Andhra Pradesh High Court - Amravati
Sri. Panchakarla Satyanarayana vs The State Of A.P., Rep. By Inspector Of ... on 21 March, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
****
CRIMINAL APPEAL No.36 OF 2007
Between:
Panchakarla Satyanarayana,
S/o.Veera Raghavaiah,
Aged 56 years, Addl. Asst. Engineer,
(Operations), A.P. Transco,
APEPDCL, Sub-Station 33/11 KV,
T. Narsapuram, W.G. District. .... Appellant
Versus
The State of AP,
Re. by the Inspector of Police,
Anti Corruption Bureau,
Eluru Range, Eluru. .... Respondent
DATE OF JUDGMENT PRONOUNCED : 21.03.2023
SUBMITTED FOR APPROVAL:
HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
1. Whether Reporters of Local Newspapers
may be allowed to see the judgment? Yes/No
2. Whether the copy of judgment may be
marked to Law Reporters/Journals? Yes/No
2. Whether His Lordship wish to see
The fair copy of the judgment? Yes/No
______________________________
A.V.RAVINDRA BABU, J
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AVRB,J
Crl.A. No.36/2007
* HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
+ CRIMINAL APPEAL No.36 OF 2007
% 21.03.2023
# Between:
Panchakarla Satyanarayana,
S/o.Veera Raghavaiah,
Aged 56 years, Addl. Asst. Engineer,
(Operations), A.P. Transco,
APEPDCL, Sub-Station 33/11 KV,
T. Narsapuram, W.G. District. .... Appellant
Versus
The State of AP,
Re. by the Inspector of Police,
Anti Corruption Bureau,
Eluru Range, Eluru. .... Respondent
! Counsel for the Appellant : Sri N.V. Sumanth
Learned Counsel.
^ Counsel for the Respondent : Smt. A. Gayathri Reddy,
Learned Standing Counsel-
cum-Special Public Prosecutor
for ACB.
< Gist:
> Head Note:
? Cases referred:
1. (2022) 4 SCC 574
2. (2017) 8 SCC 136
3. (2015) 10 SCC 152
4. (2009) 6 SCC 587
5. 1996 (2) APLJ 349 (HC)
6. (2022) SCC OnLine SC 1724
This Court made the following:
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AVRB,J
Crl.A. No.36/2007
HON'BLE SRI JUSTICE A.V.RAVINDRA BABU
CRIMINAL APPEAL No.36 OF 2007
JUDGMENT:
This Criminal Appeal, under Section 374(5) of the Code of Criminal Procedure, 1973 (for short, ‗the Cr.P.C'), is filed by the appellant, who was the Accused Officer (AO) in Calendar Case No.9 of 2001, on the file of the Court of Special Judge for SPE and ACB Cases, Vijayawada (for short, ‗the learned Special Judge'), challenging the judgment, dated 19.12.2006, where under the learned Special Judge found the AO guilty of the charges under Sections 7 and 13(2) R/w.13(1)(d) of the Prevention of the Corruption Act, 1988 (for short, ‗the PC Act'), accordingly convicted him under Section 248(2) Cr.P.C and, after questioning him about the quantum of sentence, sentenced him to undergo Rigorous Imprisonment for two years and to pay a fine of Rs.5,000/- in default to suffer Simple Imprisonment for three months for the charge under Section 7 of the PC Act and further sentenced him to undergo Rigorous Imprisonment for two years and to pay a fine of Rs.5,000/- in default to undergo Simple Imprisonment for three months for the charge under Section 13(2) R/w.13(1)(d) of the PC Act and that both the substantive 4 AVRB,J Crl.A. No.36/2007 sentences shall run concurrently. MO.3 cash of Rs.4,000/- shall be returned to PW.1 and MOs.1, 2, 4 and 5 shall be destroyed after appeal time is over.
2. The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court, for the sake of convenience.
3. The State, represented by Inspector of Police, ACB, Eluru Range, Eluru, West Godavari District filed charge sheet pertaining to Crime No.16/ACB-RCT-EWG/99 of ACB, Eluru Range, Eluru alleging the offences under Sections 7 and 13(2) R/w. Section 13(1)(d) of the PC Act. The case of the prosecution, in brief, as per the charge sheet is as follows:
Sri P. Satyanarayana, S/o. Veera Raghavaiah, AO, worked as Additional Assistant Engineer (Operations), A.P. TRANSCO, Andhra Pradesh Eastern Power Distribution Company Limited (APEPDCL), Sub-Station 33/11 KV, T. Narsapuram, West Godavari District. He is a ‗Public Servant' within the meaning of Section 2(c) of the PC Act.
Sri Thota Peddi Raju (LW.1), S/o. Venkanna, resident of Tedlam Village, T. Narsapuram Mandal, West Godavari District is working as Head Master in M.P. Elementary School, Kethavaram, 5 AVRB,J Crl.A. No.36/2007 West Godavari District. Son of LW.1 is having agricultural lands at Sriramavaram, H/o. Tedlam village and he dug a bore well in the lands and paid Rs.50,620/- during 1996 through Andhra Bank Demand Draft, as per the estimation made by AO for electrical service connection to the bore well dug in the fields of his son. LW.1 roamed around the office of AO for the above electrical service connection. He was informed that it would be given on priority basis. Subsequently, LW.1, on coming to know that agricultural service connection was sanctioned to his son, on priority basis, met the AO at his residence in the morning on 20.10.1999 and asked the AO about the service connection. AO informed him that electrical service connection was sanctioned to his son on priority basis and that the connected material has to be drawn and demanded Rs.5,000/- to give service connection to the bore well of his son. When LW.1 pleaded his inability to pay the demanded bribe amount, the AO reduced it to Rs.4,000/-. When LW.1 intimated to AO that he had no money and informed his financial constraints, AO asked him to pay the same after receiving his (PW.1's) salary. Therefore, LW.1 reluctantly agreed to pay the bribe to AO. He went to the office of Deputy Superintendent of Police (DSP), ACB on 30.10.1999 and presented a report to the DSP with a request to take action. The ACB officials 6 AVRB,J Crl.A. No.36/2007 registered his report as a case in the aforesaid Crime and took up investigation.
On 02.11.1999 at 06:15 a.m. AO was trapped by LW.8, DSP, ACB, when he further demanded and accepted the bribe of Rs.4,000/- at his residence from LW.1 for doing official favour in giving service connection to the bore well of his son. On seeing the trap party, AO tried to run away from his house with the tainted amount. Trap party caught him and recovered the tainted amount from his right hand. Serial numbers of the tainted amount were found tallied with the serial numbers of the currency notes produced by LW.1 during the pre trap. The chemical test conducted to the right hand fingers of AO yielded positive result and there was no change relating to the left hand fingers of AO. The DSP, ACB seized the tainted amount and relevant records from the office of AO. He arrested the AO and released him on bail on self surety. The act of the AO would attract the offences punishable under Sections 7 and 13(2) R/w. Section 13(1)(d) of the PC Act.
The A.P. TRANSCO being the competent authority to remove the AO, after examination of the material sent by the ACB and on application of mind, accorded sanction to prosecute the AO for the 7 AVRB,J Crl.A. No.36/2007 offences under Sections 7 and 13(2) R/w. Section 13(1)(d) of the PC Act. Hence, the charge sheet.
4. The learned Special Judge took cognizance of the case under the above provisions of law and issued process against the AO. After appearance of AO before the Court below, copies of documents were furnished to him. Later, the learned Special Judge, by following the procedure relating to warrant cases triable by the Magistrate, framed charges under Sections 7 and 13(2) R/w. 13(1)(d) of the PC Act against the AO, read over and explained the same to him in Telugu for which he pleaded not guilty and claimed to be tried.
5. To bring home the guilt of the AO, the prosecution before the Court below, examined PWs.1 to 6 and marked Exs.P-1 to P-14 and further MOs.1 to 5 were marked.
6. After closure of the evidence of the prosecution, AO was examined under Section 313 Cr.P.C with reference to the incriminating circumstances appearing in the evidence let in by the prosecution, for which he denied the same and got filed a written statement and the substance of the case of AO in terms of his defence is as follows:
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7. AO found an illegal service connection drawn by the son of PW.1 directly from the pole without any valid service connection. Hence, he made the son of PW.1 to pay penalty of Rs.5,000/- on 29.10.1996 along with other charges as such the said service connection was regularized. Accordingly, SC No.210 was allotted. Hence, PW.1 and his son bore grudge against him and implicated in the false case. Before his joining at Narsapuram on 01.07.1995, PW.2 applied for service connection of 7.5 HP in the year 1992. It was in seriatim by the time he took charge as Additional Assistant Engineer at T.Narsapuram. He prepared the estimation on 08.02.1996 and after its sanction, PW.2 paid service connection charges by way of DD. Subsequently, ban was imposed by the Government. After lifting of the ban, he has drawn the material regarding service connection of PW.2 and deputed his Assistant Lineman - J.V.Ramana Murthy to verify physically as to where the material has to be transported and in turn he reported that already PW.2 was granted SC No.210 for the bore well already existing. Hence, he directed J.V.Ramana Murthy to call PW.1 and his son. They came on 05.07.1999. He asked them whether they are ready to take service connection or surrender the material which was already drawn for which they requested him to allot service connection and material sanctioned to the well of wife of 9 AVRB,J Crl.A. No.36/2007 PW.1, which is at a distance of half K.M. away from the land of PW.2. Then, he informed them that it is not possible as it is against the Rules. They picked up quarrel and made a galata in his office and left the office angrily. PW.2 was having only one bore well for which SC No.210 was in existence. He did not have any other bore well for taking fresh connection. That is why his request was refused by AO. On the date of trap, while he was in his house, PW.1 called him and when he questioned about his visit, PW.1 requested him to give electrical service connection in the name of his son in the land of his wife and suddenly picked up a bundle of currency notes and forcibly kept it in his right hand and ran away in spite of his calling. Then, he chased him up to the gate then he was intercepted by 7 or 8 officials to whom he spontaneously represented that he never demanded or accepted any bribe. Then, the DSP dictated some proceedings to one of the officials.
