Andhra Pradesh High Court - Amravati
V.V.Nageswara Rao, Hyderabad., vs The State Of Ap.,Rep Spl.Pp For Acb., on 24 January, 2023
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH R0Y
Criminal Appeal No.324 of 2017
JUDGMENT:-
Assailing the judgment of conviction and sentence imposed against the appellant, who is the sole accused in C.C.No.78 of 2013 on the file of the Special Judge for trial of SPE and ACB Cases, Kurnool, dated 13.03,2017, this appeal is preferred by the appellant.
2) Facts of the prosecution case may, briefly, be stated as follows:
(a) The accused officer is a public servant working as Chief Engineer, H&SC, Circle-2 of Anantapur District, as on the date of registration of crime in Crime No.2/RCA-ATP/2010, Anantapur Range, from 06.07.2009 to 06.03.2010.
(b) He was initially appointed as Assistant Executive Engineer in State Government Service on 30.03.1977. He worked as A.E.E. at various places in the State of Andhra Pradesh. He was promoted as Divisional Executive Engineer and worked as Divisional Executive Engineer at Macherla and Panyam. Thereafter, he was promoted as Executive Engineer and worked in Nalgonda. He was then promoted as Superintendant Engineer and he worked as Superintendant Engineer in Hyderabad, Nandyal, Hanamkonda, Yemmiganur, Anantapur and Kadapa and finally he was promoted as Chief Engineer. While he was working as Chief Engineer in 2 CMR, J.Crl.A.No.324 of 2017
Anantapur, at that time, it is alleged that the ACB police received credible information that the accused officer acquired moveable and immoveable assets, which are disproportionate to his known source of income. So, a case in Crime No.2/RCA-ATP/2010 of Anantapur Range, was registered against him on 05.03.2010 under Section 13(1)(e) r/w.Sec.13(2) of the Prevention of Corruption Act (for short, "the P.C.Act"). Surprise checks were made in the house of the accused officer and in other places by ACB police on 06.03.2010. So, the check period was taken from 30.03.1977 to 06.03.2010 i.e. from the date of entry of the accused officer into Government service till the date of search is conducted in the residential houses of the accused officer and his near relatives. According to the prosecution, the investigation revealed that the accused officer acquired and was in possession of the assets worth of Rs.1,06,51,122/- as shown in Annexure-I. His income during the said period from all the known sources was arrived at Rs.91,57,148/- as detailed in Annexure-II. The total expenditure incurred by the accused officer during the above check period was arrived to a tune of Rs.67,75,005/- as detailed in Annexure-III. Thus, according to the prosecution, the likely savings of the accused officer from his known source of income is Rs.23,82,143/-. So, it is stated that the accused officer was in possession of disproportionate assets in his name and in the name of his family members i.e. his wife and son to an extent of 3 CMR, J.
Crl.A.No.324 of 2017Rs.82,68,979/- as on the terminal date of check period i.e. 06.03.2010 and he could not satisfactorily account for the same. It is alleged that inspite of giving him an opportunity to explain as to how he is in possession of the said assets disproportionate to his known source of income that he failed to explain the same. According to the prosecution, most of the immoveable assets are acquired by the accused officer in the name of his wife and his son and they are his benami transactions and he purchased the said properties in the name of his wife and his son. Therefore, the accused officer is liable for punishment for the offence punishable under Section 13(1)(e) r/w.Sec.13(2) of the P.C.Act.
(c) After completion of the investigation, the charge-sheet was filed and after the accused officer made his appearance in the trial Court, he was examined under Section 239 Cr.P.C. and charge under Section 13(1)(e) r/w.Sec.13(2) of the P.C. Act was framed against him. The same was read over and explained to him and he abjured the guilt and claimed to be tried.
(d) To substantiate the case of the prosecution, the prosecution got examined PW.1 to PW.67 witnesses and got marked Ex.P1 to Ex.P129 documents.
(e) In the examination held under Section 313 Cr.P.C, the accused officer denied the incriminating evidence adduced against 4 CMR, J.
Crl.A.No.324 of 2017him by the prosecution. He has filed a written statement and also got examined DW.1 and DW.2 witnesses, who are his wife and his son and also got marked Ex.D1 to Ex.D37 documents in proof of his defence.
(f) At the culmination of the trial, after considering the evidence on record and after hearing both the prosecution and the accused officer, the learned Judge found the accused officer guilty for the aforesaid offences and accordingly, convicted him and sentenced him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/- and in default of payment of fine amount, to undergo simple imprisonment for a period of two months. The remand period undergone by the accused officer at the pre-trial stage is ordered to be set off under Section 428 Cr.P.C.
3) Aggrieved thereby, the instant appeal has been preferred by the appellant questioning the legality and validity of the impugned judgment of conviction and sentence.
4) Heard learned counsel for the appellant and learned Standing Counsel for ACB and Special Public Prosecutor for the respondent.
5) Learned counsel for the appellant would submit that 20 immoveable properties and 8 moveable properties were shown by the prosecution in Annexure-I and among the said 20 immoveable properties, only two properties i.e. item No.1 property is in the name 5 CMR, J.
Crl.A.No.324 of 2017of the accused officer and his wife and item No.15 property is in the name of the accused officer. He would submit that the other properties i.e. item Nos.2 to 7, 9 to 14, 16 and 17 are in the name of the wife of the accused officer and the properties shown in item Nos.8, 18, 19 and 20 are in the name of the son of the accused officer. He would submit that the wife of the accused officer, who is examined as DW.1, was doing business in running a beauty clinic and also doing sari business and other businesses and she was also an income tax assessee and she is sufficiently earning and she purchased the said properties with her own earnings and they are not purchased by the accused officer benami in the name of his wife. He would also submit that similarly the son of the accused officer has independently purchased the properties in his name with his own earnings and they are not purchased by the accused officer benami in the name of his son and the accused officer has clearly explained the same in his explanation submitted to the ACB police during the course of investigation under Exs.P123 and P124 and they did not take the same into consideration and they have wrongly shown that the said properties are acquired by the accused officer in the name of his wife and his son. He would submit that if the said properties, which are in the name of DW.1 and DW.2, are excluded from consideration, the properties which are in the name of the accused officer would be proportionate to his known source of 6 CMR, J.
