SATVIR SINGH Vs STATE OF DELHI TR.C.B.I
Bench: DIPAK MISRA,V. GOPALA GOWDA
Case number: Crl.A. No.-000920-000920 / 2011
Diary number: 4052 / 2011
Advocates: SIBO SANKAR MISHRA Vs
ARVIND KUMAR SHARMA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.920 of 2011
SATVIR SINGH ….APPELLANT
VS.
STATE OF DELHI THROUGH CBI. …..RESPONDENT
J U D G M E N T
V.GOPALA GOWDA, J.
This appeal is filed by the appellant against the
judgment dated 07.01.2011 and order on sentence dated
08.03.2011 passed in Criminal Appeal No.337 of 1999 by
the High Court of Delhi, whereby the High Court
reversed the order of acquittal dated 11.03.1999
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recorded by the Trial Court in C.C No. 19 of 1993 and
convicted the appellant for the offence punishable
under Section 7 of the Prevention of Corruption Act,
1988 (hereinafter referred to as ‘the Act’) with
rigorous imprisonment for one year and a fine of
Rs.50,000/-, in default of payment of fine, to further
undergo three months simple imprisonment. The appellant
has prayed for allowing the appeal by setting aside the
impugned judgment of the High Court and to acquit him
from the charge urging various facts and grounds in
support of the questions of law framed in this appeal.
2. For the purpose of considering the rival legal contentions urged by the learned counsel for the
parties and with a view to find out whether this Court
is required to interfere with the impugned judgment
and order of conviction and sentence of the High
Court, the necessary facts are briefly stated
hereunder:
The complainant, Ramesh Suri (PW-2), was running a
business of import and export of buttons, zips, etc. in
the name and style of M/s Erica Enterprises. It is
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alleged that the appellant along with his colleague
P.S.Saini (both Inspector Customs (Preventive)) visited
the office cum godown of the complainant (PW2) on
4.07.1989 and that P.S.Saini demanded a bribe of Rs.2
lakhs from the complainant, one lakh each for himself
and the accused as the articles kept in the godown were
notified goods and since his firm was not a notified
dealer, the complainant has violated the provisions of
Customs Act, 1962.
3. Further, on 07.07.1989, it is alleged by the prosecution that the appellant telephonically contacted
the complainant (PW-2) and reiterated the demand as
made by P.S.Saini. During the time of telephonic
conversation, the brother-in-law of the complainant Ram
Malhotra was sitting with him. The complainant said
only an amount Rs.60,000/- could be arranged by him and
the same was delivered at the residence of the
appellant on 08.07.1989 at 8.00 a.m. as the rest of
the amount would be arranged within 3-4 days and will
be paid to the appellant.
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4. It is alleged that on the written complaint lodged in the CBI office and on the directions of the Deputy
Superintendent of Police a raid was conducted in the
house of the appellant with the help of the complainant
and a shadow witness (PW-3), the appellant was arrested
on 8.7.1989. The charge sheet was filed by the
prosecution under Section 173 Cr.P.C. before the court
of Special Judge on the basis of which it has framed
the charges against the appellant for trial for
offences punishable under Sections 7 and 13(2) read
with Section 13(1)(d) of the Act.
5. The Trial Court after evaluating the evidence on record has come to the conclusion and held that the
prosecution had failed to prove the guilt of the
accused under Sections 7 and 13(2) read with Section
13(1) (d) of the Act and recorded the acquittal of the
appellant from the charges vide its judgment and order
dated 11.03.1999.
6. The respondent-prosecution, aggrieved by the judgment and order of the Trial Court has filed an
appeal before the High Court of Delhi urging various
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grounds. After hearing the learned counsel for the
parties, the High Court vide its judgment and order
dated 07.01.2011 reversed the order of acquittal
recorded by the Trial Court and convicted the appellant
for the offence punishable under Section 7 of the Act.
The correctness of the same is challenged in this
appeal by the appellant by raising certain legal
questions and urging grounds in support of the same.
7. It is contended by Mr. Altaf Ahmed, the learned senior counsel appearing on behalf of the appellant
that P.S. Saini on all the occasions demanded the bribe
money from the complainant but he was neither arrayed
as accused nor examined as witness by the prosecution
in the case. Further, he submits that recovery memo
Exh. PW-2/D is not proved because neither its author
Deputy Superintendent of Police, Darshan Singh was
available nor the signatures of the other witnesses on
the said memo have been proved. Therefore, recovery of
money from the appellant alleged to have been paid to
him by the complainant-PW-2 is not proved by the
prosecution. It is urged by him that the further lacuna
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in the prosecution case is that Ram Malhotra, the
Brother-in-law of the complainant, who was stated to be
present at the time of the telephonic demand made by
the accused with the complainant was examined by the
prosecution. The prosecution could neither prove the
demand and acceptance of the gratification by the
appellant nor were they able to prove conscious
possession of the black rexine bag containing the GC
notes with him. Therefore, the alleged recovery of
money cannot be stated to be “acceptance” of illegal
gratification by the appellant as alleged by the
prosecution.
8. It has been further submitted by the learned senior counsel for the appellant that the appellate court in
exercise of its appellate jurisdiction has erroneously
re-appreciated the evidence produced by the prosecution
and has set aside the valid finding of fact recorded by
the learned trial judge on the charges framed against
the appellant. Therefore, the finding recorded on this
aspect of the matter in the impugned judgment by the
appellate court is not only erroneous on facts but in
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law, therefore, the same is liable to be set aside.