8. In furtherance of the defence, AO examined DWs.1 to 5. The documentary evidence that was let in by the AO before the Court below was Exs.X-1 to X.10.
9. The learned Special Judge, on hearing both sides and after considering the oral and documentary evidence on record, found 10 AVRB,J Crl.A. No.36/2007 the AO guilty of the charges and accordingly convicted and sentenced him as above.
10. Felt aggrieved of the same, the unsuccessful AO in C.C. No.9 of 2001, filed the present Criminal Appeal.
11. Now, in deciding this Criminal Appeal, the points that arise for consideration are as follows:
1) Whether the prosecution before the Court below has proved that AO is a public servant within the meaning of Section 2(c) of the PC Act and whether the prosecution obtained a valid sanction to prosecute him for the charges framed?
2) Whether the prosecution before the Court below has proved that the process relating to electrical service connection to the lands of PW.2 was pending with AO on 20.10.1999 i.e., the alleged date of demand of bribe and on the date of trap i.e., on 02.11.1999?
3) Whether the prosecution before the Court below has proved that AO demanded PW.1 for bribe of Rs.5,000/-
and later reduced it to Rs.4,000/- and in pursuance of the said demand on 20.10.1999 and 02.11.1999 11 AVRB,J Crl.A. No.36/2007 accepted the bribe amount from PW.1 to do official favour?
4) Whether the prosecution has proved before the Court below charges framed against the AO beyond reasonable doubt and whether there are any grounds to interfere with the judgment of the learned Special Judge?
12. Sri N.V. Sumanth, learned counsel for the appellant, would contend first, briefly, narrating the case of the prosecution to the effect that the prosecution alleged that the son of PW.1 in the year 1992 made an application with Additional Assistant Engineer, AP TRANSCO, seeking to give electricity service connection to the bore well and paid necessary charges to a tune of Rs.50,620/- in 1996 and as there was a ban during the relevant period, electricity service connection to the bore well sanction order was made in the year 1999 and that according to the case of PW.1, when he met the AO on 20.10.1999 he demanded bribe of Rs.5,000/- and later reduced it to Rs.4,000/- and asked him to pay the demanded bribe immediately after receipt of the salary and that on 02.11.1999 trap was laid and that trap was said to be successful. He would strenuously contend that as on 20.10.1999 and on 12 AVRB,J Crl.A. No.36/2007 02.11.1999 there was no possibility for the AO to give electricity service connection, as sought for by PW.1 in the lands of PW.2, for the reason that already PW.2 was having unauthorized service connection to the well which was later regularized with SC No.210. So, when there was only one bore well located in the fields of PW.2, where was the question of giving electricity connection, though the sanction order was made. He further contended that AO got these facts verified and in July, 1999 summoned PWs.1 and 2 and asked to show the bore well for giving electricity service connection for which they told AO that the wife of PW.1 has lands far away from the land of PW.2 and they insisted AO to provide service connection in the lands of wife of PW.1, for which AO informed them that it is not permissible as such they picked up galata at the office of AO and went away. So, they developed grudge against AO and falsely implicated him. He would further submit that it was elicited from the mouth of PWs.1 and 2 that already there was a bore well with SC No.210 in the lands of PW.2 which was on account of regularization of the said electricity connection when PW.2 unauthorizedly tapped the electricity from the overhead lines, AO was responsible for imposition of penalty of Rs.5,000/- way back in the year 1996. So, that was another reason for PWs.1 and 2 to bore grudge against AO. 13
AVRB,J Crl.A. No.36/2007
13. He would contend that to probabilize the defence theory, AO examined DWs.1 to 5 and, in support of his contentions, got marked Exs.X-1 to X-10. AO filed a detailed written statement before the Court below and let in evidence to probabilize his contentions but the learned Special Judge erroneously held that official favour in respect of the work of PW.2 was pending with AO as on the date of trap. In support of his contentions, he relied upon Ex.X-6 and annexures thereof. The voluminous oral and documentary evidence on record produced by the AO is in tune with his defence that as already PW.2 had service connection, AO was not able to comply his request contrary to the Rules.
14. He would further contend that in respect of the alleged demand for bribe of Rs.5,000/- and subsequent reduction of the same on 20.10.1999 the evidence of PW.1 remained uncorroborated. To prove that PW.1 was of such a litigant character, necessary cross-examination was done of PW.1 and he admitted certain lapses in discharge of his official duties and denied something and ultimately AO was able to prove before the Court below that PW.1 was also facing enquiry with regard to some serious administrative lapses. The ACB officials before laying the trap did not conduct preliminary enquiry properly. If they have 14 AVRB,J Crl.A. No.36/2007 conducted preliminary enquiry properly, they would not have laid the trap against AO. So, they did not ascertain the antecedents of PW.1 properly. AO, in fact, was carrying good reputation in the eyes of public, as admitted by PWs.1 and 2 during the course of cross-examination. After trap hundreds of villagers came to the rescue of AO stating that PW.1 falsely implicated AO with deliberate motive. As PW.1 was of a litigant character and developed grudge against AO, it is un-safe to believe the evidence of PW.1 with regard to the allegations that AO demanded him on 20.10.1999 to pay the bribe of Rs.5,000/- and later reduced it to Rs.4,000/-. Even PW.3 - mediator was a stock witness to ACB, who admitted in half dozen cases he acted as mediator in the trap cases as such his evidence also does not carry any weight.
15. With regard to the allegations that on 02.11.1999, during the post trap proceedings, AO demanded PW.1 to pay the bribe amount and accepted the same, he would contend that, as admitted by PW.1 in cross-examination, during the post trap proceedings, when the DSP confronted with him as to what happened during the post trap, when he went into the house of AO, PW.1 replied that he called the AO and then AO came out and he (PW.1) asked about his electricity service connection and 15 AVRB,J Crl.A. No.36/2007 handed over an amount of Rs.4,000/- to AO and then AO took the amount with his right hand. In the post trap, PW.1 did not disclose that on further demand, he paid the amount of Rs.4,000/- to AO. In support of his contention, learned counsel for the appellant invited the attention of this Court to Ex.P-7, copy of the post trap proceedings available in the paper book at Page No.72, and further invited the attention of this Court to the relevant version of AO at Page No.75 of the paper book. So, it goes to show that PW.1 called AO outside and requested for service connection and gave Rs.4,000/- as bribe to AO without any further demand. The case of the prosecution is specific that the Trap Laying Officer during the pre trap proceedings instructed PW.1 to pay the proposed bribe of Rs.4,000/- to AO only on further demand. So, when PW.1 acted contrary to the instructions, Trap Laying Officer did not bother to question PW.1 as to why he could pay the bribe of Rs.4,000/- to AO without any demand. The defence theory is that PW.1 called the AO to verandah, asked about his service connection and kept the wade of currency notes in the right hand of AO and went out and within no time, the ACB officials came there. The defence theory is also that the true version of AO was not recorded in Ex.P-7. So, even according to the evidence of PW.1 in the post trap, there was no demand on 16 AVRB,J Crl.A. No.36/2007 02.11.1999. However, without any basis from the record, PW.1 deposed as if during the post trap on 02.11.1999, AO demanded him to pay bribe of Rs.4,000/-. So, it is an omission which is not born out by Ex.P-7 post trap proceedings. So, when Ex.P-7 did not disclose the demand, which is a sine-quo-non to establish the guilt under Sections 7 and 13(2) R/w. 13(1)(d) of the PC Act, the evidence of PW.1 without any basis is liable to be disbelieved. If the Court disbelieves the evidence of PW.1 in this regard, the defence theory is quite probable. It is un-safe to believe the evidence of PW.1 with regard to the demand, dated 20.10.1999 on account of the fact that he and PW.2 developed grudge against AO. PW.3, the mediator, was not a witness to the conversation between PW.1 and AO. So, AO had to probabilize the defence theory by utilizing the opportunity for cross-examination and he was successful in probabilizing his contentions. Learned Special Judge erroneously believed the case of the prosecution. The prosecution miserably failed to establish the essential ingredients of Sections 7 and 13(2) R/w.13(1)(d) of the PC Act. The AO was able to probabilize his defence theory by cross-examining the prosecution witnesses and by letting evidence. The evidence on record entitles the AO to claim benefit of doubt as such Appeal is liable to be allowed exonerating the AO of the charges.
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16. Learned counsel for the appellant in support of his contentions relied upon the decisions of the Hon'ble Apex Court in K. Shanthamma v. State of Telangana1, Mukhtiar Singh v. State of Punjab2, P. Satyanarayana Murthy v. District Inspector of Police, State of A.P. and another3 and A. Subair v. State of Kerala4.
