MUKHTIAR SINGH SINCE (DECD.) THROUGH HIS LRS Vs THE STATE OF PUNJAB
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE AMITAVA ROY
Judgment by: HON'BLE MR. JUSTICE ARUN MISHRA
Case number: Crl.A. No.-001163-001163 / 2017
Diary number: 41877 / 2015
Advocates: O. P. BHADANI Vs
KULDIP SINGH
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1163 OF 2017 ( ARISING OUT OF S.L.P (CRIMINAL) NO. 207 OF 2016 )
MUKHTIAR SINGH (SINCE DECEASED) THROUGH HIS L.R. …APPELLANT
VERSUS
STATE OF PUNJAB ....RESPONDENT
J U D G M E N T
AMITAVA ROY, J.
Leave granted.
2. The appellant, heir of Mukhtiar Singh (since deceased) has
carried this appeal to this Court against the affirmation of his
conviction under Sections 7 and 13(2) of the Prevention of
Corruption Act, 1988 (for short, hereafter referred to as 'the Act'),
recorded at the first instance by the learned Special Judge, S.A.S.
Nagar (Mohali) in his judgment and order dated 04.09.2009.
Thereby the predecessor of the present appellant had been, as a
consequence of his conviction, sentenced to rigorous imprisonment
for one year for the offence under Section 7 and to pay a fine of
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Rs.2,000/- therefor and further sentenced to 2 years' rigorous
imprisonment for the offence under Section 13(2) of the Act along
with fine of Rs.2,000/- with related default sentence.
3. Though this verdict was challenged before the High Court by
the original convict, he, during the pendency of the appeal expired,
whereupon the present appellant got herself substituted with a bid
to purge him of the stigma. She having failed in her endeavour as
the appeal has been dismissed, seeks redress from this Court.
4. We have heard Mr. O.P. Bhadani, learned counsel for the
appellant and Ms. Jaspreet Gogia, learned counsel for the
respondent.
5. Sans the unnecessary details, the essence of the prosecution
case is that the predecessor of the appellant, Mukhtiar Singh (also
referred to hereinafter as original accused) while was serving as
Station House Officer of Police Station, Ajnala was entrusted with
the investigation of the case launched against Sarabjit Singh
(complainant) by his (Sarabjit) wife under Sections 406,498A IPC. It
was alleged by the complainant-Sarabjit Singh that the original
accused in order to favour him in the investigation demanded and
received bribe of Rs. 3,000/- from him (Sarabjit) and in the process
and at the fag-end of the probe, demanded a further amount of
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Rs.2,000/- as illegal gratification to file a report of exoneration.
That the original accused threatened to harass the complainant if
he did not submit to his demand, was also imputed. At this, the
complainant approached the DSP, Vigilance, FS-I Unit – 2 Punjab,
Chandigarh and lodged a complaint disclosing the above facts.
6. The said officer after recording the statement of the
complainant took preparatory steps to lay a trap to intercept the
original accused and set up a trap team constituting amongst
others of Inspector Satpal (PW2) and Aman Kumar (PW3). Currency
notes furnished by the complainant amounting to Rs. 2,000/- were
smeared with phenolphthalein powder and handed over to the
complainant to be delivered to the original accused on demand.
Inspector Satpal (PW2) was nominated as a shadow witness to
accompany the complainant so as to be a witness to the possible
transaction. Subsequent thereto, on the appointed day, the trap
team visited the Ajnala Police Station, whereupon the complainant
and the shadow witness met the original accused in his room.
Thereafter the original accused having enquired as to whether
money had been brought, the complainant handed over the
prepared currency notes to the former, who kept it in a card board
box placed on his table. The prosecution version is that on this, the
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shadow witness signalled the other members of the trap team
waiting outside, who thereafter entered the room, confronted the
original accused with the demand and receipt of the currency notes
whereupon, he took out the same from the card board box and
handed over those to trap team. As the fingers of the original
accused when dipped in the chemical compound prepared for the
purpose indicated that he had handled the currency notes, the
investigating party completed the formalities and after obtaining the
report of the Forensic Science Laboratory, lodged the prosecution
against the original accused on obtaining the necessary sanction
therefor.
