to make payment as may be demanded by Mr. D.P. Patel. It is his case that Mr. Valani and Mr. M.P. Patel also told him to make the payment of such an amount, as may be a good share for each one of them. Thereafter, Page 5 of 49 R/CR.A/950/2001 JUDGMENT when he met Mr. D.P. Patel, he told him that for passing the test he will have to expend the money and that the money also will have to be paid to paper checker and stenographer. Mr. D.P. Patel advised him to meet him on 19th November, 1985. He could not go on that day as he was on leave.
4.2 Thereafter, it is his case that accused - Valani contacted him at his residence at about 8.00 a.m. on 26th November, 1985 stating that the papers are scheduled to be checked today and if he was interested in passing the exam, he may meet Mr. D.P. Patel at 11.00 a.m. with a sum of Rs.4,000/-. While going back, Valani told him that he was going for a morning show movie.
4.3 It is the case of the informant in the FIR that thereafter he went to Collector's Office to meet Mr. D.P. Patel. He met him and told him that Valani had met him at his residence in the morning telling him that the papers were scheduled for checking today and advised him to meet him today with a sum of Rs.4,000/- and, that therefore, he has come but he could not arrange for money but he would be able to manage it by Thursday. It is stated in the FIR that thereafter, accused no.1 - D.P. Patel stated that he may make payment of Rs.4,000/- by Sunday and that his work will be done. Thereupon, he went home. It is further stated that a day before (i.e. 28th November, 1985) he did not go to Valani but today i.e. on 29 th November, 1985 at about 5.00 p.m. he is going to make the payment. It is also sated in the FIR that he could not manage the sum of Rs.4,000/- for the trap money but could manage only Rs.500/- and produced the said amount with the ACB. It is stated in the FIR that anyone amongst four accused would accept the bribe money.
Page 6 of 49R/CR.A/950/2001 JUDGMENT 4.4 In the FIR the informant has also stated that he was not inclined to pay the bribe but the above referred four persons were insisting for the same and therefore, the complaint is being lodged against them.
5. On receipt of the information above referred, necessary procedure was adhered to and two panchas were requestioned and first part of the Panchnama was recorded in the ACB Police Station. Since there is no dispute with regard to first part of Panchnama except two aspects, which will be discussed in this judgment hereinafter; it is not necessary to mention the details thereof, for the sake of brevity.
6. The learned counsel for the appellants has taken this Court through the testimony of Prosecution Witness-1 and the relevant details and have attempted to assail it on various points. It is contended that in view of Section 165A of IPC, which was the provision invoked at the relevant point of time, Prosecution Witness-1 is no better than an accomplice and his evidence, in absence of corroboration of material evidence, is worthless. Reliance has been placed upon Panalal Damodar Rathi Vs. State of Maharashtra [(1979) 4 SCC 526], State of Bihar Vs. Basawan Singh [AIR 1958 S.C. 500].
7. Learned APP has also placed reliance upon Nareshkumar Kikabhai Tandel Vs. State of Gujarat [1984 G.L.H. 233] and M.O. Shamsudhin Vs. State of Kerala [(1995) 3 SCC 351], Bhanuprasad Hariprasad Dave and Another Vs. State of Gujarat [AIR 1968 SC 1323] to point out who is accomplice and how and to what extent corroboration is required and that eventually it is for the Court to decide on the facts and Page 7 of 49 R/CR.A/950/2001 JUDGMENT circumstances of the case whether accomplice's evidence requires corroboration. Having perused the authorities cited at the bar above referred, following rules in relation to evidence of accomplice and its corroboration can be noticed:
(i) there are varied classes of accomplice; mainly two:
'particeps criminis' i.e. those informant who participate in the offence and derive the benefit therefrom and then lodge a complaint;
(ii) those not willing to participate but are compelled to do so by accused persons and in order to bring them to book, they participate in the offence i.e. they get ready to offer the bribe to accused as an evidence of demand, acceptance and recovery, during the trap; the evidence of such category of accomplice is at par with the witness interested to ensure a successful trap and therefore, his evidence is required to be scrutinized as that of the interested witness;
(iii) reliance upon uncorroborated testimony of an accomplice is not illegal, but as a rule of prudence the Court would normally look for corroboration which may be inferred even from the attending circumstances of the case.
8. For appreciation of the evidence in general, as also those of the interested witnesses, including that of the hostile witnesses reliance is placed on the following decisions: Raghbir Singh Vs. State of Punjab [(1976) 1 SCC 145], Nathalal Govindji Vaghela Vs. State of Gujarat [(1979) 2 GLR 190], Ramsing Bhadrasing Vs. State of Gujarat [1960 GLR 138], Ajitsinh Devusinh Masani Vs. State of Gujarat [Criminal Appeal No.910 of 2003], Pareshkumar Rasiklal Darji Vs. State of Gujarat, [Criminal Appeal No.496 of 2000], Panalal Damodar Rathi Vs. State of Maharashtra [AIR 1979 SC 1191], Alamgir Page 8 of 49 R/CR.A/950/2001 JUDGMENT Vs. State (NCT, Delhi) [AIR 2003 SC 282], State of Bihar Vs. Basawan Singh [AIR 1958 SC 500].
9. Bearing in mind the proposition emerging from the above cited authorities the rival contentions are required to be appreciated.
9.1 It emerges in the evidence of Prosecution Witness-1 that for confirmation on the post of Clerk-cum-Typist with the office of the Court Fees Inspector he was required to pass the typing examination, failing which there were chances of losing his job. Although the witness asserted that he had three chances as per Government policy and the exam in question was not his last opportunity, he however, did not fortify said fact by documentary evidence i.e. the Government policy. Thus it is sought to be assumed by defence that the exam in question was the last chance for him either to sustain his job or to lose it. In his testimony the witness further unsuccessfully contended, in absence of the documentary evidence, that before joining the office of the Court Fees Inspector he had cleared the typing test. It is also evident from his testimony that he did not seek any exemption from the test on the strength of his previous passing in the typing test. It also appears that on the date of his application for examination he was age barred and he was permitted to participate in the exam under special permission from the Government. He was thus treated as a special case. Referring to the above facts emerging from the testimony of Prosecution Witness-1 it has been submitted that the keenness of the witness in getting through the test under the said circumstances persuaded him to malign or show that the examination was tainted with bribe in general, more particularly, when he realized that he had under performed in the examination, Page 9 of 49 R/CR.A/950/2001 JUDGMENT so as to get an additional opportunity. Inviting the attention of this Court to paragraph 24 of the testimony of witness where he admits that against 400 words he could type only 298 words and at the end of the examination he could apprehend that he may not pass it and might have to lose the job, and where he has reiterated that he would stand to three chances as per Government policy; are being without any corroborative documentary evidence. It is contended that he was under the apprehension that he may lose the job opines to poor performance in the test and therefore, was keen to see that the results are upheld and therefore, false complaint has been lodged painting the appellants black.
9.2 It is contended that the evidence about meeting of accused no.4 in relation to incomplete form is wanting in material particulars i.e. date and period, and that even after such meeting with accused no.4, when the informant claims to have met accused no.1, 2 and 3, he was admittedly not even whispered with the demand of money nor was there any talk about informant's desire to clear the test by foul means. It was contended that it was absurd for the informant to quote the accused persons telling him on 7th November, 1985 that the stenographer also will have to be bribed, in a case where the test was already held on the preceding day.
9.3 It was also contended that except bare words of the informant that while he was busy writing the test in the examination hall on 6th November, 1985, the accused no.1 contacted him and murmured into his ears, asking him to meet him on the next day at 8.00 p.m. in the office of the Recruitment Cell of the Collector's Office, no other corroborative material is produced on record. It is contended that the witness did not tell him even as he inquires about date, day, month of his sole meeting with Page 10 of 49 R/CR.A/950/2001 JUDGMENT accused no.1 prior to the date of his examination. Inviting the attention of this Court to paragraph 27 of the testimony of the witness where he states that he was not willing to accept the proposal from the accused, of passing the test by foul means and was rather avail of another opportunity to pass the test, it is submitted that the informant concocted the story for availing of another opportunity and thus a false complaint has been lodged. It was contended that in absence of material to show that he stood to another chance, such a claim by him was a bald claim. That he was treated as special case by relaxation of age and thus it was a last chance for him. It was contended as none was available to him; that neither the accused persons nor the informant contacted each other between 8th November, 1985 and 25th November, 1985 and that the answer given by him in the cross-examination that he did not inquire into the likely date of result of his examination shows that he was fully aware of his failure and was determined to get another opportunity and therefore, concocted the demand of money by accused persons. It was contended that no one was examined to support the visit of accused no.1 to the residence of informant on 26th November, 1985.