Further, it is contended by him that the learned
appellate judge has not noticed a very important lacuna
in the prosecution case that as per the evidence of PW-
2 and PW-3 Rameshwar Nath, the bribe money which was
sought to be given to the accused on 08.07.1989 in a
black rexine bag and not in the brown bag as shown to
the prosecution witnesses by the learned counsel for
the prosecution.
9. He has further urged that the Appellate Court can exercise its jurisdiction in exceptional circumstances
where there are compelling circumstances and the
judgment under appeal is found to be perverse. In
support of the aforesaid legal submission he placed
reliance upon the decision of this Court in the case of
Babu v. State of Kerala,1 wherein it has been
categorically held that:
“In exceptional cases where there are compelling circumstances and the judgment under the appeal is found to be perverse, the appellate court can interfere with order of acquittal. The appellate court should bear in mind the presumption of innocence of
1 (2010) 9 SCC 189
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the accused and further that the trial Court’s acquittal bolsters the presumption of innocence. Interference in a routine manner where the other view is possible should be avoided, unless there are good reasons for interference” (Para 19).
The presumption of innocence of the appellant is
further strengthened by the order of acquittal recorded
by the trial judge on proper appreciation of evidence
on record. He had the occasion to examine the demeanor
of the prosecution witnesses. The Trial Court came to
the right conclusion on facts and evidence on record
and it has recorded a finding of fact holding that the
accused is innocent of the charges leveled against him
and consequently acquitted him from the said charges.
It is further submitted by the learned senior counsel
that the Appellate Court could only interfere in rare
cases where it is found that the order of acquittal is
erroneous or error in law. Therefore, he submits that
the High Court should not have interfered with the
judgment and order of the Trial Court. The learned
senior counsel for the appellant has further placed
reliance on the following judgments of this Court,
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namely, 1) State of Kerala & Anr. v. C.P. Rao2, 2)
Murugesan & Ors. v. State through Inspector of Police3
in support of his submission that the High Court has
exceeded its parameters laid down by this Court in
reversing the judgment and order of acquittal of the
accused. The relevant paragraphs from the above
judgments are extracted in the answering portion of the
contentious points.
10. The learned senior counsel further submits that ‘presumption’ of offence committed by the appellant
under Section 20 of the Act can be invoked against him
by the prosecution, only if the prosecution
successfully proves the foundational facts. In the
case in hand, since the demand, acceptance of bribe
money and recovery of the same from him has not been
proved by the prosecution, the statutory presumption
under Section 20 of the Act against the guilt of the
accused does not arise and therefore rebuttal of such
2 (2011) 6 SCC 450 3 (2012) 10 SCC 383
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presumption by the appellant also did not arise in this
case.
11. The other legal contention urged by the learned senior counsel is that mere recovery of the alleged
tainted money without there being any demand and
acceptance by the appellant from the complainant does
not prove the guilt of the appellant. In support of his
aforesaid legal submission, he has placed reliance upon
the following decisions of this Court: (1) K.S.
Panduranga Vs. State of Karnataka4 (2)Subash Parbat
Sonvane Vs. State of Gujarat5 and (3)Mukut Bihari &
Anr. Vs. State of Rajasthan6.
In Mukut Bihari & Anr., this Court has held
thus:
“11. The law on the issue is well settled that demand of illegal gratification is sine qua non for constituting an offence under the 1988 Act. Mere recovery of tainted money is not sufficient to convict the accused, when the substantive evidence in the case is not reliable, unless there is evidence to prove payment of bribe or to show that the money was taken voluntarily as bribe. Mere receipt of amount by the accused is not sufficient to fasten the guilt, in the absence of any
4 (2013) 3 SCC 721 5(2002) 5 SCC 86 6(2012) 11 SCC 642
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evidence with regard to demand and acceptance of the amount as illegal gratification, but the burden rests on the accused to displace the statutory presumption raised under Section 20 of the 1988 Act, by bringing on record evidence, either direct or circumstantial, to establish with reasonable probability, that the money was accepted by him, other than as a motive or reward as referred to in Section 7 of the 1988 Act. 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. However, before 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. The complainant is an interested and partisan witness concerned with the success of the trap and his evidence must be tested in the same way as that of any other interested witness and in a proper case the court may look for independent corroboration before convicting the accused person.”
12. The learned senior counsel for the appellant has further contended that mere recovery by itself cannot
prove the charge against the accused and placed
reliance upon the decision of this Court in C.M. Girish
Babu Vs. CBI, Cochin, High Court of Kerala7. The
7 (2009) 3 SCC 779
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relevant paragraph is extracted in the reasoning
portion.
13. In view of the aforesaid legal contentions urged by the learned senior counsel he has prayed this Court to
set aside the impugned judgment and order of the High
Court and restore the trial court judgment and order by
allowing this appeal.
14. On the other hand, the learned counsel for the respondent Dr. Ashok Dhamija has strongly relied upon
the version of PW-3, who is an independent witness and
sought to justify the impugned judgment and order as
the High Court has rightly reversed the judgment and
order of acquittal passed by the Trial Court. It has
been urged by the learned counsel for the respondent
that even though the complainant-PW2 has turned hostile
in the case he has admitted his version in the cross-
examination and corroborated the evidence of PW-3.