Crl.A.No.324 of 2017income. He would submit that the prosecution has miserably failed to prove that the accused officer acquired the said properties in the name of his wife and his son i.e. DW.1 and DW.2 by adducing any acceptable legal evidence and on the other hand, the accused officer has examined his wife and his son as DW.1 and DW.2 and also got marked abundant documentary evidence to prove that the said properties were purchased by DW.1 and DW.2 with their own earnings and that the accused officer has nothing to do with the same. He would submit that even the trial Court did not properly appreciate the evidence on record and arrived at an erroneous conclusion and recorded a finding of guilt against the accused officer.
6) It is also contended that the investigating officer waited till the accused officer retired from service and, thereafter, he filed the charge-sheet and it is only to avoid obtaining sanction to prosecute the accused officer that he filed the charge-sheet after the accused officer retired from service. Therefore, he would submit that the impugned judgment of conviction and sentence is legally unsustainable and thereby prayed to set aside the impugned judgment of conviction and sentence and acquit the accused officer.
7) The learned Standing Counsel for ACB and Special Public Prosecutor appearing for the respondent would submit that although the wife of the accused officer, who is examined as DW.1, was doing 7 CMR, J.
Crl.A.No.324 of 2017business and earning on it, the evidence on record proves that the accused officer has acquired the properties in her name and they are benami transactions and they are not the separate properties of DW.1. He would also submit that even the properties, which are in the name of his son, who is examined as DW.2, are purchased by the accused officer and they are also benami transactions and the accused officer has purchased the same in the name of his wife and his son. So, he would submit that if the properties, which are in the name of DW.1 and DW.2, are taken into consideration, they clearly establish that the accused officer acquired assets disproportionate to his known source of income with ill-gotten money. He would submit that the accused officer did not obtain permission from competent authority before purchasing the said properties and that the accused officer also did not file the annual property statements. Therefore, he would submit that the trial Court has arrived at a right conclusion on proper appreciation of evidence on record and thereby found the accused officer guilty of the charge levelled against him and accordingly convicted and sentenced him to undergo imprisonment. So, he would strongly support the impugned judgment of the trial Court and thereby prayed to dismiss the appeal.
8) The accused officer was appointed as A.E.E. in the State Government service on 30.03.1977. Thereafter, he got promotions from time to time and as on date of registration of the present crime, 8 CMR, J.
Crl.A.No.324 of 2017he was working as Chief Engineer in the highest cadre in the department in Anantapur. The case was registered on 05.03.2010 and the searches in his house and other places took place on 06.03.2010. The assets said to have been acquired by him during the said period and the income of the accused officer during the said period was taken into consideration to ascertain whether the accused officer acquired assets disproportionate to his known source of income or not.
9) About 20 immoveable and 8 moveable properties were identified by the prosecution alleging that he has acquired the said assets during the said check period and that they are disproportionate to his known source of income. In this context, it is relevant to note here that out of the said 20 immoveable properties, most of the properties i.e. item Nos.2 to 7, 9 to 14, 16 and 17 are in the name of the wife of the accused officer by name Satyavathi, who was also examined as DW.1 in this case. The properties shown in item Nos.8, 18, 19 and 20 are in the name of the son of the accused officer by name V.Narayanadas, who was also examined as DW.2. Therefore, only item Nos.1 and 15 are in the name of the accused officer. The other properties are in the name of DW.1 and DW.2. Now, the prosecution asserts that the said major part of the properties i.e. item Nos.2 to 7, 9 to 14, 16 and 17 are acquired by the accused officer benami in the name of his wife, who is examined as 9 CMR, J.
Crl.A.No.324 of 2017DW.1, and item Nos.8, 19, and 20 are acquired by the accused officer benami in the name of his son, who is examined as DW.2. So, when DW.1 and DW.2 are the ostensible owners of the aforesaid properties, which admittedly stand in their name and when the prosecution alleges that they are not the real owners and it is the accused officer, who is the real owner, and that he purchased the same in their names and they are benami transactions, the burden is heavy on the prosecution to prove and establish that DW.1 and DW.2 are not the real owners of the said properties and that they are purchased by the accused officer in their names and that they are his benami transactions with legal, cogent and acceptable evidence, more particularly, when the accused officer has taken a clear stand that both his wife and his son, who are examined as DW.1 and DW.2, got independent source of earnings, and that they have purchased the said properties on their own in their respective names and they are the real owners of the said properties.
10) In a similar case based on identical facts, where the prosecution sought to prosecute a public servant on the ground that the properties, which are in the name of wife and other family members of the accused officer, are benami transactions, and that they are purchased by the accused officer in their names, the erstwhile High Court of Andhra Pradesh in the case of 10 CMR, J.
Crl.A.No.324 of 2017M.Sreeramulu v. State of A.P.1 held at para.4 of the judgment as follows:
"4. The fact that the case relates to the alleged disproportionate assets said to have been held by the appellant during the check period i.e. 1-1-1971 to 26-10-1983. In the matters of this nature, the prosecution has to establish that the various items which it attributes to the public servant are held by him directly or even indirectly. Where the properties stand in the name of the public servant the same does not pose any problem. However, in cases where the properties are held in the names of persons other than the public servant, necessary evidence has to be adduced to establish that the public servant is the true owner of the said assets, though they stand ostensibly in the name of different persons. It is with this background that the case needs to be examined."