17. Smt. A. Gayathri Reddy, learned Standing Counsel-cum- Special Public Prosecutor, appearing for the respondent-State, would canvass the contentions in accordance with the allegations of the prosecution. She would strenuously contend that there is no dispute about the application made by PW.2 under the cover of Ex.P-2 way back in the year 1992 seeking 7.5 HP single phase service connection to the bore well. He also addressed Ex.P-3 letter. The prosecution did not dispute that on account of the ban imposed in the years 1997-98, the Electricity Department could not process the request of PW.2. There is no dispute that in the year 1999, the electricity service connection was sanctioned to PW.2. There is also no dispute that in furtherance of the request of the officials of AP TRANSCO, PW.2 made payment of more than 1 (2022) 4 SCC 574 2 (2017) 8 SCC 136 3 (2015) 10 SCC 152 4 (2009) 6 SCC 587 18 AVRB,J Crl.A. No.36/2007 Rs.50,000/- towards charges under different counts. In fact, the prosecution is not disputing the fact that subsequent to 1996, after payment of necessary charges, PW.2 was alleged to have got service connection to the bore well in his lands unauthorizedly for which he was imposed with fine of Rs.5,000/- by the Electricity officials and further service connection, which he got unauthorizedly, was regularized with SC No.210. However, PW.2 sought for 7.5 HP service connection with single phase. In fact, lump sum amount was collected from PW.2 towards the material involved in the issue. When the electricity service connection was regularized, as regards the un-authorized thing done by PW.2, only Rs.5,000/- was collected towards above and nothing was collected towards purchase of the material etc. The trial Court disbelieved the defence theory that PWs.1 and 2 insisted AO to provide the new service connection to the lands of the wife of PW.1, which is far away from the lands of PW.2. The trial Court with cogent reasons disbelieved the evidence let in by the AO. She would further submit that when PW.2 was sanctioned service connection in and around July, 1999 and when PW.2 had already service connection, AO was not supposed to keep quiet. In fact, there was no problem for the AO to provide service connection to PW.2 as requested i.e., 7.5 HP service connection with single 19 AVRB,J Crl.A. No.36/2007 phase. If he was not capable of doing that thing, he ought to have addressed a letter to his superiors seeking instructions. Some how or the other the work relating to PW.2 was rightly held to be pending with AO as held by the trial Court with cogent reasons. She invited the attention of this Court to the documents under Ex.P-11 relating to estimates and work order relating to PW.2 and further Ex.P-14 to contend that to grant service connection to PW.2 in pursuance of request made in Exs.P-2 and P-3 and subsequent payments, certain things were to be complied regarding erection of poles etc. So, the AO did not attend all these things. So, the contention of AO that no official work was pending cannot stand to any reason.
18. She would further argue that when the AO failed to probabilize his defence theory that PWs.1 and 2 developed grudge against him, the Court below rightly believed the evidence of PWs.1 and 2 with regard to the fact that AO failed to prove the ill- motive against PWs.1 and 2. Merely because PW.1 indulged in certain lapses, AO cannot seek an order of acquittal of prosecuting PW.1 as a litigant person. The Court below rightly upheld the contentions raised by the AO with appropriate reasons. PW.1 categorically deposed about the demand made in the post trap. 20
AVRB,J Crl.A. No.36/2007 The mediator and the Investigating Officer were not cross- examined with regard to the so called improvements made by PW.1 during the course of chief-examination. She would further submit that the Court may look into the original post trap proceedings to arrive at a just conclusion of the case, as she had only translated re-typed version. She would further contend that the contention of the AO that PW.1 thrust the amount into his right hand and went out cannot stand to any reason. The defence of the AO suffers with improbabilities. The learned Special Judge rightly disbelieved the case of the AO as such the Criminal Appeal is liable to be dismissed.
19. Learned counsel for the appellant, during the course of reply, would contend that PW.1 did not disclose in Ex.P-1 the fact that previously PW.2 obtained electricity to his bore well unauthorizedly, imposed with fine of Rs.5,000/- and later it was regularized. If these things were disclosed in Ex.P-1, the Trap Laying Officer would have been hesitant to lay the trap against AO. When none were present in the house of AO at the time of trap, AO had to probabilize his defence theory basing on the preponderance of probabilities only. When Ex.P-7 did not disclose that he paid the amount on further demand and when there was a version from AO 21 AVRB,J Crl.A. No.36/2007 in the post trap that PW.1 kept wade of currency notes in his right hand without any demand, the defence theory is quite probable as such the contentions raised by learned Special Public Prosecutor deserves no merits as such the Appeal is liable to be allowed.
20. POINT No.1: The prosecution alleged that as on the date of trap and prior to the trap, AO was working as Additional Assistant Engineer (Operations), AP TRANSCO, APEPDCL, Sub-Station 33/11 KV, T. Narsapuram. The above said fact was never in dispute. With regard to the sanction under Section 19 of the PC Act, the case of the prosecution is that the ACB officials obtained Ex.P-9 - sanction order issued by the Managing Director, APEPDCL, to prosecute the AO. In support of the said contention, prosecution examined PW.4.
21. Coming to the evidence of PW.4, as on the date of evidence, he was working as Personal Officer, APEPDCL, Visakhapatnam. He was directed by his office to give evidence. Ex.X-1 is the attested copy of authorization letter of Chief General Manager, HRD. He knows Y. Gopala Krishna Murthy, Managing Director, under whom he worked during the year 2000-2001. He knows his hand writing. Their office received a file relating to prosecution sanction order against AO from AP TRANSCO and after 22 AVRB,J Crl.A. No.36/2007 considering the material, the then Personal Officer put up office note, dated 17.03.2001. File was moved to Assistant Secretary, Deputy Secretary, Chief Engineer, HRD and MD, APEPDCL, the authority after considering the material i.e., FIR, Mediators report, statements of the witnesses and on application of mind issued prosecution sanction order against AO. Y. Gopala Krishna Murthy, Managing Director, APEPDCL, issued the prosecution sanction order. Ex.P-9 is the proceedings of the Managing Director. During cross-examination, he deposed that their office received specimen sanction order along with the covering letter. He denied that without application of mind, in a casual manner, Ex.P-9 was issued.
22. The learned Special Judge regarding this point gave finding that PW.4 was conversant with the hand writing and signature of Y. Gopala Krishna Murthy, under whom he worked during the relevant period. Learned Special Judge relying upon the decision of this Court in CBI/SPE, Hyderabad v. P. Muthuraman5, upheld the contention of the prosecution. Though a contention is raised in the grounds of Appeal herein that there was mechanical issuance of sanction order but, during the course of hearing of the Appeal, 5 1996 (2) APLJ 349 (HC) 23 AVRB,J Crl.A. No.36/2007 this aspect is not at all agitated. However, in view of sanction under Section 19 of the PC Act and as the trial Court upheld the contention of the prosecution and as the Appeal is under challenge, it is for this appellate Court to look into the said aspect. As seen from Ex.P-9, it shows that the Managing Director, EPCPDCL, Visakhapatnam looked into the allegations against the AO right from the report of PW.1 and on application of mind decided to issue sanction. Para No.6 of Ex.P-9 quietly shows that the sanctioning authority examined FIR, Mediators report, statements of the witnesses and applied its mind and issued the sanction order. Merely because there was a draft sanction order forwarded to the authority, it does not mean that without application of mind Ex.P-9 was issued. Having regard to the over all facts and circumstances, this Court is of the considered view that the AO was a public servant within the meaning of Section 2(c) of the PC Act as on the date of trap and there was a valid sanction under Ex.P-9 issued by the sanctioning authority to prosecute the AO for the charges under Sections 7 and 13(2) R/w. 13(1)(d) of the PC Act.
23. POINT Nos.2 to 4: The case of the prosecution is that on 20.10.1999 and 02.11.1999 AO demanded bribe from PW.1 24 AVRB,J Crl.A. No.36/2007 regarding the electricity service connection to be given to the son of PW.2 in his lands i.e., to do official favour and accordingly accepted the bribe amount.
24. Firstly, I proceed to deal with the case of the prosecution as regards the pendency of the official favour as alleged by the prosecution as on 20.10.1999 i.e., the first date of demand of bribe and 02.11.1999, the date of trap. Firstly, I would like to refer here the substance of the evidence available on record adduced by the prosecution to prove this aspect.
25. PW.1 deposed that his son has agricultural lands at Sreeramavaram, H/o.Tedlam Village and he dug a bore well in his lands. In the year 1992, his son submitted an application to Additional Assistant Engineer, AP TRANSCO, T.Narsapuram for electrical service connection to the bore well. As per the estimation of TRANSCO, his son paid Rs.50,620/- in March, 1996 by way of demand draft. He and his son used to roam around the office of Assistant Electrical Engineer, T. Narsapuram for allotment of service connection. On one occasion, the AEE i.e., the AO told him that electrical service connection will be given to his son on priority basis. In October, 1999 he came to know that the agricultural service connection was sanctioned to his son on 25 AVRB,J Crl.A. No.36/2007 priority. On 20.10.1999 during morning he went to the residence of AO and asked about their agricultural service connection. AO intimated to him that it was sanctioned and he demanded a sum of Rs.5,000/- bribe in order to draw the connected material. He was informed that unless the bribe amount is paid, his son would not get the agricultural service connection to the bore well. He pleaded his inability to pay the demanded bribe and on his request, AO reduced the amount to Rs.4,000/-. When he informed to AO that he was not having any money and he further informed his financial position, AO asked him that as he is a salaried person after receiving the salary to pay the demanded bribe amount on 02.11.1999 at his house. He reluctantly agreed to pay the demanded bribe amount as there was no option. On 30.10.1999 he visited the office of DSP, ACB and presented a report. Ex.P-1 is his written report, dated 30.10.1999 with his own hand writing. He was asked by DSP, ACB to come to his office on 02.11.1999 at 02:00 a.m. along with the proposed bribe amount of Rs.4,000/-. He further testified that he went to the office of DSP and spoken about the facts relating to pre trap. His evidence in this regard will be discussed at appropriate places. Insofar as the post trap proceedings is concerned, the evidence of him on material aspects is that during the post trap, he went to the house 26 AVRB,J Crl.A. No.36/2007 of AO at about 06:15 a.m. He called the AO, who was in the house. Then, he came out into verandah. He enquired AO about the pending agricultural service connection. AO asked him as to whether he brought the demanded bribe. He gave a positive reply. He took the amount from his pocket and gave it to AO and AO received the amount with his right hand. Then, he came out and gave the pre arranged signal to the trap party. The trap party members came to the gate of the house of AO, AO attempted to escape and they caught hold of him. He showed the AO to DSP. DSP instructed him to wait outside. After one or two hours, he was called by DSP. On enquiry, he told to DSP as to what was happened.
