Bombay High Court
Vasant Maruti Waikar vs State Of Maharashtra on 30 April, 1990
Equivalent citations: (1991)93BOMLR510, 1991CRILJ3163
JUDGMENT
1. This Criminal Appeal, along with companion Criminal Appeal No. 695 of 1989, has been preferred against convictions and sentences imposed on the two accused in Special Case No. 3 of 1986. The facts are most distressing concerning as they do with corrupt practices often indulged in by lawyers and clerks around the Courts who collect money from litigants on the assurance of securing favourable verdicts and ruin the reputation of the Judge and the judiciary in general, but the redeeming factor being the exemplary manner in which the learned Judicial Magistrate, First Class, Miraj, and the learned Special Judge, Kolhapur, both of whom I will have occasion to compliment in the course of the judgment, have handled the complaints that went up to them. The present appellant, who was accused No. 1, is a Senior Advocate from Kolhapur, and in addition to this was also functioning as a Senior Police Prosecutor assigned to the Judicial Magistrate's Court at Satara. Accused No. 2 at the relevant time was an advocate's clerk attached to the Court at Miraj. The incident in question took place in the month of March 1984. The learned Judicial Magistrate, First Class, Miraj, Mr. Bhosale, was at that time hearing Criminal Case No. 129 of 1981, which case pertained to a prosecution instituted by the Miraj Railway Police in relation to the theft of aluminium wire in the year 1980. Originally, there were as many as 14 accused in that case, but some of them are supposed to have died in the course of the trial. The evidence in the matter and the arguments were apparently over and it appears that the decision in that case was expected in the month of March 1984. The Police Prosecutor appearing on behalf of the State was one advocate Raja and the defence advocate was Mr. Narwadkar. It appears that the learned defense advocate had informed the two accused with whom we are immediately concerned, one Sakhalchand and Shantilal, that the decision was likely to be against them and that they were likely to be convicted in that proceeding. Thereupon Sakhalchand is alleged to have contacted accused No. 2, who was an advocate's clerk at the Court and who appeared to have been the regular Court clerk of Advocate Shah and he is supposed to have asked accused No. 2 as to what could be done under the circumstances to avoid a conviction. Accused No. 2 is alleged to have stated that though he was helpless in the matter that he would take Sakhalchand and Shantilal to one advocate at Kolhapur, i.e., accused No. 1, who could do their work. At the meeting with accused No. 1, it is alleged that he agreed to do the needful, i.e., to ensure that these two accused were acquitted provided they paid a sum of Rs. 5,000/- each which, in turn, accused No. 1 was to hand over to the learned Judicial Magistrate. Pursuant to this arrangement, the Prosecution alleges that on 17-3-1984, accused Nos. 1 and 2, accompanied by Sakhalchand, went by a taxi to Miraj in the evening. Accused No. 1 went to the residence of Judicial Magistrate Bhosale and came back stating that he had gone out and would be back in an hour's time. Once again accused No. 1 went to the residence of Judicial Magistrate Bhosale and after half an hour came back and told these persons that they would have to come again as the Judicial Magistrate was busy and he could not talk to him.
2. Thereafter on 19-3-1984, it is alleged that once again the same group of persons made a trip to Miraj, and on this occasion accused No. 1 met the learned Judicial Magistrate when he was leaving the chambers. After exchanging some pleasantries, he brought up the subject of the theft case and told the learned Judicial Magistrate that there was practically no evidence in that matter. The learned Judicial Magistrate immediately reacted, rather strongly, and told accused No. 1 not to talk about the pending proceeding and that this would be decided on merits. Accused No. 1 excused himself by requesting the learned Judicial Magistrate not to take the matter amiss and came back to the taxi where accused No. 2, Shantilal and the driver were waiting. According to the Prosecution, on the way from Kolhapur, Shantilal handed over to accused No. 1 an amount of Rs. 10,000/-, which was in notes of Rs. 50/- denomination. On reaching Miraj, accused No. 1 asked accused No. 2 to get the notes changed to those of Rs. 100/- denomination as the earlier bundle was too bulky. Accused No. 2 accordingly complied.
3. The Prosecution further alleges that on the way back, pursuant to Sakhalchand's enquiry, accused No. 1 assured him that his work would be done, but accused No. 1 told him that the amount was still with him and Sakhalchand is alleged to have told accused No. 1 that he could give the money to the learned Judicial Magistrate at his own convenience. The judgment in this case, which was scheduled for 22-3-1984, was thereafter adjourned to 29-3-1984 on which date Judicial Magistrate Bhonsale pronounced the judgment convicting both Sakhalchand and Shantilal. It is alleged that accused No. 1 had attented the Miraj Court on that date and that he was met by several of his colleagues who asked him the purpose of his visit to which accused No. 1 stated that since he was known to a particular litigant that he had come in connection with that case. After the judgment was pronounced, it is alleged that Sakhalchand and Shantilal insisted that since their work had not been done that accused No. 1 should use that money to pay the fine of Rs. 5,000/- and Rs. 2,000/- respectively that were imposed on them. Accused No. 1 stated that he did not have any money with him whereupon on argument ensured and it is alleged that in the course of this altercation that Sakhalchand referred to the fact that accused No. 1 had taken money from them on the pretext of paying the same to the learned Judicial Magistrate. This altercation was overheard by Advocate Mohamad Hanif Shaikh (PW 3) and he is alleged to have instructed witness Ilahi Usman Kurne (PW 1), who was a peon attached to the learned Judicial Magistrate, to bring this fact to the notice of the learned Judicial Magistrate. Kurana is supposed to have informed the learned Judicial Magistrate on the evening of 30th March 1984, i.e., the day after the judgment, that accused No. 1 had collected money from the litigants in the name of the learned Judicial Magistrate. On 3-4-1984, Sakhalchand saw the learned Judicial Magistrate in chambers and informed him of the fact that accused Nos. 1 and 2 have been instrumental in collecting an amount of Rs. 10,000/- in the name of the learned Judicial Magistrate for the purpose of occurring acquittal of himself and Shantilal and that not only had this amount been wrongfully retained by those persons but that they were refusing to return the same. The learned Judicial Magistrate immediately had the complaint recorded and took down the signature of Sakhalchand on the document. On 5-4-1984, the learned Judicial Magistrate sent a written complaint to the learned District Judge recording the fact that a serious incident had taken place where by accused Nos. 1 and 2 had collected a large amount of money in the name of the learned Judicial Magistrate on the pretext that the same would be paid to him as a bribe. The learned District Judge took a serious view of the matter and instructed Judicial Magistrate Bhosale to send for the remaining persons who had knowledge of the facts of this case and to record all their statements. It was pursuant to this instruction that Judicial Magistrate Bhonsale took the unusual step of sending for advocate Shaikh (P.W. 3).