7. In support of the charge under Sections 7 and 13(2) of the Act
laid by the prosecution, which the original accused denied, it
examined several witnesses including the complainant Sarabjit
Singh (PW1), the shadow witness Inspector Satpal (PW2), Aman
Kumar (PW3) and Paramjit Singh Khaira (PW5). In course of his
examination under Section 313 Cr.P.C., the original accused denied
the correctness of the incriminating evidence adduced by the
prosecution and pleaded to be innocent. He categorically denied to
have either made any demand for illegal gratification or having
received any bribe from the complainant and alleged that the
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complainant was a relative of Superintendent of Police, Mukhwinder
Singh Cheena, who constantly pressurised him (original accused)
not to file charge-sheet in the case lodged against the complainant
and that as he (original accused) did not succumb thereto, he was
falsely implicated in the case through Sarabjit. The original accused
also examined Lakhwinder Singh as a defence witness to
demonstrate that the prosecution case of demand and recovery
through a trap drill was a myth and that instead on the basis of the
stratagem between Sarabjit and Superintendent of Police,
Mukhwinder Singh Cheena, he was forcibly lifted from outside the
Ajnala Police Station and embroiled by fabricating records.
8. The Trial Court however on the basis of the evidence on record
held the charge against the original accused to be proved and as
referred to hereinabove, the High Court by the impugned order, has
sustained the conviction and sentence so recorded by it.
9. As the impugned judgment would reveal, the High Court while
noting that the original accused at the relevant time was in-charge
of the investigation of the case under Sections 406,498A IPC
initiated by the wife of the complainant against him, proceeded on
the pre-supposition that as both the original accused and the
complainant belonged to the police force, there was a remote
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possibility of a false complaint being lodged. It held that the
demand of Rs. 2,000/- and the receipt thereof had been established
by the prosecution and there was no reason for the prosecution or
its witnesses to lie against the original accused. The High Court
however recorded that there was no direct demand of illegal
gratification by the original accused from the complainant in the
presence of the shadow witness at the police station, but the query
made by him (original accused) of the money being brought or not
did amount to such demand. In addition, the receipt of the currency
notes of Rs. 2,000/- which was recovered by the trap team, did
substantiate the accusation of demand as well. The High Court held
the view that the imputation of false implication at the instance of
the Superintendent of Police, Mukhwinder Singh Cheena, as made
by the original accused in his 313 Cr.P.C. statement, in absence of
any evidence, did not merit acceptance. To reiterate, the High Court
thus affirmed conviction and sentence awarded by the Trial Court.
10. The learned Counsel for the appellant has strenuously urged
that the evidence on record is visibly deficient to prove the demand,
receipt and recovery of any amount of illegal gratification as alleged
and thus as the indispensable ingredients of the offence with which
the original accused had been charged, have remained unproved,
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the conviction and sentence is patently untenable and if allowed to
stand would result in gross travesty of justice. Without in any
manner conceding to the charge of receipt or recovery of the
amount of Rs.2,000/- as per the prosecution case, it has been
alleged that in absence of any proof of demand therefor, the same is
wholly inconsequential qua the prescriptions of Sections 7 and 13
of the Act. The prosecution having failed to establish any demand
for bribe as alleged, no presumption under Section 20 of the Act is
also available to further the charge, he urged. To buttress these
pleas, reliance has been placed on the decision of this Court in P.
Satyanarayana Murthy vs. District Inspector of Police, State
of Andhra Pradesh and Another1.
11. As against this, the learned Counsel for the respondent has
submitted that the evidence adduced by the prosecution is cogent
and convincing and in the face of the concurrent findings of the two
two courts below holding that the charge against the original
accused had been established, no interference is warranted. She
has further asserted that not only the essential ingredients of the
offence under Sections 7, 13(2) of the Act have been amply proved
by the prosecution, the view taken by the Trial Court and affirmed
by the High Court finds endorsement in the pronouncements of this
1 (2015) 10 SCC 152
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Court in Somabhai Gopalbhai Patel vs. State of Gujarat2 and
Mukhtiar Singh vs. State of Punjab3.
