Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh, vs Sri S. Bulli Babu, on 20 February, 2023
THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU
CRIMINAL APPEAL NO.1336 OF 2007
JUDGMENT:-
This is a Criminal Appeal filed by the State, being represented by the Inspector of Police, Anti-Corruption Bureau, Nellore Range, Nellore District, challenging the judgment in C.C.No.7 of 1996, dated 17.11.2004, on the file of Special Judge for SPE & ACB Cases, Nellore (hereinafter will be referred to as "Special Jude"), where under the learned Special Judge, found the Accused Officers ("A.O.1 and A.O.2" for short) not guilty of the charges under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ("P.C. Act" for short) and accordingly, acquitted them under Section 248(1) of the Code of Criminal Procedure ("Cr.P.C." for short).
2) The parties to this Criminal Appeal will hereinafter be referred as described before the trial Court for the sake of convenience.
3) The case of the prosecution, in brief, according to the averments in the charge sheet filed by the Inspector of Police, Anti-Corruption Bureau, Nellore Range, against A.O.1 and A.O.2 is as follows:
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(i) One Bommireddy Rami Reddy (P.W.1) constructed a semi-permanent theatre named as S.V.R. theatre in Karedu Village, Ulavapadu Mandal, Nellore District, in the year 1994. In order to run the Cinema theatre, P.W.1 has to get D-Form licence. Therefore, he got prepared plan and sent the same to the District Collector, Prakasam District in October, 1994. P.W.1 came to know that the District Collector sent the plan to R.D.O., Health Department, R & B Department and Asst. Electrical Inspector (A.O.2) calling for reports and he further came to know that except the report from A.O.2, the report from the remaining Departments were received. A.O.1 was working as Dy. Electrical Inspector, Nellore and A.O.2 was working as Asst.
Electrical Inspector.
(ii) Four months prior to 19.06.1995, P.W.1 met A.O.1 and asked him to inspect the Cinema hall, but he was evading to inspect it. Again P.W.1 met him on 03.06.1995 at his office, informed him that he spent lot of money on the theatre and requested A.O.1 to inspect the theatre. On that A.O.1 demanded Rs.15,000/- as illegal gratification and said that he would send the report only after meeting his demand. When P.W.1 pleaded his inability to pay such huge amount, A.O.1 asked P.W.1 to go out of the room. A.O.1 sent for A.O.2 into his room. After A.O.2 entered into the room of A.O.1, P.W.1 was called into the 3 room of A.O.1 and he was informed that A.O.2 would be sent for inspection, on 13.06.1995. A.O.1 asked P.W.1 to pay Rs.12,000/- to A.O.2 as illegal gratification. On 13.06.1995, A.O.2 came to the theatre of P.W.1, inspected it and demanded Rs.12,000/- as illegal gratification as promised by him earlier, for that P.W.1 replied that he did not have money to pay and then A.O.2 directed P.W.1 to meet the A.O.1.
(iii) On 17.06.1995, P.W.1 met A.O.2 at his office and informed him that he could not secure Rs.12,000/- and requested him to reduce the said amount. Then A.O.2 took P.W.1 to the room of A.O.1, informed the same to A.O.1 that P.W.1 is expressing his difficulty to pay Rs.12,000/-. On that A.O.1 said that already Rs.3,000/- was reduced from Rs.15,000/- and that he has to give Rs.4,000/- to A.O.2 and balance is only Rs.8,000/- for himself. In spite of requests made by P.W.1, A.O.1 did not agree to reduce any further amount. A.O.1 directed P.W.1 to keep Rs.12,000/- in a cover and handover it to A.O.2 on 19.06.1995 in the office, otherwise he will get defective notice. As P.W.1 did not incline to pay illegal gratification, he went to the office of the Dy.S.P., ACB, Nellore on 18.06.1995 at 8-00 a.m., and gave a statement which was reduced into writing and a case in Cr.No.3/RC- 4 NLR/95 was registered under Sections 7 & 11 of P.C. Act against the Accused Officers after verification of antecedents.