4. We then come to the most serious aspect of this case, namely, what transpired when Sakhalchand is alleged to have gone to accused No. 2 and to accused No. 1 and asked them for the account for the amount of Rs. 13,000/- which he is alleged to have paid them. According to Sakhalchand, apart from the amount of Rs. 10,000/- which was to be paid as a bribe to the learned Judicial Magistrate, accused Nos. 1 and 2 had demanded certain amount as their so-called "fees" for their roles in the operation. On Sakhalchand informing the two accused of the fact that he had lodged a complaint with the learned Judicial Magistrate, it is alleged that accused No. 2 told Sakhalchand that he should not have done this because he will put accused No. 1 into serious trouble and that he will lose his service thereby. Thereafter on 15-4-1984, which day was a Sunday, accused Nos. 1 and 2, along with an identifying witness, took Sakhalchand to the Judicial Magistrate's Court at Kolhapur and met the Nazir who had come there to catch up with some work. Prior to this accused No. 1 had telephoned the Chief Judicial Magistrate, Kolhapur, Mr. Hiremath, and informed him that an urgent affidavit had to be affirmed, that he would get the necessary stamping etc. done and requested for permission for the deponent to come to the residence of the learned Chief Judicial Magistrate, Kolhapur. Accordingly, Sakhalchand was first taken to the Court, the necessary formalities completed and thereafter he was sent to the residence of the Judicial Magistrate, First Class, where he affirmed the affidavit in question.
5. It is significant to point out that this affidavit executed on a Sunday under conditions of unusual hurry and haste was prepared for the purpose of nullifying the complaint lodged by Sakhalchand in so far as it clearly stated that he was alleged to have been in a frightened state of mind, that he wrongly lodged the complaint, that the complaint was false and that he had not paid any money to anybody. This affidavit, in turn, along with a covering letter, also drafted out by accused No. 1 and signed by Sakhalchand, reiterating what was stated in the affidavit, was sent by post to the learned District Judge, Sangli, and a zerox copy of the document was forwarded to the learned Judicial Magistrate Bhosale, This was followed by one more letter ostensibly from Sakhalchand again confirming the earlier position which was sent to the learned District Judge at the end of April 1984. On receipt of the report from Judicial Magistrate Bhonsale and the copies of the complaint and the supporting statements, the learned District Judge forwarded the matter to the Anti-Corruption Bureau Authorities who, in turn, registered an offence against accused Nos. 1 and 2 and placed them under arrest. The accused were subsequently charge-sheeted and put up for trial. The learned Special Judge, Kolhapur, by his judgment and order dated 28-8-1989, convicted both the accused on all counts except the charge u/S. 161 of the Indian Penal Code and sentenced them to suffer rigorous imprisonment for two years and to pay a fine of Rs. 1,000/-, in default, to suffer rigorous imprisonment for six months. It is against this conviction and sentence that the present appeals have been filed.
6. Mr. Chitnis, learned Counsel appearing on behalf of accused No. 1, made a special application before my brother Moharir, J., pointing out that accused No. 1 has been served with a notice by the State Government asking him to show cause as to why he should not be dismissed from service and having regard to this and several other compelling circumstances of acute family hardships that the appeal should be heard immediately and disposed of on a out-of-turn basis. Moharir, J. granted the application and the appeals were accordingly placed high on board before me.
7. Having regard to immense importance of this appeal, the Government of Maharashtra had appointed Mr. Suryavanshi as a Special Public Prosecutor in this case and the matter had to be adjourned more than once as the learned Special Public Prosecutor was unable to attend this Court for personal and family reasons. Since the appeals could not be delayed, Mr. R. F. Lambay, the learned Assistant Public Prosecutor was instructed to appear in place of Mr. Suryavanshi, though for want of time no formal resolution appointing Mr. Lambay as Special Public Prosecutor has been passed. Having regard to the fact that the record in these appeals is voluminous, that several important points were required to be studied and argued and above all that Mr. Lambay has done an excellent job as a Special Public Prosecutor in this case, to my mind, this is a fit case in which the State Government should pay to him special fees.
8. This being a prosecution under the provisions of the Prevention of Corruption Act and the corresponding sections of the Indian Penal Code, valid sanction is a necessary prerequisite for the prosecution. Before the Trial Court, Accused No. 1 had seriously challenged the validity of the sanction order on the ground that the sanction accorded by Shri S. S. Jog at Exhibit (20) in his capacity as the Director General and Inspector General of Police, Maharashtra State, Bombay, was not a valid sanction. To summarize, the argument advanced was that accused No. 1, being a Police Prosecutor, the Director General of Police was not the competent authority for the purpose of appointing Accused No. 1 nor was he competent to remove him from service. In so far as by a resolution dated 2-5-1983, the Home Department had clarified that Police Prosecutors appointed under the provisions of Rule 60 of the Police Manual, Volume I, as per the recruitment rules shall be deemed to have been appointed by the State Government as Assistant Public Prosecutors for the purpose of S. 25 of the Code of Criminal Procedure, 1973. It was further contended that by virtue of this resolution, only the State Government could be regarded as the competent authority for the purpose of granting sanction.
