Bombay High Court
Keshav S/O Mohanji Sakhale vs The State Of Maharashtra on 18 August, 2009
Author: V.R. Kingaonkar
Bench: V.R. Kingaonkar
(1)
IN THE HIGH COURT OF JUDICATURE OF BOMBAY,
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 291 OF 2000
1. Keshav s/o Mohanji Sakhale,
R/o Sajja Shelud Taluka
and District Aurangabad, at
present r/o N-11, C-3, 20/1
Gajanan Nagar, HUDCO,
Aurangabad.
2. Fakirchand s/o Barku Darade,
R/o Village Hatmali, Taluka
and District Aurangabad. APPELLANTS
VERSUS
The State of Maharashtra RESPONDENT
.....
Smt. S.S. Jadhav, advocate for appellant No. 1.
Mr. N.B. Suryawanshi, advocate for appellant No.2.
Mr. K.S. Patil, APP for respondent/State.
.....
[CORAM : V.R. KINGAONKAR, J.]
[DATE OF JUDGEMENT RESERVED : 10th August, 2009]
[DATE OF JUDGEMENT PRONOUNCED : 18th August, 2009]
JUDGEMENT :
1. Challenge in this appeal is to the judgement rendered by learned Special Judge in Special Case No. 11/1995 whereby the appellants have been convicted for offences punishable under section 7 and 13 (2) read with ::: Downloaded on - 09/06/2013 14:55:02 ::: (2) section 13 (1) (d) and section 12 read with section 7 of the Prevention of Corruption Act, 1988 (for short, "the PC Act"). The appellant No. 1 has been sentenced to suffer rigorous imprisonment for two (2) years and to pay fine of Rs. 500/-, in default to suffer rigorous imprisonment for six (6) months for offence punishable under section 13 (1) (d) read with section 13 (2) of the PC Act and further sentenced to suffer rigorous imprisonment for one (1) year and to pay fine of Rs.
200/-, in default to suffer rigorous imprisonment for three (3) months for offence punishable under section 7 of the PC Act. The appellant No. 2 is sentenced to suffer rigorous imprisonment for one (1) year and to pay fine of Rs. 100/-, in default to suffer rigorous imprisonment for two (2) months for offence punishable under section 12 read with section 7 of the PC Act.
2. Indisputably, the appellant No. 1 was working as a public servant being village Talathi for Sajja Shelud and the appellant No. 2 was also a public servant being the village Kotwal. Complainant PW Magan Bochre ::: Downloaded on - 09/06/2013 14:55:02 ::: (3) is inhabitant of village Chartha which comes within revenue jurisdiction of Sajja Shelud. He had purchased certain agricultural lands out of lands bearing Gat Nos.
39, 44 and 96 situated in his village. He had approached the appellant No. 1 for recording of names of himself and his relatives as per the sale-deeds.
3. The prosecution case, stated briefly, is that the appellant No. 1 demanded Rs. 500/- each for effecting mutations in the 7/12 record on basis of the five (5) sale-deeds under which the purchases were made by complainant PW Magan Bochre and his relatives. The total amount of Rs. 2500/- thus was demanded for doing the official act of the five (5) proposed mutation entries. Reluctantly, complainant PW Magan Bochare paid Rs. 500/- to the appellant No. 1 on 24th May, 1995. The appellant No. 1 told him to pay the balance amount of Rs. 2000/- and further informed him that unless such amount was paid, the contemplated work would not be done. Complainant PW Magan Bochre, however, met the appellant No. 1 on 31st May, 1995 and urged to record the mutation entries as per the sale-deeds. The appellant ::: Downloaded on - 09/06/2013 14:55:02 ::: (4) No. 1 refused to do the work without receipt of the demanded amount. Since complainant PW Magan Bochre did not want to pay the demanded bribe amount, ultimately, on 6th June, 1995, he went to office of the Anti Corruption Bureau (ACB), Aurangabad. He narrated the nature of demand made by the appellant No. 1 to Dy.S.P. (ACB) - PW Shri Khekale. His oral complaint was reduced into writing. The Dy.S.P. requisitioned presence of two (2) employees of the Government Milk Dairy as panch witnesses. They were informed about details of the complaint lodged by complainant PW Magan Bochre.