(iv) On 19.06.1995, pre-trap proceedings were conducted from 10-45 p.m. to 12-15 p.m. The trap party including the mediators D. Chandra Sekhar Reddy, Asst. Executive Engineer, R & B, Nellore (P.W.2) and P. Venkateswarlu, Senior Assistant, D.E.E. Office, R & B, Nellore (L.W.3) reached Venugopalaswamy Temple, Mulapet, Nellore at 12-45 p.m. P.W.1 and Head Constable No.1000-S. Krishna Murthy (L.W.4) were directed by the Dy.S.P., ACB- P. Damodar (P.W.4) to go to the office of A.O.1 and A.O.2. At about 2-10 p.m., the pre-arranged signal was received and the trap party accompanied by the mediators saw two persons coming out of the premises of the office of the A.O.1 and proceeding towards east. On seeing them, P.W.1 gave an indication that they are the Accused Officers. Then, P.W.4 with the assistance of Inspectors, stopped the scooter- ATU 2934 driven by A.O.1 and A.O.2 on the pillion seat. Then, the Accused Officers, the mediators and the trap party entered into the office room of A.O.1. The hand fingers of A.O.2 were subjected to Sodium Carbonate solution test and the hand fingers of both hands of A.O.2 yielded positive result. Then, the hand fingers of both hands of A.O.1 were subjected to chemical test, but they proved negative.
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(v) As both the Accused Officers denied the fact of receiving illegal gratification, a thorough search was conducted in the office rooms of A.O.1 and A.O.2. P.W.2, mediator, found a paper envelope containing a wad of Rs.500/- currency notes in the drawer of the left side table of A.O.2, which contains 24 notes. The serial numbers of the currency notes tallied with the numbers of the notes produced by P.W.1 during the pre-trap proceedings.
(vi) The Government of Andhra Pradesh issued G.O.Ms.No.36 and 37, dated 10.04.1996 Energy (Services-I) Department, accorded sanction to prosecute the Accused Officers under Sections 7, 11, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988. Hence, the charge sheet.
4) The learned Special Judge for SPE & ACB Cases, Nellore, on perusal of the material available on record, took the case on file against A.O.1 and A.O.2 under Sections 7, 11, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988. After appearance of A.O.1 and A.O.2 and after complying Section 207 of Cr.P.C., the Court below framed charge under Section 7 of P.C. Act against A.O.1 and A.O.2 and further charge under Section 13(1)(d) r/w 13(2) of the P.C. Act against A.O.1 and A.O.2 and explained the same to them in Telugu, for which they pleaded not guilty and claimed to be tried.
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5) During the course of trial, on behalf of the prosecution, P.W.1 to P.W.5 were examined and Ex.P.1 to Ex.P.11 were marked. Further Accused Officers got marked Ex.X.1 to Ex.X.12 during the course of cross examination of the respective prosecution witnesses. Prosecution got marked M.O.1 to M.O.8. After closure of the evidence of the prosecution, both A.O.1 and A.O.2 were examined under Section 313 of Cr.P.C. with reference to the incriminating circumstances appearing in the evidence let in, for which they denied the same and they did not examine any defence witnesses.
6) The learned Special Judge for SPE & ACB Cases, Nellore, on hearing both sides and on considering the oral as well as documentary evidence, found A.O.1 and A.O.2 not guilty of the charges and acquitted them under Section 248(1) of Cr.P.C. Felt aggrieved of the same, the State, being represented by the Inspector of Police, ACB, Nellore Range, filed the present Criminal Appeal.
7) Now, in deciding this Criminal Appeal, the points that arise for consideration are as follows:
(1) Whether the prosecution before the Court below proved that A.O.1 and A.O.2 demanded P.W.1 to pay bribe of Rs.15,000/- and later, reduced to Rs.12,000/- to do the official favour in the manner as alleged by the prosecution 7 and that in pursuance of such demand, they accepted the bribe of Rs.12,000/-, as alleged?
