Andhra Pradesh High Court - Amravati
Pithani Chinna Veeraiah, E.G.Dist. vs Spl. P.P., Acb Spe, Hyd on 19 October, 2023
THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO
CRIMINAL APPEAL No. 574 of 2016
AND
CRIMINAL APPEAL No.583 of 2016
COMMON JUDGMENT:
1. Both the appeals are arising out of the Judgment dated 20.06.2016 in C.C.54 of 2008 on the file of Special Judge for S.P.E. and A.C.B cases-cum-III Additional District and Sessions Judge, Vijayawada (for short, "the trial Court") convicting both the accused for the offences under sections 7 and 13(2) r/w. Section 13(1)(d) of the Prevention of Corruption Act, 1988 (for short, "P.C. Act") they are disposed together by this common Judgment.
2. 1st accused in C.C. No.54 of 2008 filed Criminal Appeal No.583 of 2016. The 2nd accused in C.C. No.54 of 2008 filed Criminal Appeal No.574 of 2016.
3. A.1 was tried for the offence punishable under section 7 of P.C. Act and sentenced to undergo Rigorous Imprisonment for one (1) year and to pay fine of Rs.20,000/-, in default, to suffer Simple Imprisonment for Six (6) months and he was further sentenced to undergo Rigorous Imprisonment for two (2) years and to pay fine of Rs.25,000/-, in default, to suffer Simple Imprisonment for six (6) months for the offence punishable under Section 13(2) read with Section 13(1)(d) of P.C. Act. The sentences imposed under both counts were directed to be run concurrently.
2 TMR,J Crl.A.Nos.574 & 583 of 2016
4. Further, A.2 was tried for the offence punishable under Section 13(2) read with Section 13(1)(d) of the P.C. Act and sentenced to undergo Rigorous Imprisonment for one (1) year and to pay a fine of Rs.25,000/-, in default, to suffer Simple Imprisonment for Six (6) months.
5. For the sake of convenience, the parties hereinafter will be referred to as arrayed in the trial Court.
6. The substance of the Charges against the A.O.1 and A.O.2 is that, on 25.01.2006 and 23.03.2006, A.O.1 demanded and accepted a sum of Rs.2000/- as a bribe from one Rongala Surya Rao, at his house, and handed over the same to A.O.2, as illegal gratification other than legal remuneration, obtained the said amount for pecuniary advantage, for doing the official favour for not registering the criminal case and to drop further action against the complainant.
7. The prosecution case, as elucidated in the written report- Ex.P1, dt.23.03.2006 submitted by P.W.1, unfolds as follows:
(i) On 25.01.2006, Constable/A.O.2 informed P.W.1/ complainant that a report had been lodged against him by Social Forest worker, T. Nageswara Rao (P.W.4), for setting fire to the plants grown by Social Forest Department. A.O.2 directed P.W.1 to meet the Sub-Inspector of Police (A.O.1); P.W.1 went to Yeleswaram Police Station and met A.O.1, who asked P.W.1 for a bribe of 3 TMR,J Crl.A.Nos.574 & 583 of 2016 Rs.3000/- to avoid registering a case against P.W.1; on 23.03.2006, A.O.1 asked P.W.1 to come to Police Station, and demanded Rs.2,000/- which P.W.1 did not give; on the same day, P.W.1 went to the A.C.B office in Rajahmundry and met the D.S.P (P.W.11) at 1.30 p.m and reported the details to the D.S.P which led to the submission of Ex.P1 report.
(ii) P.W.11-Deputy Superintendent of Police, A.C.B (Anti Corruption Bureau), Rajahmundry Range, endorsed Ex.P1 report to P.W.12-Range Inspector-II, A.C.B, Rajahmundry, for verification; P.W.12 endorsed Ex.P1, after obtaining permission from D.G., A.C.B, P.W.11 registered a case in Crime No.3/RCT-RJY/2006 under Section 7, 13(2) r/w.13(1)(d) and 15 of P.C.Act, 1988 of A.C.B, Rajahmundry Range and issued Ex.P10-F.I.R; on the instructions from P.W.11, P.W.1 went to ACB DSP office on 24.03.2006 at 01.30 p.m. P.W.10-N.B.V Reddy and one G. Veera Venkata Durga Vara Prasad came to A.C.B office on 24.03.2006 at 2.00 p.m as instructed by P.W.11. P.W.11 introduced the mediators and staff to P.W.1 and vice versa and asked them to verify the authenticity of Ex.P1 report; as per the instructions of P.W.l1, P.W.1 handed over the proposed bribe amount of Rs.2,000/- to mediator Durga Prasad; the mediators recorded the serial numbers in a Mahazar and then the Constable/R. Veeraraju applied phenolphthalein powder to the proposed bribe amount and 4 TMR,J Crl.A.Nos.574 & 583 of 2016 kept it in P.W.1's shirt pocket; a chemical test was performed and samples (M.Os.1 to 3) were collected; pre-trap proceedings were documented in Ex.P11; the trap party along with P.W.1 and mediators left the A.C.B office by 5.00 p.m and P.W1 was instructed to pay the bribe amount only on demand and if accepted, relay the same by way of a signal; P.W.1 reached the house of A.O.1 and at about 8.15 p.m., P.W.1 provided the pre- arranged signal to P.W.12; later they went to the house of A.O.1; a person present at A.O.1's house, upon noticing their arrival, threw some papers and currency notes from his shirt pocket into the plants; P.W.11 conducted chemical test on the fingers of both A.O.2/Constable and A.O.1/S.I; both yielded positive result, and the solutions were collected, sealed and attested as M.Os.4 to 7.
(iii) P.W.11 inspected the scene of the offence and prepared Ex.P12 rough sketch, and he then arrested the accused 1 and 2; subsequently, P.W.12/Inspector of Police, took up further investigation as instructed by D.G., A.C.B; after completing the investigation, P.W.12 filed the charge-sheet.
8. Initially, the Special Court at Visakhapatnam took cognizance of an offence under Section 7 and 13(2) r/w 13(1)(d) of the P.C. Act; the case was numbered as C.C. No.15 of 2007. Subsequently, as per the letter of the High Court in ROC.No.1211/E-1/07 dated 08.07.2008 and as per 5 TMR,J Crl.A.Nos.574 & 583 of 2016 G.O.Ms.No.103 dated 19.06.2008, the jurisdiction of Rajahmundry A.C.B Range is withdrawn from the said Court and annexed to the jurisdiction of Special Judge, A.C.B Court, Vijayawada. The entire case record is transmitted to the trial Court and numbered C.C. No.54/2008.
9. On the appearance of the Accused, copies of the documents, as required under Section 207 Cr.P.C., were furnished, and later on, Charges as referred to above, came to be framed, read over and explained to them, to which they pleaded not guilty and claimed to be tried.
10. In support of its case, the prosecution examined P.Ws.1 to 12 and got marked Ex.P1 to Ex.P18, apart from marking M.Os.1 to M.O.9 and Ex.X1 was marked through the witness. After completing the prosecution evidence, the Accused were examined under Section 313 Cr.P.C., with reference to the incriminating circumstances appearing against them in the evidence of prosecution witnesses, which they denied. They examined D.Ws.1 to 4 and got marked Exs.D1 to D8 in support of their plea.