9.4 It was also contended that non-disclosure of the occurrence on 7th November, 1985 and 26th November, 1985 to others is suggestive of the concocted story by the informant. It was contended that statement of the witness that he was not inclined to pay for passing the test and rather he would take another opportunity, is inconsistent with his conduct of approaching accused no.4, on 26th November, 1985, with promise to pay bribe money.
9.5 It is contended that the witness is untrustworthy inasmuch as Page 11 of 49 R/CR.A/950/2001 JUDGMENT his version in the cross-examination that he was asked to bring minimum of Rs.3,000/-, 2,000/-, 1,000/- or Rs.500/- for the trap money has been contradicted in the testimony of investigator.
9.6 It is also argued that there is material omission with regard to payment of Rs.4,000/- to accused no.1 and in his absence to any of other accused. It is contended that the complaint is silent on that aspect and the testimony of Prosecution Witness-1 also does not quote accused no.1 saying that in his absence other accused would be accepting the said amount. It is argued that the omission is significant, more particularly, in the light of the fact that the informant wanted to ensure the raid on 29th November, 1985 under any circumstance.
9.7 It is argued that the evidence of informant as to his appearance in the Recruitment branch is unnatural and unreliable. The answers given in paragraph 37 indicate that the said facts are not borne out by Panchnama. It was contended that natural conduct of a person waiting for the result of the examination would make him curious to know its result and would talk about the same with the concerned person but, the informant did not bother at all to make such inquiry from accused no.1 and directly inquired whether work was complete or not. It was argued that when the informant has already made up his mind not to toe the line suggested by accused for getting through the exam, it was too much for him not to disclose such aspect to any other person.
9.8 It is argued that it was unnatural to plead that when the drawer of the table was open accused no.1 who was conscious of another persons with the informant, would not require the informant to place the money in the drawer. It was contended that Page 12 of 49 R/CR.A/950/2001 JUDGMENT entire version about demand, acceptance and putting of the bribe money in the drawer and then use of the paper-weight by accused no.1 is totally uncorroborated by the facts in the Panchnama. It was contended that the evidence of the informant as regards inquiry by PI Jadav, after entering the room, about acceptance of the bribe money is uncorroborated.
9.9 It is argued that the informant introduced the version in the testimony that the informant being Government servant is required to pay Rs.4,000/- while from others they have been charging Rs.20,000/-. It was contended that such facts were not mentioned in the FIR. It was argued that it was also not mentioned therein that the demand of Rs.4,000/- was to be paid at about 5.00 p.m. on Thursday. It is contended that the informant came out with the improved version in the testimony while quoting the accused saying that, being a Government servant, they are charging Rs.4,000/- from him and from others they are charging Rs.20,000/-; that FIR is devoid of such version.
10. The learned APP has submitted that the version of Prosecution Witness-1 is fully corroborated by material particulars and each and every material statement made in the FIR is reflected in his evidence. It was contended that though there was no specific demand on 7th November, 1985, yet the evidence would bear out the demand from the informant when he quotes accused no.1 asking him to meet Soni who suggested him to pay illegal gratification for passing the test, as may be quoted by accused no.1 and when accused no.1 is quoted by informant, as saying that he will have to expend for passing the test, it was contended that there was a demand of unspecified amount of money and real transaction of give and take was intended in future where the bribe Page 13 of 49 R/CR.A/950/2001 JUDGMENT money may be specified. It was contended that the accused thus had a guilty mind when he demanded the unspecified sum of money on 7th November, 1985. It is submitted that other accused including the two acquits joined him in the demand by stating that payment should in such sum as can be distributed amongst them.
10.1 It was argued that accused Valani played active role in demanding the money and thereby abetted the offence. It was argued that it is at his instance that meeting of accused no.1 and the informant took place on 26th November, 1985 when accused no.4 approached the informant in the morning at 8.00 a.m. telling him that today the papers are scheduled to be checked and he must meet accused no.1 with Rs.4,000/- if he was interested in passing the test. It was submitted that when the informant met accused no.1 on 26th November, 1985 and told him that he was asked by accused no.4 - Valani to meet him with a sum of Rs. 4,000/- to be paid to him for the purpose of passing the examination, and when the informant told him that he could not arrange for the money and promised him to pay by Thursday, the accused no.1 by his conduct, agreed to accept the bribe money from the informant for the purpose quoted by him and also gave him the time up to Sunday instead of Thursday. It was argued that the complicity of the two accused in the offence was thus established beyond reasonable doubt.
10.2 It was submitted that the informant at no point of time went to accused no.1 on his own. On both the occasions i.e. prior to 6th November, 1985 and on 7th November, 1985 and 26th November, 1985, he was told by accused no.1 to come to the Recruitment Office where he introduced him in other accused and asked him to meet accused no.1 on 26th November, 1985. It was argued that the Page 14 of 49 R/CR.A/950/2001 JUDGMENT witnesses rejected the suggestion that the informant went to the Recruitment Cell on 7th November, 1985 to get information about the paper checker and that he was driven out by chitnis Shri D.C. Rawal, therefrom.
10.3 It was argued that the informant rejected the suggestion that the examination in question was last chance to pass or to lose the job. It was argued that in fact, the informant did not knew that his paper was checked on 26th November, 1985; but he was informed by accused no.1 on 29th November, 1985 that his work was done.
10.4 It was contended that on all the material aspects the witness has cooperated and replied to the suggestions and questions put to him in the cross-examination by defence and it is only on irrelevant and immaterial facts that he has pleaded faint of memory. It was contended that on material facts Prosecution Witness-1 has proved the case beyond reasonable doubt and that the trial court has rightly placed reliance upon him.
11. In the light of the above arguments concerning Prosecution Witness-1, his credibility and reliability is required to be ascertained.
11.1 It is evident from the testimony of Prosecution Witness- 1 that he has not stated the date and time of meeting of accused no.4 - Valani on the first occasion before the date of examination i.e. 6th November, 1985. It is also true that during the said first meeting no illegal gratification was demanded by accused no.4 - Valani. It is also true that no demand was made by accused no.1 - Durlabhji Patel when he murmured into the ears of the informant in Page 15 of 49 R/CR.A/950/2001 JUDGMENT the examination hall on 6th November, 1985, asking him to meet him the next day. It is also true that on 7 th November, 1985 when the informant met D.P. Patel and the two acquits in the Collector's Office, the bribe money was not specified except that the informant was told that he will have to expend money for passing the test and that money was to be paid as may be quoted by accused no.1 and that he was told that stenographer also will have to be bribed for the purpose.
11.2 The defence of the accused is a total denial. They have come out with the case that the informant had no other option to sustain his employment except to pass the test and get himself confirmed or lose the job in the event of his failure. It is the case of the defence that in order to get one more opportunity a false complaint has been lodged with an object to see that the test already taken gets cancelled.