(2) Whether the prosecution before the Court below proved that A.O.1 and A.O.2 obtained undue advantage by demanding and accepting the bribe?
(3) Whether the prosecution before the Court below proved the charges framed against A.O.1 and A.O.2 beyond reasonable doubt?
(4) Whether there are any grounds to interfere with the judgment of acquittal recorded by the trial Court?
POINT NOs.1 to 4:-
8) Sri S.M. Subhani, learned Standing Counsel for ACB and Special Public Prosecutor, appearing for the appellant, would contend that the prosecution before the Court below adduced cogent evidence to prove the official favour pending with A.O.1 and A.O.2. For obvious reasons, P.W.1, the defacto-complainant on certain material aspects turned hostile to the case of the prosecution, but, the tainted amount was recovered from the left side table drawer of A.O.2. Though the amount was recovered from the custody of A.O.2 and though there was cogent evidence before the Court below, the Court below erred in extending an order of acquittal. The learned Special Judge for 8 SPE & ACB Cases, Nellore, having found that P.W.1 did not support the case of the prosecution, but, erred in disbelieving the evidence of P.W.2 and P.W.4 i.e., the mediator and trap laying officer respectively. P.W.2 and P.W.4 supported the case of the prosecution. The learned Special Judge for SPE & ACB Cases, Nellore, accepted the thrusting theory canvassed by A.O.2 erroneously and recorded an order of acquittal. According to the evidence of first mediator, he found the cover containing currency notes in the left side table drawer of A.O.2 and the second mediator compared the currency note numbers. There was no inconsistency in this regard. The evidence of P.W.2 and P.W.4 was totally trustworthy, but the judgment was rendered erroneously extending an order of acquittal, as such, the Criminal Appeal is liable to be allowed.
9) Sri Rayaprolu Srikanth, learned counsel appearing for the first respondent, would contend that the learned Special Judge for SPE & ACB Cases, Nellore, dealt with in detail as to how the official favour in respect of the work of P.W.1 was not pending with A.O.1 and A.O.2. In fact, the evidence on record would discloses that A.O.1 and A.O.2 were not having any power to do the official favour as certain things which were to be complied by P.W.1 were not at all complied. So, when they were not capable of doing any official favour, there would be no 9 question of demand as alleged by the prosecution. The amount was not recovered from the possession of A.O.1. The prosecution failed to prove the official favour. Even according to P.W.1, he did not support the case of the prosecution. The learned Special Judge for SPE & ACB Cases, Nellore, dealt with each and every issue in detail with cogent reasons and there are no grounds at all to interfere with the judgment of the learned Special Judge for SPE & ACB Cases, Nellore.
10) Sri D. Kodandarami Reddy, learned counsel appearing for the second respondent, would contend that the prosecution before the Court below miserably failed to prove the pendency of official favour. So, there was no question of the second respondent demanding any bribe from P.W.1. P.W.1 did not support the case of the prosecution. His evidence did not prove anything against A.O.2. The amount was not recovered from the physical possession of A.O.2, however, if P.W.1 did not depose anything against A.O.2 as regards the fact that he demanded and accepted the bribe amount. Viewing from any angle, the learned Special Judge for SPE & ACB Cases, Nellore, rightly discussed the evidence on record with proper reasons and rightly extended an order of acquittal in favour of A.O.2, as such, there are no grounds to interfere with the judgment of the learned Special Judge for SPE & ACB Cases, Nellore. 10
11) Firstly, this Court would like to deal with as to whether there was valid sanction to prosecute both A.O.1 and A.O.2 for the charges framed. The prosecution examined P.W.3, the Section Officer, to prove the sanction and got marked Ex.P.9 and Ex.P.10. A perusal of the evidence of P.W.3 and Ex.P.9 and Ex.P.10 goes to reveal that the sanctioning authority having applied its mind to the allegations of the prosecution decided to issue sanction. The learned Special Judge gave appropriate findings in this regard which is not under challenge in this appeal. So, there was a valid sanction to prosecute A.O.1 and A.O.2.