15. Further, the learned counsel for the respondent has contended that the complainant, PW-2 called PW-3 inside
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the residence of the accused introducing him as his
uncle. When PW-3 went inside, the appellant enquired
with the complainant if he had brought the money.
PW-2, thereafter asked if there was anything to worry
about and whether his work would be done. PW-2 handed
over the handbag containing the notes towards
gratification to the accused who touched the notes with
his right hand and placed the hand bag containing the
money on the cot made up of steel. Thus, the demand and
acceptance of gratification by the appellant from the
complainant is duly proved by the witness-PW3.
16. Further, he has contended that the testimony of PW- 3 is corroborated by the testimony of PW-4 R.S.Manku,
the Deputy Superintendent of Police who had conducted
the trap and also PW-8 A.S.Chhabra, the Senior
Scientific Officer who gave the report that the right–
hand wash solution of the appellant gave positive test
for Phenolphthelin and sodium. Therefore, the fact that
the money was demanded and given to the appellant for
illegal gratification, which fact is further
corroborated by another fact that money was withdrawn
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from the bank account of PW-2 who has clearly deposed
about it before the court in his evidence.
17. The High Court has concluded on the material evidence on record and held that the reasons of the
Trial Court on the charge against the appellant is
erroneous; stating that, at the time of demand,
normally nobody else, except the complainant-PW2 would
be present. Therefore, rejecting his testimony by the
Trial Court for want of corroboration of his evidence
by recording the findings of fact by him stating that
it was unsafe to rely on the sole testimony of the
complainant-PW-2, to convict the appellant would be
contrary to the settled principles of appreciation of
evidence on record.
18. Further, the findings of the trial court that there was no motive for the appellant to demand the
gratification from the complainant as Sudan, the Custom
(Supdt.) had satisfied himself that the complainant had
valid documents in support of his claim and that he was
not a notified dealer is also perverse as the
complainant, PW-2 in his testimony has clearly stated
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that the money was given to the appellant so that no
harassment would be caused to him in his business in
future.
19. It has been further held by the High Court that the Trial Court has also failed to apply the settled legal
principles of law laid down by this Court. The Trial
Court has erred in not accepting the testimony of a
hostile witness-PW2, his evidence cannot be treated as
effaced or washed off the record altogether; part of
his evidence which is otherwise acceptable could have
been acted upon at the time of recording his findings
on the charges.
20. Further, it is urged by him that it has been further held by the High Court that since the illegal
gratification is large, the same could not have been
accepted by the appellant as cash-in-hand and the same
was handed over to him by keeping in bags, suitcases,
etc… which can never be recovered from the person of an
accused.
21. The High Court further held that once demand and acceptance by the accused has been proved then the
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statutory presumption under Section 20 of the Act
arises against him and the onus of proof shifts on him
to rebut the presumption by adducing acceptable
evidence to prove that he is not guilty of offence. In
support of the aforesaid contention, the decision of
this Court in the case of M. Narsinga Rao v. State of
Andhra Pradesh,8 was relied upon wherein it was held
thus:
“13. Before proceeding further, we may point out that the expressions “may presume” and “shall presume” are defined in Section 4 of the Evidence Act. The presumptions falling under the former category are compendiously known as “factual presumptions” or “discretionary presumptions” and those falling under the latter as “legal presumptions” or “compulsory presumptions”. When the expression “shall be presumed” is employed in Section 20(1) of the Act it must have the same import of compulsion.
14. When the sub-section deals with legal presumption it is to be understood as in terrorem i.e. in tone of a command that it has to be presumed that the accused accepted the gratification as a motive or reward for doing or forbearing to do any official act etc., if the condition envisaged in the former part of the section is satisfied. The only condition for drawing such a legal presumption under Section 20 is that during trial it should be proved that the accused has accepted or agreed to accept any gratification. The section does not say that the said condition should be satisfied through direct evidence. Its only requirement is that it
8 2001 (1) SCC 691
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must be proved that the accused has accepted or agreed to accept gratification. Direct evidence is one of the modes through which a fact can be proved. But that is not the only mode envisaged in the Evidence Act.
15. The word “proof” need be understood in the sense in which it is defined in the Evidence Act because proof depends upon the admissibility of evidence. A fact is said to be proved when, after considering the matters before it, the court either believes it to exist, or considers its existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it exists. This is the definition given for the word “proved” in the Evidence Act. What is required is production of such materials on which the court can reasonably act to reach the supposition that a fact exists. Proof of the fact depends upon the degree of probability of its having existed. The standard required for reaching the supposition is that of a prudent man acting in any important matter concerning him. Fletcher Moulton L.J. in Hawkins v. Powells Tillery Steam Coal Co. Ltd. observed like this:
“Proof does not mean proof to rigid mathematical demonstration, because that is impossible; it must mean such evidence as would induce a reasonable man to come to a particular conclusion.”
16. The said observation has stood the test of time and can now be followed as the standard of proof. In reaching the conclusion the court can use the process of inferences to be drawn from facts produced or proved. Such inferences are akin to presumptions in law. Law gives absolute discretion to the court to presume the existence of any fact which it thinks likely to have happened. In that process the court may have regard to common course of natural events, human conduct, public or private business vis-à-vis the facts of the particular case. The discretion
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is clearly envisaged in Section 114 of the Evidence Act.