11) Further, the law is also well settled that when wife of a public servant got independent source of income and when some properties stand in her name, whether moveable or immoveable, simply because she is living with her husband, who is a public servant, it cannot be presumed that the said properties are purchased by the public servant in the name of his wife and they are his benami transactions. Husband is not the implied agent of the wife to deal with her properties and wife is to be considered as a lawful owner of the said properties which stand in her name 1 2003 (2) ALT (Cri) 142 = 2003 (1) ALD (Cri) 740 = MANU/AP/1100/2003 11 CMR, J.
Crl.A.No.324 of 2017unless contrary is proved with acceptable legal evidence. The erstwhile High Court of Andhra Pradesh in the case of Jawaharilal Daima & Co. v. Chinta Chittemma 2 after considering elaborately the Law of Agency to decide whether husband is the implied agent of the wife in respect of the properties standing in the name of the wife, held at para.11 of the judgment as follows:
"....None of the aforesaid rulings or the views expressed by the authors support the proposition that a Hindu husband has implied authority to sell the property of his wife if they are living together and leading a harmonious family life. There is no such presumption in law. Pollock and Mulla in their Treatise on Indian Contract Act expressed the view at page 845:
"A husband has no authority by virtue of marriage to make a contract on behalf of his wife."
Further held that, If the wife has her own property I think, the presumption is that she acts on her own authority. The ancient doctrine that the husband and wife are one person is not true in modern times. The wife cannot be reduced to a subordinate position in respect of her property matters by the application of the doctrine of implied agency. The obligation on the part of the husband to meet the requirements of his wife stems from the fact of cohabitation in a domestic establishment. By implied authority, the wife acts as the agent of the husband making the later liable for the expenditure incurred by her in respect of necessaries of life. There cannot be any such implied authority in a case where the wife owns separate properties. Marriage will not make the husband an agent of the wife to deal with her property matters without her authority. In Phuljari Devi v. Mithal Lal : (AIR 1971 All. 494), the 2 1989 (1) ALT 335 = 1989 (1) APLJ 333 = MANU/AP/0368/1988 12 CMR, J.
Crl.A.No.324 of 2017Allahabad High Court held that by virtue of marriage a husband has no authority to contract on behalf of his wife."
12) Thus, from the proposition of law laid down in the aforesaid judgment, the legal position is clear that when wife owns her own separate property, it shall be presumed that she acts on her own authority and the husband is not her implied agent to deal with her property. When that be the legal position as regards the property owned by a wife, when the prosecution asserts that the husband is the actual owner in respect of the properties, which are standing in the name of his wife and which are being dealt by her independently, the prosecution has to prove with strong legal evidence that she is not the real owner and the husband is the actual owner of the same.
13) As regards the proof of benami transactions also, the law is very well settled that the party, who asserts that a particular transaction relating to a property is benami transaction, the burden is on the party who asserts it to be a benami transaction to prove the same.
14) The question with regard to acquisition of property in benami came up for consideration before various Courts in India and the law has been set at rest stating that if a person claims any transaction as benami transaction, then the law requires him to 13 CMR, J.
Crl.A.No.324 of 2017establish the said fact for the reason that the person in whose name the property is purchased is presumed to be the real owner of the property.
15) The question with regard to benami transaction has been gone in detail by the Apex Court in the case of Jayadayal Poddar v. Bibi Hazra3. The Apex Court held as follows:
"It is well settled that the burden of proving that a particular sale is benami and the apparent purchaser is not the real owner, always rests on the person asserting it to be so. This burden has to be strictly discharged by adducing legal evidence of a definite character which would either directly proves the fact of benami or establish circumstances unerringly and reasonably raising an inference of that fact. The essence of a benami is the intention of the party or parties concerned; and not unoften, such intention is shrouded in a thick veil which cannot be easily pierced through. But such difficulties do not relieve the person asserting the transaction to be benami of any part of the serious onus that rests on him; nor justify the acceptance of mere conjectures or surmises, as a substitute for proof. The reason is that a deed is a solemn document prepared and executed after considerable deliberation and the person expressly shown as the purchaser or transferee in the deed, starts with the initial presumption in his favour that the apparent state of affairs is the real state of affairs. Though, the question whether a particular sale is benami or not, is largely one of fact, and for determining this question, no absolute formula or acid test, uniformly applicable in all situations, can be laid down; yet in weighing the probabilities and for gathering the relevant indicia, the Courts are usually guided by these circumstances:
3 AIR 1974 SC 171 = (1974) 1 SCC 3 14 CMR, J.
Crl.A.No.324 of 2017(1) the source from which the purchase money came; (2) the nature and possession of the property, after the purchase; (3) motive, if any, for giving the transaction a benami colour; (4) the position of the parties and the relationship, if any between the claimant and the alleged benamidar; (5) the custody of the title-deeds after the sale and (6) the conduct of the parties concerned in dealing with the property after the sale."
16) Again, in Bhim Singh v. Kan Singh4 the Apex Court following the decision rendered in the case of Jaydayal Poddar3 (supra) reiterated the same principle and held as under (at page
734):
"The principle governing the determination of the question whether a transfer is a benami transaction or not may be summed up thus: (1) The burden of showing that a transfer is a benami transaction lies on the person who asserts that it is such a transaction; (2) if it is proved that the purchase money came from a person other than the person in whose favour the property is transferred, the purchase is prima facie assumed to be for the benefit of the person who supplied the purchase money, unless there is evidence to the contrary; (3) the true character of the transaction is governed by the intention of the person who has contributed the purchase money and (4) the question as to what his intention was has to be decided on the basis of the surrounding circumstances, the relationship of the parties, the motives governing their action in bringing about the transaction and their subsequent conduct etc."