9. At the hearing of the appeal, Mr. Chitnis, learned Counsel appearing on behalf of the appellant-accused No. 1, has not dealt with the sanction order point at all. The reason for it is quite obvious in so far as the objections raised have been adequately dealt with by the Trial Court and rightly overruled. It is now wellsettled law that the primary object of the insistence on a valid sanction is in order to ensure that a superior authority of competent rank has applied its mind to the facts of the case and that a prosecution has been ordered in a situation where such a course of action was essential. We have on record the evidence of the Director General of Police himself, who has very clearly deposed to the fact that after going through the investigation papers, he was fully satisfied that this was a case where a prosecution was essential. What is crucial is the fact that the Director General of Police states that the Additional Secretary, Home Department, Government of Maharashtra, had forwarded to him Confidential Letter dated 16-1-1986 along with which letter the case papers were forwarded to the Director General of Police. The Additional Secretary, Home Department, undoubtedly, was a competent authority to accord the sanction and Exhibit 22 very clearly indicates that the Additional Secretary had applied his mind to the facts of the case while forwarding the case papers to the Director General and that he had directed the issuance of the sanction for the prosecution. Under these circumstances, the technical objection raised that the Director General of Police was not the competent authority becomes wholly irrelevant because it is very clear that not one but two high ranking authorities had applied their minds to the facts of the case and accorded the sanction and, furthermore, that the Director General of Police had acted under the authority delegated to him. Mr. Lambey, the learned Special Public Prosecutor, has, however, pointed out that the sanction order coupled with Exhibit 22 were a complete answer to the objection canvassed before the Trial Court and that, consequently, nothing survives in this objection. To my mind, learned Counsel appearing on behalf of the appellant-accused No. 1 were well advised not to reagitate this issue which has been very correctly concluded by the Trial Court.
10. On merits, Mr. Chitnis, learned counsel appearing on behalf of accused No. 1, has, at the very outset, pointed out that accused No. 1 at the relevant time was a Senior Advocate and a Senior Police Prosecutor and that, consequently, the case had generated not only a lot of interest but a lot of prejudice. He submitted that under these circumstances, in fairness to accused No. 1 who is a professional advocate, the Court should view the evidence from a totally dispassionate point of view because it is essentially his case that the complainant, Sakhalchand, and Shantilal have joined together and lodged a false complaint and that accused No. 1 has faced very serious repercussions as a result of their fabricated evidence. Mr. Chitnis, at the outset, stated that he will demonstrate from the record that witness Sakhalchand, who is the complainant in this case, was admittedly an accused person in the Prosecution before Judicial Magistrate Bhosale on a theft charge, that he has admitted the number of prosecutions in which he was earlier involved and many of which were still pending, that he has made an affidavit totally reselling from the complaint lodged by him and that he has thereafter gone back even on that affidavit and that he is, under these circumstances, a thoroughly unreliable witness and one whose evidence will have to be rejected outright. Mr. Chitnis has raised a point of law, namely, that the evidence of witness Sakhalchand is the bedrock or virtual foundation on which the infrastructure of the Prosecution case rests and that admittedly in law this witness was an accomplice. Mr. Chitnis submitted that the law is now well settled particularly with regard to corruption charges that the complainant in a corruption case is an accomplice and, consequently, that his evidence cannot be relied upon for a conviction unless it is fully corroborated in all material particulars. Mr. Chitnis has relied on a decision of the Supreme Court in the case of Khilli Ram v. State of Rajasthan, , wherein the Supreme Court has observed that the principle of law laid down in the case of State of Bihar v. Basawan Singh, , which is to the effect that where the witness is an accomplice, though the evidence is admissible in law, the Judge should indicate in his judgment that he had the rule of caution in mind and give reasons for considering it unnecessary to require corroboration. It is, however, true that the Supreme Court has in the case of Prakash Chand v. State (Delhi Admn.), 1979 SCC (Cri) 656 : (1979 Cri LJ 329), and in the case of Kishan Chand Mangal v. State of Rajasthan, , upheld the principle that even uncorroborated testimony of trap witnesses can be acted upon. However, after the amendment to the Indian Penal Code and the introduction of S. 165A since the person who offers a bribe or agrees to offer it is in the legal position of an accomplice, the Courts have taken the view that it is a salutary principle that in corruption cases the evidence of an accomplice must be corroborated. The additional reason for this is because the accused is invariably a public servant and the consequences of a conviction are so grave and far-reaching to him that it is very necessary to guard against any possibility of an incorrect verdict.
11. Mr. Lambay, the learned Special Public Prosecutor, has vehemently contested the above position and he has submitted that u/S. 133 of the Evidence Act, not only is the testimony of an accomplice admissible but that the law specifically provides that a conviction based on the evidence of such a witness shall be legal. Mr. Lambay submitted that the evidence of Sakhalchand does inspire confidence and that in the peculiar facts of this case, he cannot be branded as an accomplice because this is not a trap case where handing over of the money was done by him. Mr. Lambay seeks to distinguish the present case on facts and to point out that as far as Sakhalchand is concerned, once accused Nos. 1 and 2 assured him of an acquittal and asked him to pay the prescribed amount of Rs. 10,000/- that he only handed over the amount to the accused and that he had no part whatsoever in either conveying or paying the same to the judicial officer. To this extent, Mr. Lambay submitted that the submission canvassed by Mr. Chitnis is inapplicable in the present case.
12. The law with regard to the evidence of a complainant in corruption cases is now well crystallised and it is a necessary rule of caution that the evidence of a complainant must be corroborated through independent and reliable evidence. In the present case, one has to bear in mind the fact that even though Sakhalchand lodged a complaint with Judicial Magistrate Bhosale on 3-4-1984 against the two accused specifically alleging that they had collected Rs. 10,000/- from him in the name of the Judicial Magistrate on the assurance that they would secure an acquittal, that he has within the course of the next three weeks made an affidavit on oath and sent two covering letters stating that this complaint was incorrect. In his evidence, Sakhalchand has explained that, in the first instance, he was persuaded to sign the affidavit and the letters by accused No. 1 on the ground that otherwise accused No. 1 would come into serious trouble and would lose his service, but it has also come in the evidence that there was a further inducement, namely, that accused No. 1 offered to refund the money to Sakhalchand if he signed the documents. One cannot lose sight of the fact that accused No. 1 was not only a Senior Lawyer but a Senior Police Prosecutor and that, undoubtedly, he wielded considerable clout, both professionally and otherwise. Under these circumstances, the explanation of Sakhalchand that it was accused No. 1 who virtually pressurised him into appending his signature to the affidavit and to the other documents is a perfectly valid explanation. There is the evidence of the Chief Judicial Magistrate, Kolhapur, Mr. Hiremath (P.W. 14), which conclusively establishes that it was accused No. 1 who displayed abnormal hurry on Sunday, 15-4-1984, in getting affidavit of Sakhalchand affirmed. The Nazir of the Chief Judicial Magistrate's Court, Mr. Najir Mokashi (P.W. 15), has identified accused Nos. 1 and 2, who had brought Sakhalchand to the Court on that day along with the affidavit. This degree of haste coupled with the fact that Sakhalchand has stated before the Court that the affidavit in question was taken by accused No. 1 and so also the signatures on the two covering letters and that it was accused No. 1 who forwarded these to the learned District Judge, all add up to the most conclusive and incriminating evidence against accused No. 1. Had accused Nos. 1 and 2 not had any part to play in the incident relating to the collection of money from Sakhalchand, there would have been no need to make this desperate attempt to nullify the effect of the complaint that had been filed by Sakhalchand.
