Karnataka High Court
C Ranganatha S/O B Channappa vs State Of Karnataka on 11 September, 2012
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR JUSTICE K. N. KESHAVANARAYANA
CRIMINAL APPEAL No.2066/2005 (C)
BETWEEN:
C.Ranganatha,
S/o B.Channappa,
Aged about 65 years,
Attender,
Taluk Office, Sira,
Tumkur District.
Residing at Srirama Nilaya,
2nd Stage, Adarsha Nagar,
Tumkur.
.....Appellant
(By Sri.S.K.Venkata Reddy, Advocate)
AND :
State of Karnataka,
By Town Police,
Tumkur. ....Respondent
(By Sri.Rajesh Rai.K., HCGP)
This Criminal Appeal is filed under Section 374 (2)
Cr.P.C by the Advocate for the appellant/accused
against the judgment dated 22.10.2005 passed by the
Principal Sessions Judge, Tumkur, in Special Case
No.65/1994, convicting the appellant/accused for the
offences punishable under Sections 465 and 477 (A) of
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IPC and sentencing him to undergo imprisonment for 6
months for the offence punishable under Section 465 of
IPC and further sentencing him to undergo S.I. for 2
years and to pay fine of Rs.15,000/- in default to
undergo S.I. for 4 months for the offence punishable
under Section 477 (A) of IPC.
This Criminal Appeal coming for hearing on this
day, the court delivered the following:
JUDGMENT
This appeal by the convicted Accused No.1 in Special Case No.65/1994 on the file of the Principal District and Sessions Judge, Tumkur, is directed against the judgment of conviction and order of sentence dated 22.10.2005 passed in the said case convicting him for the offences punishable under Sections 465 and 477-A of IPC and sentencing him to undergo simple imprisonment for six months for offence punishable under Section 465 of IPC and to undergo simple imprisonment for a period of two years and also to pay fine of Rs. 15,000/- for the offence punishable under Section 477-A of IPC.
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2) The appellant and four others were charsheeted by Town Police, Tumkur, for the offences punishable under Sections 465 and 477-A r/w. 34 IPC and Section 7 and 13 of the Prevention of Corruption Act ( for short, P.C. Act). Appellant/Accused No.1 at the relevant point of time was working as attender in the Taluk Officer, Tumkur, while Accused No.2 was working as typist, Accused No.3 was working as Deputy Tahsildar, Accused No.4 was working as Tahsildar and Accused No.5 was working as Special Tahsildar, Tumkur.
3) During the pendency of the case before the trial Court Accused No.4 died, therefore, the case against him stood abated. Accused Nos. 1 to 3 and 5 pleaded not guilty for the charges levelled against them.
4) In order to bring home the guilt of the accused persons for the charges levelled against them, the prosecution examined PWs.1 to 35 and relied on 4 documentary evidence marked as Exs.P1 to P117 as well as MOs. 1 to 5.
5) The accused persons denied all the incriminating circumstances appearing against them in the evidence of prosecution witnesses. They did not choose to lead any defence evidence. The defence of the accused was one of total denial and that of false implication.
6) The learned Sessions Judge after hearing the learned counsel appearing on both sides and on assessment of oral as well as documentary evidence, by the judgment under appeal, found no evidence against Accused Nos. 2, 3 & 5 for any of the charges, therefore, they were acquitted of all the charges. Similarly, the learned Sessions Judge found no evidence in proof of the charge for the offences punishable under Sections. 7 & 13 of the P.C. Act against the appellant/Accused No.1, therefore, he was acquitted of the said charges. However, the learned Sessions Judge was of the opinion 5 that the evidence on record established beyond reasonable doubt that Accused No.1 working as attender in the Taluk Office at Tumkur at the relevant point of time was incharge of the Record Room and in that capacity he had fabricated the orders of conversion of agricultural land to non-agricultural purposes by creating copies of non-existing orders and had given them to various persons, who are owning sites formed in the revenue lands, based on which, those land owners got katha made-out in their respective names in the records of Town Municipal Council and obtained necessary sanction for construction of buildings, thereby, Accused No.1 is guilty of the offences punishable under Sections 465 and 477-A of IPC. In that view of the matter, the learned Sessions Judge convicted the appellant for these offences and sentenced him to undergo imprisonment as well as to pay fine as noticed supra. Being aggrieved by the said judgment of conviction and order of sentence Accused No.1 is in appeal before this Court.