4 AIR 1980 SC 727 15 CMR, J.
Crl.A.No.324 of 2017
17) In the ease of S. K. Devi v. J. P. Singh5, the question that fell for consideration before the Apex Court was as to whether the property standing in the name of the wife shall be accepted as benami purchase by the husband in the name of his wife or not. The Apex Court laid down the following principle of law in the said judgment:
"The law with regard to benami transactions where the property is alleged to have been bought in another's name is well settled. The burden of proof is, to begin with, on the party pleading that a transaction is benami. A variety of circumstances are relevant in this connection like the source of the consideration for the acquisition of the property, the possession of the property, the conduct of the parties or their predecessors in relation to it, the custody of the title deeds and so on. The most important fact, however, is the source of the money, but the other facts also play varying parts. This burden does not rest in one place but shifts to the other side, and it increases if the original parties to the transaction are dead. Suspicious circumstances are not sufficient to prove the benami character of a transaction; but if evidence on the other side does not exist, even slight but forceful evidence on the part of the person alleging the benami nature of the transaction may be sufficient. It is from this angle that the case has to be judged, and at the very start, we arc constrained to say that, though the learned subordinate judge bore the correct law in mind, he seems to have placed the burden initially upon the plaintiff. The question of burden of proof at this late stage has become academic because when the parties have led all the evidence that they wish to lead, an inference must necessarily be drawn from the entire
5 1962 BLJR 314 16 CMR, J.
Crl.A.No.324 of 2017evidence, irrespective of the source from which it comes. In this case, each side has drawn support from the evidence brought into the case by the other. In view of the fact that the High Court went into all the evidence to draw its contrary conclusion, it becomes necessary to see whether the conclusion reached by the High Court or that reached by the Subordinate Judge is right in the light of the facts established."
18) Again, in the case of Gapadibai v. State of Madhya Pradesh6, the three-Judge Bench of the Apex Court held at para.3 of the judgment as follows:
"3. It was suggested by the State that plaintiff was really a benamidar for Defendant No.5. Apart from the fact that there was no such plea taken by that State, no issue on this point was suggested by it before the trial Court. In order to prove the benami nature of the transaction the State could have led evidence to show (1) that defendant No.5 paid the consideration, (2) that he had the custody of the sale deed. (3) that he was in possession of the properly and (4) the motive for the transaction None of these factors has been proved by the State. The High Court appears to have misplaced the onus on the plaintiff to prove that she was the real owner of the house in question instead of finding whether or not Defendant No. 5 had any title to it. The evidence of Pws 1, 2, 3, and
6 clearly proved that the house was purchase by the plaintiff. The trial Court believed the evidence of these witnesses which was supported by the document including Exhibits P2 and P4 as also a revenue receipt The High Court made a serious attempt to examine the intrinsic merits of the testimony of these witnesses. Even if the evidence of these witnesses is excluded from consideration, the registered sale deed duly executed was sufficient to prove the title of 6 AIR 1980 SC 1040 = (1980) 2 SCC 327 17 CMR, J.
Crl.A.No.324 of 2017plaintiff in respect of the house in absence of any plea of benami or evidence by the state to show that Defendant No. 5 was the real purchaser......".
19) Thus, from the conspectus of law laid down in the above judgments, in order to prove that the properties which are ostensibly standing in the name of the wife i.e. DW.1 are actually purchased by the accused officer and that they are benami transactions, so also, in the name of DW.2, who is the son of the accused officer, the prosecution has to prove and establish that the actual sale consideration was paid by the accused officer and that he obtained the registered sale deeds in the name of DW.1 and DW.2 and that the accused officer has been in actual possession and enjoyment of the said properties and that he has been dealing actually with the said properties and enjoying the same.
20) If the evidence adduced by the prosecution is considered in the light of the principles of law laid down in the aforesaid judgments by the Apex Court, there is absolutely no legal evidence on record forthcoming to prove that the accused officer paid the sale consideration to purchase the properties i.e. item Nos.2 to 7, 9 to 14, 16 and 17, which are in the name of DW.1, and to purchase the properties i.e. item Nos.8, 18, 19 and 20, which are in the name 18 CMR, J.
Crl.A.No.324 of 2017of DW.2. On the other hand, the evidence on record clinchingly establishes that DW.1 has been doing business and she got independent source of earning being an income tax assessee and she purchased the said properties in her name with her own earnings and that she has been dealing with the said properties personally and enjoying the said properties and also the income derived from the said properties. Similarly, the evidence on record also proves that DW.2 got independent source of earnings and that he purchased the properties, which are in his name and he has been dealing with the said properties and enjoying the same. The said evidence clearly proves that they are not benami transactions as alleged by the prosecution.
21) In order to prove that the wife and the son of the accused officer got independent source of earnings, he got them examined as DW.1 and DW.2. DW.1 is the wife. She deposed in her evidence that she has completed her graduation in commerce and that she has been running a boutique - TIARAS in Hyderabad. She further deposed that she also worked as Manager of a beauty clinic saloon in London as "Beauty at Anjus" for one year and she was paid 2,000 pounds per month. She has also produced Ex.D11 photographs in London shop, the place where she worked in London. She further deposed that after her marriage, she was very active in doing 19 CMR, J.
Crl.A.No.324 of 2017business as lady entrepreneur during the year 1985-86 and that she was also selected for entrepreneur development programme conducted by the A.P. Government and APITICO at Guntur. She has produced Ex.D12, seven photographs in proof of her selection and conducting training programmes and in proof of the fact that she used to run a sari printing unit at Syamala Nagar, Guntur. She stated that she has done the said sari printing in Guntur from 1987 to 1991 and that she got income of Rs.50,000/- per annum after deducting all expenses in the said sari business. She also deposed that she also did business in running a beauty clinic under the name and style "New Look Beauty Clinic" in Hyderabad during the year 1986-87 and thereafter, shifted to Guntur and also to Nalgonda and then again to Hyderabad and that she ran the said beauty clinic business from 1987 to 2007 and that she is a qualified beautician and also trained by APITICO. Ex.D13 are the nine photographs produced by her to prove that she ran New Look Beauty Clinic at various places and that she gave training to number of students. Ex.D14, three photographs are produced in proof of inauguration of various branches by Ms.Vani Viswanath, a film star. Ex.D15, twelve photographs are produced to show that she was felicitated on various occasions and received awards from the then Hon'ble Chief Ministers and Hon'ble Governors and Hon'ble Speakers for the excellent work done by her in New Look Beauty Clinic as deposed by 20 CMR, J.