Thereafter, 20 currency notes of Rs. 100/- denomination each were produced by complainant PW Magan Bochre. The currency notes were smeared with anthracene powder. He and the panch witnesses were explained the purport of using the anthracene powder. The Dy.S.P. instructed them about the steps to be taken during course of the trap which was planned to be laid. A pre-trap panchanama was drawn in the office of the A.C.B. The Dy. S.P., complainant PW Magan Bochre, both the panchas and the other members of the police staff proceeded to village Lad-Sawangi in a police jeep. The office of the village ::: Downloaded on - 09/06/2013 14:55:02 ::: (5) Talathi was then at village Lad-Sawangi. The jeep vehicle was parked at some distance. As instructed to them, complainant PW Magan Bochre and shadow panch by name Shri Baraskar went to the office of the Talathi on foot. The appellant No. 1 was present in his office. He made inquiry about the shadow panch and after some formal talk, the appellant went outside the office where the complainant - PW Magan Bochre was standing. The appellant No. 1 inquired whether he had brought the money. Then, complainant PW Magan Bochre gave affirmative reply. The appellant No. 1 demanded the money from him. Thereupon, complainant PW Magan Bochre took out the bundle of tainted currency notes. The appellant No.1 instructed the appellant No. 2 to receive the money from him. The appellant No. 2 thereafter took the tainted currency notes from him and placed the same in the left side pocket of his trouser. Immediately, complainant PW Magan Bochre signaled the members of the raiding party. The Dy.S.P. - Shri Khekale and other members of the raiding party rushed to the spot. On inquiry, the shadow panch - PW Shri Baraskar told them about acceptance of the tainted currency notes by the ::: Downloaded on - 09/06/2013 14:55:02 ::: (6) appellant No. 2. Both the hands of the appellant No. 2 were firmly held. The fingers of his hands were found to bear bluish shining when examined under the ultra violet lamp. The tainted currency notes were removed from pocket of the trouser of the appellant No. 2. A post-
trap panchanama was drawn. The tainted currency notes were seized after following due procedure. On basis of F.I.R. lodged by Dy.S.P. Shri Khekale, crime No. II-6/1995 was registered against the appellants. House of the appellant No. 1 was searched. Copies of the three (3) sale-deeds and original notice in Form No. 4 were recovered from his residential premises. On basis of material collected during course of investigation, both the appellants were chargesheeted for the offences under the relevant provisions of the PC Act.
4. The appellants denied truth into the accusations shown under the charge (Exh-11). Their defence was that the amount was required to be collected for puchasing of saving certificates in pursuance to directions of the Commissioner and Collector (Revenue) to enhance the small savings. According to them, the ::: Downloaded on - 09/06/2013 14:55:02 ::: (7) appellant No. 1 was given target to collect small savings. In order to accomplish such target, he instructed the complainant - PW Magan Bochre to bring the amount for purchasing of small saving certificates from the post office. It was pleaded that he had directed the complainant PW Magan Bochre to accompany the appellant No. 2 to the post office and the amount was given to the appellant No. 2 for purchasing of such saving certificates from the post office.
5. At the trial, the prosecution examined the complainant and other witnesses in support of its case.
The prosecution also relied upon various documents. The learned Special Judge held that both the appellants were guilty of the charges levelled against them. They were accordingly convicted and sentenced as described hereinabove.
6. Heard learned counsel for the appellants and learned A.P.P.
7. Clinching question is whether the prosecution ::: Downloaded on - 09/06/2013 14:55:02 ::: (8) has established the initial demand of the appellant No. 1 for Rs. 2500/- being illegal gratification to do the official work of effecting mutation entries in pursuance to the five (5) sale-deeds under which the five (5) parcels of the lands were purchased by complainant PW Magan Bochre and his relatives and that on the relevant day, an amount of Rs. 2000/- was accepted by the appellants in pursuance to such demand. There cannot be two opinion about the fact that the demand for such amount could not be made for doing the official act of effecting mutation entries in pursuance to the sale-
deeds as requested for by complainant PW Magan Bochre.
Smt. S.S. Jadhav would submit that in absence of any written application of complainant PW Magan Bochre, it could not be said that he had sought mutations in pursuance to the said five (5) sale-deeds. The learned advocate points out that recitals of the F.I.R. purport to show that complainant PW Magan Bochre had made oral request to the appellant No. 1 to carry out the work of mutation. It is argued that in the absence of any written application, the appellant No. 1 was not under legal obligation to effect the mutations. It is also ::: Downloaded on - 09/06/2013 14:55:02 ::: (9) pointed out that complainant PW Magan Bochre had furnished only three (3) copies of the sale-deeds to the appellant No. 1 and the same were lateron recovered from his house under a panchanama. The learned advocate would submit that the complainant PW Magan Bochre had not complied with the requirements though was demanding for the mutations in the revenue record. I find it difficult to countenance the argument. The provisions of sections 149 and 150 of the Maharashtra Land Revenue Code would make it amply clear that written application of concerned party is not necessary for effecting mutation entries in the revenue record.