11. Relying upon the evidence of P.Ws.1 to 12 coupled with the documents, the trial Court convicted both the accused as stated supra. Challenging the same, both the appeals came to be filed.
12. Sri Mangena Sree Rama Rao and Sri A.V. Pardha Saradhi, learned counsel for the Appellants/A.O.1 and A.O.2 in 6 TMR,J Crl.A.Nos.574 & 583 of 2016 Crl.A.Nos.583 and 574 of 2016, respectively, contend that the A.O.1/appellant has never demanded the illegal gratification from the complainant (P.W.1) which fact is further substantiated by the complainant's statement rendered before the learned trial Court; the entire version of P.W.1 is inconsistent, unreliable and with full of contradictions and discrepancies on material aspects. They further contend that the complainant has not supported the prosecution version in any manner; the trial Court has failed to consider the essential facts revealed in the cross-examination of P.W.1; the trial Court has been unable to appreciate both oral and documentary evidence in proper perspective; the prosecution does not prove the crucial part of the demand and acceptance, the presumption under section 20 of the P.C. Act will not arise at all.
(b) The learned counsel have maintained that even assuming without admitting that the recovery of the tainted notes from the appellants had been established, sans the proof of demand, which is a sine qua non for an offence both under Sections 7 and 13 of the Act, the appellants' conviction as recorded by the trial Court is on the face of the record unsustainable in law and on facts.
13. Per contra, Smt. A. Gayathri Reddy, learned Standing Counsel for ACB-cum-Special Public Prosecutor, for the respondent, while supporting the impugned Judgment, argued the 7 TMR,J Crl.A.Nos.574 & 583 of 2016 prosecution could be able to firmly prove the demand and acceptance of the bribe by the Appellant with the help of P.W.1's evidence and the corroboration offered by the oral evidence of P.Ws.10, 11 and P.W.12 and also other documentary evidence. The accused had accepted receiving the bribe amount, so the presumption under section 20 of the P.C. Act is attracted. The accused officers had failed to prove their case even by the preponderance of probability. For that reason, the conviction recorded by the learned Special Judge cannot be interfered with. On the other hand, the appellants failed to offer a plausible explanation. The witnesses examined by the prosecution's testimonies have proved all the essential ingredients for bringing home the charges framed against the accused beyond a shadow of any reasonable doubt.
14. I have perused the material papers, the deposition of the witnesses, and the trial Court's Judgment. I have given my thoughtful consideration to the rival contentions made on behalf of the parties. After hearing the learned counsel for the parties and the case facts while adverting to the arguments so advanced, the following question would arise for determination:
(1) Whether the prosecution proved beyond all reasonable doubt the twin requirements of demand and acceptance of bribe amount by the appellants/accused No.1 and 2?
8 TMR,J Crl.A.Nos.574 & 583 of 2016 (2) Is the Judgment of the trial Court factually and legally sustainable in law?
15. It is a settled proposition of law that the prosecution has to establish both the twin requirements of demand and acceptance, which are sine qua non, to prove the offence under Sections 7 and 13(1)(d) of the Act. The Accused Officer accepted, obtained, or agreed to accept or agreed to obtain illegal gratification other than legal remuneration as a motive or reward for doing an official favour. Whereas, to prove the charge under Section 13(1)(d) read with 13(2) of the Act, the prosecution shall prove beyond reasonable doubt that a public servant by corrupt or illegal means or by abusing his position as a public servant obtained for himself or any other person any valuable thing or taken advantage.
16. In Neeraj Dutta vs State (Government of N.C.T. Delhi)1, the Hon'ble Constitution Bench answered the reference as follows:
In the absence of evidence of the complainant (direct/primary, oral/documentary evidence), it is permissible to draw an inferential deduction of culpability/guilt of a public servant under Section 7 and Section 13(1)(d) read with Section 13(2) of the Act based on other evidence adduced by the prosecution.
The Hon'ble Constitution Bench also observed the following:
88.1. (a) Proof of demand and acceptance of illegal gratification by a public servant as a fact in issue by the prosecution is a sine qua non in order to establish the guilt of the accused public servant under Sections 7 and 13(1)(d)(i) and (ii) of the Act.1
2023(4) 9 TMR,J Crl.A.Nos.574 & 583 of 2016 88.2. (b) In order to bring home the guilt of the accused, the prosecution has to first prove the demand of illegal gratification and the subsequent acceptance as a matter of fact. This fact in issue can be proved either by direct evidence, which can be in the nature of oral evidence, or documentary evidence.
88.3. (c) Further, the fact in issue, namely, the proof of demand and acceptance of illegal gratification, can also be proved by circumstantial evidence in the absence of direct oral and documentary evidence.
*********** 88.5. (e) The presumption of fact with regard to the demand and acceptance or obtainment of an illegal gratification may be made by a court of law by way of an inference only when the foundational facts have been proved by relevant oral and documentary evidence and not in the absence thereof. On the basis of the material on record, the Court has the discretion to raise a presumption of fact while considering whether the fact of demand has been proved by the prosecution or not. Of course, a presumption of fact is subject to rebuttal by the accused and in the absence of rebuttal, the presumption stands. 88.6. (f) In the event the complainant turns "hostile", or has died or is unavailable to let in his evidence during the trial, the demand of illegal gratification can be proved by letting in the evidence of any other witness who can again let in evidence, either orally or by documentary evidence or the prosecution can prove the case by circumstantial evidence. The trial does not abate, nor does it result in an order of acquittal of the accused public servant.
88.7. (g) Insofar as Section 7 of the Act is concerned, on the proof of the facts in issue, Section 20 mandates the Court to raise a presumption that the illegal gratification was for the purpose of a motive or reward as mentioned in the said Section. The said presumption has to be raised by the Court as a legal presumption or a presumption in law. Of course, the said presumption is also subject to rebuttal. Section 20 does not apply to Sections 13(1)(d)(i) and (ii) of the Act. ********* 10 TMR,J Crl.A.Nos.574 & 583 of 2016 POINT Nos.1 & 2:
17. It is not in dispute that A.O.1 and A.O.2 were public servants, within the meaning of section 2(c) of the P.C. Act, who were drawing salary from the account of the Government; the prosecution examined P.W.9 G.Devendara Rao, Section Officer, Home Department, Government of A.P. Secretariat, Hyderabad. He testified that he was authorized by the Principal Secretary to Government, Home Department vide Ex.X.1 to give evidence before the Court; on 22.04.2006, their office received a preliminary report from the D.G., A.C.B along with copies of F.I.R. and mediators report; subsequently, on 04.12.2006, their office received final report along with a statement of witnesses and documents seized during the investigation including explanations of A.Os. After considering the material on record, the Government issued sanction orders Exs.P.8 and P.9 to prosecute the A.Os before the trial Court.
18. A perusal of the sanction proceedings (Exs.P8 and P.9) shows that relevant material papers were placed before the Sanctioning authority. As seen from Exs.P.8 and P.9, the sanctioning authority also examined the entire material. It concluded concerning prima facie evidence to prosecute the accused persons by giving specific reasons. This Court is of the
11 TMR,J Crl.A.Nos.574 & 583 of 2016 view that the prosecution proved a valid sanction to prosecute the A.Os under section 19 of the P.C. Act for the charges framed.