17. Presumption is an inference of a certain fact drawn from other proved facts. While inferring the existence of a fact from another, the court is only applying a process of intelligent reasoning which the mind of a prudent man would do under similar circumstances. Presumption is not the final conclusion to be drawn from other facts. But it could as well be final if it remains undisturbed later. Presumption in law of evidence is a rule indicating the stage of shifting the burden of proof. From a certain fact or facts the court can draw an inference and that would remain until such inference is either disproved or dispelled.
18. For the purpose of reaching one conclusion the court can rely on a factual presumption. Unless the presumption is disproved or dispelled or rebutted, the court can treat the presumption as tantamounting to proof. However, as a caution of prudence we have to observe that it may be unsafe to use that presumption to draw yet another discretionary presumption unless there is a statutory compulsion. This Court has indicated so in Suresh Budharmal Kalani v. State of Maharashtra. “A presumption can be drawn only from facts — and not from other presumptions — by a process of probable and logical reasoning.”
22. The High Court further held that in view of the presumption as envisaged under Section 20 of the Act,
it was the duty of the accused to have rebutted the
same by producing cogent evidence on record. The
accused has failed to discharge that onus. No doubt as
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held in the case of Subash Parbat (supra); “The
Statutory presumption cannot be raised for an offence
u/s 13(1) (d) of the Act.” However, for an offence
under section 7 of the Act this presumption would
arise.
23. On the basis of the aforesaid rival legal contentions urged on behalf of the parties, the
following points would arise for consideration of this
Court.
1) Whether the demand, acceptance and recovery of gratification are proved by the prosecution and whether the presumption of offence alleged to have been committed by the appellant would arise in this case?
2) Whether the findings and reasons recorded on the charges by the High Court in reversing the findings of acquittal recorded by the Trial Court are based on proper re- appreciation of legal evidence on record and within the legal parameters laid down by this Court in its decisions?
3) What order?
24. The point Nos. 1 and 2 are inter-related and therefore, the same are answered together by assigning
the following reasons:
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The learned senior counsel on behalf of the
appellant has rightly placed reliance upon the evidence
elicited in the cross examination of PW-2 by the
prosecutor. The relevant portion from translation of
deposition of PW-2 made by appellant is extracted
hereunder:
“One P.S.Saini from the customs department asked me to pay Rs. 2 lakhs and at that time the appellant/accused Satvir Singh was checking the goods in the godown. On the same day, at about 4.00 p.m. they took me to Customs House at C.R. Building, and produced me before Shri Sudan, Custom (Suptd.) who checked my papers. Thereafter, I was advised to keep cordial relations with his subordinates. Thereafter, when I came out of the office of the superintendent, the accused Satvir Singh was standing outside the office with P.S. Saini who again demanded money from me. I refused to pay the same. On 7th July, 1989, I received a telephone call from the accused Satvir Singh. At about 5-6 p.m. the accused told me over the telephone, either to make the payment or otherwise they would seize the goods from my premises. The accused further asked me to make the payment at Gagan Vihar residence. The accused asked me to pay Rs.60,000/- first on 8.7.1989 at 8.00 a.m. as I could not arrange the entire amount. The accused further asked to make the payment of the remaining balance amount within three-four days. My brother in law, Shri Ram Malhotra was sitting with me at the time of the telephonic conversation.”
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25. During the cross-examination of PW-2, he has stated that the demand of Rs.2 lakhs was made by P.S. Saini on
4.7.1989 at his godown between 11.30 to 12.30 p.m. On
the very same day, he was taken to office of Customs
department where Saini demanded the money at two places
i.e. firstly just outside the office of Superintendent
and secondly, at the staircase of the office building
and on both the occasions, the accused had not demanded
the money from the complainant, PW-2 at any time. It
has been further stated by him during his cross-
examination that on both the occasions, the accused was
at a distance of three-four feet. It has been further
stated by him that he did not have any direct talk with
the accused either at the C.R. Building or at his
godown. He has further stated that he had met the
accused only once, so he had neither conversant with
the voice of the accused nor knows his style of
talking.
26. It has been further stated by PW-2 in his evidence that, when he had gone to the house of the accused
along with the punch witness, during the entire
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conversation, there was no talk about the contents of
the rexine bag which he was carrying and neither did
the accused enquire about the money nor received the
same from the complainant.
27. Further, the learned senior counsel for the appellant has rightly placed reliance upon the
questions put to the appellant by the Court seeking the
explanation from him under Section 313, CrPC which
reads thus:
“Question: It is further in evidence against you that while you were checking the goods on the same day, Mr. P.S. Saini of the Customs Department demanded a bribe of Rs. 2 lakhs from the complainant, one lakh each for himself and the accused failing which he threatened the seizure of the said goods. What have you to say?
Ans: It is incorrect. No Customs officer demanded any money in my presence.”
A reading of the question framed by the learned trial
Judge for seeking explanation from the appellant, would
certainly go to show that he has not demanded illegal
gratification from the complainant.