12. The contrasting arguments and the evidence on record to the
extent essential and relevant have been analysed.
13. Before averting to the evidence, apt it would be to refer to the
provisions of the Act whereunder the original accused had been
charged:
“7. Public servant taking gratification other than legal remuneration in respect of an official act. - Whoever, being, or expecting to be a public servant, accepts or obtains or agrees to accept or attempts to obtain from any person, for himself or for any other person, any gratification whatever, other than legal remuneration, as a motive or reward for doing or forbearing to do any official act or for showing or forbearing to show, in the exercise of his official functions, favour or disfavour to any person or for rendering or attempting to render any service or disservice to any person, with the Central Government or any State Government or Parliament or the Legislature of any State or with any local authority, corporation or Government company referred to in clause (c) of section 2, or with any public servant, whether named or otherwise, shall be punishable with imprisonment which shall be not less than three years but which may extent to seven years and shall also be liable to
2 (2014) 5 SCC 103 3 (2016) 11 SCC 357
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fine.
13. Criminal misconduct by a public servant – (1) A public servant is said to commit the offence of criminal misconduct, - ….. (2)...............”
14. The indispensability of the proof of demand and illegal
gratification in establishing a charge under Sections 7 and 13 of the
Act, has by now engaged the attention of this Court on umpteen
occasions. In A. Subair vs. State of Kerala4, this Court
propounded that the prosecution in order to prove the charge under
the above provisions has to establish by proper proof, the demand
and acceptance of the illegal gratification and till that is
accomplished, the accused should be considered to be innocent.
Carrying this enunciation further, it was exposited in State of
Kerala vs. C.P. Rao5 that mere recovery by itself of the amount
said to have been paid by way of illegal gratification would not prove
the charge against the accused and in absence of any evidence to
prove payment of bribe or to show that the accused had voluntarily
accepted the money knowing it to be bribe, conviction cannot be
sustained.
4 (2009) 6 SCC 587 5 (2011) 6 SCC 450
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15. In P. Satyanarayana Murthy (supra), this Court took note of
its verdict in B. Jayaraj vs. State of A.P.6 underlining that mere
possession and recovery of currency notes from an accused without
proof of demand would not establish an offence under Section 7 as
well as Section 13(1)(d)(i) and (ii) of the Act. It was recounted as
well that 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 proved. Not only the proof of
demand thus was held to be an indispensable essentiality and an
inflexible statutory mandate for an offence under Sections 7 and 13
of the Act, it was held as well qua Section 20 of the Act, that any
presumption thereunder would arise only on such proof of demand.
This Court thus in P. Satyanarayana Murthy (supra) on a survey
of its earlier decisions on the pre-requisites of Sections 7 and 13
and the proof thereof summed up its conclusions as hereunder:
“23. The proof of demand of illegal gratification, thus, is the gravamen of the offence under Sections 7 and 13(1)(d)(i) and (ii) of the Act and in absence thereof, unmistakably the charge therefor, would fail. Mere acceptance of any amount allegedly by way of illegal gratification or recovery thereof, dehors the proof of demand, ipso facto, would thus not be sufficient to bring home the charge under these
6 (2014) 13 SCC 55
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two sections of the Act. As a corollary, failure of the prosecution to prove the demand for illegal gratification would be fatal and mere recovery of the amount from the person accused of the offence under Sections 7 and 13 of the Act would not entail his conviction thereunder.”
(emphasis supplied)
16. The textual facts in Somabhai Gopalbhai Patel (supra) and
Mukhtiar Singh (supra) and the quality of evidence adduced by
the prosecution are clearly distinguishable and are thus of no
avail to the prosecution as would be discernible from the analysis
of the materials on record.
17. It is in the above adumbrated legal enjoinment, that the
evidence on record has to be scrutinised. Having regard to the
gravamen of the charge and the imperatives of demand of illegal
gratification, the receipt and recovery thereof, the evidence on
record relatable thereto only need be noticed.
