Bombay High Court
Nanji Ranchoddas Tawadia vs The State Of Maharashtra on 23 July, 1993
Equivalent citations: 1994(1)BOMCR238
JUDGMENT Ashok Agarwal, J.
1. The appellant is the original accused. At the relevant time he was a Senior Clerk in the office of the Deputy Chief Officer (Transit Camp), Bombay Housing and Area Development Board at Sion Koliwadi, Bombay. He was thus a public servant within the meaning of section 21 of the Indian Penal Code. At the trial, he was charged for offences punishable under section 161 of the Indian Penal Code and under section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act for having, on or about the 6th of August, 1984, demanded a sum of Rs. 1,000/- as a gratification other than legal remuneration as a motive for rendering services to the complainant - P.W.1 Gauri Shankar Ojha for exercising his influence with the officials of the B.H. & A.D. Board for allotment of a tenement in Transit Camp to the complainant, who was a displaced person on account of his original tenement having been acquired by the Board for demolition and reconstruction and for having, on the 8th of August, 1984, obtained the aforesaid amount of Rs. 1,000/- for the aforesaid purpose.
2. As already stated, P.W.1 Gaurishankar Ojha is the complainant in the instant case. His complaint, which is lodged with the Anti Corruption Bureau, is at Exhibit-13. The complaint was recorded by P.W.6 Ramchandra Panaskar, a Police Inspector, attached to A.C.B. He is also, the Investigating Officer. P.W.2 Chandrakant Dumbre is the panch witness who had accompanied the complainant at the time of the raid. The pre-trap panchanama is at Exhibit-18 and the post trap panchanama is at Exhibit-19. P.W.3 Suryakant Daki (Dalvi) is alleged to have met the accused at the time of the raid. He met him with a request similar to the request of the complainant. Suryakant also wanted to be allotted accommodation. According to the prosecution, the accused had made a similar demand from Suryakant also at the time of the raid. As per the post-trap panchanama accused was found in possession of an application form of Suryakant. P.W.4- Manohar Thorat is a despatch clerk in the allotment section, in the office of the Deputy Chief Officer (Transit Camp), B.H. & A.D. Board at Sion Koliwada. Estate Manager Shri Kamdar had addressed a note (Exhibit 16) to him to asking him fill-in the form of complainant, complete all the formalities and if all documents were found to be in order, the same should be kept in a pad for the signature of the Deputy Chief Officer, Transit Camp, for allotting a tenement to the complainant. P. W. 5 Madhukar Kamble was the Deputy Chief Officer, Transit Camp. He was asked by the Estate Manager Shri Kamdar to allot a tenement to the complainant, P.W.6 Ramchandra Panaskar was a Police Inspector attached to the Anti Corruption Bureau. He received the complaint, arranged for a trap and investigated the case. He, thereafter, filed a charge-sheet against the accused. P. W.7 Shobhana Hingorani is the Office Superintendent in the office of the Vice Chairman of B.H. & A. D. Board at Bandra. She has proved the sanction (Exhibit 35), accorded by the Vice Chairman. This is the evidence led on behalf of the prosecution.
3. The complainant used to be residing in a building known as Daya Chamber. The case of the prosecution is that, in August, 1980 the complainant received an eviction notice from the Board since his building was in dilapidated condition. The complainant received a similar notice, to vacate, from his landlord. The complainant accordingly vacated his premises and started residing in premises standing in the name of his deceased grand-father. On 20th of September, 1983 the complainant submitted an application to the B. H. & A. D. Board with a request to allot him a room in a Transit Camp. His application was numbered as 764 and he was wait-listed at Sr. No. 395.
4. On the 3rd of August, 1984 the complainant received a letter from the B. H. & A.D. Board dated the 27th of July, 1984, asking him to attend the said office within seven days with the relevant documents in connection with the allotment of a room in a Transit Camp. On the 3rd of August, 1984 itself the complainant visited the office alongwith the required documents. He was informed that he would be required to pay Rs. 400/- in addition to Rs.101 paid by him in the said office on the 20th of September, 1983. He accordingly paid the amount of Rs. 400/- and obtained a receipt. He, thereafter, contacted P.W.5 Madhukar Kamble, Deputy Chief Officer, Transit Camp and showed him the papers. After perusing the papers Kamble called Assistant Estate Manager Shri Kamdar and directed him to verify the documents and allot him a room in the Transit Camp. Complainant handed over the documents to Kamdar. Kamdar kept the documents with him and asked him to wait outside his cabin. He was kept waiting the whole day till 5.00 p.m. He found that besides Kamdar, the accused used to sit on a table adjoining the table of Kamdar. At about 5.00 p.m. Kamdar called the complainant in his office and informed him that his papers were in order. He further told him that since Kamble had gone out his work could not be done. Kamdar asked the complainant to attend his office again on the 6th of August, 1984 at about 11.00 a.m.