Crl.A.No.324 of 2017her in her evidence. Ex.D16 three photographs are also produced to show that she was felicitated by the cine actors. She further deposed that she was running electronic software company in the name and style "Priya Software Company" during the year 2005-2006 and that she used to get PDF files to software programme files by engaging 15 software engineers and that she got work from Karvy Consultency, Ananya Software Company and Response Info Tech etc. She also stated that the electronic gadgets etc. that were seized by the ACB were gifted to her by her son, sister, brother and uncle, who are residing abroad and that the gold ornaments shown in the inventory were given to her by her parents and parents-in-law as Sthreedhana at the time of the marriage. She finally stated that item Nos.1 to 7, 9 to 14, 16, 17, 26 and 27 immoveable properties shown in Annexure-I are acquired by her with her earnings derived from various businesses and by availing bank loans. She also stated that item Nos.8, 18 to 20 immoveable properties shown in Annexure-I are acquired by her son with his earnings. She has also produced Ex.D18 registration certificate issued by various small scale industries to run Krishna Sai Sari Printers and Ex.D19 diploma of Wonder International Beauty School, which is pertaining to beauty and hair dress. She has produced Ex.D21 diploma issued by P.V.Ramesh Babu of Madras relating to make-up. Ex.D22 is the beauty therapy course certificate issued by Gehini Beauty Clinic to 21 CMR, J.
Crl.A.No.324 of 2017DW.1. Ex.D24 is the High Technology Beauty Therapy with herbal treatment certificate issued by EVS Academy, Visakhapatnam and Ex.D25 is the certificate issued by A.P. Labour Department for New Look Beauty Clinic, Hyderabad, for the year, 1995. Ex.D26 is the document relating to registration of M/s.Priya Soft, Yusufguda, Hyderabad, and Ex.D27 are two cheques issued in favour of Priya Soft by Ananya Soft Tech Pvt. Ltd., for Rs.3.5 Lakhs during the year 2002. She stated that as Ananya Soft Tech Pvt. Ltd. paid cash of Rs.3.5 Lakhs subsequently, that she did not encash Ex.D27 cheques. Ex.D28 is the document showing appointing her as Peerless Agent in Peerless Company on 18.10.1984. Ex.D1 to Ex.D9 are the copies of income tax returns filed by her showing the income derived from the aforesaid businesses and she stated that she got income of Rs.13.00 lakhs and that she obtained loan from LIC and Indus Bank and purchased two vehicles in her name. She stated that the total loan amount availed by her was Rs.27,04,000/- and that she has discharged the same. She also stated that she has obtained loan of Rs.4,14,000/- from Sharbuja Money Lenders, Hyderabad, and as she could not discharge the said loan amount that the gold ornaments pledged by her were sold away by the money lenders. She then deposed that she was subscriber of Jayabharathi Chit Fund and another two private chit funds and she obtained loan of Rs.2,20,000/- from Jayabharathi Chit Fund and she has 22 CMR, J.
Crl.A.No.324 of 2017discharged the same. She also stated that she got income of Rs.42,70,000/- out of her business transactions, loans, chits and gold pledges, and that she has purchased four house plots of 200 sq. yards each in her name and three plots in the name of her son on monthly installments and that she has purchased a house plot in Happy Homes with her earnings and that the accused officer is no way concerned with the said moveable and immoveable properties, which are in her name.
22) Nothing was elicited in her cross-examination to discredit the testimony given by her regarding the source of her earnings and the businesses done by her and regarding the authenticity of the aforesaid documents that were produced by her in proof of her earnings. It is significant to note here that the fact that DW.1 has done the aforesaid businesses and earned on it is not specifically denied by the prosecution. Therefore, the aforesaid oral and abundant documentary evidence on record proves that DW.1 got independent source of earning and that she has purchased both moveable and immoveable properties in her name with her own earnings. The evidence on record also proves that she has paid the sale consideration in respect of the said properties, which are in her name and that she has been independently dealing with the said 23 CMR, J.
Crl.A.No.324 of 2017properties and she has been in possession and enjoyment of the same.
23) The evidence adduced by the prosecution itself proves that she paid the sale consideration in respect of the properties that are purchased in her name. PW.7 is the Sub-Registrar of Banjara Hills, Hyderabad and he deposed that Ex.P15 certified copy of the registered sale deed was executed by GPA M.Yadi Reddy in favour of V.Satyavathi i.e. DW.1 on 02.02.1996 relating to a flat in Ganapathi Commercial Complex, Yellareddyguda, Hyderabad and he deposed that the vendee paid Rs.2,55,000/- towards sale consideration and stamp duty and registration fee. Similarly, he deposed that Ex.P16 certified copy of the sale deed was also executed by GPA M.Yadi Reddy in favour of DW.1 relating to a shop in the said Ganapathi Commercial Complex, Yellareddyguda, Hyderabad and that the vendee paid Rs.2,54,000/- towards sale consideration, stamp duty and registration expenses. He then deposed that Ex.P17 and Ex.P18 certified copies of registered sale deeds were executed in favour of DW.2, the son of the accused officer, and that the said vendee paid Rs.4,69,500/- and Rs.15,48,000/- towards sale considerations and also the stamp duty and registration expenses. Thus, the said evidence of PW.7 proves that DW.1 and DW.2 paid the sale considerations in respect of the said properties purchased by them. 24
CMR, J.