18. Sarabjit Singh (PW1), the complainant stated that on
01.06.2005, he was posted with Traffic Police at Moga and that at
the instance of his wife, a case under Section 498A IPC had been
registered against him in Ajnala Police Station. He stated that the
original accused, who was a sub-inspector of Ajnala Police Station
was conducting the investigation of the case, agreed to allow him to
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participate in the investigation on payment of Rs. 3,000/-, which
was accordingly paid. The witness alleged that the original accused
made a further demand of Rs.3,000/-, whereafter negotiation was
scaled down to Rs.2,000/-, so as to favour the complainant in the
case, with the threat that if the demand was not met, he would see
that he is harassed in connection therewith. According to this
witness, he being disinclined to advance further illegal gratification,
lodged a complaint with DSP Paramjit Singh Khaira, who recorded
his statement and requisitioned from him currency notes of Rs.
2,000/- comprised of three notes of Rs.500 and five notes of Rs.100
each, treated those with phenolphthalein powder and constituted a
trap team with Inspector Satpal as shadow witness and Aman
Kumar Mani and Shashi Kant. The witness further stated that the
police party thereafter visited Ajnala Police Station and he and
Inspector Satpal met the original accused in his room and on being
asked as to whether the money had been brought or not, he handed
over Rs.2,000/- as prepared to the original accused, who received
the same and after counting the money kept in a card board box.
At this, the shadow witness signalled the waiting members of the
raiding party along with the DSP Paramjit Singh Khaira, who
entered the room, intercepted the original accused and recovered
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the currency notes on being handed over by him on demand. The
witness also stated about the exercise undertaken by dipping the
hands of the original accused in the liquid compound prepared,
which turned pink to indicate that he had handled the currency
notes treated with phenolphthalein. The witness also proved the
currency notes as Ex. P1 to P8.
19. In his cross-examination, the complainant admitted that M.S.
Cheena, the then Superintendent of Police, Vigilance was posted as
S.S.P, Moga but denied that he was related to him. He could not
recall the date on which he had paid Rs.3,000/- for the first time to
the original accused and admitted of not having made any
complaint in connection therewith. He conceded that one Santosh
Singh Lamberdar of his village was with him when he paid this
amount but the said person had not been produced as a witness
either in the investigation or at the trial. He admitted as well that
the card board box containing the money was not seized. He
however denied the suggestion that he had been pressurising the
original accused to conclude the investigation in his favour and that
he had implicated him falsely. He also denied the suggestion that
there was neither any demand for illegal gratification by the
accused nor was any sum as alleged accepted by or recovered from
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him.
20. Inspector Satpal (PW2), who was the shadow witness, after
reiterating the statement of the complainant with regard to the
pre-trap proceedings, stated that he along with the complainant on
that day met the original accused and followed to his quarter in the
building of the police station whereafter the original accused
enquired of the complainant as to whether he had brought the
money, on which, the latter handed over three currency notes
denomination of Rs.500 and five currency notes of Rs.100 each to
him and that he kept the same in a card board box lying near him.
The witness stated that he then gave a signal to the other members
of the raiding party including the D.S.P. (Vigilance) who entered the
room and undertook the steps pertaining to recovery and seizure as
narrated by the complainant.
21. In cross-examination, this witness did not refer to the quarter
of the original accused in the building of the police station and
stated that both he and the complainant met him in his room in the
police station. He however confirmed that the card board box was
lying on the table of the accused which was not seized by the police.
He denied the suggestion that he was not a member of the raiding
party and that he had signed the memo while sitting in his office.
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22. Aman Kumar Mani (PW3) is a witness to the steps taken by
the raiding party after it had entered the room in response to the
signal given by the shadow witness. According to him, on being
enquired, the original accused took out the currency notes of
Rs.2,000/- from the box lying in his room and that the same tallied
with those set out in the memo prepared by the police. He proved as
well the currency notes as Ex.P1 to P8.