19. To re-appreciate the entire evidence, it would be convenient to refer to the brief statements of the prosecution witnesses, which were recorded before the trial Court.
20. The evidence of P.W.1-R. Surya Rao shows that he is an Ex- Serviceman and possesses Ac.2.00 of agricultural land in Eluru Village; he raised a sugarcane crop on his land, and after cutting the sugarcane crop, his workers set fire to the thrash; on 25.01.2006 Constable/Chinna of Yeleswaram Police Station came to him and informed that Social Forest Worker T.Nageswara Rao (P.W.4), lodged a report against him for setting fire to the plants that are being grown by the Social Forest Department and directed him to come to Police Station and meet S.I of Police-Goli Prakash Babu (A.O.1); then he went to Police Station and met him; there A.O.1 had shown the report (Ex.P.4) lodged by P.W.4 and informed him that if he paid Rs.8000/- towards compensation, then he did not register any case against him.
21. P.W.1's evidence further shows that on 12.03.2006, he met the Deputy Superintendent of Police, Peddapuram (P.W.8) and informed him about the harassment caused by A.O.1 for unnecessary demand of amount; he expressed his inability and unwillingly accepted to pay the said amount; on 23.03.2006, A.O.1 12 TMR,J Crl.A.Nos.574 & 583 of 2016 demanded Rs.2,000/-; P.W.1 went to A.C.B office, Rajahmundry and met the D.S.P. at 1.30 p.m. and informed about the facts and presented Ex.P1 report.
22. The evidence of P.W.11-Y. Markandeyulu, Investigation Officer, and P.W.12-P.J.Jayaraju, Inspector of Police, show that P.W.11 endorsed Ex.P1 to P.W.12 for verification; P.W.12 conducted a discreet enquiry and on 24.03.2006 at about 1.30 p.m. P.W.12 submitted his report by way of endorsement on Ex.P1- report. The P.W.11's evidence shows that after obtaining permission from D.G., A.C.B, he registered a case in Cr. No.3/RCT- RJY/2006 under Sections 7, 13(2) r/w. 13(1)(d) and 15 of P.C. Act; on the requisition sent on 23.03.2006 to the Deputy Director, Ground Water Department, Rajahmundry, the mediators/P.W.10 and L.W.10 came to their office on 24.03.2006 at 2.00 p.m.; they all assembled at 2.30 p.m. in his office; he exhibited the copy of F.I.R. (Ex.P10).
23. The evidence of P.W.1, P.W.10 (N.B.V. Reddy, Assistant Geophysicist), and P.W.11 shows that on 24.03.2006, P.W.1 came to D.S.P. office along with intended bribe amount of Rs.2000/- where they introduced two Government Officials and other trap party members; as per the instructions of D.S.P., P.W.1 handed over the proposed bribe amount of Rs.2000/- in the denomination of Rs.100/- to L.W.10-Durga Prasad, who noted the serial numbers 13 TMR,J Crl.A.Nos.574 & 583 of 2016 of currency notes in the report prepared by the mediators; one Constable kept the proposed bribe amount in his shirt pocket and informed him not to touch the tainted amount until the A.O.1 further demands the bribe amount; P.W.1 was also informed to give signal in the event of acceptance of bribe amount by the accused; they all rinsed their respective hand fingers one by one in chemical solution except the Constable who kept the proposed bribe amount in his shirt pocket.
24. The P.W.10's evidence further shows that the D.S.P. prepared S.C. solution in separate glass tumblers and dipped a small piece of paper; on doing so, the solution remained the same, then the samples of S.C., Phenolphthalein powder and cotton pieces were collected separately kept in three covers affixed seals, duly noting down the descriptive particulars of its contents; M.O.1 is the sample of S.C. Powder, and M.O.2 is the sample of phenolphthalein powder and M.O.3 is the cotton piece collected during pre-trap proceedings. P.W.11 conducted the chemical test demonstration and explained the test's significance as narrated in Ex.P11-mediators report and conducted the pre-trap proceedings (Ex.P.11), which was concluded by 4.20 p.m.
25. Though P.Ws.1, 10 to 12 were cross-examined concerning the pre-trap proceedings, nothing was elicited in their cross-
14 TMR,J Crl.A.Nos.574 & 583 of 2016 examination to discredit their evidence. I see no reason to disbelieve their evidence.
26. Coming to the post-trap proceedings, P.Ws.1, 10 to 12 testified that they left the D.S.P. office at 5.00 p.m. in two cars, reached Yerravaram Junction at 7.00 p.m., thereby P.W.1 instructed to go to Yeleswaram on his scooter followed by the trap party and came to Yeleswaram P.S. at 7.30 p.m.; P.W.1 stated that on enquiry, A.O.1 was available in his house, he went to A.O.1's house followed by trap party members at 8.00 p.m.; he found A.O.1 and A.O.2 in the front room, and then A.O.1 questioned him whether he brought the bribe amount, then he gave him the tainted amount, later A.O.1 gave the amount to A.O.2 for counting; accordingly, A.O.2 counted the same and P.W.1 came outside the house, then P.W.1 gave the pre-arranged signal by wiping his face with a handkerchief. It is the evidence of P.Ws 1, 10 to 12 that the trap party members rushed to the house, and A.O.2 threw the amount into the bushes on seeing the trap party; later, he was examined by the D.S.P. and recorded his statement. P.W.1 statement, i.e., Ex.P.2 under section 164 of Cr. P.C. was recorded by Additional Judicial First Class Magistrate, Peddapuram; Ex.P3 is the report given by P.W.1 to the D.S.P.
27. P.W.10's evidence further shows that having witnessed the approach of Inspector and Constable the tall person disclosed his 15 TMR,J Crl.A.Nos.574 & 583 of 2016 identity as Constable-1557 by name P.China Veeraiah (A.O.2) rinsed his hand fingers separately in the above solution and on doing so both the solutions turned into pink in colour; the other person who was found wearing white shirt and lungy disclosed his identity as Goli Prakash Babu (A.O.1); thereafter the hand fingers were also subjected to chemical test and on doing so, the right hand fingers of A.O.1 turned into light pink in colour; M.O.4 is the resultant solution collected after right hand wash of A.O.1; ;M.O.5 is the resulting solution collected after left hand wash of A.O.1; M.O.6 is the resultant solution collected after the right hand wash of A.O.2 and M.O.7 is the resultant solution collected after left hand wash of A.O.2; when questioned by the D.S.P., A.O.1 and A.O.2 stated their version and the same was incorporated in Post Trap proceedings; the 2nd mediator/Prasad collected the currency notes which were thrown away by A.O.2 from the plants with the help of torch light and on verification the total amount comes to Rs.2000/- and the same were tallied with the currency notes mentioned in pre-trap proceedings; thereafter, the D.S.P. (P.W.11) examined the scene of offence and prepared the rough sketch (Ex.P.12) of scene of crime; then the accused were arrested; Ex.P13 is the post trap proceedings scribed by mediator Durga Prasad; Ex.P.14 is the F.I.R.; M.O.8 is the tainted amount of Rs.2000/-; M.O.9 is the left over S.C. Powder.