13. The matter does not rest there because accused No. 1 as an advocate was aware of the fact that he was getting Sakhalchand to swear a false affidavit on oath and, furthermore, he was using this false document for the purpose of interfering with and nullifying the effect of the complaint that had already been lodged with a judicial officer on a serious charge. Obviously, Accused No. 1 was aware of the fact that the complaint would culminate in a prosecution and the affidavit, therefore, becomes all the more important because it was clearly executed with the sole object of scuttling the Prosecution and confronting Sakhalchand with a sworn affidavit which runs directly contrary to the complaint lodged by him. It is quite clear that the whole object was to interfere with the course of the future judicial proceeding and to tamper with the evidence that had already come on record. It is deplorable that the two Accused, both of whom were connected closely with the legal profession, were associated in an act of this type. Mr. Lambay, the learned Special Public Prosecutor, has rightly submitted that the evidence of Sakhalchand, who has been cross-examined in very great detail, remains totally unshaken save and except for the attempt to contradict him with his own affidavit dated 15-4-1984. Once it has come on record that this affidavit was procured by the Accused under thoroughly dishonest and criminal circumstances, the question of regarding this contradictory affidavit as a blemish on Sakhalchand's evidence virtually disappears. All that remains thereafter is the question of looking for corroboration to that evidence. Sakhalchand has stated in great detail about how he had met Accused No. 2, his meetings with Accused No. 1, the trips made by them to Miraj on 17-3-1984 and on 19-4-1984 when he was told that the Accused were to arrange for his acquittal after meeting the learned Judicial Magistrate and also the fact that apart from the amount of Rs. 10,000/- which had been handed over by him to the Accused that they had also demanded a certain additional amount as their "fees". The totality of this evidence very clearly indicates that Sakhalchand had, in fact, paid these amounts of money to the Accused and that there is sufficient material on record to support his version that the purpose of paying this money was to corrupt Judicial Magistrate Bhosale. It is not out of place at this stage for me to mention that Accused No. 1 was a public servant, apart from being a member of the legal profession, and that he had volunteered to misuse his position and attempt to influence Judicial Magistrate Bhosale for the purpose of securing an acquittal which under normal circumstances appeared to be difficult. It has further come on record that the money was collected by these persons in the name of Judicial Magistrate Bhosale without so much as the learned Judicial Magistrate knowing that these persons were defiling his name and collecting money on his behalf. It is most reprehensible that acts of this type have been indulged in by an advocate and an advocate's clerk and it was rightly submitted by Mr. Lambay, the learned Special Public Prosecutor, that this is a case of utmost seriousness because it indicates the level of corruption that has polluted the working of the law Courts whereby the name and reputation of honest judicial officers and persons with integrity is being tarnished and defiled by unscrupulous members of the Bar and by persons belonging to the Court staff who collect amounts of money from gullible litigants without the learned Judges being even aware of it. Mr. Lambay further pointed out, and quite justifiably, that had the case in question ended in an acquittal that Sakhalchand and Shantilal would have genuinely believed that Accused Nos. 1 and 2 had secured the acquittal for them and that Judicial Magistrate Bhosale has acquitted them because the amount of Rs. 10,000/- had reached him. This only worsens the position and clearly indicates a typical situation of how such a corrupt practice of the most deplorable type is indulged in and how, as a result of such a practice, the name of the judiciary can be defiled. The present case is a classic instance of how such efforts can also be effectively frustrated, thanks to the vigilance of the two judicial officers of great integrity and great courage who, thanks to their presence of mind, have not only frustrated the corrupt practice but have brought to book the persons indulging in such corrupt practice. While the learned Magistrate A. D. Bhosale and the learned District. Judge M. B. Majumdar deserve to be specially commended for their action in this case, it is hoped that more of the judicial of officers would come out strongly in order to eliminate such corrupt practices which have reached cancerous levels around the Courts.
14. The next submission canvassed by Mr. Chitnis, learned Counsel appearing on behalf of Accused No. 1, is that the charge of conspiracy u/S. 120B of the Indian Penal Code was misconceived on the facts of the present case. It is the submission of Mr. Chitnis that there is no evidence with regard to the meeting of minds, or acting in pursuance of a criminal conspiracy and, consequently, that the conviction under this charge will have to be set aside. This submission is replied to by the learned Special Public Prosecutor, who pointed out that right from the very inception, i.e., from the time when Accused No. 2 took Sakhalchand to the residence of Accused No. 1 that both the Accused in the presence of Sakhalchand decided to work towards getting him and Shantilal acquitted by corrupting the learned Judicial Magistrate and, furthermore, by misusing their position to secure additional amount of money for themselves. It has come on record that Accused Nos. 1 and 2 travelled together along with Sakhalchand on 17th and 19th March 1984 ostensibly to create the impression on him that they were, in fact, talking to the learned Judicial Magistrate. Mr. Lambay has pointed out that this is a classic instance of the manner in which a member of the legal profession misused his position and defrauded a gullible litigant into believing that he has, in fact, made a contact with the party who is required to be corrupted. Accused No. 1 went and met the learned Judicial Magistrate and confirmed that in pursuance of his assurance he had spoken to the learned Judicial Magistrate who would acquit the Accused when, in fact, he had not done anything of the sort. Apart from this, it is further pointed out that Accused No. 1 had specially come to the Miraj Court on 29-3-1984, which was the date of the judgment, when Accused No. 1 had not been able to demonstrate any other reason for his presence there. It has also come on record that Accused Nos. 1 and 2 were present when the altercation took place after the judgment was pronounced and that even with regard to the payment of fine, it was obviously pursuant to an arrangement between the two of them that Accused No. 2 tendered the fine of Rs. 7,500/- on behalf of Sakhalchand and Shantilal. It cannot, therefore, even be argued that there was no meeting of minds nor could it be suggested that the two Accused were not acting in furtherance of a criminal conspiracy. To my mind, the finding of the learned Special Judge that the conspiracy charge stands proved is a perfectly valid and correct finding and the same deserves to be upheld.