28. The learned senior counsel on behalf of the appellant has further rightly placed reliance upon the
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letter written by PW-2 Exh. PW-1/DA dated 15.11.1989 to
the Collector of Customs, which reads thus:
“In this connection, it is submitted that as written earlier Shri Satvir Singh, Inspector has never demanded any money on 4.7.1989 when they visited my premises. As far as telephone of 7.7.1989 is concerned, someone telephoned me in the name of Satvir Singh, but I could not recognize his voice as I have met Satvir Singh only once and that on 4.7.1989. However, when I visited his house on 8.7.1989, Satvir Singh did not demand any money nor accepted the same. This is for your information please.”
In this regard, the relevant portion of the evidence of
Shri AGL Kaul, PW-9, Inspector, CBI, is extracted
hereunder:
“During the course of investigation conducted by him, he came across the letter Exh. PW- 1/DAwhich was already in the investigation file. He further stated that he cannot tell whether or not this letter was referred by the Customs Department to the CBI for verification because the letter was neither received nor seized by him. He recorded the statements of Chamanlal Marwaha and Shri Sharwan Kumar Marwaha during the investigation and after recording their statements under Section 161 Cr.P.C., the said witnesses stated that they were told by the complainant that he has got the accused falsely implicated in this case. After consulting the crime file, witnesses have stated that it is correct that initially this case was recommended for being sent for departmental action and not for criminal prosecution. This recommendation was made after obtaining legal opinion.”
(emphasis supplied)
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29. It is clear from the contents of the aforesaid documentary evidence on record upon which appellant has
rightly placed strong reliance that he is innocent is
evident from the version of the investigating officer
PW-9, who had examined those witnesses at the time of
the investigation of the case. They have stated that
initially this case was recommended for being sent for
departmental action and not for criminal prosecution
against the appellant. The said evidence would clearly
go to show that there is no case of illegal
gratification either demanded by him or paid to him by
the complainant PW-2. This important aspect of the
matter has been over-looked by the High Court at the
time of exercising its appellate jurisdiction for
setting aside the order of acquittal passed in favour
of the appellant. In fact, the Trial Court on proper
appreciation of both oral and documentary evidence
particularly the contents of the said letter-Ex.PW-1/DA
as admitted by PW-9 was considered by him and come to
the right conclusion to hold that the appellant is not
guilty of the offence and rightly passed the order of
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acquittal which has been erroneously reversed by the
High Court as the same is contrary to the laws laid
down by this Court in the cases referred to supra which
relevant paragraphs are extracted while adverting to
the submissions of the learned senior counsel for the
appellant.
Therefore, this Court has to hold that the High
Court has exceeded its jurisdiction by not adhering to
the legal principles laid down by this Court in
reversing the judgment and order of the Trial Court in
exercise of its appellate jurisdiction.
30. Further, the learned senior counsel for the appellant has relied upon the statement of PW-3 who in
his testimony has stated thus:
“He along with the complainant left the CBI office at 7.35 a.m. and reached the residence of the accused at 8.00 a.m. The government vehicle was parked at a distance and he was instructed to remain sitting in the car of the complainant while the complainant would go to the residence of the accused in order to find out if the accused is available or not. The other members of the raiding party took their positions here and there at a distance. The complainant came back after an hour and asked him to accompany him. They both entered the residence of the accused. The complainant was carrying the bag containing the money.”
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[Extracted from the translation made by the appellant]
It is also an undisputed fact that neither
Inspector P.S. Saini was arrayed as a witness nor
accused by the Investigating Officer. Ram Malhotra, the
brother-in-law of the complainant-PW2 who was stated to
be present at the time of the telephonic conversation
with him was also not examined during the investigation
to prove the fact that the appellant had telephonic
conversation with him.
31. The learned counsel for the prosecution has also relied upon the case of C.K. Damodaran Nair Vs.
Government of India9 in support of presumption of
offence alleged against the appellant which reads thus: “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 consideration which he knows to be inadequate.”
9 (1997) 9 SCC 477
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32. This Court, in K.S. Panduranga’s case (supra) has held that the demand and acceptance of the amount of
illegal gratification by he accused is a condition
precedent to constitute an offence, the relevant
paragraph in this regard from the above-said decision
is extracted hereunder:
“39. Keeping in view that the demand and acceptance of the amount as illegal gratification is a condition precedent for constituting an offence under the Act, it is to be noted that there is a statutory presumption under Section 20 of the Act which can be dislodged by the accused by bringing on record some evidence, either direct or circumstantial, that money was accepted other than for the motive or the reward as stipulated under Section 7 of the Act. When some explanation is offered, the court is obliged to consider the explanation under Section 20 of the Act and the consideration of the explanation has to be on the touchstone of preponderance of probability. It is not to be proven beyond all reasonable doubt. In the case at hand, we are disposed to think that the explanation offered by the accused does not deserve any acceptance and, accordingly, we find that the finding recorded on that score by the learned trial Judge and the stamp of approval given to the same by the High Court cannot be faulted.”
(emphasis supplied)
33. The learned senior counsel for the appellant has also placed reliance upon the case of Banarsi Das
referred to supra wherein it was held that:
“24. In M.K. Harshan v. State of Kerala this Court in somewhat similar circumstances,
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where the tainted money was kept in the drawer of the accused who denied the same and said that it was put in the drawer without his knowledge, held as under: “8. … It is in this context the courts have cautioned that as a rule of prudence, some corroboration is necessary. In all such type of cases of bribery, two aspects are important. Firstly, there must be a demand and secondly, there must be acceptance in the sense that the accused has obtained the illegal gratification. Mere demand by itself is not sufficient to establish the offence. Therefore, the other aspect, namely, acceptance is very important and when the accused has come forward with a plea that the currency notes were put in the drawer without his knowledge, then there must be clinching evidence to show that it was with the tacit approval of the accused that the money had been put in the drawer as an illegal gratification.”