5. Accordingly, the complainant attended the office at 11.00 a.m. on the 6th of August, 1984 and contacted Shri Kamdar. At that time he noticed that the accused was sitting in his chair. Shri Kamdar asked the complainant to go and contact the accused. The complainant contacted the accused and showed him the papers. The accused asked him to wait out in the visitors room. At about 12.30 noon, the accused came out, met him in the visitor's room The accused took him in a corner and suggested that if the complainant was ready to spend some money his work would be done speedily. The complainant asked him, how much? The accused replied that he would have to enquire from Kamdar Saheb. He went in and came out and told the complainant that he will be required to pay Rs.1,000/- for geting his work done quickly. The complainant pleaded that he was a poor taxi driver. The accused, however, insisted on demand of Rs. 1,000/-. The complainant contacted Kamdar and told him that all his papers were in order and why delay was being made for issuing an allotment letter. Kamdar told the complainant that whatever was suggested by the accused should be fulfilled. Accused asked the complainant to contact him on the 8th of August, 1984 alongwith the amount of Rs.1,000 so that he would pass the allotment order immediately. The complainant, thereafter, agreed to come with the amount and pay the same on the 8th of August, 1984 at about 11.a.m.
6. The complainant contacted the Anti Corruption Bureau on telephone. He was asked to contact the A.C.B. with all the documents on the following day. He accordingly went to the office of the A.C.B. on the 7th of August, 1984 at about 10.00 a.m. and lodged his complaint (Exhibit-13) which was recorded by P.W.6 - P.I. Panaskar. The complainant was again called in the office of the A.C.B. on the following day with Rs.1,000/- in cash. Accordingly, the complainant went to the office of the A.C.B. on the 8th August 1984 at about 10.00 a.m. P.I. Panaskar secured the presence of two panch witnesses, one of whom is P.W.2 Chandrakant Dumbre. A pre-trap panchanama (Exhibit 18) was prepared after following the usual experiment in respect of anthrancene powder. The raiding party, thereafter, proceeded to the office of the Transit Camp at Koliwada. The complainant and Dumbre proceeded ahead while the rest of the raiding party followed at some distance behind. While complainant and panch were on their way to the office of the accused they met the accused on the way. The accused asked the complainant whether he had brought the papers. The complainant nodded. Then the accused asked whether he had brought the amount. The complainant touched his left hand bushirt pocket and stated that he had brought the amount. Accused took his papers and went in his office in Room No.1. He came out and took the complainant to Room No. 23. There, accused demanded money. The complainant stated that he would pay after his work was done. The accused, however, forced him to pay, saying that he must pay the amount first and then the work would be done. The complainant then took the amount by his right hand and gave it to him. The accused received the amount in his right hand, counted the money with both his hands and then kept the same in his left front pocket of his bushirt. Then he left the room. Complainant and the panch followed him. The complainant, thereafter, gave the predetermined signal by wiping his face with a handkerchief. As the accused was opening the door of his office room, the raiding party arrived and apprehended him. The right hand thumb and index finger and the middle finger of the accused were found to be stained with anthracene powder. Anthracene powder was also found below the right ear of the accused. A post-trap panchanama (Exhibit 19) was drawn up. P.W.6 Ramchandra Panaskar, a Police Inspector, Incharge of the Anti Corruption Bureau, investigated the case. He obtained a sanction (Exhibit 34 and Exhibit 35). The accused was, thereafter, charge-sheeted for the aforesaid offence.
7. The accused pleaded not guilty. His case was one of total denial.
8. On a perusal of the evidence adduced by the prosecution, the learned Special Judge, Greater Bombay, by his judgment and order dated the 27th of June, 1986, was pleased to convict the accused under section 161 of the Indian Penal Code and under section 5(1) (d) read with section 5(2) of the Prevention of Corruption Act, and sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs. 500/- in default to suffer further rigorous imprisonment for four weeks on each count. Substantive sentences were directed to run concurrently.The said order of conviction and sentence is impugned in the present appeal.
