Supreme Court of India
Dashrath Singh Chauhan vs C.B.I. on 9 October, 2018
Equivalent citations: AIR 2018 SUPREME COURT 4720, AIR 2018 SC( CRI) 1428, (2018) 4 CRILR(RAJ) 1022, (2018) 72 OCR 889, (2019) 1 MAD LJ(CRI) 207, (2019) 1 MADLW(CRI) 620, (2018) 4 CGLJ 347, (2018) 13 SCALE 705, (2019) 1 SERVLR 294, (2018) 4 KER LJ 721, 2018 CRILR(SC&MP) 1022, (2018) 4 CURCRIR 375, (2018) 2 ALD(CRL) 952, (2018) 191 ALLINDCAS 32 (SC), (2018) 4 ALLCRILR 812, (2018) 4 CRIMES 169, (2018) 105 ALLCRIC 607, 2018 CRILR(SC MAH GUJ) 1022, AIRONLINE 2018 SC 280
Author: Abhay Manohar Sapre
Bench: Indu Malhotra, Abhay Manohar Sapre
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1276 OF 2010
Dashrath Singh Chauhan ….Appellant(s)
VERSUS
Central Bureau of Investigation ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is directed against the final judgment and order dated 20.07.2009 passed by the High Court of Delhi at New Delhi in Criminal Appeal No.447 of 2001 whereby the High Court Signature Not Verified dismissed the appeal filed by the appellant herein Digitally signed by ANITA MALHOTRA Date: 2018.10.09 16:01:01 IST Reason: and upheld his conviction and sentence awarded by 1 order dated 31.05.2001 passed by the Special Judge, Delhi in C.C. No.53 of 1995 acquitting him of the charge under Section 120B of the Indian Penal Code, 1860 (hereinafter referred to as “IPC”) and convicting him for the charges under Sections 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as “the PC Act”) and sentenced him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.40,000/ under Sections 7 and 13(2) read with Section 13(1)(d) of the PC Act cumulatively, in default of payment of fine, he shall further undergo simple imprisonment for six months.
2) In order to appreciate the issues involved in this appeal, few facts need mention hereinbelow.
3) In short, the case of the prosecution is that the appellant was an employee of Delhi Electric Supply 2 Undertaking (DESU). At the relevant time, he was working on the post of Inspector.
4) On 28.03.1995, the complainantArun Kumar (PW1) lodged an FIR under Section 7 read with Section 13(2) of the PC Act against the appellant and another employee of DESU namely, Rajinder Kumar complaining inter alia that in January 1995, he applied for installation of an electric connection for his factory and for that purpose he met the appellant in his office where he demanded from him Rs.4000/ for doing the abovesaid work and told him that unless he pays a sum of Rs.4000/ as bribe to him, it is not possible to install the electric connection.
5) On the basis of the said FIR, the CBI through its Inspector Mr. Kaul (PW6) formed a raiding party on 29.03.1995 to implicate the appellant and 3 then reached to his office with one shadow witness Mahinder (PW2).
6) On reaching the office, the Complainant told the appellant that he has brought Rs.4000/ as demanded by him. The appellant, however, told the Complainant to give the said money to Rajinder Kumar, who accepted the money from him. No sooner Rajinder Kumar accepted the money, than PW2 and PW6 entered in the room and caught Rajinder Kumar with the bribe money.
7) This led to initiation of the prosecution of the appellant and coaccused Rajinder Kumar for commission of the offences punishable under Sections 7, 13(2) and 13(1)(d) of the PC Act read with Section 120B of IPC in the Court of Special Judge Delhi. The prosecution examined their witnesses to prove the three charges framed against 4 both the accused. The appellant also adduced defense evidence.
8) By judgment dated 31.05.2001, the Trial Court (Special Judge) held that the prosecution failed to prove the case of any conspiracy between the appellant (A1) and coaccused Rajinder Kumar (A
2) in relation to the offences in question and, therefore, the charge of conspiracy against them under Section 120B IPC was held as not made out. Both the accused were, therefore, acquitted of the charge of conspiracy under Section 120B IPC.