11.3 It is a common ground that Prosecution Witness-1 was required to clear the typing test for his confirmation as Clerk-cum- Typist in the office of the Court Fees Inspector. Concededly therefore, he filled up necessary form, but with deficient particulars in regard to the language of the test he was opting for. At Exh.-29, the notings of the Recruitment Cell of the Collector's Office between 19th December, 1984 and 15th January, 1985 are placed on record, wherefrom the contentions of the informant that the material particulars regarding his above referred option were lacking from the application form, is corroborated. It is also noted in the minutes item no.8 that for the purpose of completing the details, the informant was personally called and opted for English language and that necessary correction in that regard has been made in the form. Two significant aspects emerge from the said Page 16 of 49 R/CR.A/950/2001 JUDGMENT notings namely, (1) the concerned candidate was personally summoned; (2) that concerned office was contacted. The manner of securing the personal attendance of the candidate and the manner of contacting the concerned office is not stated in the notings and for that close scrutiny of the testimony of Prosecution Witness-1 is necessitated. In his testimony Prosecution Witness-1 has stated that accused no.4, Clerk from the office of Collector contacted him with an inquiry about the incomplete application form. In the cross- examination in paragraph 17 he has pleaded loss of memory when asked whether accused - Valani had come with the application form to him and that column no.3 of the application form was shown to him and he was asked as to who had written the English word in the said column; the witness stated that he wrote the said word when Valani had come to him with the application form. His testimony is sought to be criticized by the appellants in this context on the ground that the witness is making contradictory statements and pleads ignorance or loss of memory as per his convenience and therefore, should not be relied upon. In the opinion of this Court, it is not unusual for a person to forget certain matter and recall the same after some time. Merely because the witness has pleaded loss of memory and then recalls the fact after some time, his credibility cannot be doubted. It is relevant to note that the notings above referred do suggest that the incomplete form was required to be completed and for that personal attendance of the informant was required. Accused no.4 was a Clerk in the Recruitment Cell of the Office of the Collector and accused - Soni was serving as Deputy Mamlatdar then in the said office. He appears to have dealt with the file of the informant. He has noted in the notings that office of the informant was contacted and informant was personally called. It is therefore, possible that accused - Valani might have gone with informant's application form to him but the notings were made as if Page 17 of 49 R/CR.A/950/2001 JUDGMENT he was called in the office, personally; probably because in absence of the authority from the controlling officer, the original file was moved out of the office, which could not have been done. Be that as it may, the fact remains that the informant was required by the Recruitment Cell of the Collector's Office to correct the form and therefore, his statement that accused - Valani had come to him with the form for correction and that he corrected it, cannot be doubted. Pertinently, in his extensive cross-examination he has explained that he had no reason to go to Recruitment Cell but he went there after 3 or 4 days of Valani meeting him; presuming that he required since his examination was treated as special case. This part of the cross-examination in paragraph 23 clearly indicates that the correction was already made by him in the application form as pleaded by him in the preceding part i.e. paragraph 22 and therefore, had no reason to go to the Recruitment Cell for the said purpose. He had explained that his case was treated as a special case because he had already crossed the age and was no more eligible, in absence of age relaxation. The witness has also volunteered to state that he filled up Exh.-31 form through Legal Department of the Government for the purpose of relaxation of the age. There is no denial to the fact that the informant had crossed the age and was as such not eligible to appear. It was therefore, reasonable for him to expect a call from the Recruitment Cell in that regard. It is not the say of the witness that when during the first meeting Valani invited him to his office in the Recruitment Cell, he made any demand. It was reasonable for him therefore, to accept that the things were not going wrong and that he might be required by the Recruitment Cell in connection with the special case. Valani is only a Clerk in the Recruitment Cell and therefore, the witness might not have revealed to him the above impression as he might be expecting the queries from some officer in the Page 18 of 49 R/CR.A/950/2001 JUDGMENT Recruitment Cell. It is also possible that a person would not like to reveal certain aspects to his contemporary and therefore, non- disclosure of the impression by him, to accused no.4 is of no consequence.
11.4 It is the case of Prosecution Witness-1 that when he went to the Recruitment Cell of the Collector's Office after few days he was introduced to accused no.1 Durlabhji Patel, two acquits - P.J. Soni and M.P. Patel and all of them told him to meet them after the test. No reason is coming forth from the cross- examination of the witness to discard his said statement.
11.5 The test was conducted on 6th November, 1985 and it is the case of the informant in his testimony that while he was busy writing the test accused no.1 entered the examination hall at about 5.15 p.m. and murmured into his ears that he should meet him the next day in the Recruitment Cell at about 8.00 p.m. It is argued that this part of the testimony of the witness is not believable as accused no.1 did not have anything to do with the process of examination and had no authority to enter the examination hall and that prosecution has not explained as to how he could obtain his entry therein in presence of the officers like Supervisor, etc. taking the examination. True that, except the oral statement of Prosecution Witness-1 that accused no.1 obtained the entry in the examination hall, no other material authorizing the entry of the accused into the examination hall is borne out in the evidence. The cause of accused no.1's free entry into the examination hall may lie somewhere in the deep rooted conspiracy. Unfortunately, it appears that the investigator has not reached or has not made an attempt to reach for the reasons best known to him, inasmuch as accused no.1 and accused no.4 are merely Clerks having no Page 19 of 49 R/CR.A/950/2001 JUDGMENT authority by which they could have maneuvered the result of the examination and when they promised to maneuver it, it must be with the support of those in the charge of the affairs; not arraigned as accused. His entry into the examination hall was possible only by the support of those in the charge of the affairs. It is also true that none of the persons present in the examination hall when the accused no.1 entered into it, were examined to corroborate the statement of the informant to that effect. The fact remains that during the first meeting when Valani introduced the other accused including accused no.1 to the informant, he was told to meet them after the examination is over and such a meeting is testified to have been reiterated by accused no.1 by contacting the informant in the examination hall on 26th November, 1985. There is no reason to doubt the credibility of the witness in that regard only on the failure of the prosecution to explain the authority of accused no.1 in entering the examination hall.
11.6 The witness was asked to meet accused no.1 on 7th November, 1985 at about 8 p.m. in the Recruitment Cell. It is argued that no Government office would remain open at 8.00 p.m. and therefore, the credibility of the witness is doubtful when he testifies the presence of all the four accused at 8.00 p.m. on 7 th November, 1985, when he went to meet accused no.1 It is not unusual for Government servant to work in the office beyond office hours, particularly, when they are over-burdened with work, or during special arrangements like examination duty. Pertinently, informant himself was a Government servant and presumably he was aware of the official working hours which usually would be 6.10 p.m.. Still, however, he made a statement that he was called by accused no.1 at 8.00 p.m. i.e. beyond office hours. If the witness really wanted to charge the accused in a false case, he would not Page 20 of 49 R/CR.A/950/2001 JUDGMENT have created a controversy regarding the time of meeting, in his evidence. Therefore, there is no reason for this Court to discard his testimony on this count.
11.7 True that, the witness does not claim the making of demand of money by accused no.4 in his first meeting prior to the examination. This fact in the opinion of this Court enhances his credibility inasmuch as he has stated only those facts which occurred during the first meeting and has not exaggerated the story against the accused persons. Similarly, even on 7th November, 1985 during his meeting with accused he does not put the figure or the specific amount of demand in the mouth of the accused persons. He quotes that he was told that he may have to expend for passing in the examination. Thus again this part of the testimony does not exaggerate the facts against the accused and the witness appears to be stated what has really happened on 7th November, 1985. Furthermore, he has testified that he was asked by accused no.1 to meet him on 19th November, 1985 but he did not go there; being on leave. Thus again natural conduct is depicted by the witness with no intention to exaggerate the facts against the accused no.1. Furthermore, on 26th November, 1985 he quotes visit at his residence of accused no.1 only, while excluding others. This conduct of the witness again adds to his credibility inasmuch as had he intended false implication of accused persons, nothing could have prevented him to name all the co-accused as the visitors at his house in the morning on 26th November, 1985. Pertinently, the witness again deposes a natural and bonafide conduct by excluding Valani during his actual meeting with accused no.1 on 26 th November, 1985 and has quoted Valani as saying that he was going to watch a morning show movie on that day i.e. 26th November, 1985. Thus again there is no intention to exaggerate the facts. It is Page 21 of 49 R/CR.A/950/2001 JUDGMENT further required to be noted that Prosecution Witness-1 claims to have communicated message of Valani received by him that he must pay Rs.4,000/- to accused no.1 to ensure the clearance of the examination. He does not come out with a story that demand was initiated by accused no.1. This again adds to the credibility of his testimony.
11.8 True that, there are some contradictions with regard to the time period agreed between informant and accused no.1 on 26th November, 1985, but reiterates the fact that he promised to pay the bribe by Thursday and accused gave him time up to Sunday. Such contradiction, in the opinion of this Court, is immaterial having no bearing on it.