15. With regard to the remaining evidence, it needs to be pointed out that the learned Special Public Prosecutor, who has appeared in this case before the Trial Court, has done an admirable and excellent job while conducting an extremely difficult case of this type. One of the interesting features of this case is that several of the witnesses have turned hostile. This is a disturbing feature because I have already had occasion to refer to the fact that serious efforts were made by the Accused to destroy the evidence of Sakhalchand by getting him to sign a false and fabricated Affidavit and two covering letters in addition to this, there can be no doubt about the fact that certain influences were at work when witness after witnesses displayed a tendency to turn hostile. That the Accused had nothing to do with the process of tampering with these witnesses would be difficult to accept. In a case where a witness or more than one of them turns hostile, the Court will have to take judicial notice of the fact that the only beneficiary of such a situation is the accused and consequently an appropriate adverse inference will follow. Unless an attempt has been made to tamper with the evidence, a witness will not completely resile from his earlier statement, and such efforts can only be traced back to the beneficiary of such a corrupt practice. The hostile witnesses have, however, been cross-examined and the material portions of their police statements have been brought on record, and by and large this evidence has been proved through the evidence of the Investigating Officers. Regardless of that entire head of the material, we have on record the deposition of Judicial Magistrate Bhosale. To my mind, he is the most important witness as far as the present case is concerned and it was, in fact, a welcome feature that the learned Public Prosecutor requested the learned Judicial Magistrate to give evidence. Though normally as a Judicial Officer the learned Magistrate would not have been expected to step into the witness box having regard to the seriousness of the present case, the learned Special Public Prosecutor was fully justified in requesting the learned Judicial Magistrate Bhosale to give evidence. Not only has the Judicial Magistrate very clearly deposed about the complaint lodged with him by the Complainant on 3-4-1984 but he has further deposed about the two meetings which Accused No. 1 had with him on 17-3-1984 and 19-3-1984. Mr. Chitnis, learned Counsel appearing on behalf of Accused No. 1, has seriously disputed the evidence relating to these two meetings and it is his submission that the meeting of 17-3-1984 did not take place at all and that as far as the meeting of 19-3-1984 is concerned that Accused No. 1 had merely dropped in for a few minutes to pay his respectly to the learned Judicial Magistrate since he had earlier worked in his Court and that only because of Sakhalchand's complaint and the mention of the date of 19-3-1984 that the learned Judicial Magistrate has wrongly imputed motives to Accused No. 1. Undoubtedly, the learned Judicial Magistrate is quite clear about these two dates, on the first of which he had gone with the family to witness a movie and on the second of which he was working late after playing a game of volleyball. The learned Judicial Magistrate is quite clear with regard to the most important aspect of his evidence, namely, that Accused No. 1 after meeting him on 17-3-1984 hesitated and left the place without saying anything on the ground that the learned Judicial Magistrate was tired. This was unusual conduct, but to my mind guilty conduct because Accused No. 1 obviously on that day felt apprehensive about the delicacy of his mission because he was not quite certain as to whether the learned Judicial Magistrate would give into his corrupt suggestion or not. Accused No. 1, however, renewed his attempt after two days and on this occasion, according to the learned Judicial Magistrate, he specifically referred to the case but stopped short when the Judicial Magistrate pulled him up. This evidence of the learned Judicial Magistrate lends all the corroboration that is necessary to the version of Sakhalchand that has emerged in the complaint. It is necessary to bear in mind that regardless of the subsequent affidavit and letters, Sakhalchand has stuck to his version that was contained in the original complaint when he gave evidence before the Court. It is true that Sakhalchand is a person with a rather dubious background which is the explanation as to why he was so anxious not to get convicted, which also explains why he approached Accused No. 2 to try for the extra-legal operation. The evidence of Judicial Magistrate Bhosale is thereafter supported by the evidence of two groups of witnesses which I shall refer to in passing.
16. The first of these witnesses is the peon of the learned Judicial Magistrate by name Kurane (P.W. 1). Kurane has stated that he reported to Judicial Magistrate Bhosale on the evening of 30th March 1984 what advocate Shaikh had conveyed to him, namely, that Accused No. 1 had accepted money in the name of the learned Judicial Magistrate. Kurane is only a peon working in the Court and it is impossible to assume that he would have the courage to fabricate evidence of such a serious nature. Moreover, Magistrate Bhosale had also admitted this. Kurane's evidence, in turn, is supported by the evidence of advocate Shaikh. This advocate has stated that he was following the case in question because it was an interesting one and that he was present in Court on 29-3-1984. After the Judgment was pronounced, he was a witness to the altercation that took place and he specifically overheard the reference made by Sakhalchand to the effect that the Accused had collected money in the name of the Judicial Magistrate. Mr. Chitnis has seriously assailed the evidence of advocate Shaikh (P.W. 3) by pointing out that he is himself involved in a corruption prosecution and, furthermore, that having regard to the fact that rivalries exist at the Bar that one will have to take his submissions with a high degree of caution. More seriously, Mr. Chitnis has pointed out that if at all advocate Shaikh had overheard such a conversation and he desired to convey it to the learned Judicial Magistrate, one would have expected him as an advocate, to have gone to Judicial Magistrate Bhosale himself and not to have used the channel of his peon. It is true that advocate Shaikh ought not to have conveyed statements of this type or information of such gravity to the learned Judicial Magistrate through witness Kurane. However, one cannot lose sight of an all important fact, namely, that even though in the initial report made by Judicial Magistrate Bhosale on 5-4-1984 to the District Judge there is no specific mention of any complaint from or on behalf of advocate Shaikh that immediately after his report learned, Judicial Magistrate Bhosale in the course of recording statements of various witnesses has taken down the statement of advocate shaikh (P.W. 3). If, as pointed out by Mr. Chitnis, Mr. Shaikh was not present there and he had not heard anything, it is inconceivable as to how and under what circumstances Judicial Magistrate Bhosale would have sent for him (Advocate Shaikh) and recorded his statement. The non-mention of the name of advocate Shaikh in the Magistrate's initial complaint to the District Judge as also the fact that he had conveyed even through Kurane (P.W. 1) information of this importance has been seriously criticised by Mr. Chitnis, who pointed out that these two witnesses have been deliberately brought forward by the Prosecution in order to link Accused No. 1 with the incident of 29-3-1984. Mr. Chitnis submitted that Accused No. 1 has pointed out in his statement recorded under S. 313 of the Code of Criminal Procedure, 1973 that he had gone to the Miraj Court on 29-3-1984 in connection with some other work, that there was no secret about his visit there is so far as he has met several members of the Bar, including his own colleagues who were Police Prosecutors, and that in order to implicate Accused No. 1 these two witnesses have been asked to depose about the so-called altercation that took place in the Court premises. Unfortunately, we have the evidence of Sakhalchand himself, who refers to this incident in detail, as also the evidence of advocate Shaikh, who as a member of the Bar would not normally come forward to fabricate evidence against a Senior Police Prosecutor a case of this seriousness, regardless of how severe the professional competition or rivalry may be. Significantly, nothing has been brought on record, even by way of suggestions in the cross-examination of advocate Shaikh, to indicate as to why he would fabricate evidence against a professional colleague. We are, therefore, left with the evidence not only of the Judicial Magistrate but the evidence of advocate Shaikh (P.W. 3), also a member of the profession, both of which has been relied upon by the learned Special Judge and, to my mind, quite rightly.
