Madras High Court
T.M.Shanmughavelu vs State Rep. By on 1 March, 2011
Author: K.N. Basha
Bench: K.N. Basha
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.03.2011 CORAM THE HONOURABLE MR. JUSTICE K.N. BASHA Criminal Appeal Nos.741 & 772 of 2004 T.M.Shanmughavelu ... Appellant in Crl.A.No.741 of 2004/A1 N.Dhandapani ... Appellant in Crl.A.No.772 of 2004/A2 Vs State rep. by Inspector of Police, Vigilance and Anti-Corruption, Coimbatore. Crime No.7/01/AC/CB ... Respondent/Complainant * * * Prayer :- Criminal Appeals have been filed under Section 374 Cr.P.C. praying to set aside the conviction and sentence imposed on the appellants by the judgment dated 26.05.2004 made in Special C.C.No.13 of 2002 on the file of the learned Chief Judicial Magistrate-cum-Special Judge for Special Court at Coimbatore and allow the appeals and acquit the appellants and order refund of the fine amount to the appellants. * * * For Appellant in Crl.A. : Mr.S.Shunmugavelayutham, No.741 of 2004 Senior Counsel for Mr.T.Vijayaraghavan For Appellant in Crl.A. : Mr.V.Gopinath, Senior Counsel No.772 of 2004 for Mr.D.Shivakumaran For Respondent in both : Mr.J.C.Durairaj, the appeals Govt. Advocate (Crl. Side) J U D G M E N T
The appellants, who have been arrayed as A1 and A2, have come forward with these appeals in Crl.A.Nos.741 and 772 of 2004 challenging their conviction and sentence imposed by the learned trial Judge, namely, Chief Judicial Magistrate-cum-Special Judge, Coimbatore, by the judgment dated 26.05.2004 made in Special C.C.No.13 of 2002 convicting them for the offence under Section 7 of the Prevention of Corruption Act, 1988 and sentencing each of them to undergo one year rigorous imprisonment with a fine of Rs.1,000/-, in default, to undergo six months simple imprisonment and convicting them under Sections 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988, and sentencing each of them to undergo one year rigorous imprisonment with a fine of Rs.1,000/-, in default, to undergo six months simple imprisonment and the sentences are ordered to run concurrently.
2. The prosecution version in a nutshell is hereunder :
(i) A1 was working as Assistant Revenue Officer and A2 was working as Tax Collector at the Corporation of Coimbatore, South Zone. P.W.2 was working as a Special Assistant in the State Bank of India at Coimbatore. He was having his residence at Kovai Sungam, Ramanathapuram, bearing Door No.19, Nataraj Nagar, Coimbatore. He has obtained permission from the Corporation of Coimbatore, for constructing additional two rooms at the upstairs of his house. On 24.11.1999, the said permission was given to P.W.2 for additional construction. After completion of the construction work, he has submitted his application to Coimbatore Corporation South Zone, for assessment of tax. On 11.11.2001 at 9.00 a.m., A2 called P.W.2 to come and meet him at the south zone office. Two days thereafter, P.W.2 went to the said office and he was taken by A2 to A1 at 4.30 p.m. P.W.2 asked A1 about the assessment of tax. A1 demanded Rs.6,000/- and stated that otherwise, he has to put commercial tax. P.W.2 stated that he has constructed only two rooms. But A1 insisted for the payment of R.6,000/-. P.W.2 again met A1 on 28.11.2001 at 4.30 p.m. A2 was present at that time. Again he has asked about tax. A1, after discussing with A2, demanded P.W.2 to pay an amount of Rs.4,000/- and instructed him to bring the said amount on the next day at 4.00 pm.
(ii) As P.W.2 is not inclined to give the bribe amount, he went to the vigilance office on the next day at 11.30 a.m. and gave the report, Ex.P.2 to P.W.11, Inspector of Police, Vigilance and Anti-Corruption. Ex.P.3 is the signature of P.W.2 in Ex.P.2, report.
(iii) P.W.11, on receipt of the report, Ex.P.2, registered the case in Crime No.7/01/AC/CB under section 7 of the Prevention of Corruption Act, 1988. Ex.P.22 is the First Information Report. He sent the First Information Report to the Chief Judicial Magistrate Court. P.W.11 decided to conduct a trap which was accepted by P.W.2. P.W.2 has already taken Rs.4,000/-, consisting eight 500 rupee notes marked as M.O.1 series, with him. P.W.11 summoned two witnesses, P.W.3 and another and asked them to peruse the complaint preferred by P.W.2 and demonstrated the phenolphthalein test to them. P.W.11 instructed P.W.2 to give the amount only in the event of A1 demanding the bribe amount. P.W.2 was asked to give the pre-arranged signal by cleaning his spectacles and by starting his scooter. P.W.3 was instructed to accompany with P.W.2 to watch the transaction taking place between P.W.2 and the accused. The said proceedings have been recorded under Ex.P.4, mahazar.