11.9 The credibility of the witness is sought to be assailed on the ground that he has been making false statement to an effect that before joining the office of Court Fees Inspector, he had cleared computer typing test but no such claim was made by him with the department before filling the examination form nor was it placed on record by him. Submission is that he had in fact, not cleared the test earlier and had a solitary chance either to clear the test or lose the job. It is argued that in fact, the application of the informant seeking appearance in the competitive typing test was deficient not only for the lack of the prescription of the language in column no.3 but also for non-production of relevant documents regarding his relaxation as a special case. This argument must fail at the threshold in view of paragraph 8 of the notings of the Recruitment Cell Exh.-29 which signifies a sole defect with regard to lack of option of the language in the application form; made on 2nd January, 1985. Thereafter, paragraph 9 recorded on 2nd January, 1985 in the said notings would show that the letter of the Legal Page 22 of 49 R/CR.A/950/2001 JUDGMENT Department dated 27.01.1982 and 15.04.1982 were produced without attestation and note was made to get them attested. Thus prior to 2nd January, 1985 only defect was as regards the option of the language in the application form and the informant is right when he deposes that he was not communicated any other defect in the application form, when accused Valani came to meet him for the first time.
11.10 In paragraph 17 the witness has pleaded loss of memory or ignorance to certain questions put to him, more particularly, as to whether Valani had brought the form to him, whether it is he who filled in the detail about language option or Valani did it, whether in the application form he wrote that he has been appointed on compassionate ground, whether a person would require 50 marks for clearing the test. It is not unusual for a person to forget or not to pay heed to insignificant occurrences when they occur and at the same time a person may be deeply influenced or impacted by unusual or crucial occurrences affecting his life. While a person may tend to forget trivial aspects, he may not forget the aspects which might have impacted his life. Therefore, merely because Prosecution Witness-1 claims ignorance or pleads loss of memory in respect of the above referred trivial and insignificant aspects, he cannot be discredited.
11.11 The trump-card of the defence is that since the witness
- informant had no chance of passing the test for he having only typed 298 words against the requirement of 400 words for getting the speed of 40 and since the opportunity in question was the only opportunity available to him either to clear the test or lose the job, he resorted to the false complaint. In paragraph 12.5 it has been noted that the witness has not been exaggerating and has narrated Page 23 of 49 R/CR.A/950/2001 JUDGMENT the facts as they occurred. In addition to the said findings his further demeanor is required to be noted from his cross- examination.
11.12 In paragraph 21 in reply to a question put to him by one Mr. V.L. Thaker, the Chief Inspecting Officer, Court Fees that he must appear in the examination as and when published and that he was not told by him that in absence of his appearance he would lose his job he has also disputed the suggestion that the opportunity in question was a last chance for him. It is also stated that until the arrival of the date of examination, he did not sense that for the purpose of clearance of the examination he must use the influence of someone to get favour. In paragraph 24 of his testimony (cross-examination) he claims to have completed the full typing in 10 minutes but when confronted with his answer paper Exh.-27 he admits that he could not complete the entire paper within 10 minutes and could type only 298 words against the requirement of 400 words. Citing this paragraph of the witness he is sought to be nomenclated as lier. It is, however, required to be appreciated that his cross-examination was being recorded after about five years of the incident i.e. on 3rd August, 1990 (examination had taken place on 6th November, 1985) and therefore, the witness might not have remembered that he could not complete the whole paper within 10 minutes and when confronted with the answer-sheet, he corrected himself. Such conduct of a witness in the above circumstances is insufficient to question his bonafides.
11.13 It also appears that the witness was under the bonafide belief that he would get three chances for clearing the typing test. It is different thing that no material in that regard could be brought Page 24 of 49 R/CR.A/950/2001 JUDGMENT on record. However, the said fact was not a center point of controversy involved in the matter. When asked that he apprehended that he would be failing and would be losing the job, he came out with the case that he stood to three chances as per the Government policy. It is in this context that he has stated in his testimony that, rather than toeing the line of foul play for passing in the examination as suggested by accused, he would be opting for a re-test. The witness does not say that this was his last chance. It is the case of the defence that it was the last chance for the informant to appear and pass. His statement that he would rather take a chance to re-appear, made in the cross-examination, must be understood keeping in view his impression that he stood to three chances and not that this was the only chance for him. It is therefore, not possible to impeach his bonafides by putting the said fact in his mouth.
11.14 Accused no.1 is sought to be painted white on the ground that except the informant he was not shown to have met other examinees in the examination hall. It is found from the record that as many as seven candidates, including the informant, were required to re-appear in the test in March, 1986 after the tainted results. Therefore, there is a reason to believe that there were as many as seven beneficiaries proposing to gain out of the illegal gratification. Where and how they were contacted is not the issue under consideration in this case. They might have been possibly contacted at some other place and therefore, might not have been contacted in the examination hall. Under any case such an aspect is insignificant having not much bearing on the facts involved in the case.
Referring to the answer by the witness in the cross-
Page 25 of 49R/CR.A/950/2001 JUDGMENT examination in paragraph 29 of his testimony, it is contended that the witness had decided to reject the offer to get through the examination by foul means, suggested by the accused, on 7th November, 1985 itself and therefore, there was no reason for him to meet the accused no.4 on 26th November, 1985 with a promise to pay to him a sum of Rs.4,000/- for a favour. Witness has been able to explain the cause for contacting the accused no.1 on 26 th November, 1985 despite his decision not to toe the foul line suggested by the accused. He has stated that he went there to get the accused trapped in a bribe case. If that was his intention from 7th November, 1985, there was no reason for him to wait up to 29th November, 1985 for lodgment of the FIR. The submission of the learned APP that he went and met the accused no.1 on 26th November, 1985 only because accused no.4 - Valani met at his residence and told him that the papers are going to be checked on that day and to get through he must pay a sum of Rs.4,000/- to accused no.1, this argument does not appeal to this Court for the simple reason that demand was already made by accused, though not in the specified sum, on 7th November, 1985 itself. Therefore, as such he had no reason to wait until 26th November, 1985 the witness seems to have waited until that date with a specific object. He got the information from accused no.4 that papers would be checked on 26th November, 1985, he perhaps then decided to pay up the bribe or to make a promise for payment of the bribe for a favourable result. It appears that with the said set of mind he contacted accused no.1 and promised him to pay the bribe a later day as he was short of funds. The accused no.1 accepted the offer of delayed payment. It would not be out of place to take a note of the fact here that record indicates that Prosecution Witness-1 who was able to type only 298 words against 400 words in 10 minutes, required for the purpose of maintaining the speed of 40 words per Page 26 of 49 R/CR.A/950/2001 JUDGMENT minute and who committed too many mistakes was declared pass assigning him 50 marks. Though the answer-sheet below which 50 marks are given does not contain the date of checking the paper, there is a material to assume that 50 marks were given to him between 26th November, 1985 and 29th November, 1985 inasmuch as, during the trap on 29th November, 1985 he could know from the accused no.1 that his work was already done. That means, when the accused no.4 accepted the offer on 26th November, 1985, he appears to have maneuvered the result and was knowing that the work of the informant was done and such a statement was made by him to the informant during the trap. Further, it appears from paragraph 6 of the further statement of accused no.1 that the papers were to be checked between 24th November, 1985 and 27th November, 1985 in the Committee Room of the Collector's Office by Personal Assistant of the Collector Mr. D.J. Prajapati who was Clerk-cum-Typist. Moreover, the witness has not convincingly explain the delay in lodging the FIR on 29th November, 1985 for the occurrence on 26th November, 1985. Use of three days by the informant between 26th November, 1985 and 29th November, 1985 to his favour cannot be ruled out. It is possible that he might have known between 26th November, 1985 and 29th November, 1985 that he has already cleared the exam with the help of accused no.1. It is possible that thereafter, having secured his position, the informant decided to lodge the FIR in order to avoid the payment of huge amount of money i.e. Rs.4,000/- (in 1985). While the informant was not entitled to maintain and retain the benefit out of the foul play, in the opinion of this Court even after he turned dis-honest against dis-honest, he was entitled to lodge the FIR. To the extent discussed in this paragraph, the informant has discredited himself.
11.15 The informant in his testimony has stated that when he
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negotiated the deal and requested the accused to scale the amount down, he was told that being a Government servant he is only been charged Rs.4,000/- otherwise from others they have been charging Rs.20,000/-. This statement is omitted by him from the FIR and it is argued that such omission is sufficient to discredit the witness. In the opinion of this Court, such conduct of the accused in sticking to their demand with the emphasize that from others higher amount is being charged is not unusual and therefore, notwithstanding such omission, his testimony does not get discredited.