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7) The case of the prosecution in brief was, PW.15-Sanjay Kaul working as Deputy Commissioner of Tumkur District during 1987-88 received information that a big racket is going on in the Taluk Office, wherein certain officials working in the Taluk Office are issuing fabricated and created copies of the conversion orders in respect of agricultural lands, though there were no orders of such conversion and no conversion fee had been paid and based on such forged and created documents, the land owners are getting katha made-out in their names in the records of Town Municipal Council and also have put-up construction thereon. Immediately, he orally directed PW.35- Rajanish Goyel, Probationary Assistant Commissioner to hold preliminary enquiry. Accordingly, he held preliminary enquiry, verified the records, collected documents such as copies of the orders said to have been forged and created and on verification of records in Town Municipal Council, he noticed kathas having been 7 made-out in favour of various persons based on xerox copies of the conversion orders and he formed an opinion that the conversion orders have been forged and created. He also said to have enquired the appellant/Accused No.1 and other officials in Taluk Office, verified the documents and recorded their statements. On that basis, he formed an opinion that the appellant as incharge of the Record Room in the office of the Tahsildar was responsible for forging and creating the conversion orders. In that regard, PW.35 submitted a written report as per the original of Ex.P11 to PW.15. To his report, PW.15 enclosed the documents said to have been collected by him during the preliminary enquiry and submitted them to PW.15. On receipt of the report from PW.35 and after going through the contents thereof as well as the contents of the documents enclosed to the report, PW.15 filed a complaint before the Superintendent of Police as per Ex.P.9. To the said complaint, PW.15 enclosed the copy of the report submitted by PW.35. Superintendent of 8 Police, who received the complaint-Ex.P9 along with a copy of the report-Ex.P.11, forwarded the same to the jurisdictional police station. PW.14-A.N. Rajanna, Police Sub-Inspector, Town Police Station, Tumkur, on receipt of Ex.P.9, registered the case in Crime No.52/1988 initially for the offence punishable under Section 420 of IPC and submitted the FIR to the jurisdictional Court. Further investigation of the case was taken over by PW.33-K.L. Sudheer, Dy.S.P., Tumkur, who during investigation, visited the office of the Town Municipal Council, Tumkur, seized two assessment registers and also 45 files pertaining to transfer of katha and other documents by drawing the mahazar-Ex.P.1. Thereafter, he also seized rubber stamps from the office of the Tahsildar under Mahazar- Ex.P.2 as per MOs. 1 to 3. Thereafter appellant/Accused No.1 made voluntary statement and led PW.33 and panchas to his house and produced certain documents marked as Exs.P21 to 29 and those documents were seized by keeping them in a cover- 9 Ex.P.30, by drawing mahazar as per Ex.P.20. He also seized the Typewriter Machine-MO.4 under mahazar- Ex.P.3 from the office of the Tahsildar.
8) During investigation seized documents were subjected for examination by the handwriting expert- PW.30-C.Ashwathappa, who after verifying the documents, furnished his reports as per Exs.P.103 & P.104, He opined that the signatures found on Exs.P5, P14, P15, P16 & P93, as comparer of those documents, are by the same person as that of the admitted signatures of Accused No.1. On receipt of the opinion from the handwriting expert and after obtaining necessary sanctions from the competent authority, the Investigating Officer filed the charge sheet.
9) It is not in dispute that the appellant was working as attender in the office of the Tahsildar, Tumkur, at the relevant point of time and he was attached to the Record Room of the Taluk Office. 10
10) As noticed supra, the allegation against this appellant is that, while he was attached to the Record Room, he forged and fabricated the orders of conversion of agricultural lands to non-agricultural purposes though there were no such orders passed and issued the forged as well as concocted orders to the owners of the lands. The trial Court found the appellant guilty of the offences punishable under Sections 465 and 477-A of IPC. The said finding is assailed by him in this appeal. Therefore, the point that arises for consideration is, whether the learned Sessions Judge is justified in convicting the appellant/Accused No.1 for the offences punishable under Sections 465 and 477-A of IPC?
11) As noticed supra, the basis for PW.15 to set the criminal law into motion was the alleged report submitted to him by PW.35 after conducting a preliminary enquiry as orally instructed by PW.15. 11
12) PW.35 in his oral evidence before the trial Court has reiterated the facts stated by him in his report, a copy of which is marked as Ex.P.11, stating that he verified the records in the office of the Deputy Commissioner, Assistant Commissioner, Tahsildar and also Town Municipal Council and found various conversion orders have been forged and created though there were no corresponding original orders. The original report said to have been submitted by PW.35 to PW.15 was not produced before the trial Court and only a copy of the same enclosed to the complaint-Ex.P.9, has been marked as Ex.P.11. At the time of marking Ex.P.11 objection was raised by the defence counsel, therefore, the said document was marked subject to production of the original. However, the original was not produced. Nevertheless, the learned Sessions Judge accepted the same on the ground that the said report is only a fact finding report submitted by PW.35 after the preliminary enquiry. The fact finding report submitted by PW.35 to PW.15 as per original-Ex.P.11 cannot by 12 itself be the basis to convict the persons named therein. The facts and the findings noted in the said report will have to be proved beyond reasonable doubt before the court for the purpose of finding the persons named therein as guilty. Though PW.35 both in his report- Ex.P.11 and in his oral evidence before the Court has stated that he verified the records in all the offices and did not find the original conversion orders corresponding to the copies produced, has not set-out the details of the records scrutinized by him.