(iv) At about 3.45 p.m., P.Ws.2 and 3 left in a motorbike of P.W.2 and the raiding party under P.W.11 followed them in a jeep for the office of A1. At about 4.00 p.m., P.Ws.2 and 3 entered into the office of A1. The raiding party were awaiting outside the office of A1 near P-4 police station. At about 4.15 p.m, P.Ws.2 and 3 went inside the office of A1. A1 was not present. P.Ws.2 and 3 were awaiting in front of the office of A1 for sometime. After sometime, A1 came there. On seeing P.W.2, he asked him to come inside his room. P.W.2 enquired A1 about the tax. A1 asked P.W.2 whether he has brought the money he has asked for. P.W.2 has taken out the currency notes and attempted to give the said amount to A1. At that time, A2 was present. A1 instructed P.W.2 to give the amount to A2. Thereafter, P.W.2 has given the currency notes to A2 and A2 received the amount and put it into his right side pant pocket. A1 informed him that the work will be done. Immediately P.W.2 came out of the office of A1 along with P.W.3 and gave the pre-arranged signal to P.W.11.
(v) P.W.11, on receipt of the pre-arranged signal at 4.15 p.m., rushed to the scene and enquired P.W.2. P.W.2 informed P.W.11 that they met A1 and A1 instructed him to give the amount to A2 and he has given the amount only to A2 and A2, thereafter, left to the upstairs. P.W.3 also narrated the sequence of events to P.W.11. P.W.11 rushed to the office of A1. P.W.2 identified A1 to P.W.11. A2 was not present in the said office of A1. P.W.11 asked the constables to remain in the office of A1 and left for the first floor and A2 was not found there. P.W.11 found A2 at the room of Tax Collectors. P.W.2 was asked to remain outside the said room. P.W.11 introduced himself and others to A2. At that time, A2 was perturbed. P.W.11 asked A2 to remain in the seat and conducted phenolphthalein test which proved positive. He has put the solution in two bottles and sealed the same. A2 informed P.W.11 that he has received the amount as per the instructions of A1. He has arrested A2 and questioned about the amount from A2. A2 has taken the currency notes from his right side pant pocket containing eight 500 rupee notes totalling to Rs.4,000/-. The numbers of the said currency notes have been compared with the numbers mentioned in the mahazar, Ex.P.4. A1 was summoned to the upstairs at 4.30 p.m. and P.W.11 arrested A1. The pant pocket of A2 was also subjected to phenolphthalein test which also proved positive. The said solution has been taken into two bottles and sealed. P.W.11 enquired A1 about the application submitted by P.W.2 and A1 stated that only A2 knows about the same. A2, in turn, informed that only the Revenue Inspector, P.W.5, knows about the same. P.W.11 enquired P.W.5 and seized the file, Ex.P.5. The trap proceedings were recorded under the mahazar, Ex.P.7.
(vi) P.W.11 examined the other witnesses working in the Corporation of Coimbatore and seized Ex.P.9/monthly list, Ex.P.10/ Attendance Register and Exs.P.11 to 15, 17 and 18. He has prepared the rough sketch, Ex.P.23. P.W.11 also searched the house of A1 and A2, after the requisition submitted to the Chief Judicial Magistrate. The search notice is Ex.P.24. During the search, an amount of Rs.22,000/- and 55 documents have been seized from the house of A1. Ex.P.16 is the search list. P.W.11 deputed one Navaneethakrishnan, Inspector, to search the house of A2 and the said Inspector seized Rs.59,011/- from the house of A2 and one document and passbook. Ex.P.25 is the search list. Thereafter, he produced A1 and A2 before the Chief Judicial Magistrate on 30.11.2001 and thereafter, they have been remanded to judicial custody. He has sent the material objects to the Court.
(vii) P.W.12 took up further investigation. He has examined the other official witnesses attached to the Corporation of Coimbatore. He has sent requisition to the Chief Judicial Magistrate Court for sending the material objects for chemical examination. He has also examined A1 and A2. After completion of investigation, he has sought for sanction on 29.05.2002.
(viii) P.W.13 took up further investigation. He has received the sanction order, Ex.P.1 dated 13.12.2002 from P.W.1. Thereafter, he has filed the charge sheet on 26.12.2002 against the accused for the offence under Sections 7 and 13 (2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.
3. The prosecution, in order to substantiate its case, examined P.Ws.1 to 13, filed Exs.P.1 to P.25 and marked M.Os.1 to 7.
4. When the accused 1 and 2 were questioned under Section 313 of the Code of Criminal Procedure in respect of incriminating circumstances appearing against them through the evidence adduced by the prosecution, both of them denied each and every circumstance put against them as false and contrary to the facts and they have not chosen to examine any witness or to mark any documents on their side.