16 TMR,J Crl.A.Nos.574 & 583 of 2016
28. The prosecution examined P.W.2-N.Veera Swamy, in whose house A.O.1 was residing as tenant at the relevant time of offence. His evidence shows that while he was present at his house at about 7.00 PM, A.O.1 along with A.O.2 came to his house; on 24.03.2006 at about 07.30 PM or 08.00 PM, P.W.1 came to the house of A.O.1 and talked with him for some time. His evidence supports the Prosecution's version to the extent that ACB officials searched in the plants infront of his house with the help of light provided by him, but nothing was recovered. As he did not support the prosecution case, he was cross examined by learned P.P.
29. P.W.11's evidence shows that he arrested both the accused on 25.03.2006 and recorded the statement of the complainant under Section 164 of Cr.P.C. before the Judicial First Class Magistrate, Peddapuram; on 01.05.2006, the further investigation was handed over to the P.W.12-Jayaraju, Inspector of Police as per the instructions of D.G., A.C.B
30. The evidence of P.Ws.1, 10, 11 and 12 establishes that on standard procedures of chemical tests being conducted on the spot, the colour of the currency notes, the hands of the appellants, changed colour to pink. Their evidence shows that a post-trap panchanama was executed wherein details of the execution of the trap were recorded. All the material seized in the trap, including 17 TMR,J Crl.A.Nos.574 & 583 of 2016 the chemicals, were collected for forensic examination, and further necessary action was undertaken.
31. Now, it would be convenient to discuss the evidence of the prosecution witnesses in order to conclude as to whether A.O.1 demanded a bribe amount or not.
32. As seen from P.W.1's evidence and Ex.P1 report, he was called to the Police Station on 23.03.2006, and he approached A.O.1-Prakash Babu, S.I. of Police. He demanded to pay Rs.3000/- otherwise, he would register a case against him and directed him to bring the amount the next day. It is the case of A.O.1 that he was not present at the Police Station on 23.03.2006. In support of his case, he examined D.W.3-K.Narasimha Murthy, A.S.I of Police. He stated that on 23.03.2006 at 8.00 a.m., A.O.1 delivered charge to him and left for Prathipadu to attend Court and came to Station on 24.03.2006 at 6.00 a.m., after attending Court work and visiting Peravaram, Siripuram and Yerravaram villages for checking ex-convicts and took charge from him; again on 24.03.2006 at 6.30 a.m. A.O.1 delivered the charge to him and left for Kakinada to attend a Crime Meeting with S.P.; Ex.D7 is the relevant page in the General Diary; on 23.03.2006, P.W.1 did not come to the Police Station; he knew that P.W.1 came to Police Station twice in the last week of January 2006.
18 TMR,J Crl.A.Nos.574 & 583 of 2016
33. No material is placed before the Court to show that Ex.D6 and Ex.D7 were fabricated. Ex.D6 and Ex.D7, improbablises the presence of A.O.1 in the Police Station on 23.03.2006. In this regard, P.W.1 stated in cross-examination that he met A.O.1 before presenting the Ex.P.1 report to A.C.B officials, but he cannot say the exact date when he met A.O.1 after the Ex.P.3 report. In Ex.P.2 sworn statement given under section 164 of Cr.P.C, also, P.W.1 has not stated that he met A.O.1 on 23.03.2006 and he demanded a bribe of Rs.3,000/-. The Investigation Officer is supposed to have collected the material to show the presence of A.O.1 at the Police Station on 23.03.2006 as a serious attribution was made against A.O.1 that on that particular day, he demanded P.W.1 to pay the bribe, but the Investigation Officer has not collected documents. P.W.11 also testified in the cross-examination that the General Diary will be maintained in all Police Stations; it contains all particulars including registration of crime; but he did not seize the General Diary to show that the first accused was in the Police Station on 23.03.2006; he also stated that he did not examine any staff of Yeleswaram Police station to ascertain as to first accused attended the Station on 23.03.2006; he did not collect any documentary proof from P.W.8-J.S. Rama Rao, D.S.P. regarding the attendance of 1st accused in the Yeleswaram Police Station on 23.03.2006. This Court finds no reason for DW.3 to fabricate 19 TMR,J Crl.A.Nos.574 & 583 of 2016 Ex.D.6 and Ex.D.7 at the risk of his job. The material on record probabilities that the version put forth by P.W.1 as contended in Ex.P1 report that A.O.1 demanded him to pay a bribe amount of Rs.3,000/- on 23.03.2006 is not established.
34. The P.W.1's evidence is inconsistent regarding the date on which A.O.1 demanded a bribe. In his testimony, P.W.1 stated that A.O.1 informed him on January 25, 2006, that he could avoid facing legal proceedings if he paid compensation of Rs.8,000/- to PW.4. However, in the written complaint (Ex.P1), it is mentioned that A.O.1 demanded a bribe of Rs.3,000/- on the same date to avoid registering a case against P.W.1. This inconsistency raises doubts about the accuracy of the allegations made by P.W.1.
35. To prove the lodging of Ex.P4-report by P.W.4 regarding the fire accident, the prosecution examined P.W.4, who deposed that during January 2006, he was informed by one Suribabu that some of the plants situated adjacent to the fields of P.W.1 were found burnt due to setting fire to waste material in the sugarcane crop raised in P.W.1's land. Then, he inspected the fields personally on 25.01.2006, and he reported the matter to the Sub-Inspector of Police, Yeleswaram Police Station, vide Ex.P4. After giving the Ex.P.4 report at the first instance, A.O.2 inspected the scene of offence in his presence. The next day, A.O.1 also examined the scene of offence in his presence.
20 TMR,J Crl.A.Nos.574 & 583 of 2016
36. According to the P.W.4's evidence, the elders of Yeleswaram named Veeramsetty, Vangala Satyanarayana and Kondala Rao were present at the time of the visit of A.O.1 at the place of occurrence. Before elders, he (P.W.4) represented that Rs.8,000/- is required for plantation and growing of the plants. P.W.1 was also present there; the elders at that time fixed Rs.3,000/- towards compensation for the damaged plants. The elders advised P.W.1 to pay Rs.3,000/- towards compensation, for which P.W.1 agreed to pay Rs.3,000/- before the elders. The Sub-Inspector of the Police directed P.W.1 and P.W.4 to come to the Police Station as the matter was compromised; P.W.1 represented that he would pay Rs.3,000/- within ten days as he did not have said amount.
37. The evidence of P.W.7 S.Venkata Kameswara Rao, Panchayat Secretary, supports the fact that there was a fire accident in P.W.1's sugarcane crop and the plants relating to the Forest Department which were up to 2 or 3 feet were set on fire. Additionally, P.W.5-K.Siva Kameswara Rao, who previously worked as Forester in the Peddapuram Section and P.W.6 V.Satyanarayana, the Forest Ranger testified that there were plants along the road margin between Yeleswaram and China Sankarlapudi which were approximately 5 kilometres in length and contained around a thousand plants. These witnesses deposed that the incident of setting fire to the waste material in P.W.1's fields 21 TMR,J Crl.A.Nos.574 & 583 of 2016 and the burning of plaints adjacent to his fields does not come under the jurisdiction or responsibility of P.W.4. They further testified that P.W.4 did not report the incident of setting fire to the waste material and burning of plants on the road side to Yeleswaram to China Sankarlapudi and K.Suribabu also did not inform them about the fire accident; P.W.1 reported the incident to them a month after it occurred; P.W.1 enquired about the compensation claim made by P.W.4; they informed P.W.1 that he did not pay any amount; furthermore, they informed him that D.F.O (Divisional Forest Officer) will impose a penalty for any loss sustained. Having learnt about the incident, P.W.5 visited the scene of the offence and asked P.W.4 for lodging a report, though it was outside his purview.