13) As could be seen from the evidence of PW.30-C. Ashwathappa, the handwriting expert, only
five documents were sent to him for comparison. The documents sent to PW.30 during the investigation were Exs.P5, P14, P15, P16 & P93. According to the prosecution, these documents were the copies of the conversion orders forged and created by the appellant/Accused No.1 and in these documents, the appellant has signed as the person who had compared the said copy with the original. The signatures 13 purported to be of Accused No.1 found on these documents were sought to be compared with the admitted signatures of Accused No.1. PW.30 on comparison has opined that the signatures found on these documents are by the same person as that of the admitted signatures. It is based on this report, the court below came to the conclusion that the appellant/Accused No.1 was the person who forged and created these documents. Though according to the prosecution, during investigation, at the instance of Accused No.1, Exs.P21 to 29 were seized from his house under mahazar-Ex.P.20, the purported copies of the conversion order were only Exs.P22, P23 and 24. However, even according to the prosecution, Exs.P22 to P24 are not forged or created documents, but they were copies of the conversion order passed by the competent authority. The prosecution sought to contend that the Accused No.1 based on these copies of conversion orders-Exs.P22 to P24, created several other conversion orders and gave the copies thereof to various persons, 14 who in turn produced them before the Town Municipal Council, Tumkur, to get the katha made-out in their names. Therefore, Exs.P22 to P24 being admittedly copies of orders passed by the competent authority, seizure of those documents at the instance of Accused No.1 would not incriminate him with any offences alleged. Possession of copies of such orders by Accused No.1 in his house by itself is not an offence.
14) The prosecution has produced 44 files said to have been seized from the office of the Town Municipal Council and they have been marked as Exs.P49 to P92. No doubt, perusal of these files marked as Exs.P49 to P92 show that the applicants for making- out katha in respect of certain bits of lands had furnished xerox copies of purported conversion orders and based on that the Town Municipal Council authorities have made-out kathas. However, the xerox copies of the orders found in these files-Exs.PP49 to P92 are in no way similar to Exs.P22 to P24. Therefore, the 15 case of the prosecution that on the basis of Exs.P22 to P24 Accused No.1 prepared several other copies found in Exs.P49 to P92 has not been satisfactorily proved. Though the prosecution examined several beneficiaries of the so-called forged and concocted orders, except PWs.7, 8 & 9, all other witnesses have turned hostile and they did not support the case of the prosecution. Even PWs.7, 8 & 9 in their evidence before the trial Court have merely stated that they are purchasers of revenue sites in the year 1985-86 and since the land had not been converted into non-agricultural purposes, they could not get the permission for construction and in that respect they were told to approach Accused No.1, accordingly they approached Accused No.1, paid him money as demanded by him and thereafter, Accused No.1 gave them copies of the conversion orders, which they produced before the Town Municipal Council and obtained katha. As could be seen from the evidence of these witnesses, they knew that there was no conversion order in respect of the lands purchased 16 by them and that the copies said to have been supplied to them by Accused No.1 was not genuine even to their knowledge. They said to have produced them before the Town Municipal Council for getting katha made-out in their names, therefore, they are beneficiaries of the alleged forged documents and in spite of the same, they have not been prosecuted for their acts. In fact, PW.35 in his report has indicated that the land owners are all parties for the act of forgery and creation of documents and they are the beneficiaries of the same, as such, they also required to be prosecuted. Thus, from the above, it is clear that PWs. 7 to 9 are in the nature of accomplices. Their evidence alone cannot be the basis to hold that appellant/Accused No.1, who gave them the copies of the conversion orders, as guilty.