Crl.A.No.324 of 2017Similarly, PW.8 another Sub-Registrar of Ranga Reddy District also deposed that the properties under Exs.P24, P25, P26, P27 and P29 certified copies of the sale deeds relating various plots in Sri Sai Partha Real Estate Pvt. Ltd., were purchased by DW.1 on various dates and the vendee paid sale considerations and also the stamp duty and registration expenses. He also deposed that DW.2 purchased plots from the same Sri Sai Partha Real Estate Pvt. Ltd., under Exs.P28 and P30 certified copies of the sale deeds and the vendee paid the sale considerations, stamp duty and registration expenses. Exs.P31 to P37 are the original registered sale deeds of Exs.P24 to P30 certified copies. PW.9 is another Sub-Registrar of Mudinepalli in Krishna District and he deposed that under Exs.P38, P39, P40, P41 and P42 certified copies of registered sale deeds that DW.1 purchased the said properties and that the vendee paid the sale considerations, stamp duty and registration expenses. PW.10 another Sub-Registrar of Nallapadu in Guntur District, stated that under Exs.P47, P48 and P49, DW.1 purchased the properties in her name and in the cross-examination, he deposed that as per Ex.P47 and Ex.P48, DW.1 paid the sale consideration.
24) Although, PW.14, who sold certain house sites under Exs.P39 and P42 to DW.1 initially stated in his evidence that they were sold to the accused officer and he obtained the registered sale deeds in 25 CMR, J.
Crl.A.No.324 of 2017the name of DW.1, it is relevant to note that in the cross-examination he deposed that he never met the accused officer and talked with him and that the sale transactions under Exs.P43 and P46 were taken under the supervision of two persons by name Kiran and Narayana Rao and that they paid the sale consideration to him. So, the said evidence given by him in the cross-examination proves that the earlier evidence given by him in his examination-in-chief that the accused officer obtained sale deeds in the name of his wife is false. When it is established in the cross-examination that he never met the accused officer and he did not talk to him, it cannot be said that the accused officer obtained the sale deeds from him in the name of DW.1.
25) The evidence of PW.16, who sold properties in Ganapathi Commercial Complex under Exs.P19 and P20 to DW.1 shows that DW.1 paid the sale consideration to him, as he clearly deposed that he received sale considered from her. PW.22, who sold a flat in the apartment to DW.1 under Ex.P54, also stated that he received the sale consideration from the uncle of DW.1 on various occasions and on four or five occasions DW.1 also accompanied him. In the cross- examination, he deposed that DW.1 and her uncle Veera Raghava Swamy approached him and finalized the sale price and that he has not seen the accused officer at any time. Thus, the evidence on 26 CMR, J.
Crl.A.No.324 of 2017record proves that DW.1 got independent source of earning by doing various businesses as discussed supra and that she also availed loans both from the bank and the money lenders and purchased the said properties in her name by paying sale consideration to the vendors. It also shows that she has been independently dealing with her properties and enjoying the same.
26) Although PW.23, who is the tenant in respect of a shop room initially deposed that he took the said shop room for rent from the accused officer, he deposed in his cross-examination that he did not receive any receipts relating to payment of rent from the accused officer and it is important to note that he has admitted in his cross- examination that he has entered into agreement with DW.1 and that she was looking after collection of the rent and maintenance of the shop. Most importantly, it is to be noted that in the cross- examination of the Special Public Prosecutor, he has stated that he paid the advance rent and monthly rent to DW.1 and not to the accused officer. So, this evidence of PW.23, the tenant, also shows that DW.1 has let out the said shop room to him and she has collected the rents from him, which shows that she has been dealing with the property independently. Even the evidence of PW.19 also shows that DW.1 after closing her beauty parlor has let out the same to third party.
27
CMR, J.
Crl.A.No.324 of 2017
27) Similarly, the evidence on record also shows that as regards the properties, which are in the name of DW.2 is concerned, that he got independent source of earning and that he has purchased the said properties by paying sale consideration to the vendors and that he has been independently doing the said business. The evidence on record also shows that both DW.1 and DW.2 availed loans for the said purpose. The evidence of PW.18 shows that the flat was purchased by DW.2 through his GPA, who is DW.1, and DW.1 paid sale consideration relating to the said flat. DW.2 also clearly deposed in his evidence as to how he got source of income stating that he studied in USA and also got job in USA and as to how he earned money in USA and purchased the property, which are in his name in India.
28) The evidence of PW.27, who is the Senior Assistant in LIC Housing Finance Limited shows that both the accused officer and his wife DW.1 availed loan of Rs.12.00 Lakhs to purchase the property under Ex.P50 and that they have subsequently discharged the said loan amount with interest. The evidence of PW.29 Senior Manager of UCO Bank shows that the accused officer availed the education loan for the education of his son, who is DW.2, and that he has discharged the same. Similarly, the evidence of other bank officials 28 CMR, J.
Crl.A.No.324 of 2017also shows that the accused officer, his wife DW.1 and his son DW.2 availed loans to purchase the properties.
29) Thus, the evidence on record clinchingly establishes that the accused officer has purchased only two immovable properties in his name and he has properly accounted for it as the same were purchased with his earnings and by availing loan from the Bank, which is evident from the testimony of PW.26 Assistant Manager of State Bank of Hyderabad and PW.27. So, it cannot be said that he has purchased the said properties with ill-gotten money and in fact the evidence on record shows that the same were purchased by him with his earnings and the loan availed by him. Similarly, the other properties, which are acquired by DW.1 and DW.2, were also purchased with their own earnings and they are not purchased by the accused officer in their names and they are not his benami transactions. The prosecution has miserably failed to prove that the said properties, which are standing in the name of DW.1 and DW.2, were purchased by the accused officer on their behalf and that he paid the sale consideration and that he has been enjoying the said properties. There is absolutely no evidence whatsoever on record to show that they are the benami transactions made by the accused officer in their names. So, they are to be considered as the own and 29 CMR, J.