17. There is another head of supportive evidence which is not of immense consequence, but it does require to be referred to. The Prosecution has examined some of the witnesses from the Court, who were present on 29-3-1984, for the purpose of establishing the presence of Accused No. 1 in the Court on that date. Though, under normal circumstances Accused No. 1, who is a Senior Advocate and a Police Prosecutor and who had worked in that Court earlier, could have visited the Court for any other reason, in the light of the background of this case and his connection with the Sakhalchand matter, his presence in the Court and at the time when the altercation took place does present an extremely incriminating circumstance against him. There can be little doubt about the fact that even after his unsuccessful attempt to corrupt Judicial Magistrate Bhosale that he had still not given up hope and was trying to play safe; because if the judgment had resulted in an acquittal all would have been well for him but if not, it was necessary for him to safeguard against things going wrong. This fully explains how after the altercation that took place, the fine of as large amount as Rs. 7,500/- came to be deposited by Accused No. 2, though there is no direct evidence of how and from where Accused No. 2 got this amount. One cannot rule out the suspicion that since Accused No. 1 and Accused No. 2 had been acting in consort at all times prior to that stage that there was every possibility that between the two of them the payment of the fine was arranged for. However, it must be admitted that there is no direct evidence with regard to this aspect of the Prosecution case.
18. There is one other witness who is of some consequence, namely, the driver of the car in which the accused had travelled to Miraj on 17-3-1984 and on 19-3-1984 as also on 29-3-1984. The driver of the car, Bharat Mane (P.W. 4), has deposed about these trips and he has also corroborated Sakhalchand's evidence with regard to the handing over of money and the changing of notes from Rs. 50/- denomination to Rs. 100/- denomination. As far as this witness is concerned, Mr. Chitnis has pointed out that, in the first instance, his evidence with regard to the identity of accused No. 1 is vague. Secondly, Mr. Chitnis has pointed out that this witness has turned hostile and even though his police Statement has been brought on record, in the course of the cross-examination, that not all the contradictions have been proved through the Investigating officer. As against this, Mr. Lambay, the learned Special Public Prosecutor, has pointed out that the witness has clearly deposed about the fact that he was able to identify both Accused Nos. 1 and 2 and that he was known to Sakhalchand. Furthermore, this witness has given the location of the residence of Accused No. 1 in Kolhapur at Pratibha Nagar. In the cross-examination of this witness, strangely enough, it has come on record that he had also seen the Name Board of Accused No. 1 at that place. Since there is sufficient evidence on record to establish that the trips on 17-3-1984 and on 19-3-1984 had, in fact, been made, to my mind, the minor infirmities of this evidence are of inconsequence.
19. Two other witnesses, Babalal Mujawar (P.W. 8) and Shankar More (P.W. 9), both of whom were co-accused in the Prosecution that was pending before Judicial Magistrate Bhosale, have also been examined. These witnesses have been examined on another point for the purpose of establishing that Sakhalchand and Shantilal are alleged to have contacted these two persons and informed them that they were assured of an acquittal in the criminal case if they paid Rs. 5,000/- each and that these two witnesses were asked whether they were interested in a similar benefit. The evidence of these witnesses is to the effect that they replied that neither of them could afford to pay the amount. The evidence of these two witnesses is not of much significance except that it lends a high degree of support to the general Prosecution case, which is to the effect that an arrangement had, in fact, been planned out and finalised for the purpose of corrupting Judicial Magistrate Bhosale and securing an acquittal and that this arrangement was through the medium of Accused Nos. 1 and 2.
20. Miss Dandekar, learned Counsel appearing on behalf of Accused No. 2, has pointed out that even though a conspiracy charge has been framed against the two Accused that the Prosecution has proceeded on the footing that Accused No. 1 was the main offender and that most of the evidence led was concerning Accused No. 1. Miss Dandekar pointed out that as for as Accused No. 2 was concerned, that there is hardly any reference to this Accused and that even the stray acts attributed to him are to the effect that he is alleged to have taken Sakhalchand to meet Accused No. 1 and that he had accompanied them on two trips to Miraj and, furthermore, that he was present in Magistrate Bhosale's Court on 29-3-1984 when the judgment was pronounced. Miss Dandekar pointed out that all these circumstances, even if taken individually or collectively, are innocuous circumstances in their own right and that, consequently, even if the Prosecution allegation against Accused No. 1 are established that the finding of guilt against Accused No. 2 is not sustainable. I am unable to accept this submission because, as pointed out earlier, this is a case where conspiracy has been alleged and established. The exact nature of the roles of the co-conspirators does not have to be equal or similar. Furthermore, it has come on record that Accused No. 2 was the person who initially took Sakhalchand to Accused No. 1 for the purpose of planning out and executing the entire operation. A lawyer's clerk who when approached by a litigant with a request that a Judicial Magistrate be approached in a pending criminal case and who takes the litigant to a particular member of the Bar and gets the operation underway cannot be said to have acted innocently. That Accused No. 2 selected Accused No. 1 for approaching the Magistrate also indicates that this was obviously not the first time that the two of them had functioned together. No advocate's clerk would dare to straightway take a litigant to an honest lawyer for a job of this type unless he was confident that the lawyer would oblige and more importantly unless the lawyer had acquired a prowess in such operations. Accused No. 2 did not disassociate himself from the activity thereafter but he has been present continuously at all times, including in the taxi when the money passed, and it has also come on record that apart from Accused No. 1, Accused No. 2 had also demanded a fee for having taken part in this unfortunate and dubious operation. I have carefully scrutinized the record and find overwhelming evidence against Accused No. 2 on the basis of which the Trial Court has rightly convicted him. Since most of the evidence is common to the two Accused, it is unnecessary for me to recount it. In this view of the matter, the conviction of Accused No. 2, along with Accused No. 1, on the conspiracy charge as also all other heads of charges will have to be upheld.