8. Coming to the version of complainant PW1 Magan Bochre, it is explicit that he had requested the appellant No. 1 to take mutation entries on basis of the five (5) sale-deeds pertaining to the purchase transactions in his name and also in names of his relatives like wife and son, etc. His version reveals that the appellant No. 1 demanded amount of Rs. 500/-
for each of such mutation entry as reward or consideration for the official work to be done. The ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 10 ) version of PW Magan Bochre reveals that after the first demand when the accused flatly told him that the mutation entries would not be taken unless the amount was paid to him, after about a fortnight, he paid Rs.
500/- to the appellant No. 1 and urged to record the mutation entries. He received same reply. He again approached the appellant No. 1 after eight (8) days and requested to carry out the work of mutation. This time too, the appellant No. 1 told him that unless the balance amount was paid to him, the work will not be done. He then told PW Magan Bochre to bring Rs. 2000/-
on the ensuing Wednesday. The version of PW Magan Bochre reveals that he thereafter approached the Dy.S.P. of A.C.B., Aurangabad and narrated complaint which was reduced into writing vide Exh-16. He gave details of further course of action taken by the Dy.S.P. of A.C.B.
9. The version of PW Magan Bochre is duly corroborated by independent shadow panch witness, namely, PW2 Baraskar. The oral evidence of both these witnesses go to show that on 7th June, 1995, the tainted currency notes were given to the complainant - PW Magain ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 11 ) Bochre after preparing a pre-trap panchanama. Their versions go to show that when they reached the office of the appellant No. 1, initially, there was exchange of salutation. It is pertinent to note that the versions of both the witnesses would show that the appellant No. 1 asked PW Magan Bochre whether he had brought the money. Their versions also go to show that the appellant No. 1 inquired about the shadow panch i.e. PW Baraskar. This conduct of the appellant No. 1 reveals his guilty mind. It is obvious that he wanted to ascertain whether the presence of PW2 Baraskar was conducive to the act of receiving the money. The versions of both these witnesses would show that when the complainant - PW Magan Bochre gave affirmative reply about his having brought the money, and showed the tainted currency notes to the appellant No. 1, he called the appellant No. 2 and asked him to take the amount.
If the appellant No. 1 had no guilty mind then he himself would have accepted the money and would have told the complainant - PW Magan Bochre that the saving certificates will have to be procured by him. Though defence of the appellant No. 1 was that the amount was ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 12 ) directed to be paid to the appellant No. 2 for purchasing the saving certificates after accompanying complainant PW Magan Bochre, yet, there was no such oral direction to the appellant No. 2 in presence of the shadow panch. It is significant to note that there was no immediate explanation offered by the appellant No. 1 during the course of the post-trap panchanama in the context of his acceptance of the money for the purpose of purchasing saving certificates. He produced two (2) certificates issued by the higher officer regarding the good work done by him in the collection of small savings. It is pertinent to note that there is nothing on record to show that he was then given any particular target as such. Nor such immediate reason was available when ordinarily, there is need to accomplish such targets by end of the financial year i.e. by end of March. It was in initial period of June that the incident occurred.
10. The learned counsel for the appellants would submit that version of PW Magan Bochre is unacceptable because his position could be regarded as that of an ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 13 ) accomplice. The law requires scrutiny of the evidence of such complainant with care and caution. One can not be oblivious of the fact that PW Shri Baraskar was employed in Government Milk Dairy at Aurangabad. He had absolutely no interest in the cause of the complainant -
PW Magan Bochre nor had any animosity with the appellants. He is an independent witness. His version does not suffer from any major deficiency. There appears no substantial reason to dislodge his version.
11. The testimony of PW Shri Baraskar reveals that Dy.S.P. (ACB) Shri Khekale had taken names of 2/3 persons sitting in the office of the appellant No. 1.
Their names are mentioned in the post-trap panchanama (Exh-19). It is pointed out by the counsel for the appellants that neither of such independent person was examined. It cannot be overlooked that though there were 3/4 persons sitting in the office of the appellant No.1, yet, the appellant No. 1 had come out of the office when he inquired with PW Magan Bochre whether the demanded amount was brought. So, the said persons sitting inside the office were not the witnesses to such ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 14 ) conversation about the demanded amount and giving of the money. The non-examination of said persons cannot be regarded as fatal to the prosecution case. The appellants did not examine either of such witness in order to rebut the prosecution case.