11.16 The witness is also sought to be discredited on the ground that the Investigating Officer has contradicted him when this witness has stated that initially Investigating Officer asked him to deposit Rs.3,000/- as trap money and then upon expressing his inability it was negotiated down to Rs.2000/- then Rs.1,000/- and then Rs.500/- ultimately. The cross-examination of the witness in paragraphs 31 and 32 reveals that he did not know that for trap he was required to make a deposit of trap money. It is also revealed that he was not capable of depositing the trap money of Rs.4000/- but only Rs.500/-. The Investigating Officer - Prosecution Witness-4 in paragraph 30 corroborates the fact that during the talk with informant he could know that he was capable of depositing only Rs.500/-. No question was put to the investigator as to whether he negotiated with him for the deposit of Rs.3,000/- then Rs.2,000/- and then Rs.1,000/- and Rs.500/- ultimately. Question put to him was that because the Investigating Officer insisted for the deposit of Rs.3,000/-, then Rs.2,000/- and then Rs.1,000/-, there was a quarrel between the two. Thus it cannot be said that the informant has been contradicted by the Investigating Officer.
11.17 The informant in paragraph 36 of the testimony has
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come out with the case that he was required to pay the bribe money to accused no.1 and then has explained that accused no.1 told him that if for any reason he is not available in the office, payment be made to any of the other accused. However, later portion i.e. payment to other accused, has been omitted by the witness from the FIR. Having regard to the evidence that four accused persons had shown their complicity in the offence with each other, the statement of the witness that they were associate cannot be doubted on the mere omission from the FIR.
11.18 It is argued that for 25th November, 1985 eventually 26th November, 1985 was declared as a holiday on account of Eid-e- milad. It is submitted that the entire version of the informant's visit on 26th November, 1985 and the demand by the accused no.1 on that day is falsified for the said fact. Prosecution Witness-1 has stated in his testimony that 26th November, 1985 was a public holiday. It is not unusual for the public offices to take up the work like checking of the papers or holding of the examinations on public holidays. Even the accused no.1, as contended in paragraph 6 of his further statement, had learnt that the papers were to be checked between 24th November, 1985 and 27th November, 1985. Thus the testimony of Prosecution Witness-1 cannot be doubted on this count.
11.19 It is stated by Prosecution Witness-1 in paragraph 37 that the demand and the negotiation for lowering the bribe amount was not done with any person other than accused no.1. However, Prosecution Witness-2 a Panch who accompanied the informant to oversee the demand, acceptance and recovery quotes acquitted accused - Soni, in addition to accused no.1 saying that being a Government servant they are charging Rs.4,000/- from him but Page 29 of 49 R/CR.A/950/2001 JUDGMENT from others they have been charging Rs.20,000/-. Harping upon the fact that Soni is not quoted by Prosecution Witness-1 whereas Prosecution Witness-2 quotes him, it is argued that the evidence is not reliable as the witness present at the same point of time must be able to hear and say the same thing as uttered by the accused. The variation in their versions, in the submission of the appellants impeachs their credit worthiness. In this context, if testimony of Prosecution Witness-2 is closely seen, it is seen that he found presence of all the four persons including the two acquits in the Recruitment Cell on 29th November, 1985. It may be recalled that on 7th November, 1985 when informant met accused no.1 in presence of other three persons including Soni, informant was diverted by accused no.1 to Soni and Soni told him that to get through the examination he must pay bribe in the sum as may be specified by accused no.1. Thus evidence on record shows active interest of Soni and accused no.1 seems to rely upon him. Examined in that context, there is no reason to disbelieve Prosecution Witness-2 when he quotes Soni as above, in addition to accused no.1. It is required to be borne in mind that witnesses were deposing after about five years of the incident in question. Therefore, omission by one witness of a fact remembered by other witness cannot come to the rescue of the accused. Similarly, for the above reasons, variations in the statements of informant and Panch Witness with regard to the inquiry about the result of the examination and about the request for reduction in the bribe money cannot be accepted.
12. It is borne out from the testimony of Prosecution Witness-2 that the drawer, wherefrom the tainted money were recovered, was open during the inspection i.e. when Prosecution Witness-1 and Prosecution Witness-2 entered the room. It is argued that the said Page 30 of 49 R/CR.A/950/2001 JUDGMENT testimony does not inspire the confidence because no person, particularly an offender taking the bribe, would keep his drawer with tainted money open. In the opinion of this Court, no universal rule about the behaviour of a person can be laid. The two witnesses are consensus ad-idem in saying that the drawer was open. Such a testimony cannot be rejected only on the basis of hypothetical ground that no accused would keep the drawer open. There is no reason to disbelieve the two witnesses on this count.
12.1 The above argument was advanced in the context of the evidence that no anthracene powder was found on the handle of the drawer. It is the prosecution case that drawer was kept open until last. Obviously if the drawer was open from the inception, there would be no occasion for the witnesses to open it and therefore, neither the hands of the accused nor that those of the witnesses would touch the handle and consequently no anthracene powder marks will be found on the hands. That explains why no powder marks were found on the handle of the drawer.
12.2 It is argued that contrary to the statement in the Panchnama Prosecution Witness-2 has deposed that after accepting the amount with right hand accused no.1 placed the same in the left side drawer. Such a contradiction in the opinion of this Court is insignificant.
12.3 It is true that there is variation as regards sequence of entry of the members of trap party after the signal on acceptance of the bribe money by accused. While Prosecution Witness-1 says that trap officer who had suffered a fracture and was walking with the help of a stick entered first, Prosecution Witness-2 and trap officer himself contradicts the same version. This contradiction in Page 31 of 49 R/CR.A/950/2001 JUDGMENT the opinion of this Court is not sufficient to impeach the credibility of the witnesses.
12.4 It is argued that for setting papers, the accused, on 7th November, 1985 were quoted as saying that stenographer also will have to be paid the bribe money. It appears from paragraph 55 of the testimony of Prosecution Witness-1 that the stenographer was a person concerned to check the papers. Why the accused quoted him is not for the witness to explain. May be, it was a joint venture.
13. Prosecution Witness-2 is the Panch Witness no.1 deputed by ACB to accompany the informant and oversee the occurrences. In the Recruitment Cell when he entered along with the informant, he found all the accused persons. Both of them went to accused no.1 and according to him the informant asked him about the result of typing test whereas the informant testifies that he sought assurance from him that his work of getting through would be done. Both the witnesses quote accused no.1 stating that the work was over on the very day. The variation in the question of two witnesses put to accused no.1 as above is sought to be assailed on the ground that witnesses present at the same point of time are unable to give consistent version. In the opinion of this Court, the two witnesses were deposing after a gap of five years of the incident. There is bound to be some variation in their statements when they recall the incident after so many years. Furthermore, it is not possible for two human beings to recall exactly the same words. It is the human weakness to use different words when asked to recall the incident even after few days. Some human being may describe the incident with different words after few days. It appears that when Prosecution Witness-2 invoked his memory after five years, he could perceive that the question put by the informant Page 32 of 49 R/CR.A/950/2001 JUDGMENT was about the result of the test because he knew that Prosecution Witness-1 was concerned with the result. He may not be able to recall the exact version of Prosecution Witness-1. It can however, be noticed that both the witnesses, in substance are consensus ad- idem, inasmuch as they quote accused no.1 with the same reply that the work was over on the very day. The Panchnama Exh.-43 corroborates the version of Prosecution Witness-1 regarding the nature of question put by him. This document also corroborates the version of both the witnesses with regard to the reply given by accused no.1 that the work was over on the very day. In the opinion of this Court, contradiction suggested by the learned counsel for the appellants in fact, cannot be regarded as contradiction. The two witnesses are also consensus ad-idem in the matter of negotiating the bribe money down, with accused no.1, except Prosecution Witness-2 who introduced Soni along with accused no.1, in such negotiation. The testimony of Prosecution Witness-1 is sought to be doubted also on the ground that though he decided not to toe the foul line suggested by the accused on 7th November, 1985, not only he did not move swiftly for lodging the FIR but also did not disclose the said facts to his nears and dears. In the opinion of this Court, such silence is not sufficient to adversely impact the testimony of the witness. It appears that he waited for the result and as discussed above lodged the FIR only after the papers were checked. Soni is found to be present at the scene of offence all throughout. Testimony of Prosecution Witness-1 would show that accused no.1 had relied upon Soni even on 7th November, 1985 when the informant contacted accused no.1 in presence of other three accused persons and he was diverted by accused no.1 to Soni who told him that for getting through the examination he must pay an amount which may be quoted by accused no.1. Thus the possibility of Soni taking keen interest during the conversation Page 33 of 49 R/CR.A/950/2001 JUDGMENT between informant and accused no.1 cannot be ruled out. Prosecution Witness-1 may not be possessing the memory as sharp as that of Prosecution Witness-2 and therefore, he seems to have omitted Soni from the conversation. May be negotiatory facts are absent are lacking from the FIR but in the opinion of this Court, it is not unusual for the bribe takers to negotiate in the said manner to keep their price high. Even after such a fact is considered as an improvement, in the opinion of this Court for the foregoing reasons such an improvement does not go to the root of the matter and would not discredit the witnesses. The fact that informant negotiated the price is corroborated by Panchnama. The substance and the material fact that the price was negotiated and reply was given that it is four thousand from the informant whereas from others it is 20-20 thousand gets corroborated from the Panchnama.