12) Further the prosecution had to prove before the Court below that the official favour to be done in favour of P.W.1 to issue D-form licence was pending with A.O.1 and A.O.2 as on the date of alleged demand of bribe i.e., on 03.06.1995, 13.06.1995 and 19.06.1995.
13) P.W.1 is no other that the defacto-complainant. P.W.2 is the mediator. P.W.3 is the Section Officer, who processed the file relating to sanction to prosecute A.O.1 and A.O.2. P.W.4 is the Trap Laying Officer. P.W.5 is the ACB Inspector.
14) Now, as regards the so-called official favour is concerned, the testimony of P.W.1 is that on 01.10.1994 he 11 applied to the District Collector, Prakasam District, for licence to run a cinema theatre in Karedu by name B.V.R. Theatre. The District Collector sent the same for report of R.D.O., Kandukur, R&B and Health Departments and Deputy Electrical Inspector, Nellore, for their reports. He was informed by Collector Office that the reports from other departments were received except the report from the Deputy Electrical Inspector, Nellore. In February, 1995, he went to the office of Deputy Electrical Inspector, Nellore and asked one Nazeer Ahamed (A.O.2) about the delay in issuing the licence and requested him to come and inspect the theatre. A.O.2 stated that he was in busy and he would visit later. Two or three months thereafter, again he went to the office of the Deputy Electrical Inspector and met Sri S. Bullibabu (A.O.1) and requested him to inspect his theatre. On 13.05.1995 A.O.2 was deputed to inspect the theatre. A.O.2 came to the theatre and asked him for certain certificates from Fire Service Department. Two or three days thereafter, he came to Nellore, enquired the theatre owners in Nellore about the Fire Service certificates. He was informed that it is not possible to get certificates from Fire Service Department and they advised him to approach ACB department and that ACB people would send a word to A.O.1 and A.O.2 to see that the certificate would be issued.
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15) It is altogether a different aspect that P.W.1 did not support the case of the prosecution as evident from his chief examination in the manner as mentioned in his report and also in the manner as alleged in pre-trap and post-trap proceedings. Now, during the course of cross examination of P.W.1 by the defence counsel certain documents are marked i.e., Ex.X.1 to Ex.X.12. So, it is appropriate to refer here the background of the facts in view of past correspondence for better appreciation. The facts which are evident from the above is that P.W.1 originally applied for grant of permission to construct a temporary cinema theatre (touring talkies) on 17.09.1991 in Survey No.83/1. He obtained "no objection certificate" on 03.04.1992. Later, he changed his mind and applied to grant "no objection certificate" for construction of semi permanent theatre on 15.06.1992. Again he addressed a letter to the District Collector that he had no means to construct semi permanent theatre, but he would continue the construction of touring talkies. Again he changed his mind on 17.09.1992 and applied for "no objection certificate" for construction of semi permanent theatre.
16) There is no dispute that after calling for the Executive Engineer, R&B, Ongole, Assistant Electrical Inspector, Nellore and District Medical and Health Officer, Ongole, District 13 Collector, Prakasam, granted permission to construct semi permanent theatre to P.W.1 subject to 18 conditions. Apart from this, the then Assistant Electrical Inspector while communicating "no objection certificate" put forth 8 conditions vide letter, dated 06.05.1993. These are evident from Ex.X.3 file at page Nos.21, 33, 35, 37, 39 and 41. Apart from this, there was a report from R.D.O., Kandukuru that at the time of inspection of the proposed theatre, the entire building was constructed without permission from the concerned authorities. It was based upon his site inspection on 24.11.1992.
17) Leave a part of the above, now, according to the case of the prosecution D-form lincence is to be granted to screen the pictures and to run the theatre. As seen from Ex.P.1, P.W.1 alleged that on 01.10.1994, he applied for the District Collector, Prakasam, for D-form licence. So, the contention of the prosecution is that the Deputy Electrical Inspector (A.O.1) and Assistant Electrical Inspector, Nellore, on receipt of the proceedings from the District Collector, did not look into the issue properly.