12. Though defence of the appellant No. 1 was that he was required to collect the same amount, for the purpose of small saving scheme, yet, version of PW4 Sudhakar reveals that the appellant No. 1 had no power to act as small saving agent. He admits that that the targets of small savings are required to be given to talathis. He admits that talathis would request farmers for depositing small savings. This admission by itself does not inure to the benefit of the appellants. At the most, it would show that the targets are given to talathis for collection of small savings and they ordinarily ask the farmers to purchase small saving certificates. The appellant No. 1 could have asked complainant PW Magan Bochre to produce the small saving certificates and thereafter to show them to him at the relevant time before the mutation entries were ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 15 ) finalized. No such course of action was taken by the appellant No. 1. Needless to say, the defence of the appellant No. 1 is quite afterthought. He has not discharged the burden to prove such a defence. The testimony of complainant PW Magan Bochre coupled with the testimony of PW5 Sonaji Bochre go to show that the earlier demand made by the appellant No. 1 on 24-05-1995 is also proved. At the time of such demand, PW Sonaji accompanied the complainant when the latter approached the appellant No. 1. His version reveals that the complainant - PW Magain Bochre gave Rs. 500/- to the appellant No. 1 on that day. His version also reveals that the appellant No. 1 inquired as to when the remaining amount would be paid and thereupon, PW Magan Bochre told him that it would be paid on next Wednesday.
Nothing of much significance was elicited from from cross-examination of PW Sonaji. He had no discussion with PW Magan Bochre to initiate case of anti corruption against the appellant No. 1.
13. From version of PW6 Shri Arun Shinde, it is amply clear that he received the forwarding letter ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 16 ) (Exh-35) of the Dy.S.P. (ACB). He also received list of documents and the relevant documents alongwith the said letter. His version reveals that he perused the relevant papers and after satisfaction that it was a fit case in which sanction for the prosecution could be granted, he accorded the sanction vide Exh-36. His version reveals that note-sheet was put before him by the concerned clerical staff member on 13-11-1995. He approved the proposal on 15-11-1995. He states that on 24-11-1995, the sanction order was drawn by him. His version reveals that he did not call for the original record from the office of the A.C.B. and did not peruse the 7/12 extracts. It is duly proved that the sanction order (Exh-36) has been issued by the competent authority after due application of his mind to the fact situation. There is no legal defect in the sanction order.
14. The version of PW7 Dy.S.P. Shri Khekale lends corroboration to the case of the prosecution regarding the demand and payment of the illegal gratification. The Dy.S.P. (ACB) lodged a detailed FIR (Exh-39) after the ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 17 ) post-trap panchanama. His version reveals that the tainted currency notes of Rs. 2000/- were seized from possession of the appellant No. 2 - Fakirchand. As stated before, the post-trap panchanama as well as the FIR (Exh-39) do not show that the appellant No. 1 immediately explained his defence of acceptance of the amount towards small savings contribution. Nor it was suggested to PW Dy.S.P. Ramesh Khekale that the appellant No. 1 disclosed to him that the amount was directed to be utilized for purchases of the small saving certificates. His version reveals that two (2) mutation entries bearing mutation entry No. 167 and mutation entry No. 168 were sanctioned and the relevant 7/12 extracts (Exh-42) were recovered from residential premises of the appellant No. 1 under a seizure panchanama. The prosecution has duly proved that the appellant No. 1 did only a part of the work of recording such mutations and assured the complainant - PW Magan Bochre to do the work only on receipt of the entire amount as per his demand. The evidence on record reveals that the appellant No. 2 Fakirchand was directed by the appellant No. 1 to receive the amount. The appellant ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 18 ) No. 2 accepted the said tainted currency notes at the relevant time. The fingers of both his hands were found to bear bluish shining when examined under the ultraviolet lamp during course of the post-trap panchanama. Thus, it can be safely said that the appellant No. 1 demanded amount of Rs. 2500/- from complainant PW Magan Bochre by way of consideration or reward to do the official work i.e. recording of the mutation entries in respect of five (5) parcels of the lands purchased under the sale-deeds. It is duly proved that the appellant No. 2 accepted the tainted currency notes at the instance of the appellant No. 1 on 07-06-1995.