9. I have, with the assistance of Shri Chari, who appears on behalf of the accused, as also Shri Patil, the learned Public Prosecutor, gone through the entire evidence on record. I have heard both the Advocates who have advanced their arguments in support of their respective contentions. In my judgment, the evidence on record fails to inspire confidence so as to justify the passing of an order of conviction and sentence which is impugned in the present appeal. My reasons for the aforesaid findings are as follows.
10. In regard to the acceptance of the amount of Rs.1,000/- on 8th of August, 1984, we have the evidence of complainant as also of the panch witness.According to both the witnesses, the accused demanded the amount, the complainant took out the amount from his bushirt front pocket and handed the same to the accused. The accused received the amount, counted it with both the hands and placed the same in his bushirt front left pocket. After the raiding party arrived, the amount was recovered from out of the pocket of the accused and a post-trap panchanama (Exhibit 19) was prepared. On perusal of the post-trap panchanama, however, it reveals that no part of the right hand pocket of the bushirt of the accused was stained with anthracene powder. Apart from the thousand rupees, which were placed in the pocket, there were other sundry articles in the pocket. The articles included two ball pens, cash amount and Rs.57/- in currency notes of different denominations, bus tickets, stamps etc. All these articles were examined under ultra violet rays. None of the articles had any stains of anthracene powder. The above circumstance of absence of traces of anthracene powder, both on the pocket of the bushirt, as also the other articles in the pocket, therefore, gives rise to a shadow of doubt in respect of the claim of the complainant and the panch witness that the amount of bribe of Rs.1,000/- was placed by the accused in his pocket.
11. On this aspect, questions were put to the Investigating Officer. Shri Panaskar, the Investigating Officer, has stated that prior to the present trap, he had investigated two corruption cases. In those cases also anthracene powder was used. He has further stated that the purpose of using anthracene powder is that whatever touches the portion where the powder is applied will bear the marks of anthracene powder. If the hand touches the powder the hand is bound to show traces of anthracene powder. The constable did apply the powder properly to the currency notes being Article 1 collectively. He did apply the same to each currency note and to both sides of each note. He has, thereafter, gone on to state that he did examine the inside area of the shirt pocket of the accused and he did not found any traces of anthracene powder The other articles which were found in the shirt pocket of the accused in which the currency notes of Rs.1,000/- were found were also examined; but no anthracene powder was seen on any of those articles. When asked to explain why there were no such traces he went on to state that it was because it was a terryline shirt and secondly because the notes were handled both by the complainant and the accused and hence there were chances of the powder having been rubbed off in the process. He, however, was unable to give any scientific opinion or produce any authority in support of the proposition that terryline shirt cannot get the stains of anthracene powder. He was unable to give any instance in which handling of currency notes, on which anthracene powder was applied, by two persons had the effect of anthracene powder being rubbed of.
12. In my view, the use of anthracene powder and its effects lies in the domaine of scientific tests and not scientific opinion. Anthracene powder is used for effecting raids in corruption cases as it gives a positve proof in respect of the passing of the money to the accused. The presence of the stains of anthracene powder gives rise to a positive finding of the currency notes having passed hands. Similarly, the absence of anthracene powder nagatives the passing of currency notes to the accused. The test in respect of anthracene powder is a positive scientific test. The findings in respect of anthracene powder do not lie in the domain of scienific opinion. In case there is a conflict between ocular evidence and medical or scientific opinion, it is always possible to rely on ocular evidence in preference to medical opinion, if the circumstances of a case so demands. That, however, is not the case in respect of scientific test. Scientific test is exact and leaves no scope for ambiguity. Hence, though ocular evidence can be preferred and relied upon in case there is a divergence between the ocular evidence and scientific opionion, the same would not be the position in respect of scientific tests. If, as per the ocular evidence the currency notes did pass hands and were deposited in the pocket and if the anthracene test shows absence of traces of anthracene powder on the pocket, the inside of the pocket, as also on the articles found in the pocket, it is the anthracene powder test which will prevail over the ocular evidence. The evidence of the complainant, as also the evidence of the panch witness, that the amount was placed by the accused in his bushirt front pocket, therefore, deserves to be rejected.