The above-said paragraph from the above mentioned case
would go to show that the divergent findings recorded
by the High Court on the factum of demand and
acceptance of illegal gratification by the appellant is
not proved in this case. In the said case this Court in
unequivocal terms has held that mere demand by itself
is not sufficient to establish the offence under the
Act. The other aspect, namely acceptance is also very
important. There must be clinching evidence with the
tacit approval of the accused that money was put by PW-
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2 on the steel cot as stated by him in his evidence as
illegal gratification. In the case in hand, as per the
evidence of PW-2 and PW-3, the illegal gratification
was in a black rexine bag with a broken zip which was
put on a steel cot. As the contents of the bag were not
within the knowledge of the accused, therefore, the
relevant aspect of the case that the appellant has
accepted the illegal gratification as required under
Section 7 of the Act is not proved by the prosecution
by adducing cogent evidence in this regard.
34. We have examined the evidences on record as a whole, the said evidence is read along with documentary
evidence of Exh.PW-1/DA, the contents of which are
extracted above. The said document is written by PW-2
in the year 1989, therefore, reliance should be placed
on the said evidence. The explanation which is sought
to be elicited from the appellant by the prosecution to
discard the said positive evidence in favour of the
appellant would further support his plea that he has
not demanded gratification from the complainant, PW-2.
We are not at all impressed with the plea of the
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prosecution that the said letter was written by PW-2
under pressure as stated by him in his cross
examination in the year 1993. If it is true that the
letter was written by PW-2 under pressure, then he
should have lodged the complaint in this regard with
the jurisdictional police or to the higher officers at
that relevant point of time or to the Trial Court when
the case was pending. Therefore, the said portion of
the evidence of PW-2 cannot be accepted by us as the
same is untrustworthy. The black rexine bag containing
the illegal gratification which was kept on the steel
cot at the residence of the accused on 08.07.1989 was
not recovered from the person of the accused.
Therefore, neither acceptance nor recovery of illegal
gratification from the appellant is proved. Further,
the reliance placed upon the relevant paragraphs
extracted above from the judgments of this Court by the
learned senior counsel on behalf of the appellant
applies aptly to the factual situation. Therefore, the
demand, acceptance and recovery of the illegal
gratification alleged to have been paid to the
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appellant is not proved by the prosecution. Thus, the
Trial Court on overall appreciation of the oral and
documentary evidence on record has come to the right
conclusion and recorded its findings of fact and held
that the demand, acceptance and recovery of
gratification from the appellant is not proved,
therefore there is no presumption under Section 20 of
the Act. The learned trial judge in his judgment has
rightly held that presumption of innocence is in favour
of the appellant and he was acquitted on merits.
35. The evidence of PW-3, who is an independent witness, who had participated in the proceedings of the
raid at the appellant’s house, the relevant portion of
his deposition before the Trial Court is extracted
hereunder:
“The complainant went to the residence of the accused while I remained sitting in the car….Thereafter I along with the accused went inside the house of the accused………The accused Satbir Singh inquired from the complainant if he had brought the money. He further enquired about me. Complainant introduced me as his uncle. The complainant told the accused that there was nothing to worry and that his work would be done……The accused took the money. The complainant handed over the hand-bag containing the GC notes to the accused. The accused
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touched ten toes with his right hand and placed that hand bag containing the money on the cot made of steel…….The complainant told that the bag was containing Rs. 60,000/-.
36. The prosecution has placed reliance upon the judgment of this Court viz. State of Madras v. A
Vaidhyanatha Iyer10 in support of the prosecution to
justify the findings and reasons recorded by the High
Court on the charges leveled against the appellant, to
reverse the acquittal and to convict and sentence him
for the offence, the relevant portion from the above
referred case reads thus: “13. ….Where it is proved that a gratification has been accepted, then the presumption shall at once arise under the section. It introduces an exception to the general rule as to the burden of proof in criminal cases and shifts the onus on to the accused. It may here be mentioned that the legislature has chosen to use the words “shall presume” and not “may presume”, the former a presumption of law and latter of fact. Both these phrases have been defined in the Indian Evidence Act, no doubt for the purpose of that Act, but Section 4 of the Prevention of Corruption Act is in pari materia with the Evidence Act because it deals with a branch of law of evidence e.g. presumptions, and therefore should have the same meaning. “Shall presume” has been defined in the Evidence Act as follows: Whenever it is directed by this Act that the court shall presume a fact, it shall
10 AIR 1958 SC 61
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regard such fact as proved unless and until it is disproved. It is a presumption of law and therefore it is obligatory on the court to raise this presumption in every case brought under Section 4 of the Prevention of Corruption Act because unlike the case of presumption of fact, presumptions of law constitute a branch of jurisprudence. While giving the finding quoted above the learned Judge seems to have disregarded the special rule of burden of proof under Section 4 and therefore his approach in this case has been on erroneous lines.”