5. Mr.S.Shanmugavelayutham, learned Senior Counsel for the appellant/A1, vehemently contended that the prosecution has failed to prove its case by adducing clear and consistent evidence against A1 and put forward the following contentions :
(1) The prosecution failed to prove the alleged demand of illegal gratification said to have been made by A1 by adducing any acceptable evidence ;
(2) The case of the prosecution is to the effect that A1 demanded illegal gratification for assessing and imposing tax to the additional construction put up by P.W.2. But the inspection of the premises of P.W.2 and assessment and imposition of tax were already over as early as on 05.11.2001 and as such, the alleged demand said to have been made by A1 on 14.11.2001 and 28.11.2001 prior to the trap is unbelievable and unacceptable ;
(3) The alleged demand of illegal bribe said to have been made by A1 prior to the trap is spoken to only by P.W.2 and there is no corroboration for his version and his version is proved to be false in view of his own admission to the effect that the additional construction of his building was already assessed ;
(4) The alleged demand of illegal bribe said to have been made by A1 even on the date of trap is also unbelievable and unacceptable as P.W.4 has not spoken about the presence of P.W.3 at the time of trap and as such, the uncorroborated version of P.W.2 cannot be accepted ;
(5) The definite version to the effect that the assessment and tax in respect of the additional construction put up by P.W.2 was over as early as on 05.11.2001 is probabilised and substantiated by the evidence of P.Ws.5, 7 and 9 as all of them categorically stated that the work of A1 was completed as early as on 05.11.2001 and A1 has nothing to do with the assessment and imposition of tax in respect of the additional construction of P.W.2.
(6) The version of P.W.2 regarding the alleged demand of illegal gratification is unbelievable and unacceptable for the simple reason that if really A1 has made any demand of illegal gratification, nothing prevented him to receive the said amount and even as per the admitted version of the prosecution, the amount was not recovered from A2 and as such, the entire prosecution case is liable to be rejected.
(7) P.W.2 is well-aware about the assessment and imposition of tax and penalty even prior to the alleged demand of illegal gratification said to have been made by A1 and he has foisted a false case against the accused as he was angry with A1 as per the suggestion put by the defence.
6.1. Mr.V.Gopinath, learned Senior Counsel for the appellant/A2 while assailing the impugned judgment of conviction put forward the following contentions :
(1) P.W.2 has categorically admitted in his cross-examination that he has not given any report against A2 and A2 never demanded bribe amount at any point of time ;
(2) Though P.W.2 has stated in the chief-examination that they met A1 on 28.11.2001 and asked for the tax and A1, after talking with A2, demanded Rs.4,000/-, he has categorically admitted in his cross-examination that whenever he met A1, the discussion took place between them is not known to anyone. Therefore, it is very clear that A2 has not even aware about the alleged demand of illegal gratification said to have been made by A1 and as such, there is absolutely no allegation that A2 made any demand of illegal gratification prior to the trap ;
(3) Even on the date of trap, i.e., on 29.11.2001, it is not the version of P.W.2 or P.W.3 that A2 made any demand of illegal gratification from P.W.2.
(4) In the absence of proof of demand of illegal gratification against A2, the presumption contemplated under Section 20 of the Prevention of Corruption Act, 1988 cannot be raised ;
(5) Even assuming that presumption can be raised under Section 20 of the Prevention of Corruption Act, 1988, A2 has given reasonable and probable explanation to the effect that the money was planted on his table and such suggestion was put to P.Ws.2, 3 and 11. A2 has also given the said explanation during questioning under Section 313 of the Code of Criminal Procedure.
(6) Mere recovery of alleged tainted currency notes from A2 itself is not sufficient in the absence of the proof of demand of bribe and in the absence of proof of A2 voluntarily accepting the money knowing it to be bribe ;
(7) The trap proceedings is also surrounded by suspicious circumstances and doubts ;
(8) As per the version of P.Ws.3 and 4, the mahazar prepared for the trap proceedings and the recovery of the currency notes were signed by the Bill Collectors, but the mahazar, Ex.P.7 does not contain the signature of anyone of the Bill Collectors and as such, the manner under which, the currency notes were said to have been recovered from A2 is highly doubtful.
(9) P.W.4 has categorically stated that he was asked to be present and watch the proceedings and P.W.4 has not mentioned the presence of P.W.3 at the time of trap. If really P.W.3 has accompanied with P.W.2 at the time of trap and he was present at that time, there is no need for P.W.11, Inspector of Police, to request P.W.4 to present and watch the trap proceedings.
(10) As per the admitted version of P.Ws.2 and 3, A1 alone was present when they entered inside the office of A1 and there is no explanation as to why A2 subsequently came and stood behind the back of P.Ws.2 and 3. It is the prosecution's version that A2's office was in the upstairs. P.W.3 has stated that after receiving the amount A2 left to the upstairs. P.W.2 has not stated that after the receipt of the amount A2 left for upstairs and as such, there is no consistent version in respect of the manner of the alleged receipt of the amount by A2.