9) The finding on this issue recorded by the Trial Court in Paras 14 and 16 reads as under: “14. In the case before us, there is not even slightest evidence about the existence of a criminal conspiracy between A1 and A2. Once this had been established, only then we could have read the statement of both the accused, not only against each one of them, but against the other of them and also for proving the existence of criminal conspiracy as such.
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16.There is no such situation before us.
There are certain statements only. In any case, once conspiracy is not established, even the statement, made by A1 against A2 are viceversa, cannot be read in evidence.”
10) The Trial Court then disbelieved the evidence of the Investigating OfficerMr. Kaul (PW6) on the ground that he himself was of a doubtful integrity because the High Court, in one case, had directed registration of a bribe case against him and, therefore, his evidence in this case cannot be relied on (See Para 17 of the judgment of the Trial Court) but the Trial Court believed the evidence of shadow witness (PW2 Mahinder Lal) for holding the appellant guilty of the offences punishable under the PC Act.
11) The Trial Court accordingly acquitted Rajinder Kumar (A2) from all the charges but convicted the appellant(A1) for the offences punishable under 6 Sections 7 and 13 (2) read with 13(1)(d) of the PC Act.
12) The State, however, accepted the judgment of the Trial Court and did not file any appeal against the acquittal of Rajinder Kumar nor even file any appeal against the acquittal of the appellant from the offence under Section 120B IPC.
13) The appellant (A1), felt aggrieved by his conviction and sentence under the PC Act, filed criminal appeal in the High Court at Delhi. By impugned order, the High Court dismissed the appeal and affirmed the judgment of the Trial Court which has given rise to filing of the present appeal by way of special leave by the appellant(A1) in this Court.
14) Heard learned counsel for the parties.
15) Mr. Rishi Malhotra, learned counsel appearing for the appellant (A1) while assailing the legality 7 and correctness of the impugned order mainly argued two points.
16) In the first place, learned counsel contended that the Trial Court as well as the High Court having rightly acquitted both the accused (A1 and A2) insofar as the offence of conspiracy under Section 120B is concerned and further having rightly acquitted Rajinder Kumar (A2) from all the charges under the PC Act but erred in not acquitting the appellant(A1) from the offences under Sections 7, 13(2) read with Section 13(1)(d) of the PC Act.
17) It was his submission that once the charge of conspiracy under Section 120B IPC was held as "not proved" against the appellant(A1) and the co accused Rajinder Kumar(A2) and further its benefit was rightly extended to Rajinder Kumar (A2) for his clean acquittal from the charges under the PC Act, 8 the same benefit should have been extended to the appellant(A1) as well.
18) In the second place, the learned counsel contended that the appellant’s conviction is based only on the evidence of a shadow witness (PW2) whereas the evidence of the Investigation Officer, Mr. Kaul (PW6) was not believed due to his doubtful integrity.
19) It was his submission that the basic requirements in such a case, namely, proving of "demand of bribe and its acceptance by the appellant" was not proved much less beyond reasonable doubt. It was urged that at best what the prosecution was able to prove was the “demand"
of bribe made by the appellant to the Complainant but not “its acceptance” because the evidence, in clear terms, established coupled with the findings of the Courts below that the appellant did not accept 9 the money but it was accepted and recovered from the possession of Rajinder Kumar(A1).
20) It was, therefore, urged that since the acceptance of bribe money was not proved qua the appellant and nor it was proved that Rajinder Kumar accepted it for and on behalf of the appellant, the appellant’s conviction under any of the provisions of the PC Act much less under Sections 7, 13(2) read with Section 13(1)(d) was not legally sustainable and hence it deserves to be set aside.
21) In reply, learned counsel for the respondent (CBI) supported the reasoning and the conclusion arrived at by the two Courts below and contended that no case for any interference in the impugned judgment is made out and hence the appeal be dismissed.
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22) Having heard the learned counsel for the parties and on perusal of the record of the case, we find force in the submissions of the learned counsel for the appellant.
23) It is not in dispute that the prosecution had framed three charges against the appellant and co accusedRajinder Kumar and two out of the three charges, namely, Charge Nos. 1 and 2 were based on the conspiracy. It is also not in dispute that the Trial Court, on appreciation of the evidence, held that the prosecution failed to prove the charge of conspiracy under Section 120B IPC against the appellant and Rajinder Kumar (A1) and accordingly acquitted both of them from the said charge. It is also not in dispute that so far as coaccused Rajinder Kumar (A1) is concerned, he was acquitted from all the charges framed under the PC Act. It is also not in dispute that the State neither 11 challenged the clean acquittal of Rajinder Kumar and nor challenged the part acquittal of the appellant in the High Court by filing any appeal.