13. There is one more glaring lacunae which has crept in, in the evidence on record. According to the complainant, when they met the accused, the accused enquired with him whether he had brought his papers. The complainant told that he had brought the papers. According to him, he handed over the papers to the accused. He has further stated that after the accused accepted the money from him he proceeded towards his cabin carrying his papers and the money with him. Similar is the evidence of the panch witness. He too has stated that the accused took the papers from the complainant. The panch was shown the documents which were with the complainant and which were noted in the pre-trap panchanama. He has asserted that the documents continued to remain with the complainant when they went to the Housing Board office. When accused asked the complainant whether he had brought the papers he gave the papers to the accused and those were the very papers which were given by the complainant to the accused. He has further asserted that he is confident that these papers were undoubtedly with the accused and he produced the same at the time of the post trap panchanama.
14. If one peruses the post trap panchanama, the same has a different story to tell. The panchanama shows that the said papers were found on the person of the complainant and the same were produced by the complainant and what was found and seized from the accused were papers pertaining to allotment of a room to one Kishan Narayan Dalvi.
15. The above discrepancy casts a doubt on the claim of the prosecution that the complainant had handed over his papers to the accused when he handed over the amount to him. It would, therefore, follow that there is considerable amount of doubt raised both in respect of the passing of the amount and the handing over of the papers to the accused.
16. I have already reproduced the evidence of the panch witness where he was positive regarding the fact of the complainant handing over the papers to the accused. The witness was, thereafter, confronted with the recitals in the panchanama which showed that what was recovered from the accused was not the papers of the complainant but the papers in respect of one Kishan Narayan Dalvi. The witness stated that what is recorded in the panchanama must be correct and that is what he feels. When asked how he had stated that the papers were recovered from the accused, he replied that when the accused asked the complainant as to whether he had brought the papers he thought that the complainant had handed over the papers to the accused. When asked, when the complainant had stated that he had brought the papers, the papers were not handed over by the complainant to Tawadia (accused), he stated that he does not remember. It would, thus, appear that the panch witness seems to have moulded his evidence to suit different situations so as to support the prosecution. The discrepancy is not insignificant. Not only is the accused not found in possession of the papers of the complainant but he is found in possession of the papers in respect of one Kishan Narayan Dalvi.
17. Placed in the present situation, the prosecution appears to have proceeded to enbank upon a mission of explaining away the discrepancy. It has proceeded to examine P.W. 3 Suryakant Dalvi who is the son of Kishan Dalvi. Dalvi has deposed that he used to go to the office of the Housing Board for the purpose of obtaining information as to when his turn for allotment of an accommodation would come. On the day of the incident, he attended the office at 8.00 a.m. and saw the officer - Kamdar. He was asked to see the accused who used to sit in the Kamdar's room. The accused took his papers from him and asked him to see him after lunch time. According to him, the papers comprised of call letter and notice. After lunch the accused told him that if he were to spend some amount he would get an accommodation of his choice. The witness told him that he was not in a position to spend and he would accept any accommodation that might be offerred to him. While this conversation was going on, the police arrived and caught hold of the accused. His papers were, thus, with the accused at the time when the accused was apprehended.
18. It would, thus, be seen that the prosecution has introduced the above witness not only to explain the possession of his papers with the accused but has gone one step further and has imputed a demand of bribe by the accused to this witness.