15. At this juncture, the legal position may be noticed. The Apex Court in "State of Andhra Pradesh v. M. Radha Krishna Murthy" (2009) 5 SCC 117, held that reversal of conviction on the ground that part of demand and acceptance was not proved by the prosecution, would be improper. The Apex Court held that dictum in "Hari Dev Sharma v. State (Delhi Administration)" (1977) 3 SCC ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 19 ) 352, did not lay down any rule of universal application.
It has been held that if trap, recovery of money and chemical test are established and the prosecution version relating to demand and acceptance of bribe stands by itself, the conviction could be upheld.
16. In "Hazarilal v. State (Delhi Administration)" (AIR 1980 S.C. 873), the Apex Court observed as follows :
"It is not necessary that the passing of money should be proved by direct evidence. It may also be proved by circumstantial evidence. The events which followed in quick succession in the present case lead to the only inference that the money was obtained by the accused from PW3. Under Section 114 of the Evidence Act the Court may presume the existence of any fact which it thinks likely to have happened, regard being had to the common course of natural events, human conduct and public and private business, in their relation to facts of the particular case. One of the illustrations to Section 114 of the Evidence Act is that the Court may presume that a ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 20 ) person who is in possession of the stolen goods soon after the theft, is either the thief or has received the goods knowing them to be stolen, unless he can account for his possession. So too, in the facts and circumstances of the present case the Court may presume that the accused who took out the currency notes from his pocket and flung them across the wall had obtained them from PW3, who a few minutes earlier was shown to have been in possession of the notes. Once we arrive at the finding that the accused had obtained the money from PW3, the presumption under Section 4 (1) of the Prevention of Corruption Act is immediately attracted. The presumption is of course rebuttable but in the present case there is no material to rebut the presumption. The accused was, therefore, rightly convicted by the Courts below."
That was a case in which a police constable was convicted under section 5 (2) of the Prevention of Corruption Act, 1947, on the allegation that he demanded and received Rs. 60/- from Sri Ram, who was examined as PW-3. In the trial court, the PW-3 resiled from his previous statement and was declared hostile by the ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 21 ) prosecution. The official witnesses including the PW-8 had spoken to the prosecution version. The tainted currency notes were recovered from pocket of the police constable. A contention was raised by the defence that in the absence of direct evidence to show that the police constable demanded or accepted bribe money, no presumption under section 4 of the Prevention of Corruption Act of 1947 could be drawn merely on the strength of the recovery of the marked currency notes from the said police constable. It was in the context of such fact situation that the Apex Court made the above observations.
17. In "M. Narsinga Rao v. State of Andhra Pradesh"
(AIR 2001 SC 318), three Judges' Bench of the Supreme Court dealt with somewhat similar case. The Apex Court held that presumption available under section 20 (1) of the Prevention of Corruption Act, 1988. is "compulsory"
and not discretionary. So, where the prosecution proved that the accused received gratification from the complainant, it is permissible for the Court to draw ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 22 ) legal presumption that said gratification was accepted as reward for doing public duty. In that case too, the two material witnesses i.e. PW-1 and PW-2 including the complainant (PW-1) had turned volte-face in the trial Court. They denied having paid any bribe money to the accused and also denied that he had demanded the bribe amount. Inspite of such hostility by those witnesses, the Supreme Court held that legal presumption available under section 20 (1) of the Prevention of Corruption Act, 1988 could be raised in the circumstances and the version of PW-7 DSP could be implicitly relied upon.
18. In "State of Maharashtra v. Narsingrao Gangaram Pimple" (1984 CRI.L.J. 4), the Apex Court held that where, in a trap case, the Judge magnified every minor detail or omission to falsify or throw shadow of doubt on the prosecution evidence, then it would be very antithesis of a correct judicial approach to the evidence of witnesses. It was held that if such a harsh touch stone is prescribed to prove such a case it will be difficult for the prosecution to establish any case ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 23 ) at all. The Apex Court, in "State of A.P. v. C. Uma Maheshwara Rao and another" (AIR 2004 S.C. 2042), dealt with legal presumption available under section 20 (1) of the Prevention of Corruption Act, 1988. It has been observed that such presumption is compulsory when the factual background is available to reach conclusion that the accused accepted the tainted currency notes.
19. It may be noticed that there is absolutely nothing on record to infer that the appellant No. 2 -
Fakirchand was aware about the prior demand of bribe amount made by the appellant No. 1 to the complainant.