(11) Therefore, the prosecution has not only failed to prove the alleged demand of illegal gratification said to have been made by A1 and A2, but also the entire trap proceedings suffers from infirmities and inconsistencies.
6.2. The learned Senior Counsel would place reliance on the decisions of the Hon'ble Apex Court in the following decisions :
(1)C.M.Girish Babu Vs. CBI reported in 2009 (2) SCC (Cri.) 1 ; and (2)State of Maharashtra Vs. Dnyaneshwar Laxman Rao Wankhede reported in 2010 (2) SCC (Cri.) 385.
7. Per contra, Mr.J.C.Durairaj, learned Government Advocate (Crl. Side) would contend that the prosecution has proved its case by adducing clear and consistent evidence through P.Ws.2, 3 and 11. It is contended that the prosecution has proved the demand as well as acceptance of the illegal gratification. It is pointed out that P.W.2 has stated that he was called by A2 to the south zone office of Corporation of Coimbatore on 11.11.2001 and two days thereafter, he went to the said office and only A2 took him to A1 and at that time, A1 demanded bribe amount of Rs.6,000/- in respect of assessment of tax of the additional construction put up by P.W.2. It is further contended that even at the time of the alleged second demand said to have been made by A1 on 28.11.2001, A2 was also present and A1 only after discussing with A2 made the demand of Rs.4,000/-. Therefore, A2 was having clear knowledge about the demand of illegal gratification made by A1. The learned Government Advocate (Crl Side) would further submit that even on the date of trap, i.e., on 29.11.2001, A1 demanded the bribe amount and the said version of P.W.2 is corroborated by P.W.3. The evidence of P.W.11, the Inspector, who has conducted trap, clearly shows that the tainted amount was recovered from A2 after the phenolphthalein test proved positive. The learned Government Advocate (Crl. Side) would further submit that though the defence pointed out certain inconsistencies in the prosecution version, the same would not affect the main case of the prosecution.
8. This Court carefully considered the rival contentions put forward by either side and thoroughly scanned through the entire evidence available on record and perused the impugned judgment of conviction.
9. At the outset, it is to be stated that the first and foremost burden of the prosecution in a corruption case is to prove the alleged demand of illegal gratification said to have been made by the accused for attracting the ingredients of the offence under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988. It is well-settled by a catena of decisions of the Hon'ble Apex Court that mere receipt of the tainted amount is not sufficient in the absence of proof of demand of illegal gratification. As far as the case on hand is concerned, the prosecution heavily placed reliance on the evidence of P.W.2, who is the author of the report and alleged to have given bribe amount, P.W.3, trap witness, and P.W.11, Inspector, who has conducted the trap.
10.0. Let me now consider whether the prosecution has discharged its burden of proving the demand of illegal gratification said to have been made by A1 and A2.
10.1. In respect of the demand of bribe amount said to have been made by A1 and A2 prior to the trap, we have been left with the sole evidence of P.W.2. P.W.2 claimed that prior to the trap, the bribe amount was demanded by A1 on 14.11.2001 and on 28.11.2001. It is the version of P.W.2 that he was called by A2 on 11.11.2001 to the south zone office of Corporation of Coimbatore and accordingly, two days later, he went to the said office and met A2 and A2 took him to A1 and at that time, A1 demanded Rs.6,000/- for assessment and imposition of tax in respect of additional construction put up in his house. It is the version of P.W.2 that again he met A1 on 28.11.2001 at 4.30 p.m. and at that time A2 was also present and A1, after discussing with A2, demanded the bribe amount of Rs.4,000/-. This version of P.W.2 is falsified by his own admission in the cross-examination to the effect that whenever he met A1, the discussions took place between them were not known to anyone. Therefore, it is crystal clear that A2 could not have been present at any point of time when A1 demanded the alleged bribe amount. In view of the same, this Court is of the considered view that it is most unsafe to place reliance on the evidence of P.W.2 in respect of the demand of bribe said to have been made by A1 prior to the trap as his version is not only uncorroborated, but also unacceptable and unreliable.