It is rightly contended by the learned senior
counsel on behalf of the appellant that the presumption
of the guilt is not proved in the case on hand as the
prosecution has failed to prove the ingredients of the
provision of Section 7 of the Act, viz. demand and
acceptance of illegal gratification by the appellant to
constitute an offence alleged to have committed by him.
Therefore, the reliance placed on the evidence of
prosecution witnesses i.e. PW-2, PW-3 and others by the
respondent’s counsel, the relevant portion of which is
extracted in the aforesaid portion of the judgment,
does not amount to presumption of offence as provided
under Section 20 of the Act. Therefore, the question
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of onus of proof to disprove the presumption did not
arise at all on the part of the appellant.
37. The High Court in exercise of its appellate jurisdiction has exceeded its parameters laid down by
this Court in reversing the acquittal order of the
trial court. Therefore, the findings are not only
erroneous in law but also vitiated in law. The
relevant paragraphs from the judgment in State of Kerala v. C.P.Rao (supra) are extracted hereunder:
“13. In coming to this conclusion, we are reminded of the well-settled principle that when the Court has to exercise its discretion in an appeal arising against an order of acquittal, the Court must remember that the innocence of the accused is further re- established by the judgment of acquittal rendered by the High Court. Against such decision of the High Court, the scope of interference by this Court in an order of acquittal has been very succinctly laid down by a three-Judge Bench of this Court in Sanwat Singh v. State of Rajasthan. At SCR p. 129, Subba Rao, J. (as His Lordship then was) culled out the principles as follows:
“9. The foregoing discussion yields the following results: (1) an appellate court has full power to review the evidence upon which the order of acquittal is founded; (2) the principles laid down in Sheo Swarup case, afford a correct guide for the appellate court’s approach to a case in disposing of such an appeal; and (3) the different phraseology used in
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the judgments of this Court, such as, (i) ‘substantial and compelling reasons’, (ii) ‘good and sufficiently cogent reasons’, and (iii) ‘strong reasons’, are not intended to curtail the undoubted power of an appellate court in an appeal against acquittal to review the entire evidence and to come to its own conclusion; but in doing so it should not only consider every matter on record having a bearing on the questions of fact and the reasons given by the court below in support of its order of acquittal in its arriving at a conclusion on those facts, but should also express those reasons in its judgment, which lead it to hold that the acquittal was not justified.”
Further, in the case of Murugesan,(supra) it is held as under:
19. An early but exhaustive consideration of the law in this regard is to be found in the decision of Sheo Swarup v. King Emperor wherein it was held that the power of the High Court extends to a review of the entire evidence on the basis of which the order of acquittal had been passed by the trial court and thereafter to reach the necessary conclusion as to whether order of acquittal is required to be maintained or not. In the opinion of the Privy Council no limitation on the exercise of power of the High Court in this regard has been imposed by the Code though certain principles are required to be kept in mind by the High Court while exercising jurisdiction in an appeal against an order of acquittal. The following two passages from the report in Sheo Swarup adequately sum up the situation:
“There is, in their opinion, no foundation for the view, apparently supported by the judgments of some courts in India, that the High Court has no power or jurisdiction to
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reverse an order of acquittal on a matter of fact, except in cases in which the lower court has ‘obstinately blundered’, or has ‘through incompetence, stupidity or perversity’ reached such ‘distorted conclusions as to produce a positive miscarriage of justice,’ or has in some other way so conducted itself as to produce a glaring miscarriage of justice, or has been tricked by the defence so as to produce a similar result. (emphasis supplied)
Sections 417, 418 and 423 of the Code give to the High Court full power to review at large the evidence upon which the order of acquittal was founded, and to reach the conclusion that upon that evidence the order of acquittal should be reversed. No limitation should be placed upon that power, unless it be found expressly stated in the Code. But in exercising the power conferred by the Code and before reaching its conclusions upon fact, the High Court should and will always give proper weight and consideration to such matters as (1) the views of the trial judge as to the credibility of the witnesses; (2) the presumption of innocence in favour of the accused, a presumption certainly not weakened by the fact that he has been acquitted at his trial; (3) the right of the accused to the benefit of any doubt; and (4) the slowness of an appellate court in disturbing a finding of fact arrived at by a Judge who had the advantage of seeing the witnesses. To state this, however, is only to say that the High Court in its conduct of the appeal should and will act in accordance with rules and principles well known and recognised in the administration of justice.”
20. The principles of law laid down by the Privy Council in Sheo Swarup have been consistently followed by this Court in a series of subsequent pronouncements of which reference may be
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illustratively made to the following: Tulsiram Kanu v. State, Balbir Singh v. State of Punjab, M.G. Agarwal v. State of Maharashtra, Khedu Mohton v. State of Bihar, Sambasivan v. State of Kerala, Bhagwan Singh v. State of M.P. and State of Goa v. Sanjay Thakran.
21. A concise statement of the law on the issue that had emerged after over half a century of evolution since Sheo Swarup is to be found in para 42 of the Report in Chandrappa v. State of Karnataka. The same may, therefore, be usefully noticed below:
“42. From the above decisions, in our considered view, the following general principles regarding powers of the appellate court while dealing with an appeal against an order of acquittal emerge:
(1) An appellate court has full power to review, re-appreciate and reconsider the evidence upon which the order of acquittal is founded.
(2) The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law.