38. The evidence of P.Ws.5 and 6 is not disputed by the prosecution. Their evidence establishes that P.W.4 was not a competent person to report to the Police. It is also clear from their evidence that the accused was appraised that he need not pay the amount. The evidence of P.Ws.5 and 6 shows that P.W.1 was informed that the Police Officer has no jurisdiction to impose a fine or to take further action, and the D.F.O is the competent authority. It is unclear when P.W.1 was informed by the competent Forest Officers why he approached the Police Officer and paid the alleged bribe amount.
22 TMR,J Crl.A.Nos.574 & 583 of 2016
39. The evidence of P.W.8-J.S. Rama Rao, D.S.P, establishes that during March 2006, P.W.1 approached him and submitted Ex.P3- report with a request to render justice in connection with the report given by P.W.4; he made an endorsement (Ex.D.1) on Ex.P3 to S.I of Police, Yeleswaram to settle the dispute between P.W.1 and P.W.4. He also deposed that he advised P.W.1 to pay Rs.2000/- towards compensation to P.W.4. As P.W.8 did not support the prosecution case, he was cross-examined. Still, nothing was elicited in support of the prosecution case. Ex.P3 report clearly establishes that P.W.1 approached P.W.8 on 12.03.2006 and informed him that he did not set fire to the plants, and he was in no way concerned with that. Still, the S.I of Police did not take into consideration his version, and he requested the D.S.P (P.W.8) to conduct an enquiry. The prosecution has also not disputed the lodging of Ex.P3 report to P.W.8 by P.W.1 and his making Ex.D.1 endorsement.
40. P.W.12-P.J. Jayaraju testified that on 24.03.2006 at 9.45 p.m., P.W.11 investigation officer instructed him to go to Yeleswaram Police Station and seize the documents relating to the case; upon receiving the instructions, P.W.12 along with mediators visited the police station; he identified himself to the station writer/HC 1464 and requested the case papers related to the burning of Social Forestry plants; he then seized these reports in 23 TMR,J Crl.A.Nos.574 & 583 of 2016 the presence of the mediators, and all these events were documented in the mediator's report, Ex.P18; subsequently, P.W.12 sent a draft final report along with copies of documents and received the sanction order to file the Charge Sheet. P.W.12's testimony establishes that the report, Ex.P.3, which was lodged by P.W.s1 to 8, was seized from the police station. It's important to note that in Ex.P.1, the report filed by P.W.1, he did not mention his lodging of Ex.P.3 report against the Sub-Inspector of Police to the Deputy Superintendent of Police (D.S.P). Additionally, in Ex.P.3, P.W.1 did not make any allegations that the Sub-Inspector of Police (A.O.1) had demanded a bribe payment. This raises questions about the consistency and content of the allegations made by P.W.1 regarding the demand for a bribe.
41. The evidence of D.W.1-K. Veera Swamy shows that he was Sarpanch and his wife was Mandal Parishad President; P.W.1/R.Surya Rao has been his friend for 30 years. Social Forestry trees were damaged by fire; they went to the Police Station and ascertained about the case from A.O.1, and they went through the report (Ex.P.4), wherein P.W.4 sought compensation of Rs.8000/-; after two days, P.W.1 telephoned him and requested to come to his land, they went to the said land and observed the land and damaged trees, they fixed the compensation at Rs.3000/-. P.W.1 and P.W.4 agreed, and they informed the S.I in March 2006;
24 TMR,J Crl.A.Nos.574 & 583 of 2016 P.W.4 told him about the non-payment of compensation by P.W.1; P.W.4 told him that he met the S.I and the S.I informed him that the D.S.P. asked the S.I to take Rs.2000/- from P.W.1 towards compensation, but after four days, P.W.4 approached and informed him that P.W.1 is not paying amount; on the next day, they came to know about the trap through paper.
42. D.W.2-S. Kondala Rao also testified along the same lines as deposed by D.W.1. DW.2 deposed that after 1½ months, P.W.4 informed him that P.W.1 did not pay the amount; later he contacted P.W.1, who informed him that he was Hospital at Visakhapatnam and will come and talk; the S.I of Police informed them that P.W.1 approached the D.S.P and the D.S.P asked P.W.1 to pay Rs.2000/- and the S.I of Police informed them to make the payment directly to P.W.4.
43. The prosecution examined P.W.3-R.Satyanarayana to establish that he stated before ACB officials that he was present at the time A.O.1 demanded Rs.3,000/- as a bribe for not filing case against P.W.1. He did not support the prosecution case, but he supported the A.O.1's version. He testified that P.W.4 demanded P.W.1 to pay compensation of Rs.8,000/-; A.O.1 who was working of S.I of Police along with A.O.2 came to the fields; P.W.1 made a proposal that he will replace the plants in the place of damaged trees, but P.W.4 did not agree; later, the compensation was 25 TMR,J Crl.A.Nos.574 & 583 of 2016 negotiated at the scene of offence to Rs.3,000/-; P.W.1 agreed to pay Rs.3,000/- and P.W.4 also agreed to receive; but P.W.1 failed to pay the said amount; later, P.W.1 informed him that he met D.S.P and he directed him to pay Rs.2,000/- instead of Rs.3,000/- to P.W.4 towards compensation. As he did not support the prosecution case, he was cross examined by Addl.P.P.
44. During the cross-examination of P.W.1, it is revealed that a week after P.W.4 submitted Ex.P4, both the Sarpanch of Eluru village and A.O.1 and A.O.2 were present at the scene of the accident where the branches were burnt. During this visit, the dispute was settled, and he agreed to pay Rs.3,000/- as compensation for the burnt trees to P.W.4. About one and a half months after this settlement, he approached D.S.P Peddapuram, informing him that P.W.4 had demanded Rs.3,000/- as compensation; he expressed his intention to replace and replant the garden instead of paying Rs.3,000/- to P.W.4. He submitted Ex.P3 representation to P.W.8 on March 12, 2006. In the presence of P.W.1, P.W.8 telephoned A.O.1 and informed him that the matter had been settled for Rs.2,000 in compensation to be paid to P.W.4 instead of the previously agreed Rs.3,000. P.W.8 made an Ex.D.1 endorsement. In the cross-examination conducted on June 2, 2011, P.W.1 stated that A.O.1 demanded Rs.2,000/- as compensation, and he believed this amount was a bribe; amount of 26 TMR,J Crl.A.Nos.574 & 583 of 2016 Rs.2,000/- paid by him to A.O.1 on the day of the trap was the compensation amount directed by the D.S.P. This inconsistency in P.W.1's statements raises questions about his credibility, as he did not adhere to his earlier version. It is important to note that there was no mention of A.O.1 demanding a bribe in the Ex.P3 report submitted by P.W.1 to the D.S.P. It is evident that the learned Magistrate recorded Ex.P2, a statement in which P.W.1 stated that P.W.8 directed him to pay Rs.2,000/- to A.O.1, and P.W.8 informed A.O.1 accordingly. This further adds to the inconsistency in P.W.1's account of events.