26. PW.2, son of PW.1, deposed that he dug bore well in his land at Sreeramapuram. During the year 1992, he applied for agricultural service connection to his bore well. Ex.P-2 is his application dated nil submitted in duplicate. During the year 1996, he submitted his representation requesting him to prepare estimation. Ex.P-3 is the letter, dated 05.02.1996. After receiving intimation, they paid Rs.50,620/- during the year 1996 by way of demand draft. As per the estimation, he never approached the office of AO after Ex.P-3. He was told by his father during March 27 AVRB,J Crl.A. No.36/2007 or April, 1999 that they were sanctioned electrical service connection. On 20.10.1999, he came to know through his father that AO demanded bribe of Rs.5,000/- and at his request it was reduced to Rs.4,000/- and that it should be given on 02.11.1999. He came to know that AO was trapped by ACB officials on 02.11.1999.
27. PW.3 is the mediator to the pre trap and post trap proceedings and his evidence with regard to the post trap is that in pursuance of the instructions in the pre trap proceedings, PW.1 proceeded to the house of AO and at 06:15 a.m., they received pre- arranged signal and they rushed to the house of AO and DSP asked PW.1 to wait outside and while entering into the house of AO, they found a wad of currency notes in the right hand of AO and AO due to confusion was about to move. The Inspector, ACB caught hold of the hand wrist of AO and the chemical test conducted to the right hand fingers of AO yielded positive result. The version of PW.1 as well as the AO was reduced into writing to the post trap proceedings. They served copy of Ex.P-7, post trap proceedings, on the AO.
28. The evidence of PW.5, Inspector of Police, ACB relating to his part of investigation regarding pendency of the official favour is 28 AVRB,J Crl.A. No.36/2007 that during the course of investigation, on the date of trap, he proceeded to the office of AO, as per the instructions of DSP and seized the file containing Exs.P-2 and P-3 and Ex.P-11 is the file relating to estimates work order issued in favour of PW.2. Ex.P-12 is the DD Register in the office of AO. Ex.P-13 is the requisition book for issuance of material and Ex.P-14 is the Annexure No.III showing the details of ORC paid agricultural loads.
29. The evidence of PW.6, Trap Laying Officer, regarding the post trap proceeding is similar as that of the evidence of the mediator i.e., PW.3.
30. Apart from the above evidence let in by the prosecution, the AO also brought in some documents to disprove the allegations against him and during the course of cross-examination of PW.1, Exs.X-2 to X-5 are marked. Exs.X-2 to X-5 are demand draft vouchers for Rs.135/-, Rs.60, Rs.330/- and Rs.5,015/- respectively for obtaining DDs in favour of Divisional Electrical Engineer (Operations), Eluru, dated 29.10.1996, which were scribed by him in his hand writing on Andhra Bank DD applications. These documents were marked during the further cross-examination of PW.1. Needless to point out here, Ex.X-1 was marked during the course of evidence of PW.4, which was no other 29 AVRB,J Crl.A. No.36/2007 than the authorization to him to give evidence. Apart from Ex.X-2 to X-5, the AO, during the course of examination of DW.1 got marked Ex.X-6, the attested xerox copy of the report of ADE - S. Venkateswara Rao, dated 23.11.1999 and Ex.X-6 is enclosed with the report of VAO. He further got marked Ex.X-7, attesting xerox copy of the proceedings issued by the Chief Engineer, Vijayawada relating to imposition of ban on releasing of agricultural service connection during the relevant period. The learned Special Public Prosecutor got marked Ex.X-8, his covering letter, dated 20.06.2006, during cross-examination of DW.1 enclosed with Exs.X-6 and X-7 bearing his signature. He further got marked Ex.X-9, the letter dated nil, addressed by him to the Court seeking some more time to produce the documents during cross- examination of DW.1. During the evidence of DW.4, Ex.X.10, the letter of the then MPDO, T. Narsapuram along with the file relating to PW.1 was marked.
31. As seen from Ex.P-1, it is a written report by PW.1 alleging that after he came to know that the electricity service connection in respect of the request of his son was granted on priority basis, he met the AO at his house on 20.10.1999 morning and enquired about it and then AO demanded to pay bribe of Rs.5,000/- to draw 30 AVRB,J Crl.A. No.36/2007 the material pertaining to the electricity service connection and if that amount is paid then only service connection would be issued and when he expressed his inability on the ground that already years were elapsed from the date of request, he reduced it to Rs.4,000/- and when he further expressed his difficulty on account of the financial constraints, he told him that he is getting salary and after receipt of the salary, that amount can be paid.
32. As can be seen from Ex.P-2, the Schedule-I application cum agreement for supply of electricity in the name of son of PW.1 i.e., PW.2 namely T. Suresh Kumar, it was dated 05.03.1992. It was made to give electricity connection for the purpose of agriculture in RS No.200/3 Sriramavaram, H/o.Tedlam Village. There was an endorsement by the concerned Village Assistant, dated 05.10.1999, certifying that in RS No.200/3 in an extent of Ac.0.96 cents applicant dug a bore well as such there is no objection to give the electricity service connection. Ex.P-3 is the letter made by PW.3 to Additional Assistant Engineer (Operations), T.Narsapuram, Electricity, stating that on 05.03.1992 he made an application for electricity service connection to the agricultural bore well so as to get 7.5 HP with single phase and that he is ready to pay the necessary charges in accordance with the Rules. There 31 AVRB,J Crl.A. No.36/2007 is no dispute about the genuinity of Exs.P-2 and P-3. Further, Ex.P-11 is the file containing estimates and work order relating to PW.2. It is in pursuance of the said estimates a sum of Rs.50,620/- was said to be paid towards the connection charges and it is also not in dispute.
33. It becomes necessary now to specify here elaborately as to how the electricity service connection to the lands of PW.2 was to be carried out for better appreciation in the light of the contentions raised by the AO. According to Ex.P-11, it is the letter dated 15.02.1996 from the AP State Electricity Board stating that the total estimated amount is Rs.61,620/- and material portion is Rs.21,884/- plus Rs.23,573/- and labour portion is Rs.5,851/-. Ultimately, PW.2 was requested to pay only Rs.50,620/- and according to the letter, dated 27.02.1996, in Ex.P-11 made up file, an amount of Rs.11,000/- is exempted towards the Board share. Therefore, ultimately Rs.50,620/- was the amount payable by PW.2 and the said amount was paid, which is not in dispute. Coming to the nature of things that are to be complied in providing the service connection as sought for by PW.2 as evident from Ex.P- 11 file, there was a proposal for 1) erection of 6.3 KV line with 7/2.11 ACSR over 8 M PSCC poles at 110M span, 2) Erection of 15 32 AVRB,J Crl.A. No.36/2007 KVA Tr. Oil Immersed and 3) erection of meter equipment. Further, the point of supply was to tap the existing H.T. Lines shown in the sketch. As seen from Ex.P-12, the DD Register of AO there was an entry opposite to the name of PW.2 - T. Suresh Kumar to the effect for a sum of Rs.50,620/-, the DD was taken on 25.03.1996 bearing DD No.794404 and it was said to be received on 25.04.1996. So, either by March, 1996 or April, 1996, PW.2 was able to comply the payment of necessary charges to a tune of Rs.50,620/-. Admittedly, on account of the ban relating to giving agricultural service connections under Ex.X-7, there was delay from 1996-1998, as the case may be, in complying the request of PW.2. The complainant did not blame anybody as regards this delay. The case of the prosecution is that complainant was informed that the request relating to service connection of PW.2 would be done on priority basis. So, there is no dispute that till the middle of 1999, PWs.1 and 2 waited for the electricity service connection.
34. In the light of the defence of AO, which is evident from the cross-examination of PWs.1 and 2 and by virtue of Exs.X-2 to X-5, it appears that after the payment of necessary charges by PW.2 with regard to his request made in Exs.P-2 and P-3, PW.2 got 33 AVRB,J Crl.A. No.36/2007 electricity to his bore well unauthorizedly and in that connection according to AO, fine of Rs.5,000/- was imposed and after that the said unauthorized service connection was regularized and the connection number is said to be 210. AO also contended that PW.1 filed a false report under Ex.P-1 against him as he was responsible for imposition of fine against the son of PW.2 which will be discussed hereinafter at appropriate stages to decide as to whether there was any reason for PW.1 to implicate AO falsely.