10.2. Yet another important factor to be borne in mind by this Court in respect of the alleged demand of bribe amount said to have been made by A1 prior to the trap is that it is the specific version of P.W.2 that A1 demanded the bribe amount for making assessment and imposition of tax for the additional construction put up by him in his house. P.W.2 has categorically admitted in his cross-examination that he has put up additional construction in the upstairs of his house exceeding the extent permitted by the Corporation and the corporation has imposed a tax of Rs.532/- and also imposed a fine of Rs.50/- per unit. At this juncture, it is to be stated that P.W.2 is not an illiterate person and he is working in a bank and as such, he is well-aware about the process of assessment and imposition of tax in respect of the additional construction put up by him. P.W.2 admitted that a perusal of the register for imposition of tax at page 65 shows that A1 has already put up his signature on 05.11.2001 itself and thereafter, Assistant Commissioner passed an order on 07.11.2001. Such being the admitted position as per the version of P.W.2 in his cross-examination, the version of P.W.2 to the effect that A1 demanded the bribe amount for assessing and imposing the tax for the additional construction on 14.11.2001 and 28.11.2001 is highly improbable and unbelievable. This Court is also of the considered view that the possibility of P.W.2 having grudge against A1 for imposition of penalty cannot be ruled out.
10.3. It is pertinent to note that P.W.5/the Special Revenue Inspector has categorically stated in his chief examination that he has inspected the house of P.W.2 on 05.11.2001 along with A2 and A1 and has taken the measurements. It is further stated that P.W.2 has put up additional construction over and above the permitted extent and accordingly, the penalty was imposed on him. P.W.5 further admitted in his cross-examination that he has completed the inspection of P.W.2's house on 05.11.2001 and obtained the signature of A1 on the same day and thereafter, obtained an order from the Assistant Commissioner on 07.11.2001. It is further admitted by P.W.5 that A1's duty in respect of the inspection, assessment and imposition of tax was over on 05.11.2001 itself.
10.4. P.W.7, the Assistant Commissioner, South Zone, Corporation of Coimbatore, has also admitted in his cross-examination that A1's duty in respect of assessment and imposition of tax in respect of P.W.2's additional construction in his house was over on 05.11.2001 itself. It is also admitted by P.W.7 that after passing the order on 07.11.2001, there is no role to be played by A1 and A2.
10.5. P.W.9, the Junior Assistant working in the south zone office of the Coimbatore Corporation, has also come forward with the same version to the effect that A1's work was over on 05.11.2001 and on 07.11.2001, the Assistant Commissioner has signed the file and as such, the work in respect of the application submitted by P.W.2 was over on 07.11.2001 itself. In view of the above said categorical version of P.Ws.5, 7 and 9, the alleged demand of bribe said to have been made by A1 on 14.11.2001 as well as on 28.01.2011 is highly improbable and unbelievable.
10.6. The prosecution also cannot place reliance on the evidence of PW.3, the trap witness, who cannot be considered to be an independent witness as he forms part of the raiding party, to corroborate the version of PW.2 as held by the Hon'ble Apex Court in Som Parkash Vs. State of State of Punjab (AIR 1992 SC 665) to the effect that "the witnesses who formed part of the raiding party were not independent".
10.7. In view of the aforesaid reasons, this Court has no hesitation to hold that the prosecution has miserably failed to prove the first and foremost ingredient of demand of illegal gratification said to have been made by A1 in order to attract the offences alleged against them.
11.0. At this juncture, it is relevant to refer the following decisions of the Hon'ble Apex Court in respect of demand of illegal gratification.
11.1. The Hon'ble Apex Court in T.SUBRAMANIAN Vs. STATE OF TAMIL NADU reported in 2006 (1) SCC (Cri.) 401 has held as hereunder, "The evidence in this case no doubt proves that a sum of Rs.200/- was paid by P.W.1 to the appellant. But the crucial question is whether the appellant had demanded the said amount as illegal gratification to show any official favour to P.W.1 and whether the said amount was paid by P.W.1 and received by the appellant as consideration for showing such official favour. Mere receipt of Rs.200/- by the appellant (admitted by the appellant) will not be sufficient to fasten guilt under Section 5(1)(a) or Section 5(1)(d) of the Act, in the absence of any evidence of demand and acceptance of the amount as illegal gratification."
11.2. The Hon'ble Apex Court in Venkatasubba Rao V. State reported in 2007 (3) SCC (Cri.) 175 has held as follows :
24. .... In the absence of a proof of demand, the question of raising the presumption would not arise. Section 20 of the Prevention of Corruption Act, 1988 provides for raising of a presumption only if a demand is proved. It reads as under :
"20. Presumption where public servant accepts gratification other than legal remuneration (1) Where, in any trial of an offence punishable under Section 7 or Section 11 or clause (a) or clause (b) of sub-section (1) of Section 13 it is proved that an accused person has accepted or obtained or has agreed to accept or attempted to obtain for himself, or for any other person, any gratification (other than legal remuneration) or any valuable thing from any person, it shall be presumed, unless the contrary is proved, that he accepted or obtained or agreed to accept or attempted to obtain that gratification or that valuable thing, as the case may be, as a motive or reward such as is mentioned in Section 7 or, as the case may be, without consideration or for a consideration which he knows to be inadequate.
25. Furthermore, even in such a case, the burden on an accused does not have to meet the same standard of proof, as is required to be made by the prosecution.