Crl.A.No.324 of 2017separate properties of DW.1 and DW.2 and they cannot be treated and considered as the properties of the accused officer.
30) If the said properties i.e., item Nos.2 to 7. 9 to 14. 16 and 17 standing in the name of DW.1 and item Nos.8, 18, 19 and 20 standing in the name of DW.2 are excluded from the consideration, as they are the separate and own properties of DW.1 and DW.2, only two immoveable properties belong to the accused officer. As he has accounted for the same, as discussed supra, it cannot be said that he has acquired the properties disproportionate to his known source of income. They are well within the permissible limits of his income.
31) Even though it is the case of the prosecution that the house document of the accused officer was found in the house of Smt.M.Haritha, in the searches made during the course of investigation, the same is not proved to the satisfaction of the Court. The said M.Haritha or her husband Giridhar, in whose house it is alleged that the said documents are found during search, were not examined in this case to prove the said fact. Only PW.3, who is the alleged mediator, was examined to show that certain house documents were recovered from the house of said M.Haritha. But, it is significant to note that he did not depose in his evidence that they are the documents standing in the name of the accused officer or his family members. So, it is not proved in this case that documents in 30 CMR, J.
Crl.A.No.324 of 2017the name of the accused officer or DW.1 and DW.2 were found in the house of Smt.M.Haritha.
32) It is also significant to note that PW.67, the Investigating Officer, admitted in his evidence that his investigation disclosed that the wife of the accused officer i.e. DW.1 maintained beauty clinic and generated income, as shown in Ex.P109 and Ex.P110 income tax returns. He also admitted that as per the information furnished to him by the money lender that DW.1 pledged gold ornaments worth of Rs.5,89,248/- and availed loan of Rs.4,14,000/-. He also admitted in his cross-examination that DW.1 has run beauty clinic in Hyderabad. He further admitted in his cross-examination that while dealing with each item of the said 20 immovable assets that the accused officer was not present at the time of registration of the sale deeds. It is also in his evidence that there is no evidence collected by him to show that the accused officer has paid the sale consideration and to show that he purchased the said properties in the name of DW.1 and DW.2. He admitted that the son of the accused officer, who was working in USA, was sending money through Western Union money transactions and that his investigation revealed that a sum of Rs.2,63,264.94 ps. was received by DW.1 on seven occasions and a sum of Rs.30,078.04 ps. was received by the accused officer on two occasions from DW.2. He also admitted that item No.15 property 31 CMR, J.
Crl.A.No.324 of 2017was purchased by the accused officer for Rs.14,13,975/- and he availed bank loan of Rs.13,30,000/- for the said purpose. He admitted that no bills were found in the house to show that gold articles were purchased by the accused officer. He further admitted that the accused officer purchased the Hyundai Accent car by availing bank loan. He also admitted that the Jayabharath chit transactions are in the name of DW.1 and that there is no evidence to show that the accused officer paid the installments of the said three chits.
33) Although it is the case of the prosecution that the accused officer did not obtain permission from the concerned in the department before purchasing the properties by his wife and son and that he did not disclose the acquisition of properties by them in his annual property statements, it is relevant to note that PW.51 D.E.E. working in the administrative wing of the department deposed in his cross-examination that if the family members are not dependants on the employee and if they have independent source of income and they are income tax assessees, that the employee need not obtain permission or to intimate to the department. Therefore, as DW.1 and DW.2 got independent source of income and they are income-tax assesses and as DW.2 is also living separately with his family and they are not dependants on the accused officer, as per the evidence 32 CMR, J.
Crl.A.No.324 of 2017of PW.51, the accused officer need not obtain permission to acquire properties by them or intimate about the acquisition of properties by them to the department. So, it is not an adverse circumstance against the accused officer.
34) In the case of Ashok Tshering Bhutia v. State of Sikkim7, the Apex Court held at para.36 as follows:
"Not filling up the form under the mandatory requirement of Rule 19 of the 1981 Rules may render the appellant liable for disciplinary proceedings under service jurisprudence, but that itself cannot be a ground for rejection of the said documents in toto without examining the contents thereof. In this regard, we are of the considered view that the courts below have committed a grave error and the contents thereof should have been examined."
35) Then at para.40, it is held as follows:
"40. The contention of the respondents regarding non- compliance with the 1981 Rules adversely affecting the evidentiary value of Ext.D-4 must be rejected for at least two reasons:
(i) The 1981 Rules are not rules of evidence. The admissibility and probative value of evidence is determined under the provisions of the Indian Evidence Act, 1872. These Rules are merely service rules by which government servants in Sikkim are expected to abide.
Consequently, the respondent has not been able to provide any cogent reason why the contents of Ext.D-4 should be disregarded; and 7 (2011) 4 SCC 402 33 CMR, J.
Crl.A.No.324 of 2017
(ii) Rule 19(i)(a) of the 1981 Rules does undoubtedly require government servants to, on first appointment to any service or post and thereafter at the close of every financial year, submit to the Government the return of their assets and liabilities. However, it is to be noted that the said Rule envisages that public servants will submit such returns in a prescribed form. Despite being repeatedly questioned by this Court, the respondents were unable to produce such form. Thus, it cannot be said that the appellant did not comply with the said Rule as in the absence of such a form it was impossible for him to have done so (through no fault of his own). In any event, failing to submit such returns even if there had been no such a form, would make the appellant liable to face disciplinary proceedings under the service rules applicable at the relevant time. The provisions of the 1981 Rules cannot by any stretch of imagination be said to have the effect of rendering evidence inadmissible in criminal proceedings under the PC Act, 1988.