15) As noticed supra, the copies of the conversion orders found in Exs.P49 to P92 are all
photostat/xerox copies. It is not much difficult for any one to create such xerox copies and get stamped endorsement on to it by procuring them from different 17 document. Therefore, it is highly unsafe to accept the xerox copies found in Exs.P49 to P92 as the copies of the conversion order prepared and delivered by Accused No.1. In my opinion, the learned Sessions Judge is not justified in placing reliance on the testimony of PWs.7 to 9 to come to the conclusion that Accused No.1 delivered them the copies of the created and forged conversion orders. In fact, the learned Sessions Judge has disbelieved the evidence of PWs. 7 to 9 with regard to the alleged payment. The learned Sessions Judge did not find any acceptable evidence in support of the charge for the offences punishable under Sections 7 & 13 of the P.C. Act. In my opinion, PWs.7 to 9 are not the truthful witnesses and since even according to them, they had produced xerox copies of the conversion orders to get katha made-out in their names, possibility of they coming out with the name of Accused No.1 only to save their skin and to avoid criminal prosecution, cannot be ruled-out. Therefore, solely on the evidence of PWs. 7 to 9, it is not safe to come to the conclusion 18 that Accused No.1 forged and created the conversion orders and delivered xerox copies thereof to them.
16) Then what remains is the purported conversion orders as per Exs.P5, P14, P15, P16 & P93. These documents purported to have been enclosed to the report of PW.35 submitted to PW.15. In other words, during preliminary enquiry conducted by PW.35, these documents stated to have been collected and enclosed to his report. PW.15 in turn enclosed them to his complaint-Ex.P.9. However, reading of the contents of the copy of the report-Ex.P.11 or oral evidence of PW.35 does not indicate as to when and from whom he collected these documents. However, PW.15 in his cross-examination has stated that these documents were given by Accused No.3. It is not forthcoming as to how PW.15 could come to know this, as, admittedly PW.15 did not collect these documents from Accused No.3 since these documents were said to have enclosed to the report submitted by PW.35. Therefore, the 19 genuineness of these documents itself is doubtful. In the cross-examination of PW.35, it is elicited that he did not verify in the office of the Tahsildar, Assistant Commissioner and Deputy Commissioner all the records pertaining to conversion of agricultural lands to non-agricultural purpose. In the light of this, it is clear that even if Exs.P5 and P14 to P16 are assumed to be genuine, it is not possible to hold that they are fabricated and created documents. The evidence of PW.35 does not indicate as to whether he verified the records to ascertain the genuineness or otherwiseness of purported forged conversion orders mentioned in Ex.P.5 & P14 to P16. The beneficiaries mentioned in Ex.P.5 and P14 to P16 have disowned them during their evidence before the Court. Therefore, merely because Ex.P.5 and P14 to P16 contain the signatures of the appellant/Accused No.1, as the comparer of the documents, one cannot jump to the conclusion that these documents were forged and created ones. It is for the prosecution to have produced the acceptable 20 evidence to show that no conversion order as stated in Exs.P5, P14 to P16 have been passed by any competent authority mentioned therein. It was not difficult for the prosecution to have produced the necessary registers maintained in the office of the respective authorities to show that no such order had been passed. In fact, PW.35 admits in his cross-examination that the records pertaining to the conversion are maintained for thirty years. However, no such records are produced before the trial Court. In the absence of any such evidence, it is highly difficult to come to the conclusion that Exs.P5 & P14 to P16 are forged documents though there were no original order of conversion passed therein.
17) Having regard to the discussions made above I am of the considered opinion that in the absence of any acceptable evidence to show that Exs.P5, P14 to P16 & P93 are forged and created documents, merely on the ground that appellant/Accused No.1 was the person who compared those documents, he cannot be 21 found guilty for the offences punishable under Sections 465 and 477-A of IPC. In my opinion, Section 477-A of IPC is not attracted to the facts of this case since it is not the case of the prosecution that there was any falsification of the accounts nor it is the case of the prosecution that Accused No.1 in the capacity as attender or an official incharge of the record room with an intention to defraud, destroyed or altered or mutilated or falsified any book, electronic record, paper, writing, valuable security or account of the employer. Therefore, the conviction recorded by the learned Sessions Judge against the appellant/Accused No.1 for the offence punishable under Section 477-A of IPC is without any basis.
18) As discussed above, since the prosecution has not placed any acceptable evidence to show that Accused No.1 has made out false documents as defined under Section 465 of IPC, the conviction recorded for the offence punishable under Section 465 of IPC is 22 highly perverse and cannot be sustained. Therefore, the appellant is entitled for an order of acquittal.
19) In the result, the appeal is allowed. The judgment of conviction and order of sentence dated 22.10.2005 passed by the Principal Sessions Judge, Tumkur, in S.C. No.65/1994 convicting the appellant/Accused No.1 for the offences punishable under Sections 465 and 477-A of IPC is hereby set aside. The appellant is acquitted of those charges.
The bail and surety bonds executed by the appellant/Accused No.1 are ordered to be discharged.
The fine amount if any deposited by the appellant is ordered to be refunded to him.
SD/-
JUDGE KGR*