26. In M.S.Narayana Menon V. State of Kerala reported in (2006) 3 SCC (Cri.) 30, this Court held, Moreover, the onus on an accused is not as heavy as that of the prosecution. It may be compared with a defendant in a civil proceeding. 11.3. The Hon'ble Apex Court in State of Maharashtra Vs. Dnyaneshwar Laxman Rao Wandhede reported in (2010) 2 SCC (Cri.) 385 = (2009) 15 SCC 200 has held as hereunder :
"16. Indisputably, the demand of illegal gratification is a sine qua non for constitution of an offence under the provisions of the Act. For arriving at the conclusion as to whether all the ingredients of an offence viz. demand, acceptance and recovery of the amount of illegal gratification have been satisfied or not, the court must take into consideration the facts and circumstances brought on the record in their entirety. For the said purpose, indisputably, the presumptive evidence, as is laid down in Section 20 of the Act, must also be taken into consideration but then in respect thereof, it is trite, the standard of burden of proof on the accused vis-`-vis the standard of burden of proof on the prosecution would differ. Before, however, the accused is called upon to explain as to how the amount in question was found in his possession, the foundational facts must be established by the prosecution. Even while invoking the provisions of Section 20 of the Act, the court is required to consider the explanation offered by the accused, if any, only on the touchstone of preponderance of probability and not on the touchstone of proof beyond all reasonable doubt."
11.4. The principles laid down by the Hon'ble Apex Court in the decisions cited supra are squarely applicable to the facts of the instant case as in this case also the prosecution has miserably failed to prove the alleged demand of bribe said to have been made by the accused, as pointed out earlier.
12.1. Now coming to the actual trap and the alleged recovery of the tainted amount of Rs.4,000/-, the prosecution is again left with the evidence of P.Ws.2 to 4 and 11. It is the version of P.Ws.2 and 3 that when they have entered inside the office of A1, A1 was not present and they were waiting for sometime and thereafter, A1 came there and called P.W.2 inside his office. It is their further version that when P.W.2 asked about the tax, A1 demanded the bribe amount and thereafter, he has given the said amount to A1, but A1 asked him to handover the amount to A2. It is pertinent to note that there is absolutely no explanation has to how A2 came to the office of A1 and stood behind the back of P.Ws.2 and 3. It is seen that P.W.3 stated that after the receipt of the amount, A2 left to the upstairs. But P.W.2 has not stated the same in his evidence. It is curious to note that P.W.11, on receipt of the pre-arranged signal from P.W.2 went to the office of A1 and at that time, A2 was not present and P.W.11 has not enquired A1 and immediately he left for the office of A2 in the upstairs. There is no explanation from P.W.11 as to why he has not enquired A1 about the alleged demand of illegal gratification and about the tainted amount said to have been given by P.W.2 and thereafter, A1 instructed P.W.2 to handover the same to A2. It is also relevant to note that P.W.4 has categorically stated in his cross-examination that he was requested by the police officials to watch the proceedings and he has not whispered a word about the presence of P.W.3 at the time of trap. If really P.W.11 asked P.W.3 to accompany P.W.2 and watch the proceedings at the time of trap, there is no necessity for P.W.11 or other police officials to request P.W.4 also to be present and watch the trap proceedings. If really P.W.3 was present at the time of trap, P.W.4 could have stated his presence at that time.
12.2. Yet another factor to be borne in mind by this Court is to the effect that there is no explanation from the prosecution as to why A1 asked P.W.2 to handover the amount to A2. If really A2 has received the amount from P.W.2, in the office of A1, there is no reason for A2 to leave the office of A1 immediately to his office at the upstairs. The raiding party having rushed to the office of A1 soonafter getting the prearranged signal, it is not possible for A2 to leave the office of A1 immediately and reach his office in the upstairs. A2 having not demanded the bribe amount at any point of time from P.W.2, it is highly improbable for A2 to receive the tainted amount from P.W.2.
12.3. Yet another mysterious circumstance in this case is that at the time of alleged recovery of the tainted amount from A2, several other Bill Collectors were also present as per the admitted version of P.Ws.3 and 4. P.W.3 has categorically admitted in his cross-examination that at the time of trap several persons were working in the office room of A2 and they were witnessing the trap. The Bill Collectors, who were present in the said office and who were watching the trap proceedings, have also signed the trap mahazar, Ex.P.7. P.W.3 has stated that he is not remembering as to which mahazar, whether Ex.P.4 or Ex.P.7, he has put his signature. P.W.4 has also categorically admitted in his cross-examination that at the time of the alleged recovery of tainted amount from A2, six Bill Collectors were present and they have also signed the mahazar. P.W.4 further admitted that he is not aware as to how much amount have been recovered. The fact remains the perusal of Ex.P.7, the mahazar prepared at the time of trap proceedings, shows that the same does not contain the signature of any one of the Bill Collectors. Therefore, this Court has no hesitation to hold that there is a serious doubt about the genuineness of the document, Ex.P.7, mahazar said to have been prepared at the time of trap proceedings. P.W.4 further admitted in his cross-examination that the bottles containing solutions to substantiate the prosecution version of conducting phenolphthalein test do not contain the seal. Therefore, this Court is of the considered view that the entire trap proceedings is bristled with suspicious circumstances, doubts, improbabilities and illegalities.