14. After negotiating as above, both the witnesses say that the accused no.1 demanded the money. Both of them say that accused no.1 extended his right hand for accepting the money. According to Prosecution Witness-1 the accused placed the money in his right side drawer, whereas Prosecution Witness-2 says that he accepted the money with the right hand and with his left hand he placed the money in the left side drawer. Only variation is the left and right side which according to this Court, is insignificant.
15. Both the witnesses are consensus ad-idem in saying that they asked accused to count the money and the accused responded by saying that it is not necessary. Both the witnesses are again consensus ad-idem in saying that thereafter accused no.1 lifted the paper-weight and started playing with it; with the only variation that it was a black coloured paper-weight as per the evidence of Prosecution Witness-2, which variation again in the opinion of this Page 34 of 49 R/CR.A/950/2001 JUDGMENT Court is insignificant.
16. Both the witnesses are consensus ad-idem in their examination-in-chief in saying that upon informant's signaling to the trap party after acceptance of bribe money by accused no.1 PI and other members of the trap party entered the office and PI introduced himself to the accused persons and asked them to stay still without being over wise. Again both the witnesses are consensus ad-idem in saying that Police Constable Nanalal Barot also arrived with ultra violet lamp.
17. Prosecution Witness-1 deposes that on the tips of the hands of the accused no.1, his limbs, palm, on the paper-weight, table- cloth, on the currency notes found from the drawer and on a paper as also on the drawer light white coloured glitters were found. Similarly, according to Prosecution Witness-2 on the hands of the informant and the accused blue coloured white glitters were found under the ultra violet light and on table-cloth, on the currency notes inside the drawer of the table; and the paper-weight also reflected white glitters under the light blue coloured light. He also deposes that on both the hands of the accused D.P. Patel and on all the finger tips and phalanx (Vedha in Gujarati) light blue glitters were found and on all the currency notes lying in the drawer of the table, glitters of the powder were found. It can be noticed that there is variation in reference to the colour of glitters i.e. according to Prosecution Witness-1 glitters were light white coloured and according to Prosecution Witness-2 they were blue coloured white. In paragraph 9, however, Prosecution Witness-2 is more clear when he says that white coloured glitters were seen under light ultra violet blue coloured light. In the Panchnama also it is made clear that white glitters could be noticed in the light ultra violet light.
Page 35 of 49R/CR.A/950/2001 JUDGMENT Thus there does not appear to be any significant or substantial variation between the two versions, as regards colour of the glitters. Harping upon such variation, the learned counsel for the appellants have submitted that the use of anthracene powder is not a good test as found in Ramsing Bhadrasing Vs. State of Gujarat [AIR 1960 Guj. Page7] as also in Criminal Appeal No. 910 of 2003 Ajitsinh Devusinh Masani Vs. State of Gujarat decided on 15.07.2016 by this High Court as also Raghbir Singh Vs. State of Punjab [(1976) 1 SCC 145. In paragraph 11 of Raghbir Singh (Supra) the observations were thus:
"11. It is clear from the aforesaid discussion that the evidence led on behalf of the prosecution is not such as to inspire confidence in the mind of the court and we must say that we are not at all satisfied that the appellant either demanded bribe of Rs.50 from Jagdish Raj or that Jagdish Raj paid bribe of Rs.50 to the appellant by handing over five marked currency notes to him or that five marked currency notes of Rs.10 each were recovered from the pocket of the appellant when his person was searched by the raiding party. We may take this opportunity of pointing out that it would be desirable if in cases of this kind where a trap is laid for a public servant, the marked currency notes, which are used for the purpose of trap, are treated with phenolphthalein powder so that the handling of such marked currency notes by the public servant can be detected by chemical process and the court does not have to depend on oral evidence which is sometimes of a dubious character for the purpose of deciding the fate of the public servant. It is but meet that science-oriented detection of crime is made a massive programme of police, for in our technological age nothing more primitive can be conceived of than denying the discoveries of the sciences as aids to Page 36 of 49 R/CR.A/950/2001 JUDGMENT crime suppression and nothing cruder can retard forensic efficiency than swearing by traditional oral evidence only, thereby discouraging liberal use of scientific research to prove guilt."
18. It is clear therefrom that only 'desire' was expressed to use phenolphthalein powder for anthracene powder for the reasons indicated in paragraph 11 above. This Court also in Nathalal Govindji Vaghela Vs. State of Gujarat [(1979) 2 GLR 190] deprecated the use of phenolphthalein powder. However, concededly, none of the judicial pronouncements disapproved the use of anthracene powder. In the facts and circumstances of this case, except minor variations as above, no other flaw striking at the root of the matter, attributable to the use of anthracene powder, is found.
19. It is found in the evidence of Prosecution Witness-2 that after recovery of currency notes, only serial numbers of some of the notes were compared and found to be tallying with those referred to in the Panchnama. The submission is that in absence of comparison of all the currency notes allegedly recovered from accused with the serial number noted in the Panchnama, the evidence was deficient in material particulars entitling the accused to the benefit of doubt. In the opinion of this Court, even a find of single currency note from the possession of the accused, tallying with the serial number noted in the first part of the Panchnama would be sufficient to make out a case under the provisions of the Prevention of Corruption Act, of course, if other circumstances also point to the guilt of the accused.
20. Prosecution Witness-1 deposes that table-cloth and the paper Page 37 of 49 R/CR.A/950/2001 JUDGMENT on which the currency notes were placed in the drawer were signed by Panchas and PI and a signed slip of PI and Panchas was pasted on the paper-weight and thus the muddamal was recovered. Prosecution Witness-2 also deposed the recovery of table-cloth and paper-weight and states that signature of two Panchas were obtained on two slips amongst which one was pasted on the table- cloth and another on paper-weight. The tainted currency notes were also recovered as deposed by Prosecution Witness-1 and Prosecution Witness-2. The Panchnama also records that the blank paper, paper-weight and paper-cloth with free hand design of cotton material were recovered and slips were signed by both the Panchas and Shri Jadav (PI) and were pasted on the paper-weight; on the blank paper; on which anthracene powder was found; as also the paper-weight was signed by both the Panchas and Shri Jadav. Prosecution Witness-2 in paragraph 65 in the cross- examination admits that no signed Panch slips were pasted on the table-cloth and that statement to the contrary made in paragraph 9 in the examination-in-chief was due to inadvertence. It is also borne out from the testimony of Prosecution Witness-2 in paragraph 63 and 64 that no round circle covering the marks of the anthracene powder nor the signature thereon as claimed by the witness were found on the blank paper, nor was the pasted Panch slip found on the paper-weight. It is also borne out from the testimony of Prosecution Witness-2 that the paper in which the currency notes recovered from the possession of accused no.1 were wrapped did not contain the signature of Panchas. Relying upon the above flaws, it is contended by the learned counsel for that appellants that there are material flaws in the evidence of Prosecution Witness-2 on the material aspects of the facts of the case rendering recovery vulnerable and therefore, accused are entitled to benefit of doubt. To appreciate this argument it is required to be recalled that Page 38 of 49 R/CR.A/950/2001 JUDGMENT during the trap, Prosecution Witness-1 and Prosecution Witness-2 had deposed about the demand of bribe by accused no.1. The serial number of some of the currency notes recovered from the drawer of the table of the accused on comparison at random, with the serial numbers noted in the Panchnama tallied. On the currency notes so recovered anthracene powder was noticed by Panch Witness as also the informant, under the ultra violet lamp. Not only that, on the finger tips and the hands of the informant as well as those of the accused no.4, traces of anthracene powder were noticed confirming the transfer of currency notes, serial numbers of which were recorded in the Panchnama and which were given to the informant at the time of lodgment of the complaint, from the hands of the informant to the hands of the accused. Currency notes were traced out from the drawer of the table of the accused no.4. No doubt the paper on which the currency notes were placed by the accused in the drawer is flawed as above but even in its absence the material fact established on record are the demand, passing of the tainted currency notes from the pocket of the trousers of the informant; which pocket is also proved to bear the traces of anthracene powder, to the hands of the accused and confirmation of some of the serial numbers of the said currency notes which only were compared, by the serial numbers detailed in the Panchnama, in the opinion of this Court, sufficiently and adequately establishes the case against the appellants, beyond reasonable doubt. The above referred flaws, in the opinion of this Court are short of creating a serious doubt in the prosecution story. Therefore, notwithstanding the said flaws, in the opinion of this Court the prosecution case is made out.