35. Now, it is appropriate to look into the relevant cross- examination part of PWs.1 and 2, as it is the contention of AO that already PW.2 had a service connection vide No.210, there was a difficulty in giving newly sanctioned service connection etc. PW.1 during cross-examination deposed that during the year 1992 after digging the bore well, his son applied for agricultural service connection. He denied that his son has unauthorizedly availed electrical service connection without the knowledge of the office of AO and used electrical consumption for agricultural purpose in 1996. He does not remember whether AO was the Additional Assistant Engineer to T.Narsapuram at the time of submitting the application in the year 1992. He cannot say that AO joined as AAE to T.Narsapuram on 01.07.1995. He does not know that after AO 34 AVRB,J Crl.A. No.36/2007 joined in T. Narsapuram, during the course of his enquiries, he found that his son unauthorizedly availed agricultural service connection to his land as such imposed penalty of Rs.5,000/- and other charges and regularized their service connection after payment of necessary charges as per Rules. It is true that after AO took charge, the estimation in respect of their agricultural service connection was sanctioned. The agricultural service connection number allotted to his son is 210. He did not state in Ex.P-1 or when he was examined how SC No.210 was allotted to his son. He does not know that after lifting of the ban and after his son's service connection was sanctioned on priority basis, AO has drawn the connected material in September, 1999 and deputed Assistant Lineman - J.V.Ramana Murthy to verify physically as to where the material has to be transported and that on verification, J.V.Ramana Murthy reiterated that his son was granted SC No.210 for the bore well already existed and there was no other bore well and that AO deputed his person to secure the presence of his son. He does not remember whether he (PW.1) and his son visited the office of AO on 15.10.1999. His wife has lands in Survey No.145/1, 2 & 3 which is at a distance of more than half kilometer. He denied that he and his son went to the office of AO on 15.07.1999 and AO asked them whether they are ready to take 35 AVRB,J Crl.A. No.36/2007 the service connection or to surrender the material, which was already drawn for the service connection, and that then he requested the AO to allot the service connection and the material sanctioned to it in the lands of his wife where they proposed to dig another bore well. He denied that AO informed them that it is against the Rules and asked them to give a fresh application after digging the bore well and then they bounced on him and made a galata. He denied on account of the above, they implicated the AO.
36. PW.2 during cross-examination denied that during the year 1996 he unauthorizedly erected agricultural service connection to his bore well in his lands and that it was regularized after payment of necessary penalty and other charges when the same was found by AO. He deposed that SC No.210 is 5 H.P connection. It is true that the service connection for which he applied during the year 1992 is 7.5 HP connection. He denied that after his service connection was sanctioned on priority basis, AO deputed J.V.Ramana Murthy to verify the place as to where the material is to be transported and that J.V.Ramana Murthy after verification informed him that there was only one bore well which was already regularized. He further denied that on 15.10.1999, AO called him and PW.1 through J.V.Ramana Murthy and asked them whether 36 AVRB,J Crl.A. No.36/2007 to surrender the material drawn or whether they are going to dig second bore well and then his father informed to AO to give the service connection in the lands of his mother situated one and half kilometers away from his lands and AO told that it is against the Rules and that they have to apply afresh and that they made galata with AO. He denied that on account of the above, they bore grudge against AO.
37. Though PWs.1 and 2 denied that the service connection to the bore well bearing No.210 was unauthorized but in view of the later admissions made by PWs.1 and 2, there is no dispute that when Ex.P-2 application was made by PW.2, there was only one bore well without any electricity service connection. The necessary charges in pursuance of the request under Exs.P-2 and P-3 were made in March, 1996 as pointed out. As seen from Exs.X-2 to X-5 they were marked during the course of cross-examination of PW.1. They were dated 29.10.1996. PW.1 admitted his writings in Exs.X-2 to X-5. AO examined DW.3, who deposed that he produced Exs.X-2 to X-5 which were written by PW.1 in favour of the Divisional Electrical Engineer, Eluru. Basing on it, DDs were issued. So, it is clear that Exs.X-2 to X-5 were in connection with regularization of unauthorized electricity service connection 37 AVRB,J Crl.A. No.36/2007 alleged to be obtained by PW.2 after he made the necessary payment in March, 1996 so as to obtain electricity service connection. There is no dispute that in pursuance of the payments made under Exs.X-2 to X-5, the unauthorized electricity service connection to the bore well of PW.2 was regularized with SC No.210. So, these are the circumstances under which subsequent to the request of PW.2 under Exs.P-2 and P-3 and subsequent to the payment made by PW.2 to a tune of Rs.50,620/- he was alleged to have obtained electricity service connection which was regularized later.
38. The defence of AO is that after sanction of the service connection to PW.2, he got verified the physical possession at the land and as already there was service connection No.210, he secured the presence of PWs.1 and 2, who insisted to him to provide service connection in the name of the wife of PW.1 and as it was against the Rules, he turned down the request of PWs.1 and
2. PWs.1 and 2 denied the defence of AO in this regard i.e., they never insisted AO to provide the service connection in the name of wife of PW.1 in the far away lands. The suggestions put forth before PWs.1 and 2 in this regard were flatly denied. 38
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39. It is worthwhile to make a specific mention here that according to AO, in September, 1999 he has drawn the necessary material so as to provide service connection to the bore well of PW.2 and then deputed J.V.Ramana Murthy to cause physical verification and came to know that already PW.2 was granted SC No.210. Even according to the AO, subsequent to payment of amounts under Exs.X-2 to X-5, the service connection in the lands of PW.2 was regularized. So, he had knowledge that already there was a service connection in the lands of PW.2 bearing No.210. When he had knowledge of these facts, it is not understandable as to how he can depute J.V.Ramana Murthy to cause further verification. However, the defence of AO in this regard is totally inconsistent from stage to stage. According to him, he has drawn the necessary material in September, 1999. According to him, when he secured the presence of PWs.1 and 2 on 15.07.1999 so as to take further process, PWs.1 and 2 insisted to provide service connection to the wife of PW.1 in the lands which are far away from the lands of PW.2 and both PWs.1 and 2 denied the same. The defence of AO before PW.1 is that the above was happened on 15.07.1999. If that is considered, it is not understandable as to how he could draw the material in September, 1999. He suggested to PW.1, the so called drawing of the material in September, 1999. 39
AVRB,J Crl.A. No.36/2007 He suggested to PW.1 that PWs.1 and 2 were called on 15.07.1999. He suggested to PW.2 the date again on 15.10.1999, which he denied. He examined DW.2, who has spoken the date as to that of 15.07.1999. According to DW.2 in July, 1999, AO asked him that the material regarding connection of PW.2 was received and asked him to verify the place where the material has to be dumped. Then, he verified the spot and found that there was no second bore well in the fields of PW.2 and he found one service connection which was directly tapped previously by PW.2 and was regularized later. AO asked him to bring the consumer. He brought PWs.1 and 2 on 15.07.1999. AO informed them that there was no second bore well and that connection has to be cancelled. PWs.1 and 2 requested him to give the connection in the fields of the wife of PW.1 which was one Kilometer away from the lands of PW.2 and AO expressed that it was not possible and there was heated exchange of words between AO and PWs.1 and 2. As pointed out, the so called suggestion given to PW.2 was that the incident was happened on 15.10.1999 and it was contrary to the suggestion made to PW.1. According to DW.2 it was happened on 15.07.1999. During cross-examination, DW.2 deposed that no written instructions were issued to him by AO for dumping the material and asked him to verify the place where it has to be 40 AVRB,J Crl.A. No.36/2007 dumped. He did not give in writing about his visit to the fields of SC No.210. He cannot say the day and date of the visit. He is not maintaining any tour dairy about his inspections and visits. He denied that he is deposing false.
40. Having regard to the answers spoken by DW.2 in cross- examination, it is very difficult to believe his testimony. He claimed that simply he obeyed the oral instructions of AO. As this Court already pointed out when AO and DW.2 had knowledge that already there was SC No.210, which was already regularized, the so called physical inspection caused by AO is highly doubtful. Hence, it is very un-safe to believe the defence theory that either on 15.10.1999 or on 15.07.1999, PWs.1 and 2 indulged in making heated exchange of words with AO. If really, the incident that PWs.1 and 2 bounced on AO, who was a public servant, was happened, AO would not have kept quiet without bringing the facts to the notice of his superiors or to the Police.
41. Even according to the defence of AO, the service connection which PW.2 got regularized after payment of necessary charges is 5 H.P. with three phase. There is no dispute that originally PW.2 applied for a service connection of 7.5 HP with single phase. As detailed out by this Court looking into Ex.P-11, made up file, 41 AVRB,J Crl.A. No.36/2007 certain things are to be carried out so as to give 7.5 HP service connection with single phase and it includes erection of certain poles and for that only a huge amount of Rs.50,620/- was collected from them. On the other hand, the so called unauthorized service connection drawn by PW.2 was regularized by just collecting Rs.5,000/- and the necessary charges according to AO. So, the 7.5 HP service connection with single phase is totally different to that of 5 H.P with three phase.
42. Now, it is relevant to look into Exs.X-6 to X-9 coupled with the relevant oral evidence. AO examined DW.1 in pursuance of the defence and according to DW.1, Ex.X-6 is the attested xerox copy of the report of ADE Sri S. Venkateswara Rao, K.Kota, dated 23.11.1999. He is no more. It is enclosed with the report of VAO. Ex.X-7 is the attested xerox copy of the proceedings issued by the Chief Engineer, Vijayawada imposing ban on releasing of agricultural service connection. During cross-examination, he further deposed that Ex.X-8 is the covering letter, dated 20.06.2006, enclosing Exs.X-6 and X-7. Ex.X-9 is the letter dated nil received by the Court on 28.09.2005 requesting to grant time to produce the documents. Further, the AO examined DW.5 in support of Ex.X-6 report, who deposed that he is Village Assistant 42 AVRB,J Crl.A. No.36/2007 Secretary of T.Narsapuram Mandal, Tedlam Village. Enclosure to Ex.X-6 is with his hand writing and it bears his signature dated 07.11.1999. The Sarpanch of Tedlam Village came to him on 07.11.1999 and informed that AE and ADE of Tedlam came to verify the electrical connection and bore wells in the fields of PW.2 and asked him to come. Then, he accompanied the Sarpanch to the fields of PW.2 along with the Officers. In the presence of Sarpanch and Officials, the fields of PW.2 were verified and found only one bore well with SC No.210 and then he wrote the original enclosure to Ex.X-6 and handed over to the ADE, which was also signed by the Sarpanch - Seetharami Reddy and B.V.Subba Rao.