Thus, in such a fact situation, the appellant could not be fastened with criminal liability for want of compliance with the said requirement of the Rules."
36) In the case of Man Singh v. Delhi Administration8, it is held as follows:
"While dealing with the question of presumption under Section 4 of the Act it has been laid down that the accused is not required to prove his defence by the strict standard of proof beyond reasonable doubt but it is sufficient if he offers an
8 AIR 1979 SC 1455 34 CMR, J.
Crl.A.No.324 of 2017explanation or defence which is probable and once this was done presumption under Section 4 stands rebutted."
37) In the instant case, the accused officer has satisfactorily rebutted the said presumption under Section 4 of the Act by showing the preponderance of probabilities to prove his defence, as discussed in detail supra.
38) In the case of DSP, Chennai v. K.Inbasagaran9, the Apex Court held that when accused satisfactorily established that the monies and assets recovered belong to his wife, which she amassed from the businesses run by her separately, in the absence of any evidence that the assets belonged to the accused, he cannot be held liable under the P.C. Act for such assets.
39) In the case of State of Andhra Pradesh v. J.
Satyanarayana10, the three-Judge Bench of the Apex Court held
that evidence of income tax returns and orders thereon can be relied on as it has been corroborated by other reliable and independent evidence and that the said tax returns by accused's wife had been filed much prior to registration of case against the accused and as such, the plea of the accused that his wife has borrowed money for construction of the alleged house is rightly accepted. 9 (2006) 1 SCC 420 10 (2017) 6 SCC 628 35 CMR, J.
Crl.A.No.324 of 2017
40) In the case of Vasant Rao Guhe v. State of Madhya Pradesh11, it is held that a person cannot be subjected to a criminal prosecution either for a charge, which is amorphous and transitory and on evidence that it is conjectural or hypothetical. It is held that as the accused was subjected to a trial, in which both charges and evidence on aspects with vital bearing thereon lacked certitude, precision and unambiguity, prosecution failed to prove the charges beyond all reasonable doubt and conviction stands reversed.
41) The judgments relied on by the learned Standing Counsel for ACB and Special Public Prosecutor are not applicable to the present facts of the case. As regards the case in N.P. Jharia v. State of Madhya Pradesh12 is concerned, that was a case where, as the claim made by the accused officer that DW.1 used to cultivate the land was found to be totally unacceptable, the contention that Rs.32,000/- was acquired from the said source was rejected. Similarly, the contention that the accused officer got Rs.80,000/- under a Will was not found to be proved as the Will was not produced, the said plea was also rejected and as the plea relating to availing loans from the relatives was also not proved, it was rejected. So, the accused officer was found guilty in the said case. In the instant case, as discussed 11 (2017) 14 SCC442 12 (2007) 7 SCC 358 36 CMR, J.
Crl.A.No.324 of 2017supra, it is established that DW.1 and DW.2 got their independent source of income.
42) As regards the case in Hindustan Petroleum Corporation Limited v. Sarvesh Berry13 is concerned, it was a case relating to the legal issue whether criminal prosecution and departmental proceedings can be simultaneously taken up or not. So, it has no application to the facts of the present case.
43) The other judgment of the erstwhile High Court of Andhra Pradesh, in the case of M.Kishan v. State14, that was a case where the accused officer failed to prove that his wife got any source of income and as the wife was not examined to prove her source of income, the Court held that the properties are purchased in her name by the husband. In the instant case, there is abundant evidence on record to prove that the wife of accused officer got independent source of income and she was also examined in this case as DW.1 to prove the same. So, the aforesaid judgment is also not applicable to the present facts of the case.
44) The trial Court erroneously disbelieved the version of the accused officer that DW.1 got independent source of income on the 13 (2005) 10 SCC 471 14 2005 (1) ALD (Cri) 462 = 2005 Cri.L.J. 2103 37 CMR, J.
Crl.A.No.324 of 2017sole ground that in some of her sale deeds that it is mentioned in the calling particulars that she is a house wife. It is an inadvertent recital made in the said sale deeds. When there is abundant oral and documentary evidence on record to prove that DW.1 was doing business and got income source and when the same is also admitted by the investigating officer, the said stray and inadvertent entry made in the sale deeds pales into insignificance. The trial Court did not properly appreciate the evidence on record and did not at all consider the vital admissions elicited by the defence in the cross- examination of the witnesses and also in the testimony of the witnesses, which prove that DW.1 and DW.2 got independent source of income and that they have purchased the properties in their own name with their own earnings, which ultimately led the trial Court to arrive at an erroneous conclusion.
45) Upon reappraisal of the evidence on record and when the same is subjected to judicial scrutiny, this Court found that the properties which are in the name of DW.1 and DW.2 are acquired by them independently with their own source of earnings and that they are not benami transactions of the accused officer. This Court found that the properties, which are in the name of the accused officer, are not disproportionate to his known source of income. Therefore, the prosecution failed to prove the charge leveled against the accused 38 CMR, J.
Crl.A.No.324 of 2017officer with acceptable legal, cogent and convincing evidence. The guilt of the accused is not proved beyond all reasonable doubt.
46) Therefore, the impugned judgment of conviction of the trial Court is legally unsustainable and the same is liable to be set aside.
47) Resultantly, the Criminal Appeal is allowed setting aside the impugned judgment of conviction and sentence imposed against the accused officer in C.C.No.78 of 2013 on the file of the Special Judge for trial of SPE and ACB Cases, Kurnool. The accused officer is found not guilty of the charge leveled against him and he is acquitted of the said charge. His bail bonds shall stand cancelled. The attachment of properties also stands raised.
As a sequel, miscellaneous applications, pending if any, shall also stand closed.
________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:24-01-2023.
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