19. In cross examination the witness has stated that the accused had come to the waiting room and called him outside. Both of them came in the compound outside the verandah. The witness told the accused that he should be given a room anywhere in Sion. According to him, it took about five to seven minutes for the talk they had before the police caught hold of the accused. It would, thus, appear that the prosecution has introduced this incident after the incident of the acceptance of the bribe by the accused from the complainant was over and before the accused was apprehended by the rest of the raiding party. If one had regard to the evidence of the complainant and panch witness the same does not leave any room or scope, time, or opportunity for Dalvi to have met the accused. The sequence of the events, as narrated by both the witnesses, is that immediately after the amount was handed over to the accused the complainant proceeded to give the pre-determined signal and this immediately brought the raiding party on the scene and this was immediately followed by the arrest of the accused. In this behalf, the complainant has stated that the accused then put the money in his left front pocket of the bushirt, then he left the room. He and the panch started following him. He then took a handkerchief and moved it on his face and gave the signal. As the accused was opening the door of the cabin the raiding party caught hold of him. The complainant has further stated that after the accused accepted the money from him, he moved towards his own cabin carrying his papers and the money. When he came out of the room No. 23 (where they had been taken by the accused for the purpose of receiving the bribe) behind the accused, he saw members of the police party standing around. He did not give the signal immediately after he came out of the room No. 23 but he gave the signal after he cameforward and entered the compound. When the accused was actually trapped by the police his papers and the bribe money was with the accused and he is quiet certain about it. He denied that he had handed over the papers to the police at the time of the panchanama which came to be recorded after the accused was trapped. It would, thus, appear that as per the version of the complainant, the accused was all along within his sight right from the time the complainant gave the bribe amount and the papers, till the accused was apprehended by the police. Had P.W. 3 Suryakant Dalvi really met him, surely the same would have been noticed by the complainant and the complainant would have deposed to it. The evidence of the complainant, therefore, rules out the possibility of Dalvi having met the accused at that time.
20. Similar is the position in regard to the evidence of the panch witness. He too has stated that after the bribe amount was paid to the accused, the accused told the complainant that they should go out. On the way accused told the complainant that they should wait for 30 to 45 minutes and that he would keep his papers ready. The accused proceeded towards room No. 1. The panch and the complainant were following him. The complainant took his handkerchief and rubbed his face. In response to the signal the raiding party rushed and detained the accused. In cross examination the panch witness has stated that when the complainant gave the signal the accused was proceeding in the direction of room No. 1 (office of the accused), and he stopped near that room. Six or seven seconds might have elapsed between the giving of the signal and the accosting of the accused by the police. Accused was then in front of room No. 1 during the period of these seconds. Accused was only standing during this period. He did not do anything else during this period. It would, thus, appear that like the complainant the panch witness also leaves no scope for Dalvi to have met the accused for five to seven minutes as is claimed by Dalvi for the purpose of handing over his papers to the accused. The evidence of P.W. 3 Dalvi, which appears to have been led in order to explain the absence of papers of the complainant and the presence of the papers of Dalvi with the accused, has made the entire case of the prosecution highly doubtful.
21. Certain questions were put to the investigating officer- P.W. 6 - Panaskar in this behalf. In regard to the aforesaid aspect he has stated that the accused called the complainant by making a sign with his hands. Thereafter, the complainant and panch Dumbre both went near the accused. They went in a room. After about two or three minutes he saw all the three, namely the complainant, the panch and the accused coming towards room No. 1. When the accused was outside the varandah near room No. 1 he saw that the complainant and the panch were behind him and at that time the complainant was taking out handkerchief from his pocket and rubbing it on his face. On receiving the signal he and the rest of the raiding party apprehended the accused. The aforesaid evidence, it would be seen, left no scope for Dalvi to have met the accused during the intervening period. The witness, it appears, was immediately reminded about the discrepancy which was found in the panchanama. He therefore has proceeded to depose that when the accused was apprehended, at that time, he saw a person by name Dalvi talking to the accused. He asked Dalvi and the complainant to wait out-side and the accused was taken in room No.1. In my view, the above evidence which is given by way of an afterthought, is artificial and difficult to believe. It is clearly an attempt to over-come a discrepancy which has crept in, the panchanama. If the accused was found to be talking to Dalvi after the accused had received the bribe amount it is hardly likely that Dalvi would have been left outside alongwith the complainant and accused alone was taken in the room. If the accused had contacted Dalvi, as the prosecution wants us to believe, this Dalvi would have also been taken in the room in order to rule out a possibility of the accused having transferred the bribe amount to him. If Dalvi had met the accused and if Dalvi was asked to wait outside with the complainant, surely one would have found a reference to it in the post trap panchanama. The post-trap panchanama, however, makes a reference only to the complainant and the panch witness being required to wait outside. There is no reference to the presence of Dalvi at all. Moreover, the panchanama further recites that after the examination of accused was over the complainant, who was kept waiting outside was called in for examination under ultra violet lamp. If Dalvi had also been left outside alongwith the complainant when the accused was being inspected, surely there would have been a reference to him in the panchanama. The aforesaid evidence, rather than improving the case of the prosecution, has further damaged its case.