43. As seen from Ex.X-6, it is reflection of the things that were said to be happened on 07.11.1999 i.e., subsequent to the date of trap. It is curious to note that according to Ex.X-6, AO was also a participant to the said proceedings. This Court is not able to understand first when the ACB was proceeding with the investigation as to the allegations contained in Ex.P-1, how a document like Ex.X-6 can be brought into existence by the AO parallel to the ACB investigation! However, Ex.X-6 is of no use to the defence of the AO viewing from any angle. According to Ex.X-6, the persons present were P. Satyanarayana, AAE (AO), K. Sitarami 43 AVRB,J Crl.A. No.36/2007 Reddy, Sarpanch, Tedlam Village, B.V.Subba Rao, Owner of Tiles factory and PW.2. It reads that PW.2 has lands in Survey No.200/3 apart from other lands. It was found that he already had a bore well in the lands and prior to inspection a 3 phase service connection was taken for the bore well and it was under utilization and it is No.210 with 5 HP. There was no other bore well. PW.2 asked AAE on 07.11.1999 to give single phase service connection for the bore well which is already having a 3 phase service. AAE said that it is not possible for which PW.2 agreed but he told that only 3 phase service is in use in his land and there is no other bore well for which another electricity supply is required. Again, he asked to give single phase service connection to AAE and ADE told that it is not possible and said that if single phase service is required, he has to cancel the existing three phase service and then he went away. So, Ex.X-6 proceedings were pressed into service only after the trap. In my considered view, though Ex.X-6 was brought into existence subsequent to trap, it would falsify the defence theory. If really, PWs.1 and 2 on the so called dates i.e., 15.07.1999 or 15.10.1999 (inconsistent dates put up by AO) insisted AO to provide service connection to the lands of wife of PW.1, which are about half kilometer or one and half kilometer away from the lands of PW.2, definitely PW.2 would have insisted 44 AVRB,J Crl.A. No.36/2007 the matter even before ADE, Electrical and AAE i.e., AO on 07.11.1999. In that view of the matter, these documents negative the defence theory.
44. It is to be noticed that by the time PW.2 made Exs.P-2 and P-3 applications, and by the time he paid a sum of Rs.50,620/-, there was no electricity service connection in the lands. The nature of service connection he sought for is 7.5 HP with single phase and the nature of connection that was given to PW.2, when he got unauthorized service connection in the end of 1996 and paid the necessary penalty was the service connection of 5 HP with three phase. So, his original request was only for 7.5 HP with single phase. When already there was 5 HP service connection with three phase, subsequent to Exs.P-2 and P-3 and payments that were made in March, 1996 and when those facts were within the knowledge of Electricity Department, how they ventured to accept the request of PW.2 in providing service connection as sought for is not known. Even otherwise, when the nature of connection that was sought for by PW.2 was totally different with the nature of connection that was already granted by the Electricity Officials by way of regularization, technically, it may not be a problem to replace 5 HP service connection with three phase with that of 7.5 45 AVRB,J Crl.A. No.36/2007 HP with single phase. In stead of doing so, AO set up a defence as if PWs.1 and 2 insisted him to provide service connection in the lands of wife of PW.1, which is not tenable. It is to be noticed that AO was supposed to process the official favour in respect of the work of PW.2 to its logical conclusion. Processing the official favour need not mean that AO should provide the service connection as sought for. If there are difficulties i.e., the technical difficulties in providing service connection to the lands of PW.2, as sanctioned, AO was supposed to take the official favour relating to the work of PW.2 to its logical conclusion, which is inclusive of sending a report to the Superior Officers that it is not possible to provide service connection to PW.2 or to get cancellation of the sanctioned connection by taking necessary steps to refund the huge amount of Rs.50,620/- if PW.2 is otherwise eligible for the same. So, when AO allegedly took steps in this regard on 15.07.1999, as claimed by him, which he failed to probabilize his silence till 20.10.1999 without taking any further steps means that official favour in respect of the request of PW.2 was pending with AO. AO was the proper person to take further steps to process the work relating to PW.1. Viewing from any angle, I am of the considered view that the contention of AO in this regard is not at all tenable.
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45. AO set up a defence that after assumption of charge by AO in the year 1995, he found unauthorized service connection obtained by PW.2 as such he imposed a fine of Rs.5,000/- for regularization as such PW.1 bore grudge against AO and falsely implicated him. PWs.1 and 2 denied the defence theory in this regard. Though AO was able to probabilize by eliciting the necessary cross-examination from PWs.1 and 2 and by examining DW.4 and Exs.X-2 to X-5 that the unauthorized service connection got by PW.2 was regularized but actually there is no proof that AO assumed charge in the year 1995. There is no evidence to show that it was the AO, who actually imposed the fine of Rs.5,000/-. The AO, in my considered view, failed to probabilize the said theory. Even otherwise, the so called regularization of unauthorized service connection of PW.2 was in the year 1996. PW.2 was granted service connection in pursuance of his request under Exs.P-2 and P-3 even according to AO, in the year 1999. Time of three years was expired subsequent to the imposition of fine. It is very difficult to upheld the contention that as AO imposed fine of Rs.5,000/- and regularized the unauthorized service connection, PWs.1 and 2 developed grudge against him. It is very difficult to accept the defence theory in this regard. 47
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46. Apart from this, AO examined DW.4, who is Superintendent of Mandal Praja Parishad Office, T.Narsapuram. He produced the file relating to PW.1 in pursuance of the complaint received against him and Ex.X-10 is the letter of the then Mandal Parishad Development Officer, T. Narsapuram along with the file relating to PW.1. It is no doubt true as evident from Ex.X-10 that there were certain laches in discharge of his duties by PW.1 in his official capacity. In fact, even during the cross-examination, PW.1 admitted certain lapses and denied certain lapses. He admitted that while he was Drawing Officer at Kethavaram, M.P. Elementary School, S. Durga Bhavani and M. Ananda Raju, Teachers, complained against him about the irregular disbursement of salaries and further complaints of the Educational Society Chairman and villagers of Kethavaram against him. He denied that one Venkateswara Rao made a complaint agaisnt him alleging that he demanded a bribe of Rs.3,000/- for issuance of a certificate. He admitted that he was suspended from service on 02.11.1999 and he faced enquiry also. So, what is evident from the admissions made by PW.1 and by virtue of Ex.X-10 is that PW.1 was facing certain enquiries and there were certain complaints against him. On the ground that PW.1 is of such a person, his evidence cannot be disbelieved. Of course as it is a trap case, the evidence of 48 AVRB,J Crl.A. No.36/2007 complainant has to be scrutinized basing on certain principles. Simply because PW.1 faced some enquiries and he was of a litigant character, the allegations in Ex.P-1 cannot be thrown out. According to the evidence of PW.5, he was asked by the DSP, ACB to conduct preliminary enquiry. According to the evidence of PW.6, he asked PW.5 to conduct preliminary enquiry. The endorsements made by PWs.5 and 6 in this regard can be found on Ex.P-1. During the course of cross-examination of PW.5, he denied that he did not conduct any enquiry. It is to be noticed that what type of enquiry PW.5 conducted is not supposed to be proved. The so called enquiry was a confidential one and preliminary one to take further steps on the report of the complainant. Hence, the contention of AO that no preliminary enquiry was conducted is not tenable. Apart from this, the contention of AO that PW.1 did not disclose in Ex.P-1 about the previous SC No.210 is not tenable because the service connection sought for by PW.2 by virtue of Exs.P-2 and P-3 has nothing to do with the so called unauthorized connection which was regularized later. Hence, non-mentioning of the previous connection, as above, is not fatal to the case of the prosecution. Having regard to the above, I am of the considered view that the prosecution adduced cogent evidence before the Court below which is convincing that the official favour in respect 49 AVRB,J Crl.A. No.36/2007 of the work of PW.2 was pending with AO prior to the trap and as on the date of trap. The learned Special Judge rightly dealt with this aspect by furnishing sound reasons.
47. Now, I proceed to appreciate as to the allegations of demand and acceptance of bribe by AO. PW.1 deposed about the demand alleged in Ex.P-1 relating to payment of bribe of Rs.5,000/- to AO to do official favour and reduction of the same with instructions to bring the same after receipt of his salary. Though in Ex.P-1, there is no whisper that PW.1 was asked to bring the demanded bribe amount on 02.11.1999 but the contents of Ex.P-1 and the evidence of PW.1 is that AO demanded PW.1 to pay the demanded bribe after receipt of the salary. So, the contents in Ex.P-1 coupled with the evidence of PW.1 means that PW.1 was supposed to comply the so called demand of AO to pay the bribe on 02.11.1999, the following date of receipt of the salary. I do not find any infirmity in the case of the prosecution in this regard.