23. Superintendent of Police, Paramjit Singh Khaira (PW5),
deposed that he was posted as DSP (Vigilance) FS-I, Unit-2, Punjab,
Chandigarh on 01.06.2005. He stated that on that day, he
recorded the statement of the complainant pertaining to the
demand of illegal gratification made by the original accused. He
thereafter constituted a trap team as above and treated currency
notes totalling Rs.2,000/- for the exercise and led the party to the
Ajnala Police Station. The witness affirmed that Inspector Satpal
was nominated as the shadow witness to accompany the
complainant to witness the actual transaction and track the
accompanying conversation and to give signal to the trap team at
the appropriate point of time. This witness however stated in
categorical terms that the complainant and the shadow witness
went to the house of the original accused whereas the other
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members of the trap team waited outside and when Inspector
Satpal flagged his signal, the house of the accused situated near
Ajnala Police Station was raided. He stated that the police party
intercepted the accused and on being asked, he took out the
currency notes of Rs.2,000/- from the card board box placed on the
nearby table which tallied with those mentioned in the pre-trap,
prepared memo and seized the currency notes. That the fingers of
the original accused were dipped in the liquid compound, which
turned pink was also stated.
24. In cross-examination, this witness admitted that Mr.
Mukhwinder Singh Cheena was at the relevant time posted as
Superintendent of Police, Mohali and that he was his in-charge,
then. To the suggestions made, the witness stated that he had no
knowledge that the complainant was related to Mukhwinder Singh
Cheena and that the latter had been pressurising the original
accused not to pursue the case against the complainant. He also
denied the suggestion that the Mr. Cheena was the brain behind
the raid and the registration of the case against the original
accused.
25. It would thus be patent from the materials on record that the
evidence with regard to the demand of illegal gratification either of
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Rs.3,000/- which had been paid or of Rs.2,000/- as made on the
day of trap operation is wholly inadequate to comply with the
pre-requisites to constitute the ingredients of the offence with which
the original accused had been charged. Not only the date or time of
first demand/payment is not forthcoming and the allegation to that
effect is rather omnibus, vague and sweeping, even the person in
whose presence Rs.3,000/- at the first instance is alleged to have
been paid i.e. Santosh Singh Lamberdar, has neither been
produced in the investigation nor at the trial. In other words, the
bald allegation of the complainant with regard to the demand and
payment of Rs.3,000/- as well as the demand of Rs.2,000/- has
remained uncorroborated. Further to reiterate, his statement to this
effect lacks in material facts and particulars and per se cannot form
the foundation of a decisive conclusion that such demand in fact
had been made by the original accused. Viewed in this perspective,
the statement of complainant and the Inspector Satpal, the shadow
witness in isolation that the original accused had enquired as to
whether money had been brought or not, can by no means
constitute demand as enjoined in law as an ingredient of the offence
levelled against the original accused. Such a stray query ipso facto
in absence of any other cogent and persuasive evidence on record
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cannot amount to a demand to be a constituent of the offence
under Section 7 or 13 of the Act.
26. In addition thereto, not only the prosecution version of
demand and acceptance of illegal gratification in the police station
seems to be unusual, contradictions of the witnesses, PW-1, PW-2
and PW-5 with regard to the location of the transaction relating to
Rs.2,000/- also renders it doubtful. It is also noticeably unusual
that the currency notes when allegedly handed over by the
complainant to the original accused, the same instead of being
keenly kept with him, were placed casually in the card board box
placed on his table. Though the original accused, apart from
imputing his false implication at the instance of Superintendent of
Police Cheena, said to be the relative of the complainant could not
adduce any evidence to consolidate the same, the fact remains that
this officer at the relevant point of time was indeed Superintendent
of Police at Mohali and was the superior of PW5 who led the trap
operation.
27. On an overall appreciation of evidence on record, in the
context of the elucidation of law pertaining to proof of the
ingredients of Sections 7 and 13 of the Act as adverted to
herein-above, we are of the unhesitant opinion that the prosecution
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has failed to prove the charge levelled against the original accused
beyond all reasonable doubt. The charge against him therefore fails.
The Trial Court as well as the High Court had failed to analyse the
factual and legal aspects as involved in their true perspectives and
resultantly the determinations made are not sustainable. The
impugned judgment and order of the High Court affirming the
conviction and sentence recorded by the Trial Court is set aside.
The appeal is allowed.
.............................................J. (ARUN MISHRA)
…...........................................J. (AMITAVA ROY)
NEW DELHI; JULY 14, 2017.