13.0. At this juncture, it is relevant to refer the following decisions of the Hon'ble Apex Court.
13.1. In Union of India Vs. Purnandu Biswas reported in 2005 (12) SCC 576, the Hon'ble Apex Court has confirmed the judgment of acquittal passed by the High Court on the ground that absence of proof of demand and doubts and improbabilities in the prosecution version as to trap. The Hon'ble Apex Court in that decision has held as hereuner :
"36. In this case demand of illegal gratification by the respondent has not been proved. ....
37. Mr.Narsinga Rao Vs. State of A.P. (2001 (1) SCC 691) relied upon by Mr.Sharan, was rendered having regard to the contention raised therein that it was not enough that some currency notes were handed over to the public servant to make it as acceptance of gratification ; prosecution has a further duty to prove that what was paid amounted to gratification."
The Hon'ble Apex Court in the said decision has agreed with the findings of the High Court in respect of the doubts and improbabilities regarding the trap conducted by the prosecution and confirmed the judgment of acquittal passed by the High Court.
13.2. The Hon'ble Apex Court in Venkatasubba Rao V. State reported in 2007 (3) SCC (Cri.) 175 has also disbelieved the prosecution version in view of the illegalities in the trap proceedings holding that the manner in which the trap proceedings were undertaken is questionable and ultimately set aside the impugned judgment of conviction and sentence passed by the High Court. The Honble Apex Court in the said decision has held as hereunder :
14. Illegalities committed in the trap proceedings are galore. The complaint, Exhibit P-3 was made on 11-12-1988. PW 2 did not state that he was asked to report on the next day.
15. According to PW 2, he had attended his office on 12-12-1988 at 2.30 p.m., but the documentary evidence brought on records established that he met the Inspector at 12.30 p.m. According to PW 6, it takes at least 2 to 3 hours to commence pre-trap proceedings, but in this case it was arranged within 40 minutes. The trap party proceeded in an official car. Eight persons travelled in the same car. Why so many persons travelled in one car, is not explained. Why so many persons had to travel together is also beyond our comprehension. A trap proceeding envisages secrecy and not a wide publicity. It reached Chodavaram at about 6.10 p.m. PW 2, admittedly, was not travelling with them. He was taken to the spot by the said Shri Ram Murthy.
16. PW 2 did not know DW 1 at all. It was DW 1 who not only led the raiding party to the house of the appellant, he pressed the call bell also. Why services of an unknown person, who was not known to PW 2, were taken, remained to be explained. Even the circumstances in which his services had to be obtained were not disclosed.
17. The appellant, at that time, had already taken his dinner. They were, allegedly, taken inside a bedroom, which is again wholly unlikely.
18. According to PW 2, after him several other persons entered the room whom he did not know. Why persons who were not connected with the raid gathered and entered into the room and even could know in which room the money was lying is a mystery.
19. Although, according to PW 2, he and the appellant met in one room alone, when the Inspector asked him to disclose as to where the money was, response came from three other persons and not from the appellant. Strangely PW 2 did not disclose the fact of availability of the money in a particular room to the Inspector. (emphasis supplied) By pointing out the said infirmities and improbabilities in respect of the trap, the Hon'ble Apex Court in the decision cited supra disbelieved the prosecution case.
13.3. The Hon'ble Apex Court in C.M.Girish Babu Vs. CBI reported in 2009 (2) SCC (Cri.) 1 placing reliance on the earlier decision in Suraj Mal V. State (Delhi Admn.) reported in 1980 SCC (CRI.) 159 has held that, ".... mere recovery of tainted money divorced from the circumstances under which it is paid is not sufficient to convict the accused when the substantive evidence in the case is not reliable. The mere recovery by itself cannot prove the charge of the prosecution against the accused, in the absence of any evidence to prove payment of bribe or to show that the accused voluntarily accepted the money knowing it to be bribe."
13.4. In State of Maharashtra Vs. Dnyaneshwar Laxman Rao Wandhede reported in (2010) 2 SCC (Cri.) 385, the Hon'ble Apex Court has held as hereunder :
"21. Even in a case where the burden is on the accused, it is well known, the prosecution must prove the foundational facts. (See Noor Aga v. State of Punjab [(2008) 16 SCC 417] and Jayendra Vishnu Thakur v. State of Maharashtra [(2009) 7 SCC 104]."