48. Insofar as the demand attributed against AO relating to Ex.P-1 is concerned, it was deposed by PW.1. The evidence of PW.1, PW.3 - mediator, and PW.6 - the Trap Laying Officer, relating to post trap proceedings is that during the post trap, after PW.1 produced the proposed bribe of Rs.4,000/- before PW.6 and 50 AVRB,J Crl.A. No.36/2007 the mediators, the mediators ascertained from PW.1 about the contents in Ex.P-1 and confirmed the same. The denomination of currency notes and its numbers were mentioned in pre trap proceedings. ACB Constable at the instance of DSP applied phenolphthalein powder to the currency notes and handed over the amount to PW.1 in a cover with specific instructions to PW.1 to pay the bribe amount to AO only on further demand. There is a whisper in this regard in pre trap proceedings. The evidence of PW.3 - mediator and PW.6 - the Trap Laying Officer relating to the post trap in this regard is also that PW.1 was specifically directed by DSP, ACB to pay the proposed bribe amount to AO only on further demand. Even there is whisper during the post trap proceedings and even PW.6 testified that even at the residence of AO also, before they got down from the vehicle, DSP, ACB reiterated the instructions to PW.1 again to pay the bribe on further demand only.
49. Coming to the specific evidence of PW.1 relating to the demand attributed against AO during the post trap his evidence is that during the post trap, he went to the house of AO at 06:15 a.m. and called AO, who was inside of his house. Then he came out into verandah. PW.1 enquired AO about pendency of the 51 AVRB,J Crl.A. No.36/2007 agricultural service connection. Then, he was asked by the AO, whether he has brought the demanded bribe amount. He gave positive rely. He took out the tainted amount from his pocket and gave it to AO, who received the amount with his right hand. Then, he came out from the house of AO and gave pre arranged signal to the trap party. The trap party members, when came to the gate of the house of AO, AO on noticing them attempted to escape from the spot from the backside of his house, but the trap party members caught hold of him. He showed the AO to the DSP, ACB, who received the tainted amount from him. The DSP instructed him to wait outside. One or two hours thereafter he was called inside and then DSP enquired what transpired and his version was reduced into writing.
50. The evidence of PW.3 is that after receipt of pre arranged signal, they rushed into the house of AO and AO was about to move on seeing them in confusion and the tainted amount was recovered. The evidence of PW.6, the Trap Laying Officer, in this regard is that during the post trap after receipt of pre arranged signal, they rushed to the house of AO and found one person was running to backward. Inspector i.e., PW.5 with the assistance of Constable caught hold of that person and found that there was a 52 AVRB,J Crl.A. No.36/2007 wade of currency notes in his right hand.PW.1 told them that the above said person was AO. Then, he asked PW.1 to wait outside. He further has spoken about recovery of the tainted amount and conducting of chemical test which yielded positive result and version of AO and later version of PW.1. The evidence of PW.5 is that he assisted the DSP, ACB in pre trap and post trap proceedings and also he seized certain documents.
51. During the course of cross-examination, PW.1 denied that on the date of trap, he forcibly kept the tainted amount into the right hand of AO requesting him to give agricultural service connection in the lands of his wife and when AO questioned him, he hurriedly went out and then AO called him in order to return the tainted amount. Meanwhile, ACB officials came. 200 villagers came there and informed that AO is honest and sincere and that he was falsely implicated. He denied that he implicated the AO falsely. He further deposed in cross-examination that it is true that he did not state during the course of his version that when he went into the house of AO, AO enquired him, whether he brought the demanded bribe amount and that he gave positive reply and on enquiry by AO, he gave the amount and that he received the same with his right hand and that 53 AVRB,J Crl.A. No.36/2007 when trap party members rushed to the gate of AO, AO attempted to escape from his backward and on that trap party members caught hold of his hands. It is basing on these answers elicited from the mouth of PW.1 and inviting the attention of the Court to the copy of Ex.P-7 post trap proceedings available in the paper book, the contention of learned counsel for the appellant is that when the post trap proceedings did not disclose that on the date of trap AO demanded the bribe of Rs.4,000/- and when it runs that PW.1 on his own gave the amount to AO and when AO also put forth a version that PW.1 on his own gave the amount without any demand, the case of the prosecution must fail. It is also his further submission that true version of AO was not detailed out in Ex.P-7 post trap proceedings.
52. This Court has gone through the decisions cited by learned counsel for the appellant. It is no doubt true that, in view of the language employed in Sections 7 and 13(2) R/w.13(1)(d) of the PC Act and as evident from the decisions cited, the demand to pay the bribe is sine-qua-non. Turning to the decision of the Hon'ble Apex Court in Subair (4th supra), it is a case where the complainant was not examined when there was no possibility to tender his evidence and there was no substantive evidence to prove the 54 AVRB,J Crl.A. No.36/2007 factum of demand as such the Hon'ble Apex Court held that accused is entitled for acquittal. In the present case, as the complainant is examined on factual aspects, the above said decision stood on a different footing.
53. Coming to the other decision in P. Satyanarayana Murthy (3rd supra), it was a case where the complainant died before the trial and the Hon'ble Apex Court held that the evidence of other witnesses was not sufficient to prove the demand though there was recovery of amount. Even on factual aspects, the aforesaid decision stood on a different footing from the present facts of the case.
54. Turning to Mukthiar Singh (2nd supra), the case was that after taking the bribe amount, the bribe taker kept the amount in a cardboard box and during the trap, the amount was recovered from the cardboard box and the cardboard box was not produced before the Court at the time of trial. Considering the same and analyzing the evidence on record, it was held that the demand for bribe was not proved. So, on factual analyzation, the Hon'ble Apex Court in the above said decision held that the charges were not proved beyond reasonable doubt. In the present case, the amount is said to be recovered from the physical possession of the AO. 55
AVRB,J Crl.A. No.36/2007 Hence, the factual aspects in the above said decision stood in a different footing.
55. Coming to another decision of the Hon'ble Apex Court in K. Shanthamma (1st supra), it is no doubt true that the Hon'ble Apex Court reiterating the essential ingredients of Section 7 of the PC Act and further Section 13(1)(d) R/w.13(2) of the PC Act held that the demand is sine-qua-non for establishing the offence under Section 7 of the PC Act was not established. Learned counsel for the appellant relying upon it stressed to contend that the evidence of PW.1 before the Court that during the post trap AO demanded him to pay the bribe and on further demand only he paid that amount is an improvement. Because, it is not there in Ex.P-7, post trap and according to the version of PW.1 in the above trap, without any demand he paid the amount to AO as such it is an omission. He further contended that in K. Shanthamma (1st supra), the evidence given by PW.1 as regards the demand was an improvement. Hence, the Hon'ble Apex Court found favour with the defence of AO.
56. Admittedly, in the above said case, the Hon'ble Apex Court laid a stress that demand for illegal gratification is a sine-qua-non to establish the guilt under Sections 7 and 13(1)(d) R/w.13(2) of 56 AVRB,J Crl.A. No.36/2007 the PC Act and appreciated the case of the appellant therein, in view of the fact that the evidence of the complainant that there was a demand was an improvement as such upheld the defence of the appellant.
57. Now, coming to the case on hand, admittedly, according to the evidence of PW.1, he deposed that on further demand during the post trap only he paid the amount to AO. Coming to the cross- examination part, as pointed out, he did not state during his version in the post trap that when he went into the house of AO on the date of trap, AO enquired him whether AO brought the demanded amount. As evident from the above said answers spoken by PW.1 a single answer is recorded to various questions posed to PW.1. During the course of cross-examination, multiple suggestions were given to PW.1 and the answer was recorded in a single sentence. It is referred already by this Court. So the suggestions given to PW.1 were relating to the fact that he did not state in the post trap that AO demanded him to pay the bribe and he gave the amount to AO and AO took the same with his right hand and when the trap party members rushed to the gate of AO, AO attempted to escape and the trap party members caught hold of him.
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58. It is to be noticed that according to Ex.P-7, post trap proceedings, though PW.1 did not disclose that when AO attempted to abscond, the trap party members caught hold of him but the thing is that he was a witness when the trap party members rushed into the house of AO and when AO made an attempt to escape and that the trap party members caught hold of him. After the trap party members caught hold of him only, DSP, ACB asked PW.1 to wait outside. Though there was no literal whisper from the mouth of PW.1 in the post trap proceedings in this regard but PW.1 was a witness when AO made the so called attempt to escape as such it cannot be taken as an omission.
59. This Court has verified Ex.P-7, original post trap proceedings hand written in English. At page No.3, the DSP and mediator recorded the so called version of AO which is to the effect that when he was sitting in the house at 06:00 a.m. on 02.11.1999 PW.1 called him outside and kept a wade of currency notes in his right hand without his demand and requested him to issue service connection to the bore well early and that he went out and within no time ACB party rushed to the house and on seeing the ACB party, AO tried to run away to the backside and that he was caught hold by the 58 AVRB,J Crl.A. No.36/2007 ACB Party. He further narrated about the service connection to the bore well of PW.2 which was taken already i.e., three phase service connection.
60. According to post trap, the DSP at page No.4 asked the complainant to put forth his version and the complainant stated that he went to the house of Sri P. Satyanarayana, AAE, and he found Sri P. Satyanarayana, AAE, in the house and that he called him outside and Satyanarayana, AAE, came outside (next sentence in Ex.P-7 was strike off).