18) It is to be noticed that a look at Ex.X.4 reveals that Assistant Electrical Inspector received the proceedings from the District Collector on 26.10.1994. On 02.12.1994 P.W.1 was directed to comply six items to issue certificate. It was also 14 communicated to the District Collector. As seen from Ex.X.5, on 25.04.1995 P.W.1 forwarded a letter to the Deputy Electrical Inspector that he complied with certain requirements, but, with a whisper that Generator was not arranged. Then, the Deputy Electrical Inspector sent a letter in Ex.X.6 on 01.05.1995 to comply with two items before inspection. The copy was also marked to the District Collector. Apart from this, on 03.06.1995 P.W.1 sent a letter to the Deputy Electrical Inspector that he is enclosing the bill pertaining to cinema phones issued by the Culcutta Company, dated 31.09.1995 and requested the Inspector to inspect the theatre as per Ex.X.7.
19) There is no dispute that A.O.2 made an inspection physically on 13.06.1995 and pointed out as many as 22 objections and furnished copy to P.W.1. As seen from the evidence of P.W.1, P.W.4 and P.W.5, they admitted that fire extinguish service is a first condition to grant D-form licence. At this juncture, it is pertinent to refer here Rule-14 and Sub-rule 6 of Rule 8 of Cinema (Regulation).
Rule 14: Certificate: (1)(o) "The electrical inspector of the officer deputed by him shall issue an electrical and fire certificate in form-D to the effect that the enclosure, the cinematograph apparatus and plant, the electrical installation and fire extinguishing appliances and equipments are suitable and in order and fulfill the 15 requirements of those rules; and that the provisions of these rules relating to precautions against the outbreak and spread of fire have been complied with and also a certificate as to the life of the electrical equipment and fitting use threat."
Sub-rule 6 of Rule 8:
"A portable fire extinguisher of the chemical combination pressure type shall be tested by hydraulic pressure every 27 months, by the Electrical Inspector of by an engineering firm or mill authorized in that behalf (by the Electrical Inspector or an officer authorized by him competent to issue D-form certificate) to check whether it can withstand for one minute a pressure of 17.57 Kg/Sq.Cm. and a certificate of such test which shall be valid for 27 months shall be submitted to the Electrical Inspector."
20) So, basically, the D-form certificate can only be issued after testing a fire extinguisher by the Electrical Inspector.
21) As seen from Ex.X9, one Sainadh Engineering Company was authorized to issue fire extinguisher certificate after testing. Looking into the contents of Ex.X.9 and the letter enclosed therewith, it was issued on 01.07.1995, as if P.W.1 produced the fire extinguisher certificate on 01.07.1995. So, all these go to show that though the file was with A.O.1 and A.O.2, but, in fact, for non-production of the fire extinguisher certificate, there was no possibility or probability to A.O.1 and A.O.2 to take steps to issue D-form certificate from their 16 department. The prosecution did not adduce any evidence as on 03.06.1995, 13.06.1995 and 19.06.1995, the necessary things which were supposed to be complied by P.W.1 were complied.
22) Apart from the above, Ex.X.10 discloses certain facts subsequent to the trap. It goes to show that the Deputy Electrical Inspector, Nellore, inspected the theatre of P.W.1 on 23.08.1995 and pointed out 22 defects to be complied by P.W.1 and asked P.W.1 to comply the same. These 22 defects were same as that of the defects that were pointed out by A.O.2 in the inspection made on 13.06.1995. Apart from this, P.W.1 addressed a letter under Ex.X.11 subsequent to the trap regarding the compliance of the defects that he attended 12 defects and made a request to extend time to comply the rest of the defects. So, subsequent to the trap also P.W.1 did not discharge his obligation in complying the defects.