21. The learned Special Judge has convicted both the Accused under Sections 162, 163, 165A, 426 read with S. 120B of the Indian Penal Code and under S. 5(1)(d) read with S. 5(2) of the Prevention of Corruption Act, 1947. The learned Special Judge has, however, not awarded a separate sentence under each of these counts, but he has awarded a consolidated sentence of 2 years' rigorous imprisonment and a fine of Rs. 1,000/-, in default, rigorous imprisonment for six months. On the question of sentence, it has been submitted by Mr. Mohite, learned Counsel appearing on behalf of Accused No. 1, that the court should take into account certain extenuating circumstances set out by him in the Affidavit that has been filed. To start with, he pointed out that Accused No. 1 has started his career in the year 1972 as a Police Prosecutor and that he had put in 12 years of service in the year 1984 when the incident took place and that during this entire period his only source of income was his meagre salary. It has also come on record, as indicated by Mr. Mohite, that the wife of Accused No. 1 has been afflicted with a very serious ailment and that she has been suffering continuously from brain tuberculoma. The medical certificate dated 30-4-1991 from one of the eminent doctors in Bombay has been produced, which indicates that the lady has been undergoing treatment for this serious ailment since the year 1983 and that there has been no appreciable improvement in her condition. Further Mr. Mohite pointed out that Accused No. 1 has been served with a notice of dismissal by the State Government which will inevitably take effect by virtue of the confirmation of his conviction and that as a second inevitable result he could also be barred from practising, having regard to the nature of the conviction against him. Mr. Mohite has further pointed out that the daughter of Accused No. 1 is a medical student and that his son is studying in the 9th standard. Apart from these personal factors, Mr. Mohite has advanced the submission that the incident took place in the year 1984, when Accused No. 1 come to be arrested, and that eight years have now elapsed during the course of which the judicial proceedings have been going on. He relied on three decisions of the Supreme Court, the first of them being in the case of Sarupchand v. State of Punjab, , the second of them being in the case of Tarsem Lal v. State of Haryana, AIR 1987 SC 806; and the last of them being the latest decision of the Supreme Court in the case of Balaram Swain v. State of Orissa, . In all these cases, the Supreme Court has taken special note of the fact that when a public servant is convicted of a corruption charge, apart from the trauma and agony that had been undergone by him during the period preceding the conviction and the period during which the legal proceedings were pending that the loss of his job, which is a direct result of the conviction, must be regarded as one of the components of the punishment that is being meted out to him. Whether, in addition to this component, further punishment is required is what has been considered by the Supreme Court in all these three cases. The Supreme Court had scaled down the sentence of imprisonment and had considered that the award of a fine, though of a relatively heavy amount, would serve the ends of justice. Similarly, in Criminal Appeal No. 409 of 1982, decided on 18-1-1990 by my brother Daud, J., the Court had, on the same ground, namely delay in the ultimate disposal of the legal proceedings, reduced the jail sentence to one day rigorous imprisonment and imposed a heavy fine in its place. It is on the basis of this material and these submissions that Mr. Mohite made a very strong plea to this Court and pointed out that no useful purpose will be served by incarcerating Accused No. 1 in jail for two years, but that, on the other hand, he would be harshly and severely punished even if a heavy fine is imposed on him because it will not be all that easy for him to raise the money to pay the fine.
22. As far as Accused No. 2 is concerned, Miss Dandekar advanced a similar plea, but, in this case, she pointed out that Accused No. 2, who was an advocate's clerk all through his life, had even before the trial stopped doing that work; that he is now aged 65 years and that he is required to live on his meagre savings in so far as his both children, who are daughters, have married and gone away. It is also pleaded that the illness of the wife of Accused No. 2 should be taken into account by this Court as a mitigating factor while imposing punishment.
23. Mr. Lambay, the learned Special Public Prosecutor, has made a submission of some consequence when he pointed out that this case is virtually in the category of the rarest of the rare cases where it has been possible for the law enforcing machinery, thanks to the high integrity and courage and honesty displayed by the two judicial officers which qualities are admirable and require to be commended, that a case of the present type has not only been detected but the Accused have been put on trial and that the Prosecution has succeeded in recording a conviction. Mr. Lambay submitted that it is a tragedy of the times that some members of the Bar have been abusing their position by collecting money in the names of judicial officers, thereby blackening the name of the judiciary without the Judges being aware of what has happened. Mr. Lambey, therefore, submitted that even if in one of the solitary cases when such a crime has been detected, established and the Accused brought to book, this Court under the guise of showing mercy and leniency were to award a light sentence that it would unfortunately result as an encouragement and even embolden lawyers and litigants to indulge in the atrocious and obnoxious practices rather than act as a deterrent. Mr. Lambay submits that the consequences of having indulged in acts of such seriousness are inevitable in so far as the Accused cannot expect that he would be free to continue as a public servant after he is found guilty of such offence and that, furthermore, with the pressure on the Court it is unfortunate and inevitable that a certain amount of time will. elapse before the disposal of the case. Mr. Lambay has gone to the extent of submitting that often times the Accused themselves dilate and protract the earlier proceedings in order to canvass a ground in the ultimate that the proceedings dragged on for several years and, therefore, this is an extenuating circumstance. In the present case, however, there is no evidence that the Accused had done anything of that sort. On the contrary, Mr. Mohite has pointed out that the appeal of 1989 would normally have been disposed of after five or six years, since the criminal appeals of 1983 and 1984 are now being heard, and that it was Accused No. 1 himself who insisted on taking up the matter out of turn. In substance, what Mr. Lambay has submitted is that the punishment awarded should be in consonance with the offence that has been established and that as far as the public mind is concerned that a message should go out loud and clear from this Court to all those who indulge in this type of practice that the consequences of such corrupt practice will be extremely grave.