21. Relying upon the statements of Prosecution Witness-1 and Prosecution Witness-2 and the trap officer regarding sequence of Page 39 of 49 R/CR.A/950/2001 JUDGMENT entry of the trap officer at the place of raid, credibility of the witnesses is sought to be assailed. It was argued that while Prosecution Witness-1 states that the trap officer entered into office first, Prosecution Witness-2 states that he entered last and thus entire prosecution story regarding raid is doubtful. It is pointed out that the trap officer - Prosecution Witness-4 has suffered a fracture and was limping with a stick and therefore, could not have reached first, in the office in question. There is no denial to the fact that Prosecution Witness-4 suffered a fracture and was limping with a stick in his hand, However, from the said mere fact no inference can be drawn that he reached last inasmuch as it is relevant to note that the statement of Prosecution Witness-2 in paragraph 9 when he states that after sometime, PI - Shri Jadav and other members of the trap party entered the office in question along with the informant and after entering into the office PI - Jadav introduced himself and warned the accused to stay where they are, suggest that entire trap party was together. The possibility of raiding members reaching outside the office in question and then waiting for their leader reaching the scene and letting him enter first, cannot be ruled out. Even Prosecution Witness-4 i.e. trap officer has rejected the suggestion that he entered in the office last.
22. The learned counsel for the appellants had sought to assail the Panchnama on the ground that certain facts dictated by the Panchas were noted and there are certain facts not so dictated but were noted in the Panchnama and that Panchas were under the control of witness PI. It has been submitted that while Prosecution Witness-2 contends in examination-in-chief that Panchnama was written step by step as dictated, Prosecution Witness-1 has admitted that the second part of Panchnama was started after the Page 40 of 49 R/CR.A/950/2001 JUDGMENT entire test of anthracene powder was completed. Relying upon the answers given by Prosecution Witness-2 in paragraphs 62, 63, 64, 65, 66 and 67 it is contended that the Panch Witness was totally amenable to the wishes of the police in view of his admission that after Panch's dictation, PI - Jadav led the dictation in the manner liked by him and certain acts dictated by Panchas were omitted by PI - Jadav and the Panchas did not insist for noting all those facts. It is argued that thus Panch Witnesses had totally surrendered to the dictates of PI - Jadav. It was contended that the Panch Witness had to admit that though they had not signed on the paper-cloth, the said fact was being written in the Panchnama. It was submitted that though in response to the accused no.1 inquiring about the man accompanying the informant, the informant introduced him to be his relative, that fact was not noted in the Panchnama and yet witness did not ask PI to mention that fact and the said fact was also not disclosed by him in the statement under Section 161 of Cr.P.C. It is argued that thus the witness has introduced certain facts to toe the line of prosecution.
22.1 It is argued that no panch slip was found affixed on the paper-weight and yet the said paper-weight was mentioned in the Panchnama and thus the witness even did not try to verify the contents of Panchnama before signing the same. Similar is the case with regard to the table-cloth. It was argued that though the blank paper (Article no.6) on which currency notes were found in the drawer, was not signed, PI - Jadav dictated otherwise as if such paper was signed by Panchas. It is argued that the Panch Witness has blindly signed the Panchnama without verifying the facts which had not taken place at all.
22.2 It is argued that as admitted by Prosecution Witness-2,
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though PI - Jadav was recording non-existing facts in the Panchnama, they did not object to the same as they believed that being experienced personnel, he might be dictating appropriately and thus Panch Witness was under the control of the police.
22.3 It is argued that admittedly the witness only glanced at the Panchnama but did not read before signing it, as it was already a midnight i.e. at 12.30 a.m. It is argued that having signed the Panchnama, the Panch had no other option but to stick to it. It was argued that the witness was worried about his job and therefore, did not venture to contradict himself with the contents of the Panchnama, which contents were untrue. It is argued that as admitted by Prosecution Witness-2, upon arrival of PI - Jadav in the office and his warning to accused no.1, accused no.1 told something to PI - Jadav, may be, denying the offence, but that fact was not taken down in the Panchnama. It is argued that if contemporaneous record prepared soon after the raid does not contain relevant facts his evidence is vulnerable and credibility of the witness fall under the clouds of doubt.
22.4 It was argued that Panch Witness - Prosecution Witness-2 admittedly had repented for his involvement in the work and thus was not happy to be the part of procedure carried out by the investigator.
22.5 It is argued that the fact that Jadav entered into the room and inquired about the bribe money and Jadav's learning from the informant that bribe was paid to accused no.1 and was placed by him in the drawer of the table and Jadav giving introduction to accused and his inquiry from the accused about the bribe money, emerging in the deposition of Prosecution Witness-1 Page 42 of 49 R/CR.A/950/2001 JUDGMENT are the facts missing from the evidence of Panch Witness and even Panchanam at Exh.-44. It is submitted that thus on this vital aspect also, the prosecution version is not consistent.
22.6 It is submitted that though Prosecution Witness-2 contends that his statement under Section 161 of Cr.P.C. was not recorded at all, such statement dated 30th November, 1985 has been placed on record along with the charge-sheet. It is submitted that thus the investigation was not carried out in the proper manner and the Panchnama has been mechanically written and therefore, it contains so many inconsistencies.
23. The only submission made by the learned APP on the above aspects is that material facts like demand, acceptance and recovery have been established by cogent evidence with no contradiction, exaggeration or omission and therefore, impugned judgment and order should be sustained.