This, therefore, attained finality.
24) In substance, the charges against both the accused were that the appellant entered into a criminal conspiracy with Rajinder Kumar to demand and accept illegal bribe money of Rs. 4000/ from the ComplainantArun Kumar as a motive or reward for showing him official favour in the matter of installation of electricity power connection and, in furtherance thereof, the appellant on 28.03.1995 as also on 29.03.1995 around 11.30 AM to 11.55 AM in the DESU office demanded Rs.4000/ from the complainant and directed him to pay the said money to Rajinder Kumarco accused, who accepted the said money on his behalf.
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25) In our considered opinion, when the charge against both the accused in relation to conspiracy was not held proved and both the accused were acquitted from the said charge which, in turn, resulted in clean acquittal of Rajinder Kumar from all the charges under the PC Act, a fortiori, the appellant too was entitled for his clean acquittal from the charges under the PC Act.
26) It is not the case of the prosecution that the appellant had conspired with another person and even though the identity of the other person was not established, yet the appellant held guilty for the offence under Section 120B IPC. On the contrary, we find that the case of the prosecution was that the appellant conspired with one Rajinder Kumar to accept the sum of Rs.4000/ as illegal gratification from Arun Kumarthe complainant.
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27) Once Rajinder Kumar so also the appellant stood acquitted in respect of the charge of conspiracy and further Rajinder Kumar coaccused was also acquitted from the charges under the PC Act, the charges against the appellant must also necessarily fall on the ground. (See Para 15 Bhagat Ram vs. State of Rajasthan, (1972) 2 SCC 466).
28) Even assuming that despite the appellant being acquitted of the charge relating to conspiracy and notwithstanding the clean acquittal of Rajinder Kumar from all the charges, the prosecuton failed ot prove the charge against the appellant under Sections 7, 13(2) read with Section 13(1)(d) of the PC Act.
29) It is for the reason that in order to prove a case against the appellant, it was necessary for the prosecution to prove the twin requirement of “demand and the acceptance of the bribe amount by 14 the appellant”. As mentioned above, it was the case of the prosecution in the charge that the appellant did not accept the bribe money but the money was accepted and recovered from the possession of Rajinder Kumar–coaccused (A1).
30) In such circumstances, there is no evidence to prove that the appellant directly accepted the money from the Complainant. Since the plea of conspiracy against the appellant and Rajinder Kumar failed, it cannot be held that money (Rs.4000/) recovered from the possession of Rajinder Kumar was as a fact the bribe money meant for the appellant for holding him guilty for the offences punishable under Sections 7, 13(2) read with 13(1)(d) of the PC Act. It is more so when the benefit of such acquittal from the charge of conspiracy was given to Rajinder Kumar but was not given to the appellant. 15
31) In our view, the prosecution, therefore, failed to prove the factum of acceptance of bribe money of Rs.4000/ by the appellant from the Complainant on 29.03.1995 as per the charges framed against him.
32) Since in order to attract the rigors of Sections 7, 13(2) read 13(1)(d) of PC Act, the prosecution was under a legal obligation to prove the twin requirements of “demand and acceptance of bribe money by the accused”, the proving of one alone but not the other was not sufficient. The appellant is, therefore, entitled for acquittal from the charges framed against him under the PC Act too. (See para 8 of M.K. Harshan vs. State of Kerala, (1996) 11 SCC 720)
33) In view of the foregoing discussion, the appeal succeeds and is accordingly allowed. The impugned judgment is set aside. The conviction and 16 the sentence awarded to the appellant under Sections 7, 13(2) read with Section 13(1)(d) of the PC Act by the Courts below are set aside and the appellant is set free from the said charges.
34) If the appellant is already on bail, it is not necessary for him to surrender.
………...................................J. [ABHAY MANOHAR SAPRE] ...……..................................J. [INDU MALHOTRA] New Delhi;
October 09, 2018 17