24. Undoubtedly, there is much to be said with regard to both the points of view that have been canvassed before me. If one were to accept the submissions advanced by the learned Special Public Prosecutor which, undoubtedly, cannot be faulted with, the inevitable result would be that the Accused would be meted out with a sentence that may be unduly harsh. The object of punishment is not a total ruination of an accused person. Even a deterrent punishment is required to be meted out in keeping with well-set principles of sentencing that are now crystallised. These principles do embody the dictum that the Court has to take a total view of the punishment that is being meted out and in a case where the punishment is required to be relatively harsh and heavy that the Court must apply those principles. Having regard to the station in life of the two Accused and the position in which they will be placed, both economically and socially, by virtue of the dismissal of their appeals, the solitary issue, to my mind, that would serve the ends of justice would be the question as to what additional punishment is required to be awarded to Accused No. 1 and Accused No. 2. I do not share the view that if the Accused were to incarcerate in prison for two years that it would in any way act as a heavier deterrent than if a heavy fine were to be imposed on him. On the contrary, to my mind, where the object of an offence was essentially directed at the making of money, if the law Courts were to clearly indicate that not only the illegal gains but much more than the amount in question will be taken away from those who indulge in such offences, in my view the ends of justice will be adequately served.
25. As far as Accused No. 2 is concerned, though there is a conspiracy charge and though he stands convicted of it, there is considerable substance in the argument advanced by Miss Dandekar that the role played by accused No. 2 had been a subsidiary or a lesser one. He was a mere advocate's clerk who had taken Sakhalchand and Shantilal to Accused No. 1 and who had merely remained present right through the subsequent operation and it is quite clear from the manner in which everything happened that Accused No. 2 had very little to do with it and even less to gain. He is an old man aged 65 years and, therefore, to my mind, the quantum of punishment in his case will have to be considerably lowered down.
26. The conviction of Accused Nos. 1 and 2, who are the present Appellants under Ss. 162, 163, 165A, 420 read with section 120B of the Indian Penal Code and under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947, are confirmed. The sentence of two years' rigorous imprisonment and fine of Rs. 1,000/-, in default, rigorous imprisonment for six months imposed on Accused No. 1 by the learned Special Judge is set aside and in its place Accused No. 1 is sentenced to suffer rigorous imprisonment for one day and to pay a fine in the sum of Rs. 35,000/-, in default, to suffer rigorous imprisonment for six months.
27. The sentence imposed on Accused No. 2 of rigorous imprisonment for two years and fine of Rs. 1,000/-, in default, rigorous imprisonment for six months imposed on him by the learned Special Judge is set aside and in its place Accused No. 2 is sentenced to suffer rigorous imprisonment for one day and to pay a fine in the sum of Rs. 10,000/-, in default, to suffer rigorous imprisonment for six months. Having regard to the fact that the fines imposed on both the Accused are relatively heavy, at the request of their learned Counsel Accused Nos. 1 and 2 - the Appellants in the two appeals, are granted a period of four months within which to deposit the fines in the Trial Court. The bail bonds of Accused Nos. 1 and 2 - the Appellants in the two appeals, shall stand cancelled on the expiry of this period. The Criminal Appeals stand dismissed accordingly.
28. The fees payable to Mr. Lambay, the learned Special Public Prosecutor who had appeared in this case having regard to the fact that the record of this case is extremely voluminous and having regard to the fact that the learned Special Public Prosecutor has done an excellent job for the State, shall be calculated at the rate of Rs. 1,500/- per day. Though I have quantified the fees payable at a figure considerably lower than the fees prescribed for Special Counsel by the State of Maharashtra, it is brought to my notice that the ceiling as far as the per day fees for a Special Counsel are concerned are Rs. 5,000/- per day and it is this ceiling that shall apply while computing the payment of fees to Mr. Lambay in the present set of appeals.
29. Mr. Lambay, the learned Special Public Prosecutor, has pointed out to the Court that the modus operandi which is the subject-matter of the present appeal, namely, instances of lawyers and clerks collecting money from litigants on the pretext of influencing Judges is not uncommon around the law Courts and that this is one of the rare instances when the culprits have been brought to book. He submitted that this case should be brought to the notice of the Bar Council in the hope that special measures will be devised to combat and stamp out such unclean and unhealthy practices. This request, to my mind, deserves to be acted upon as this Court cannot turn a blind eye to this grave situation.
30. As indicated by me earlier, this case presents one of the rarest instances wherein a heinous and corrupt practice which threatens to pollute and defile the working of the institutions of justice has not only been detected but brought into sharp focus. It also belies the impression that the problem is difficult to tackle because it has been demonstrated that both litigants and lawyers are quite willing to come forward in cases where the complaints are acted upon. It would, therefore, be appropriate in such a situation for the Court to take a serious note of what has happened and also of what has been pointed out by the learned Special Public Prosecutor, namely, the fact that effective steps and counter-checks be devised to combat either the repetition or continuance of such practices. Even at the expense of this Court adopting a slightly unconventional procedure, the situation is serious enough to deserve such steps. To my mind, it would be advisable that the Bar Council of Maharashtra, which is the body set up under the Advocates' Act to enquire into and punish acts of misconduct, be directed to devise adequate measures to prevent the recurrence or continuation of any instance of advocates collecting money in the name of judicial officers or varied forms of such dishonest practices. The Bar Council must seriously work in conjunction with all the Bar Associations in the State whose co-operation it can insist upon.
31. The Registrar is accordingly directed to forward a copy of this judgment to the Secretary, Bar Council of Maharashtra, with a request that the case be placed before the Bar Council. The Bar Council should seriously consider a practical and effective line of action to combat and eliminate such rackets and should, as a deterrent, simultaneously take stringent disciplinary action against any advocates found indulging in this racket. For this purpose, a copy of the judgment shall also be forwarded to all the District Judges and to the Principal Judge of the City Civil Court at Bombay with a direction that the same be brought to the notice of the Bar Associations who, in their turn, should inform the litigants that all instances of Advocates and Advocates' clerks, staff members of the Courts who claim to be contactmen and who offer to interfere in any manner with the course of judicial proceedings should be brought to the notice of the Bar Council and the concerned judicial authorities. These steps should act as a starter in combating such clandestine activities which urgently require to be checked before the virus has a chance of reaching epidemic proportions.
32. Appeals dismissed.