(3) Various expressions, such as, ‘substantial and compelling reasons’, ‘good and sufficient grounds’, ‘very strong circumstances’, ‘distorted conclusions’, ‘glaring mistakes’, etc. are not intended to curtail extensive powers of an appellate court in an appeal against acquittal. Such phraseologies are more in the nature of ‘flourishes of language’ to emphasise the reluctance of an appellate court to interfere with acquittal than to curtail the power of the court to review the evidence and to come to its own conclusion.
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(4) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly, the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved guilty by a competent court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court.
(5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court.”
(emphasis supplied)
22. Another significant aspect of the law in this regard which has to be noticed is that an appeal to this Court against an order of the High Court affirming or reversing the order of conviction recorded by the trial court is contingent on grant of leave by this Court under Article 136 of the Constitution. However, if an order of acquittal passed by the trial court is to be altered by the High Court to an order of conviction and the accused is to be sentenced to death or to undergo life imprisonment or imprisonment for more than 10 years, leave to appeal to this Court has been dispensed with and Section 379 of the Code of Criminal Procedure, 1973, provides a statutory right of appeal to the accused in such a case. The aforesaid distinction, therefore, has to be kept in mind and due notice must be had of the legislative intent to confer a special status to an appeal before this Court against an order of the High Court altering the acquittal made by the trial court. The issue had been dealt with by this Court in State of Rajasthan v. Abdul Mannan in the following terms, though in a different context: (SCC pp. 70-71, para 12)
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“12. As is evident from the above recorded findings, the judgment of conviction was converted to a judgment of acquittal by the High Court. Thus, the first and foremost question that we need to consider is in what circumstances this Court should interfere with the judgment of acquittal. Against an order of acquittal, an appeal by the State is maintainable to this Court only with the leave of the court. On the contrary, if the judgment of acquittal passed by the trial court is set aside by the High Court, and the accused is sentenced to death, or life imprisonment or imprisonment for more than 10 years, then the right of appeal of the accused is treated as an absolute right subject to the provisions of Articles 134(1) (a) and 134(1)(b) of the Constitution of India and Section 379 of the Code of Criminal Procedure, 1973. In light of this, it is obvious that an appeal against acquittal is considered on slightly different parameters compared to an ordinary appeal preferred to this Court.”
23. Having dealt with the principles of law that ought to be kept in mind while considering an appeal against an order of acquittal passed by the trial court, we may now proceed to examine the reasons recorded by the trial court for acquitting the accused in the present case and those that prevailed with the High Court in reversing the said conclusion and in convicting and sentencing the appellant-accused.”
38. Further, as contended by the learned senior counsel for the appellant, the High Court has not noticed the
very important lacuna in the prosecution case that as
per the evidence of PW-2 and PW-3 Rameshwar Nath, the
bribe money which was sought to be given to the accused
on 08.07.1989 was in a black rexine bag and not in the
brown rexine bag as shown to the witnesses before the
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trial court by the prosecution. It has further come to
our notice that neither the two witnesses nor the
C.B.I. officials put any signature or identification
mark on the bottles containing solution which is the
most crucial evidence in the case to prove the
acceptance of the gratification by the appellant from
the complainant. As per the statements of PW-2 and
C.B.I. officials, the GC notes were not counted.
However, it is a matter of serious doubt of acceptance
the notes containing in the black rexine bag were
touched by the accused.
The aforesaid findings and reasons recorded by the
High Court are supported with the statements of law
laid down by this Court in C.M. Girish Babu (supra)
upon which the learned senior counsel on behalf of the
appellant has rightly placed reliance. The relevant
paragraph is extracted below:
“18. In Suraj Mal v. State (Delhi Admn.) this 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
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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.”
39. After careful observation of the above-mentioned facts and evidence on record and on careful examination
of the aforesaid rival legal contentions urged on
behalf of the parties, with reference to the extracted
portion of the evidence of PW-2, PW-3 and PW-9, we are
of the considered view that the prosecution has failed
to prove the demand and acceptance of illegal
gratification by the appellant from the complainant PW-
2, upon whose evidence much reliance has been placed by
the learned counsel for the respondent.
40. We, accordingly answer the point No. 2 in favour of the appellant that exercise of appellate jurisdiction
by the High Court to reverse the judgment and order of
acquittal is not only erroneous but also suffers from
error in law and liable to be set aside. Accordingly,
we answer the point Nos. 1 and 2 in favour of the
appellant.
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Point No. 3.
41. We have answered the point Nos. 1 and 2 in favour of the appellant after adverting to the legal evidence
and rival legal contentions urged on behalf of the
parties. We have arrived at the aforesaid conclusions
after accepting the well founded submissions made by
the learned senior counsel on behalf of the appellant.
In view of our findings and reasons on point Nos. 1 and
2, the submissions made by the learned counsel on
behalf of the respondent are rejected as the same are
wholly untenable in law.
For the foregoing reasons, we have to restore the
judgment and order of acquittal of the trial court by
setting aside the impugned judgment dated 07.01.2011
and order on sentence dated 08.03.2011 of the High
Court of Delhi in Criminal Appeal No.337 of 1999.
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42. Accordingly, the appeal is allowed. The appellant is on bail. The bail bonds shall stand discharged.
………………………………………………………………………J. [DIPAK MISRA]
………………………………………………………………………J.
[V. GOPALA GOWDA]
New Delhi, August 20,2014