23) From analysation of the above facts and from the admitted correspondence, it is quietly evident that though the issue was pending with A.O.1 and A.O.2, but, in fact, they could not take any steps whatsoever regarding non-compliance of the defects by P.W.1. So, virtually, there was no possibility or probability on their part to take appropriate steps to issue D- form licence to P.W.1. Apart from that, it was evident that A.O.1 and A.O.2 used to make correspondence with P.W.1 from 17 time to time requesting for rectification of certain things. It was quietly evident even from Ex.X.12 at page No.47. It contains the report of R.D.O. that he inspected the premises on 23.07.1995 and there were some defects regarding sitting arrangements, etc. To the said defects, P.W.1 gave an undertaking on 16.09.1995 that he rectified the seating arrangements etc. He further sought for time by giving undertaking to comply the defects and ultimately, after the trap, R.D.O., recommended for D-form licence. It is quietly evident from the District Collector report, dated 25.09.1995 which contains at paga No.99 of the said file. All these go to show that absolutely, as on the date of alleged demand for bribe and as on the date of trap, A.O.1 and A.O.2 were not capable of recommending for issuance of D-form licence. The prosecution, in my considered view, failed to prove the same.
24) Now, coming to the crucial allegations that A.O.1 and A.O.2 demanded bribe of Rs.15,000/- and later, reduced to Rs.12,000/- on different dates, absolutely, P.W.1 did not support the case of the prosecution. He did not state this version as contained in his report. It is altogether different aspect that the learned Special Judge by recording cogent reasons gave finding that P.W.1 purposefully gave false evidence and recommended for prosecution for perjury. Now, 18 this Court has to see as to whether there was legally admissible evidence adduced by the prosecution to prove the alleged demands of bribe made by A.O.1 and A.O.2 on P.W.1 on 03.06.1995, 13.06.1995 and 19.06.1995.
25) Now, coming to the testimony of P.W.1, he did not support the case of the prosecution. His evidence is such that somebody asked him to approach ACB to get the things done. He deposed that neither A.O.1 nor A.O.2 demanded for bribe from him in connection with the licence in this case. On 17 th he went to ACB office, Nellore. He explained to them that there was a delay in issuing licence. The D.S.P., noted down his narration and he put his signature. Contents of report were not read over to him. Ex.P.1 is his signature. The prosecution got declared him as hostile and during the cross examination, he denied the case of the prosecution. So, with regard to the so- called demands made by A.O.1 and A.O.2 prior to the date of trap, P.W.1 did not support the case of the prosecution.
26) Coming to his evidence with regard to the date of trap, he spoken to the fact that during post-trap proceedings, he went to the office of A.O.1 and strait away went to A.O.2. By then, A.O.2 was hurriedly verifying the files and told him that he is busy with his office work and it is not possible for him and while saying so, he went into the room of A.O.1. He further 19 deposed that he was sitting by the side of table of A.O.2. He sat like that for one hour. Afterwards, ACB constable came to him and asked him as to why there was a delay. Then, he (P.W.1) kept the money in the drawer table of A.O.2. After that, he requested A.O.2 to help him. A.O.2 asked him to come at 4-00 P.M. Then, he (P.W.1) came out and informed that he kept the money in the drawer table of A.O.2. Then, pre-arranged signal was given, as relayed. So, as seen from the above, according to the evidence of P.W.1, at the instance of constable, he kept the money in the table drawer of A.O.2.
27) Now, as evident from the evidence of P.W.2, the mediator and P.W.4, the Trap Laying Officer, after relaying pre- arranged signal, they proceeded towards A.O.2 office and A.O.1 and A.O.2 came out and started to proceed on Scooter and on identification, they detained them and interrogated them. When both hand fingers of A.O.2 were tested chemically, it yielded positive result. When both hands fingers of A.O.1 tested chemically, it yielded negative result.