61. At this juncture, this Court would like to make it clear that there are certain strikings made in the subsequent sentence and still the contents under the strikings are physically visible and they are to the effect that ―and asked him whether he brought the money‖. The sentence after the strikings is that he requested for the service connection that he gave Rs.4,000/- as bribe amount to Sri Satyanarayana. So, originally there was a whisper by PW.1 in the post trap that when he called AO to outside, AO asked him whether he brought the money. The above said words were strike off and still they are visible, if it is observed closely. When these corrections were made is not known to anybody. Neither the Special Public Prosecutor nor the defence 59 AVRB,J Crl.A. No.36/2007 laid any stress at the time of chief-examination of PW.1 or during his cross-examination. Even they did not ask PW.3, the mediator, and PW.6 - Trap Laying Officer, about these corrections. The basis for framing of charges under Sections 7 and 13(1)(d) R/w.13(2) of the PC Act alleging that AO demanded to pay the bribe of Rs.4,000/- was also Ex.P-7 post trap proceedings. Curiously, PW.3, the mediator, was not cross-examined as to whether PW.1 disclosed in the post trap that AO demanded Rs.4,000/- during the post trap. Even PW.6 was not cross-examined as to whether PW.1 disclosed in the post trap that AO demanded him the bribe amount in the post trap. So, originally there was a whisper in Ex.P-7 that AO asked PW.1 whether be brought the money and then only PW.1 paid the bribe amount to AO. Curiously, it was not argued before the Court below as evident from the judgment that PW.1 did not disclose in the post trap proceedings that AO demanded him the bribe amount of Rs.4,000/-. If this contention was raised before the Court below, learned Special Judge would have answered this and would have an occasion to enquire as to the circumstances under which the important words in Ex.P-7 were strike off. Under the circumstances this Court is of the considered view that simply because certain words are strike off as such Ex.P-7 did not disclose that AO demanded him to pay the 60 AVRB,J Crl.A. No.36/2007 bribe, case of the prosecution cannot be thrown out. Apart from this, multiple suggestions were put before PW.1 and answer was recorded in one sentence. Under the circumstances the prudent course is to scrutinize the evidence of PW.1 with care and caution and by looking into the surrounding circumstances to prove the allegations of demand during the post trap.
62. The Hon'ble Supreme Court in Neeraj Dutta v. State (Government of NCT of Delhi)6, presided over by a Constitutional Bench elaborately dealt with the essential ingredients of Sections 7, 13(1)(d) R/w.13(2) and 20 of the PC Act and held that the allegations of demand and acceptance of bribe can also be proved by relying upon other circumstances.
63. It is to be noticed that there is a whisper even in Ex.P-7, post trap proceedings that on seeing the trap party, AO tried to abscond from the backward of his house and then the trap party members caught hold of him. It is testified by PW.1, PW.3 - mediator, and even PW.6 - Trap Laying Officer. The Court has to look into the natural reaction of the man of reasonable prudence in whose hands when the amount was thrust forcibly without any demand. Even according to the defence of AO, PW.1 is of such a 6 (2022) SCC OnLine SC 1724 61 AVRB,J Crl.A. No.36/2007 litigant person. In such circumstances, firstly AO had no business to allow PW.1 to his residence in the early hours. Natural reaction of AO when PW.1 thrust the amount into his right hand was to throw out the amount to ground and try to catch hold of PW.1 by chasing him to outside. On the other hand, the evidence of PWs.1, 3 and 6 goes to show that on seeing the trap party by carrying the amount into his right hand, AO tried to rush towards backside of his house and then ACB party caught hold of him. So, it is very difficult to believe the theory of AO that PW.1 has thrust the amount into his right hand. If really, PW.1 thrust the amount into the right hand of AO without being any demand, he would have come out by chasing PW.1.
64. PW.3, the mediator, had no reason to depose false against AO that AO tried to abscond on seeing the trap party members. The contention of AO is that PW.3 was the stock mediator. PW.3 being a public servant was bound to assist ACB officials when he was requested. Though he deposed in cross-examination that previously he acted as mediator in trap cases, AO did not elicit whether the case on hand was subsequent to other cases or the first case. On this count, the evidence of PW.3 cannot be disbelieved. In view of the above, I am of the considered that the 62 AVRB,J Crl.A. No.36/2007 conduct of AO in the post trap, when the trap party rushed into the house of AO is with guilty consciousness, which proves that he accepted the bribe amount from PW.1 on further demand only. His natural reaction if PW.1 thrust the amount into his right hand would have been different. Having regard to the above, I am of the considered view that the evidence of PW.1 with regard to the demand dated 20.10.1999 and demand during the post trap proceedings is convincing. It has support from the attending circumstances as evident from pre trap proceedings and Ex.P-7, post trap proceedings. The denomination of the tainted amount and its numbers were mentioned in pre trap and they were found to be tallied after the amount was recovered from the AO and they were clearly mentioned in the post trap proceedings. There is no dispute that the tainted amount was recovered from the right hand of AO. There is no dispute that when the right hand fingers of AO were subjected to chemical test, they yielded positive result. So, the prosecution is able to prove that the tainted amount was recovered from the physical possession of AO. In my considered view, though the demand of illegal gratification to prove the offences under Sections 7 and 13(1)(d) R/w.13(2) of the PC Act is a sine-qua-non but the factual aspects in Shanthamma (1st supra) stood on a different footing.
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65. Various contentions raised by the AO to show that he is falsely implicated are not probabilized. Only thing which the AO was able to probabilize is that PW.1 was not discharging his duties in his office properly but it cannot be a ground to disbelieve the testimony of PW.1, as pointed out. When PW.1 and PW.3 admitted that after the trap several villagers gathered and raised allegation that PW.1 implicated the AO falsely but they were not the witnesses to the episode that was happened on 20.10.1999 and post trap proceedings. The Investigating Officer denied that several villagers gathered and proceeded against PW.1 after the post trap proceedings. The AO cannot succeed in his defence basing on the fact that after the trap villagers gathered at the house of AO and alleged that AO was falsely implicated. It is to be noticed that the conduct of AO is such that un-necessarily he kept pending, without processing the official favour in respect of the work of PW.2 for a considerable period of time as detailed out. He did not take any steps to replace the old service connection with the new one or to report before the Higher Authorities seeking to cancel the sanction and to take necessary steps to refund the huge amount of PW.2 if he is otherwise eligible. Under the circumstances, the conduct of AO is not above board. Having regard to the overall facts and circumstances, I am of the considered view that evidence 64 AVRB,J Crl.A. No.36/2007 adduced by the prosecution with regard to the demand dated 20.10.1999 and 02.11.1999 is fully convincing as such I am inclined to believe the evidence of PW.1.
66. As the prosecution established the foundational facts that AO demanded PW.1 on 20.10.1999 and on 02.11.1999 and accepted the bribe amount of Rs.4,000/- on further demand during the post trap proceedings, now there arises a presumption under Section 20 of the PC Act. Section 20 of the PC Act runs as follows:
―20. Presumption where public servant accepts gratification other than legal remuneration --
(1) Where, in any trial of an offence punishable under Section 7 or Section 11 or clause (a) or clause (b) of sub-
section (1) of Section 13 it is proved that an accused person has accepted or obtained or has agreed to accept or attempted to obtain for himself, or for any other person, any gratification (other than legal remuneration) or any valuable thing from any person, it shall be presumed, unless the contrary is proved, that he accepted or obtained or agreed to accept or attempted to obtain that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 7 or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
(2) Where in any trial of an offence punishable under Section 12 or under clause (b) of Section 14, it is proved 65 AVRB,J Crl.A. No.36/2007 that any gratification (other than legal remuneration) or any valuable thing has been given or offered to be given or attempted to be given by an accused person, it shall be presumed, unless the contrary is proved, that he gave or offered to give or attempted to give that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 7, or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
(3) Notwithstanding anything contained in sub-sections (1) and (2), the court may decline to draw the presumption referred to in either of the said sub-sections, if the gratification or thing aforesaid is, in its opinion, so trivial that no interference of corruption may fairly be drawn.‖
67. The Hon'ble Supreme Court in Neeraj Dutta (6th supra), held that when the prosecution has established the foundational facts, the legal presumption under Section 20 of the PC Act would arise. In my considered view, the AO miserably failed to probabilize his defence theory. Therefore, AO failed to rebut the presumption under Section 20 of the PC Act. Hence, it is very clear that AO demanded PW.1 and accepted the bribe of Rs.4,000/- for doing official favour. The act of AO in demanding PW.1 and accepting the bribe amount of Rs.4,000/- would not only establish the essential ingredients of Section 7 of the PC Act and further established the criminal misconduct in view of Section 13(1)(d) R/w.13(2) of the 66 AVRB,J Crl.A. No.36/2007 PC Act. AO by virtue of his demand obtained a pecuniary advantage from PW.1. Hence, the prosecution before the Court below proved both the charges under Sections 7, 13(2) R/w.13(1)(d) of the PC Act beyond reasonable doubt. The learned Special Judge rightly appreciated the evidence on record with proper reasons. Hence, I do not see any reason to interfere with the conviction and sentence imposed against the appellant/AO by the learned Special Judge.
68. In the result, the Criminal Appeal is dismissed as such the judgment, dated 19.12.2006, in C.C. No.9 of 2001 on the file of the Court of Special Judge for SPE & ACB Cases, Vijayawada shall stand confirmed.
69. The Registry is directed to take steps immediately under Section 388 Cr.P.C to certify the judgment of this Court to the Court below and on such certification, the Court below shall take necessary steps to carry out the sentence imposed against the appellant/AO in Calendar Case No.9 of 2001, dated 19.12.2006, and to report compliance to this Court. Registry is directed to dispatch a copy of this judgment along with the lower Court record, if any, to the learned Special Judge for SPE and ACB Cases at Vijayawada on or before 27.03.2023. A copy of this judgment be 67 AVRB,J Crl.A. No.36/2007 placed before the Registrar (Judicial), forthwith, for giving necessary instructions to the concerned Officers in the Registry. A copy of this judgment shall also be forwarded to the Head of the Department of AO for information and further action, if any.
Consequently, Miscellaneous Applications pending, if any, shall stand closed.
________________________________ JUSTICE A.V.RAVINDRA BABU Date: 21.03.2023 DSH