45. Upon careful analysis of the prosecution's evidence, it becomes evident that, despite P.W.1's protest, the elders directed him to pay Rs.3,000/- as compensation to P.W.4. Although P.W.1 was unwilling to pay this amount, he sought advice from Forest officials, who informed him that he was not required to pay the compensation and the authority to impose penalties rested with the Divisional Forest Officer (D.F.O). In spite of this, A.O.1 insisted that P.W.1 pay Rs.3,000/- to P.W.4. Later, P.W.1 approached the D.S.P (P.W.8), who also directed him to pay compensation, but at a reduced amount of Rs.2,000/-. The defence version, as presented by A.O.1, is also supported by the evidence given by P.W.1 during cross-examination. It is notable that even it is the prosecution's case, P.W.1 approached P.W.8 and filed a complaint against A.O.1 27 TMR,J Crl.A.Nos.574 & 583 of 2016 regarding the allegation of setting fire to the plants. Given these circumstances, it becomes difficult to believe that A.O.1 insisted on receiving a bribe from P.W.1, especially in light of the involvement of his superior, P.W.8, and the fact that P.W.1 was not willing to pay the compensation to P.W.4 as originally agreed upon before the elders.
46. It is also relevant to mention the principle held by the Apex Court in State of Assam v. Ramen Dowarah2, wherein it is categorically held that "men may lie but the circumstances do not is the cardinal principle of the evaluation of evidence".
47. It is worth noting that P.W.1's testimony does not indicate that the D.S.P directed him to pay Rs.2,000/- as a bribe to A.O.1. If this had been the case, P.W.1 would have likely raised this issue with the D.S.P (P.W.11). During their interactions, but this was not mentioned in his court testimony. Instead, the evidence suggests that A.O.1 insisted that P.W.1 pay Rs.3,000/- in compensation to P.W.4. The records demonstrate that D.S.P (P.W.8) advised A.O.1 to resolve the matter by having P.W.1 pay Rs.2,000/- to P.W.4 as compensation. P.W.1's testimony also confirms that P.W.8 conveyed this information to A.O.1. Given these facts, it is plausible that A.O.1 took the money, believing that P.W.1 was providing Rs.2,000/- as per the D.S.P's guidance, and 2 (2016) 3 S.C.C. 19 28 TMR,J Crl.A.Nos.574 & 583 of 2016 subsequently handed it over to A.O.2. This defence version is also supported by P.W.8. P.W.1 further stated during cross-examination that within one week of presenting Ex.P.3 to the D.S.P (P.W.8), A.O.2 visited their fields and demanded a payment of Rs.2,000/- as agreed upon, leading to feelings of insult.
48. When P.W.1 was informed by P.Ws.5 and 6 that P.W.1 had no role to play in this matter, and P.W.4 was also not competent to give a report, it is difficult to believe that the payment of Rs.3,000/- to A.O.1 was a bribe, knowing there was no possibility of registering a crime against him. No doubt, if a public servant erroneously represents that particular Act is within the exercise of his official duty, he would be liable to conviction, and the inducing of the belief by the bribe taker would be quite enough to establish the charge. It does not require that the public servant must be in a position to do the official Act, favour or service at that time. It seems that as P.W.4 was insisting P.W.1 to pay compensation of Rs.2000/- to him and A.O.1 was supporting P.W.4's case, though P.W.1 need not pay such an amount, P.W.1 approached the A.C.B officials without revealing actual facts before them.
49. In P. Sirajuddin v. State of Madras 3, the Hon'ble Apex Court expressed the need for a preliminary enquiry before proceeding against public servants. While expressing the need for a 3 (1970) 1 SCC 595 29 TMR,J Crl.A.Nos.574 & 583 of 2016 preliminary enquiry before proceeding against public servants who are charged with the allegation of corruption, it is observed as follows:
"before a public servant, whatever be his status, is publicly charged with acts of dishonesty which amount to serious misdemeanour or misconduct of indulging into corrupt practice and a first information is lodged against him, there must be some suitable preliminary enquiry into the allegations by a responsible officer. The lodging of such a report against a person who is occupying the top position in a department, even if baseless, would do incalculable harm not only to the officer in particular but to the department he belonged to in general. If the Government had set up a Vigilance and Anti-Corruption Department as was done in the State of Madras and the said department was entrusted with enquiries of this kind, no exception can be taken to an enquiry by officers of this department". It is further observed that "when such an enquiry is to be held for the purpose of finding out whether criminal proceedings are to be initiated and the scope thereof must be limited to the examination of persons who have knowledge of the affairs of the person against whom the allegations are made and documents bearing on the same to find out whether there is a prima facie evidence of guilt of the officer, thereafter, the ordinary law of the land must take its course and further enquiry be proceeded with in terms of the Code of Criminal Procedure by lodging a first information report"
50. In N.Vijay Kumar V. State of Tamil Nadu4, the Hon'ble Apex Court held that:
"Before recording conviction under the provisions of the Prevention of Corruption Act, courts have to take utmost care in scanning the evidence. Once conviction is recorded under provisions of Prevention of Corruption Act, it casts a social stigma on the person in the society apart from serious consequences on the service rendered. At the same time it is also to be noted that whether the view taken by the trial Court is 4 2021 Criminal Law Journal 1352 30 TMR,J Crl.A.Nos.574 & 583 of 2016 a possible view or not, there cannot be any definite proposition and each case has to be judged on its own merits, having regard to evidence on record."
51. This Court views that had P.W.11-Investigation Officer made proper enquiries, he could have known that P.W.1 approached the Forester (P.W.5), Forest Ranger (P.W.6) and D.S.P eliciting as to whether he should pay any compensation amount as demanded by P.W.4. P.W.8 also stated in cross-examination held by Spl. P.P that it is incorrect to say that he stated before D.S.P (P.W.11) that he never advised or suggested to give Rs.2,000/- instead of Rs.3,000/- as displayed in Ex.P.7 Section 161 Cr.P.C statement.
52. P.W.1 initially claimed that A.O.1 directed him to pay a compensation amount of Rs.8,000/- to P.W.4 during the first instance when he was called to the Police Station. However, it's important to note that neither in Ex.P.3 nor Ex.P.2, it is mentioned that A.O.1 demanded a bribe from P.W.1. Additionally, the defence examined D.W.4 (M.J. Prasad), who conducted a departmental enquiry and submitted Ex.D.8 report. This report indicated that the charges against the delinquent officer (A.O.1) were not proven. According to Ex.D.8, P.W.1 informed the enquiry officer that A.O.1 had asked him to pay compensation of Rs.8,000/- for the damage caused to the plants, but he had refused to pay and assured that he would replant. P.W.1 did not state during the enquiry that A.O.1 had demanded Rs.2,000/- as a bribe. The P.W.1's evidence 31 TMR,J Crl.A.Nos.574 & 583 of 2016 shows that he provided different versions of events. Furthermore, the mediators' report (Ex.P13) indicated that when questioned by the investigation officer (P.W.11), both A.O.1 and A.O.2 claimed that P.W.1 was responsible for the loss of 15 trees because he had burned sugarcane waste from his fields. A.O.1 had informed P.W.1 about the complaint and directed him to pay for the damages. However, P.W.1 refused to pay any compensation, stating that he was not responsible for the loss, and subsequently reported the matter to the D.S.P.