24. There can be no escape from the conclusion that the Panchnama does not contain the full version of the Panchas. The appellants are able to demonstrate the said aspect by citing the admission of Prosecution Witness-1 in the cross-examination that after the signal by informant to the members of trap party, they arrived and PI - Jadav inquired with the informant about the money and he was told that the money is given to accused no.1 and then he also inquired from the accused no.1 about the money and the informant pointed out that money was in the drawer. This crucial talk does not find place in the Panchnama. It is also borne out from the testimony of Prosecution Witness-2 that when Jadav entered into the scene of offence and asked accused no.1 to raise his hands and accused no.1 gave some answer, unfortunately, that fact was Page 43 of 49 R/CR.A/950/2001 JUDGMENT not recorded and the witness is not able to remember the actual utterance. Again it is the case of Prosecution Witness-1 that upon inquiry from the accused, he introduced the person accompanying him (Prosecution Witness-2) as his relative and that fact is also not recorded in the Panchnama nor in the police statement of the witness. It is also found that on the table-cloth allegedly recovered from the scene of offence no slip containing the signature of Panchas was found and yet Prosecution witness-2 refers to the said fact. Furthermore, in regard to blank paper (Article no.6) no signature as contended by the Panch Witness and as referred to in the Panchnama is found. The Panch Witness Prosecution Witness-2 has clearly admitted that he trusted PI - Jadav as an experienced officer and therefore, even on his omitted certain aspects, the Panchas did not object to it and they did not object to his mentioning additional facts in the Panchnama. The Pancha seems to have blindly signed the Panchnama as admitted by him that since it was 12.30 a.m., he merely glanced at the Panchanam. Panchnama is a contemporaneous record and in cases under Corruption Act it is a crucial document evidencing the occurrence of evidence. It is supposed to contain the incriminating and other circumstances occurring. It is a document supposed to contain a substantial evidence as it records the live occurrences. Admittedly, Jadav recorded whatever he liked and omitted what he did not like and the Panch Witness did not object to such conduct of P.I. Panch Witness therefore, ceased to be an independent witness and is found to be playing in the hands of PI - Jadav. He has acted casually by not reading the contents of the Panchnama before signing it and at times has also made casual statements, more particularly, in regard to three muddamal articles referred to hereinabove. In view of the omission of the vital facts above referred from the Panchnama, more particularly, the talk between Page 44 of 49 R/CR.A/950/2001 JUDGMENT PI Jadav and the informant on arrival of Jadav on the receipt of the signal, Panchnama stands impeached. The evidence of the panchas also stands impeached to an extent indicated above. Whether the evidence of Panchas, more particularly, Panch Witness-1 otherwise inspire confidence is the question to be answered by taking into consideration entire evidence on record, more particularly, the oral testimony of informant which establish demand, acceptance and the consequential recovery of tainted money. As discussed in greater detail, testimony of informant is found to be credible, except to an extent indicated above. The material particulars regarding demand, payment and acceptance of tainted money by accused no.1, as deposed by Panch Witness-1 get corroborated from the informant. Therefore, his testimony is credit worthy, even in absence of corroboration to an extent indicated above, by the Panchnama. It appears that P.I. - Jadav dominated the affairs during the trap and drew certain parts of Panchnama at his whims. It may be added that though normally it should be the Panchas who must dictate the occurrences to the investigator; however, more often then not, it is found that the investigator dictates occurrences to Panchas. If police officer dominates the Panchas and if Panchas give into his dominance, in the opinion of this Court, fault lies with the investigator rather than the witness or Panchas. It would not be out of place to observe that at the time of legislating the Criminal Procedure Code, the provisions like Section 162 in Cr.P.C. providing protection to the maker of statement by immunizing him against signing the statement recorded under Section 161 and by limiting its use and admissibility to the extent indicated in Section 161, have been made and the provisions like Section 163 of Cr.P.C. prohibiting the police officer or other person in authority offering inducement, threat or promise as mentioned in Section 24 of the Evidence Act are also made to prevent the person against high Page 45 of 49 R/CR.A/950/2001 JUDGMENT handedness of the police. Thus, unnecessary and unwanted dominance or authority of the police was sought to be scuttled down by such provisions. Keeping in view the above aspect, it would not be out of place to mention that the classic illustration of police dominance during the trap, in the instant case, is noticeable on record for which, the witnesses and the Panchas cannot be blamed. Therefore, in the opinion of this Court to the extent of reciprocal corroboration by Prosecution witness-1 and Prosecution Witness-2 on the material facts indicated above, their evidence is required to be accepted.
25. From the above discussion it can be noticed that the informant, Prosecution Witness-1 and Prosecution Witness-2 interse corroborate each other on the material facts like demand, acceptance and recovery. It is also noticed that informant is an accomplice but his conduct and behaviour except on few minor aspects indicated above, is natural. He has no malicious mind to falsely implicate the accused. Though as a normal rule, evidence of accomplice may require corroboration, that is not the rigid rule and the Court can in a given case having regard to the facts and circumstances, prefer to rely upon his sole testimony, if found trustworthy.
26. As regards appreciation of evidence, there can be no dispute about the rules there for indicated in:
(1) M.K. Harshan Vs. State of Kerala reported in [(1996) 11 SCC 720];
(2) Mukhtiar Singh (since deceased) through his L.R. Vs. State of Punjab reported in [AIR 2017 SC 3382]; (3) Krishan Chander Vs. State of Delhi reported in [(2016) 3 SCC 108];Page 46 of 49
R/CR.A/950/2001 JUDGMENT (4) Ram Prakash Arora Vs. The State of Punjab reported in [AIR 1973 SC 498].
However, it is settled legal position that evidence is required to be appreciated bearing in mind the facts and circumstances of each case and no straight jacket formula can be laid for appreciation of evidence.
27. For the foregoing reasons, this Court concurs with the findings recorded by the court below except as regards reliance on the Panchnama and the Panch Witnesses to the extent indicated. No substance is found in the Criminal Appeal No.5 of 2002 and therefore, it fails and is dismissed. The appellant Durlabhji Popatbhai Patel in Criminal Appeal No.5 of 2002 shall surrender within eight weeks from today as requested by the learned counsel for the appellant, failing which he shall be arrested. His bail shall stand extended for the said period.
28. In so far as original accused no.4 - Ambalal @ Ankit Lilachand Valani (Criminal Appeal No. 950 of 2001) is concerned, true that he has only abetted the offence and beyond that he did not participate in its actual commission. However, even in absence of actual commission of the offence his act of abetment is punishable under Section 165A of IPC, which provision was prevalent then, and the punishment therein is extendable to three years with fine or without fine. The evidence on record do not indicate the appellant Valani having obtained for himself or any other person valuable thing or pecuniary advantage which is sine quo none for the offence under Section 5(1)(d) of the Act of 1947, for which also he has been convicted. His conviction to that extent is therefore, unsustainable and is required to be quashed and set aside.
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29. For the above reasons, Criminal Appeal No.950 of 2001 is partly allowed and original accused no.4 Ambalal @ Ankit Lilachand Valani is ordered to be acquitted of the offence punishable under Section 5(1)(d) of the Prevention of Corruption Act, 1947. Rest of his conviction is maintained.
29.1 Affidavit has been filed by the accused no.4 Ambalal @ Ankit Lilachand Valani in Criminal Appeal No.950 of 2001 pointing out his physical condition. It is stated that after 15 months' service in Collector's Office, the case against him was filed in 1988 wherein he was suspended and then on conviction on 13th December, 2001, he lost his job on and after 30th August, 2003 and that thereafter, his financial condition deteriorated and because of tremendous mental agony, he suffered physical ailment including blood pressure and diabetes and failure of kidney which came to be transplanted in the year 2013. It is stated that he is under advice of life long regular follow up at kidney hospital and besides diabetes and blood pressure he is blind by vision to an extent of 40% . After failure of kidney, he was on dialysis for three years and that he had to seek help from social institution for his kidney transplant. He is also suffering from Ostco arthritis left knee. It is also stated that his son serves privately and out of that earning Rs.5,000/- per month are being spent on his medical treatment.
29.2. Learned counsel for the said appellant has shown to this Court xerox copies of some of the medical papers to buttress the above facts.
29.3. The learned counsel urged this Court to convert the sentence of imprisonment into fine. The learned APP was not in a Page 48 of 49 R/CR.A/950/2001 JUDGMENT position to controvert the facts stated by the appellant on affidavit. In that view of the matter, it is deemed fit to substitute the sentence of imprisonment with a fine of Rs.1 Lac (Rupees One Lac Only). The appellant original accused no.4 Ambalal @ Ankit Lilachand Valani shall surrender and serve out the sentence originally imposed upon him by the trial court for the offence punishable under Section 165A of IPC, in absence of payment of fine within six weeks, failing which he shall be arrested.
30. Least said is better for the manner of the investigation and deposition of the investigator as indicated above. He is found to have dominated over Panchas and recorded some of the aspects as he liked and omitted the vital aspects. Not only that, his careless approach scaled the heights when he deposed before the Court that accused no.4 - Valani was present on 29th November, 1985, when other evidence was otherwise and even the prosecution contends that Valani was not there. Not only did he show his presence but also contended before the Court that he checked the presence of Valani and also raided his house. It appears that when being unaware of the contents of the case he ventured to depose in the above manner with the court of Sessions. This occurred about 33 years before this date and it is futile to recommend anything against him inasmuch as by this time he has already retired from his job. However, he might be pensioner and therefore, the State would have a right to seek explanation from him for such careless approach. The State may therefore, seek his explanation and, if possible, place it in his service record.
(G.R.UDHWANI, J.) Dolly Page 49 of 49