22. There is one more discrepancy which requires to be noted. The panch witness has stated that after the raiding party arrived, the accused was asked to remove all the articles which were in the pocket of his shirt. In that pocket the amount of Rs. 1,000/- and other sundry articles were found. He has asserted that the very notes which were the subject matter of the pre-trap panchanama and which were put in the shirt pocket of the complainant and which were paid by the complainant to the accused, were produced after he was told to do so by the police in their presence. In cross-examination, he has admitted that if the accused were himself to take out the bribe amount from his pocket in that case he would have been given a conviction. When confronted with the recitals in the panchanama which showed that the notes were taken out from the pocket of the accused by the second panch Gayakwad, he was gone on to state that the accused himself took out the money because at that time he did not remember who took the money out. He cannot say why he did not say that he did not remember. It would, thus, be seen that the panch, in the instant case, is seen to be even more loyal than complainant himself in the case he is shown to have tried to give such evidence as to further the case of the prosecution. He is shown to be prepared to mould his evidence so as to suit contingencies of different situations. In respect of the demand the panch has stated that the accused had made demands twice. He has further stated that the fact of demand of money being made by the accused are very important. He was confronted with the recitals in the post-trap panchanama which refer to only one demand. When asked to explain, how he had deposed to two demands in his examination-in-chief, he answered that the demand was made only once and when he gave the answer in examination-in-chief this aspect namely the recital in the panchanama did not strike him. When asked why he had attributed the second demand to the accused in his examination-in-chief he stated that the panchanama was read over to him thereafter. At that time he realised that the demand was made only once and therefore he gave the answer that the demand was made only once. Here again, the panch witness is shown to have given inconsistent versions in order to further the case of the prosecution. He is shown to be an over-enthusiastic witness. He is shown to imagine events in favour of the prosecution and to depose to events which suite and furthers the case of the prosecution. I do not find his evidence to be trustworthy. I find that his evidence cannot be relied upon at all. Hence, his evidence cannot corroborate the evidence of the complainant.
23. Another feature, which emerges from the evidence on record, is the fact that on the 3rd of August, 1984 Shri Kamble, the Deputy Chief Officer, had asked Kamdar, who is the Assistant Estate Manager, to allot a room to the complainant. Kamdar, in turn, issued a chit (Exhibit 16) to P.W. 4 Thorat to fill-in the form of the complainant Ojha and to examine the papers. It further directs that in case if all the documents are found to be in order, the same should be kept in a pad for the signature of the Deputy Chief Officer. P.W. 4 Thorat has stated that after he received the chit (Exhibit 16) he perused the papers of the complainant for about 15 minutes. He filled-in the process form and opened the file of the complainant and what is interest is that this he did in the presence of the complainant. Thorat has stated that since the complainant was in arrears of rent for two months he asked him to pay the same. It would, thus, appear that the application of the complainant for allotment of a room had progressed to a substantial extent. The allotment order was also kept ready for all practical purposes. All that remained to be done was the filling of the room number which was to be allotted and the signature of the Deputy Chief Officer was to be obtained. If this be the case, it does not stand to reason that the complainant would be found in possession of an application form for allotment of accommodation. The stage of filing of the application form was already over. The order of allotment was practically ready. Hence, the case of the complainant that he was being harassed and was kept waiting for the whole day for purpose of extorting a bribe falls to the ground. Similarly, it is highly improbable that the complainant was still in possession of an application form, and the same was delivered to the accused alongwith the amount of the bribe. It is to be noted that the accused is not even connected with the department of allotment of premises. He is concerned with the collection of municipal taxes and water charges. He was therefore, not even in a position to demand a bribe for allotting an accommodation to the complainant. He was not in any way connected with the function of allotting accommodation. Merely because he happened to be sitting in the same cabin as Kamdar that could hardly authorise him to facilitate the allotment of accommodation to the complainant.
24. In the final analysis I find that the evidence of the prosecution is far too discrepant to lend any assurance to the case of the prosecution. The prosecution has utterly failed to make good its case against the accused.
25. For the foregoing reasons, the appeal succeeds. The impugned judgment and order of conviction and sentence, passed by the Special Judge, Greater Bombay, on the 27th of June, 1986, in Special Case No. 28 of 1985, is set aside and the appellant-original accused is acquitted. His bail bonds shall stand cancelled. Fine, if paid, shall be refunded.