Nor it is the version of complainant PW Magan Bochre that the appellant No. 2 was made aware about the nature of payment to be made. The evidence on record does not show that the appellant No. 2 had intervened in the transaction for demand of illegal gratification at any point of time prior to the date of the payment on 07-06-1995. He simply received the amount as per instructions of the appellant No. 1. He being village kotwal, it is but natural that he was supposed to act ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 24 ) upon instructions of the talathi or other village officers. Unless there is some material on record to infer that the appellant No. 2 shared common intention with the appellant No.1, it is difficult to hold that he also is guilty of the charge. The learned counsel for the appellants invited my attention to observations in "Sadashiv Mahadeo Yavaluje & Gajanan Shripatrao Salokhe v. The State of Maharashtra" (AIR 1990 S.C. 287). It is observed by the Apex Court that when there was no evidence at all against the accused No. 1 in that case, the conviction could not be sustained. It has been further observed that as regards the accused No.2, merely because he was entrusted with some money to be passed on to the respondent No.1, it could not be held that he was guilty of any of the offences unless it is established that he was a party to the arrangement and the arrangement arrived at was that the money would be handed over to the accused No. 2 to be given over to the accused No.1. Herein, it is conspicuous that there was no prior arrangement between the appellant No.1 and the complainant to pay the amount to the appellant No.2 so ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 25 ) that the same money would be passed on to the appellant No.1. What emerges from the record is that at last moment, the appellant No. 1 entertained some suspicion due to presence of PW Shri Baraskar and, therefore, he directed the unwary appellant No. 2 - Fakirchand to accept the amount. The latter only followed the instructions and did nothing more. Hence, the appellant No. 2 Fakirchand cannot be held guilty of any charge and is erroneously convicted by the trial Court.
20. The learned counsel for the appellants also invited my attention to the observations in "V. Venkata Subbarao v. State represented by Inspector of Police, A.P." (2007 CRI.L.J. 754). In the said case, it has been held that presumption under section 20 of the Prevention of Corruption Act cannot be raised when demand by the accused has not been proved. Reliance is also sought on "T. Subramanian v. The State of Tamil Nadu" (AIR 2006 S.C. 836). The fact situation in the given case is altogether different. It was noticed by the Apex Court that the complainant was inimical towards ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 26 ) the accused. It was further noticed that probable explanation was given by the accused immediately after the incident. These circumstances gave rise to serious doubt about the receipt of tainted currency notes by him as illegal gratification. In the present case, the appellant No. 1 did not immediately offer the explanation which is only in the form of suggestions given to the witnesses during course of the trial.
Under these circumstances, both the above referred authorities are inapplicable to the fact situation of present case. From the proved facts, it is established that the appellant No. 1 demanded Rs. 2500/- from the complainant as illegal gratification. It is proved that on 06-06-1995, he accepted Rs. 2000/- as part of the bribe amount from the complainant which was given to the appellant No. 2 at his behest. However, the appellant No.2 may not be knowing that it was an amount of illegal gratification.
21. For the reasons aforestated, I have no hesitation in holding that the impugned judgement to the extent of conviction of the appellant No. 1 - Keshav is ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 27 ) quite legal and proper. However, the impugned judgement of conviction and sentence to the extent of the appellant No. 2 - Fakirchand is erroneous and liable to be interfered with. He deserves acquittal from the charge.
22. In the result, the appeal is partly allowed.
The impugned judgement of conviction and sentence to the extent of the appellant No. 2 - Fakirchand for the offence punishable under section 12 read with section 7 of the Prevention of Corruption Act, 1988 is set aside.
He stands acquitted of the said charge. The bail bonds of the appellant No. 2 - Fakirchand be deemed as cancelled. The fine amount, if deposited by him, be refunded to him.
The appeal is dismissed to the extent of conviction of appellant No. 1 - Keshav for the offence punishable under section 13 (1) (d) read with section 13 (2) and under section 7 of the Prevention of Corruption Act, 1988 and the impugned order of sentence awarded to him on both the counts is confirmed. He shall immediately surrender to the bail. The learned Special ::: Downloaded on - 09/06/2013 14:55:02 ::: ( 28 ) Judge to ensure that the appellant No. 1 - Keshav is made to undergo the remaining part of the sentence. The learned Special Judge to submit compliance report in this behalf within four (4) weeks.
[ V.R. KINGAONKAR ] JUDGE NPJ/CRIAPL291-00 ::: Downloaded on - 09/06/2013 14:55:02 :::