53. In the impugned Judgment, the trial Court observed that P.W.1 made inconsistent statements and has resiled from his 161 Cr.P.C. statement. The trial court should have appreciated that the inconsistencies in material particulars will lead to different views and conclusions, which become part of a chain of events to be proved by the prosecution beyond all reasonable doubt. The trial court observed at para No.43 of its Judgment as follows:
The evidence of P.W1/R. As discussed supra, Surya Rao reveals that he gave false evidence, including deviation from Report/Ex.P1, the statement recorded U/s.164 of Cr. P.C., in his chief, confined to most of the prosecution cases, cross- examination he introduced some aspects, including compensation, the evidence on record, prima facie warrants, and issuing of show-cause notice to P.W.1 for giving false evidence. Considering the evidence on record, the Court prima facie holds that this is a fit case. Further, it is expedient in the interest of justice to prosecute P.W.1 under section 193 of I.P.C. for giving false evidence before the Court in the corruption case. Under the above circumstances, the 32 TMR,J Crl.A.Nos.574 & 583 of 2016 Court ordered to issue a show cause notice to P.W.1, calling for an explanation.
54. The Hon'ble Apex Court in Ram Prakash Arora Vs. State of Punjab5 held that the complainant was an interested and partisan witness concerned with the success of the trap, and his evidence must be tested in the same way as any other interested witness. The Court might look for independent corroboration before convicting the accused person.
55. In Panalal Damodar Rathi Vs. State of Maharashtra 6, the Hon'ble Apex Court held that:
"There could be no doubt that the evidence of the complainant should be corroborated in material particulars. After the introduction of Section 165-A of the Indian Penal Code making the person who offers a bribe guilty of abetment of bribery, the complainant cannot be placed on any better footing than that of an accomplice and corroboration in material particulars connecting the accused with the crime has to be insisted upon. ...there is no corroboration of the testimony of the complainant regarding the demand for the money by the Appellant. On this crucial aspect, therefore, it has to be found that the version of the complainant is not corroborated and, therefore, the complainant's evidence on this aspect cannot be relied on.
56. In the instant case, from the material on record, it is amply clear that the complainant (P.W.1) has not supported the prosecution's case on an important aspect, namely the demand for a bribe by the appellants, which is a sin qua non for constituting 5 (1972) 3 SCC 652 6 (1979) 4 SCC 526 33 TMR,J Crl.A.Nos.574 & 583 of 2016 the offences under section 7 and 13(1)(d) r/w sec.13(2) of the P.C Act in convicting the appellants.
57. Thus, there is every indication that the complainant (P.W.1) has not spoken the whole truth. There is room for doubt, and the defence version could be correct. The prosecution has failed to discharge the initial burden of proving that the appellants accepted or obtained the money as gratification other than legal remuneration. The prosecution evidence was undoubtedly required to be assessed beyond the realm of reasonable doubt for discharging the initial burden upon the prosecution. If such evidence were not forthcoming, the appellants would be given the benefit of the same. Thus, the P.W.1's version about the demand made by the 1st Appellant from time to time is an improvement. There is no other evidence of the alleged demand. The P.W.1's evidence about the demand for a bribe by the 1st Appellant could be more reliable. The entire case is based on P.W.1's evidence that A.O.1 demanded the bribe amount. This Court finds force in the defence counsel's submission that when the trial court concluded that P.W.1 gave false evidence and, based on the said evidence, how the conviction lies against the A.O.1 and A.O.2.
58. The possibility of P.W.1 being inimical and having ill will towards the appellant/A.O.1 as he insisted to pay the compensation amount to P.W.4 cannot be ruled out. Enmity or ill 34 TMR,J Crl.A.Nos.574 & 583 of 2016 will is like a double-edged weapon; it cuts either way. It is settled principles of law that the prosecution has to prove its case beyond all reasonable doubt. There is a lot of difference between 'may be true' and 'must be true'. If two views are possible from the evidence of the prosecution, then the view favourable to the accused will have to be accepted by the Court. P.W.1, who is a highly interested person, his evidence shows not reliable.
59. It is well settled that the initial burden of proving that the accused accepted or obtained the amount other than legal remuneration is upon the prosecution. Only when this initial burden is successfully discharged by the prosecution that the burden of proving the defence shifts upon the accused, a presumption would arise under section 20 of the P.C Act.
60. The evidence of D.Ws.1 to 3 remained unshattered in cross- examination by the learned Additional Public Prosecutor in Dudhnath Pandey v. State of U.P.7, the Hon'ble Apex Court held that:
"Defence witnesses are entitled to equal treatment with those of the prosecution. And, Courts ought to overcome their traditional, instinctive disbelief in defence witnesses. Quite often they tell lies but so do the prosecution witnesses."
61. In the instant case, why should D.Ws.1 to 3 raise evidence to extricate the accused? It is elementary that where the prosecution 7 (1981) 2 SCC 166 35 TMR,J Crl.A.Nos.574 & 583 of 2016 has a definite or positive case, it must prove the whole case. Moreover, an additional circumstance throws severe doubt on the complicity of the 1st Appellant.
62. The complainant (P.W.1) did not support the prosecution's case in so far as the demand made by the accused No.1 is concerned. When the complainant himself has disowned, and there is no other evidence to prove that the accused had made any demand, the evidence of P.W.1 and the contents of Exs.P.1 and P.2 cannot be relied upon to conclude that the above material furnishes proof of demand allegedly made by the accused No.1. I am, therefore, inclined to hold that the learned trial Court was not correct in holding the demand alleged to be made by the accused No.1 as proved.
63. Apart from the statement under section 164 Cr.P.C., the trial court also gave much weightage to the F.I.R under Ex.P.1, which is also not a substantive piece of evidence. The Hon'ble Supreme Court in Dharma Rama Bhagare V. State of Maharashtra8, held as under:
".....The First Information Report, it may be pointed out, is never treated as a substantive piece of evidence. It can only be used for corroborating or contradicting its maker when he appears in Court as a witness. Its value must always depend on the facts and circumstances of a given case...."8
(1973) 1 SCC 537 36 TMR,J Crl.A.Nos.574 & 583 of 2016
64. In B. Jayaraj Vs. State of Andhra Pradesh9, the three- judge Bench of the Hon'ble Apex Court held that:
"...Mere possession and recovery of the currency notes from the accused without proof of demand will not bring home the offence under Section 7. The above also will be conclusive in so far as the offence under Section 13(1)(d)(i)(ii) is concerned as in the absence of any proof of demand for illegal gratification, the use of corrupt or illegal means or abuse of position as a public servant to obtain any valuable thing or pecuniary advantage cannot be held to be established.