13.5. The principles laid down by the Hon'ble Apex Court in the decisions cited supra are squarely applicable to the facts of the instant case as it is already pointed out that the prosecution has miserably failed to prove the demand of illegal gratification said to have been made by A1 and as far as A2 is concerned, even as per the admitted version of P.W.2, A2 has never made any demand of bribe at any point of time from P.W.2.
14.1. At the risk of repetition, it is to be iterated that A2 could not have been present at the time of alleged demand of bribe said to have been made by A1. This Court has already assigned various reasons for disbelieving the theory of demand of bribe said to have been made by the accused. As far as the recovery of tainted money from A2 is concerned, this Court has already pointed out several infirmities, inconsistencies and improbabilities in respect of the trap proceedings and the manner of the recovery of the tainted amount. It is also pertinent to note that the defence has come forward with a specific version of tainted amount being planted on the table of A2 as such suggestion was put to P.Ws.2, 3 and 11. Apart from putting suggestions, A2 has also come forward with a similar defence of planting the tainted amount on his table during the course of questioning under Section 313 Cr.P.C. This Court is of the considered view that the explanation offered by A2 is quite reasonable and probable.
14.2. It is relevant to refer the decision of the Hon'ble Apex Court in respect of offering explanation for the receipt of the tainted amount during the course of questioning under Section 313 Cr.P.C.
14.3. The Hon'ble Apex Court in Trilok Chand Vs. State of Delhi reported in AIR 1977 SC 666 has held that, "The degree and the character of the burden of proof which Sec.4(1) casts on an accused person to rebut the presumption raised thereunder, cannot be equated with the degree and character of proof which under Section 101, Evidence Act rests on the prosecution. .... In other words, the accused may rebut the presumption by showing a mere preponderance of probability in his favour : it is not necessary for him to establish his case beyond a reasonable doubt."
14.4. In yet another decision in Man Singh VS. Delhi Admn. reported in AIR 1979 SC 1455, the Hon'ble Apex Court has held as hereunder :
"It is well-settled that in such cases the accused is not required to prove his defence by the strict standard of proof of reasonable doubt but it is sufficient if he offers an explanation or defence which is probable and once this is done, the presumption under Section 4 stands rebutted."
14.5. In State of Tamil Nadu V. Krishnan & Another reported in VII (2000) SLT 266 the Hon'ble Apex Court has held as follows :
"the version of planting the amount by the prosecution witness is probabilised coupled with the fact that the prosecution version of the demand of bribe and the circumstances under which the said demand was made is suspect."
14.6. The Hon'ble Supreme Court of India has held in PUNJABRAO V. STATE OF MAHARASHTRA reported in 2004 SCC (CRI.) 1130 that, "It is too well settled that in a case where the accused offers an explanation for receipt of the alleged amount, the question that arises for consideration is whether the explanation can be said to have been established. It is further clear that the accused is not required to establish his defence by proving beyond reasonable doubt as the prosecution, but can establish the same by preponderance of probability. ... It is, of course, true as observed by the High Court that when the investigating officer seized the amount from the accused Patwari, he did not offer the explanation that it was in relation to a collection of loan, but that by itself would not be sufficient to throw away the explanation offered by the accused in his statement under Section 313 when such explanation could be held to be reasonable under the facts and circumstances of the case, .."
14.7. The Apex Court has also held in T.SUBRAMANIAN V. STATE OF T.N. reported in (2006) 1 SCC 401 that if the reason for receiving the amount is explained and the explanation is probable and reasonable, then the appellant had to be acquitted and also held that on facts accused proved by preponderance of probabilities that the money was paid to him towards lease rent dues.
14.8. The said principles laid down by the Hon'ble Apex Court in the decisions cited supra are squarely applicable to the facts of the instant case as in this case also as already pointed out A2 has also come forward with a reasonable and probable explanation for the receipt of the tainted amount by putting suggestions to P.Ws.2, 3 and 11 as well as by giving the said explanation during the course of his questioning under Section 313 Cr.P.C.
15. In view of the aforesaid reasons, this Court has come to the irresistible conclusion that the impugned judgment of conviction is unsustainable in law. Accordingly, the appeals are allowed and the conviction and sentence imposed on the appellants by the learned Chief Judicial Magistrate-cum-Special Judge for Special Court, Coimbatore, in Special C.C.No.13 of 2002 by the judgment dated 26.05.2004 are set aside and the appellants are acquitted of the charges. Fine amounts paid, if any, are directed to be refunded to the appellants. Bail bonds executed, if any, shall stand terminated.
gg To
1. The Chief Judicial Magistrate-cum-Special Judge for Special Court at Coimbatore.
2. The Inspector of Police, Vigilance and Anti-Corruption, Coimbatore.
3. The Public Prosecutor, Madras High Court, Chennai 600 104