28) Now, as evident from the version of A.O.1, he denied that he received any bribe. There is no dispute that the amount was recovered from the left side table drawer of A.O.2. There was a spontaneous explanation by A.O.2 in the post-trap proceedings when the DSP asked him as to why his both hands 20 yielded positive results that P.W.1 came to him and enquired about his file and by then he was very busy and he went into the chamber of A.O.1 and while going into chamber of A.O.1, his left side table drawer was in open condition and later he came out and found that the left side table drawer papers were in pell- mell condition and he set right the same and after that P.W.1 went away. So, according to A.O.2, he set right the papers which were in pell-mell condition in his left side table drawer. So, the defence of A.O.2 is that as he set right the table drawer, he might have contacted into the phenolphthalein substance. There is no doubt about the recovery of amount from the left side table drawer of A.O.2. A.O.2 even in the post-trap proceedings put forth a probable version.
29) Now, coming to the version of P.W.1 during post- trap proceedings, he was alleged to have made a statement that he met A.O.2 to get the official favour and A.O.2 asked him whether he brought the tainted amount and when he was about handed over the tainted amount to A.O.2, A.O.2 asked him as to whether the amount was kept in cover and further asked him by opening his left side table drawer to keep the amount in the table drawer, as such, at the instance of A.O.2, he kept the amount in the left side table drawer. There is no dispute that A.O.2 did not deal with the tainted amount even according to 21 P.W.1, but, according to him, A.O.2 asked him to keep the amount in the left side table drawer. The version of A.O.2 is that when he went into the chamber of A.O.1 and returned back, he found the left side table drawer contains in pell-mell condition, as such, he adjusted the same.
30) It is to be noticed that the very act of P.W.1 in keeping the amount in the left side table drawer at the alleged instance of A.O.2 is nothing but improbable without handing over the amount to A.O.2 in post-trap proceedings. Even otherwise, the said version was not adhered by P.W.1 during the course of trial. According to him, in the absence of A.O.2 and when A.O.2 went into the chamber of A.O.1 and at the instance of ACB constable, he kept the amount in the left side table drawer of A.O.2. So, the defence of A.O.2 has support from the post-trap proceedings. There is no dispute that A.O.1 did not deal with the tainted amount. The amount was not recovered even from the physical possession of A.O.2. It is not a case where A.O.2 physically dealt with tainted amount. So, the mere recovery of amount from the table drawer of A.O.2 would not mean that A.O.2 dealt with tainted amount.
31) Having regard to the above, this Court is of the considered view that the solitary circumstance that the amount was recovered from the table drawer of A.O.2 is not at all 22 sufficient to prove the allegations of demand. On the other hand, P.W.1 destroyed the case of the prosecution totally by deviating from Ex.P.1 and further deviating from the contents of post-trap proceedings, for which he was ordered to be prosecuted on the allegations of perjury.
32) In the light of the above reasons, this Court is of the considered view that the prosecution before the Court below miserably failed to prove that A.O.1 and A.O.2 demanded P.W.1 and accepted the bribe amount. The prosecution further failed to prove that A.O.1 and A.O.2 obtained undue advantage.
33) The learned Special Judge for SPE & ACB Cases, Nellore, dealt with the evidence on record in proper manner and recorded valid reasons in disbelieving the case of the prosecution and rightly extended an order of acquittal in favour of A.O.1 and A.O.2. Looking into the conduct of P.W.1, the learned Special Judge for SPE & ACB Cases, Nellore, directed the prosecution of P.W.1 for perjury in the light of the peculiar facts and circumstances.
34) Having regard to the above, this Court is of the considered view that basing on the evidence available on record, no other conclusions can be possible than arrived at by the learned Special Judge for SPE & ACB Cases, Nellore, as such, I see no grounds to interfere with the judgment of the trial Court. 23
35) In the result, the Criminal Appeal is dismissed.
36) The Registry is directed to send the copy of the judgment to the Court below along with original records and further the copy of the judgment to the concerned Judicial Magistrate of First Class, where the perjury case against P.W.1 is pending, on or before 24.02.2023.
Consequently, miscellaneous applications pending, if any, shall stand closed.
________________________ JUSTICE A.V. RAVINDRA BABU Dt. 20.02.2023.
PGR 24 THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU CRL. APPEAL NO.1336 OF 2007 Date: 20.02.2023 PGR