9. In so far as the presumption permissible to be drawn under Section 20 of the Act is concerned, such presumption can only be in respect of the offence under Section 7 and not the offences under Section 13(1)(d)(i)(ii) of the Act. In any event, it is only on proof of acceptance of illegal gratification that presumption can be drawn under Section 20 of the Act that such gratification was received for doing or forbearing to do any official act. Proof of acceptance of illegal gratification can follow only if there is proof of demand. As the same is lacking in the present case, the primary facts on the basis of which the legal presumption under Section 20 can be drawn are wholly absent."
65. In Suraj Mal v. State (Delhi Admn.)10, the Hon'ble Apex Court took the view 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."
9 (2014) 13 S.C.C. 55 10 1979 (4) SCC 725 37 TMR,J Crl.A.Nos.574 & 583 of 2016
66. In C.M.Girish Babu v. C.B.I., Cochin, High Court of Kerala11, the Hon'ble Apex Court held as follows:
"19. It is well settled that the presumption to be drawn under Section 20 is not an inviolable one. The accused charged with the offence could rebut it either through the cross examination of the witnesses cited against him or by adducing reliable evidence. If the accused fails to disprove the presumption the same would stick and then it can be held by the Court that the prosecution has proved that the accused received the amount towards gratification. 20. It is equally well settled that the burden of proof placed upon the accused person against whom the presumption is made under Section 20 of the Act is not akin to that of burden placed on the prosecution to prove the case beyond a reasonable doubt."
67. In N.Vijaya kumar v. State of Tamil Nadu12, the Hon'ble Supreme Court held that mere recovery of currency notes from the accused officer in the absence of proof of demand for illegal gratification would result in the case against such accused officer not being proved.
68. In T.Subramanyam V. State of Tamilnadu13, the Hon'ble Apex Court held that if the reasons for receiving the amount are explained, and the explanation is probable and reasonable, then the Appellant has to be acquitted.
11 2009 3 SCC 779 12 2021 (1) Supreme 609 13 2006 (1) A.L.D. (Crl.) 436 38 TMR,J Crl.A.Nos.574 & 583 of 2016
69. A perusal of the impugned Judgment shows that the Special Court has placed much emphasis on Section 20 of the aforesaid Act, which pertains to the presumption operating against the public servant when it is proved that he has accepted or obtained or attempted to obtain an undue advantage. However, the Special Court has failed to appreciate that even if a presumption is to arise under Section 20 of the aforesaid Act, the foundational facts for raising such a presumption have to be proved. Even otherwise, any presumption is rebuttable, and such rebuttal has to be on the touchstone of preponderance of probabilities. As noted above, the circumstances have come on record, including the cross- examination of the complainant-P.W.1, do indicate that even if a presumption was to be raised against the Appellant, it stood rebutted by the evidence and material on record on the touchstone of the test of preponderance of probabilities. The Special Court failed to appreciate this aspect of the matter.
70. It is true that P.W.1 made statements before the Court which were quite different from the statement made by him before the Police during the course of the investigation. Though after being declared hostile, in his cross-examination, P.W.1 supported some part of the prosecution case, he has virtually denied the essential ingredients to bring home the guilt of the accused. The statements made by P.W.1 under Section 161 Cr.P.C. and Section 164 Cr.P.C.
39 TMR,J Crl.A.Nos.574 & 583 of 2016 and the evidence produced before the Court during the trial are self-contradictory, and there are several inconsistencies in his statements at different levels. Therefore, his statements cannot be relied upon in convicting the accused.
71. This Court views that the probative value of the proved circumstances must be considered with due regard to ordinary human conduct and on a pragmatic and realistic approach; the entire evidence in totality has to be taken into consideration; the evidence is not to be considered in isolation, but the total cumulative effect of all proved circumstances has to be considered.
72. In so far as the presumption permissible to be drawn under Section 20 of the Act is concerned, such presumption can only be in respect of the offence under Section 7 and not the offences under Section 13(1)(d)(i)(ii) of the Act. In any event, it is only on proof of acceptance of illegal gratification that presumption can be drawn under Section 20 of the Act that such gratification was received for doing or forbearing to do any official act. Proof of acceptance of illegal gratification can follow only if there is proof of demand. As the same is lacking in the present case, the primary facts on the basis of which the legal presumption under Section 20 can be drawn are wholly absent.
73. The evidence on record would disclose that there is no demand made by either accused Nos. 1 or 2 on 25.01.2006 or 40 TMR,J Crl.A.Nos.574 & 583 of 2016 23.03.2006. Without any demand, recovery of money itself is not sufficient to prove the guilt of the accused as per the judgments cited above. The accused need not prove their defence beyond a reasonable doubt, and it is sufficient if they could raise a probable doubt to accept their contention as accurate. If two views are possible from the very same evidence, it cannot be said that the prosecution had proved the case beyond reasonable doubt that the accused had received the amount of Rs.2000/- towards illegal gratification.
74. I am satisfied that the appellants have proved their case by the test of preponderance of probability, and this Court, accordingly, reached the conclusion that the 1st Appellant did not take the amount as gratification. He was made to believe that the amount paid to him was towards the payment of compensation to P.W.4 as per the instructions of the D.S.P. (P.W.8).
75. A perusal of the entire evidence on record shows that the evidence of prosecution witnesses is full of contradictions and discrepancies with regard to the material aspects. The upshot of all that I have stated above is that the prosecution case is bristling with improbabilities.
76. Given the reasons above, the trial Court's approach in the case is erroneous, and the trial Court has relied upon the prosecution's evidence on the aspect of demand of illegal 41 TMR,J Crl.A.Nos.574 & 583 of 2016 gratification from the complainant (P.W.1) by the appellant/A.1, though there is no substantial evidence in this regard, the appellants/A.1 and A.2 were erroneously convicted for the charges framed against them. The prosecution has failed to prove the factum of demand of bribe money made by the 1st Appellant from the complainant (P.W.1), which is the sine qua non for convicting them for the offences punishable under section 7 and 13(1)(d) r/w sec.13(2) of the P.C. Act. Thus, the impugned Judgment and order of the trial court is not only erroneous but also suffers from error in law and, therefore, liable to be set aside.
77. For the reasons above and regarding the principles of law laid down in the judgments mentioned above, the prosecution has failed to prove its case against the appellants/A-1 and A-2 beyond all reasonable doubt. Hence, the impugned conviction and sentence imposed against the appellants/A-1 and A-2 are liable to be set aside.
78. As a result, both Criminal Appeals are allowed. The conviction and sentence imposed against the appellants/A.O.1 and A.O.2 in C.C. No.58 of 2007 on the file of the Special Judge for S.P.E. and A.C.B Cases-cum-III Additional District Judge, Vijayawada, are hereby set aside, and the appellants/A-1 and A-2 are acquitted for the said offences. Further, the bail bonds of the appellants/A-1 and A-2 shall stand cancelled, and their sureties 42 TMR,J Crl.A.Nos.574 & 583 of 2016 are discharged. The fine amount, if any, paid by the appellants/A- 1 and A-2 shall be refunded to them.
Consequently, miscellaneous petitions, if any, pending shall stand closed.
___________________________________ JUSTICE T. MALLIKARJUNA RAO Date: 19.10.2023.
MS/SAK 43 TMR,J Crl.A.Nos.574 & 583 of 2016 THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO CRIMINAL APPEAL NO.574 OF 2016 AND CRIMINAL APPEAL NO.583 OF 2016 Dt. 19.10.2023 MS