BASANT RAO GUHE Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE AMITAVA ROY, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: Crl.A. No.-001279-001279 / 2017
Diary number: 5106 / 2014
Advocates: HARSH PARASHAR Vs
C. D. SINGH
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1279 OF 2017 [ARISING OUT OF S.L.P.(CRL.) NO. 3595 OF 2014]
Vasant Rao Guhe …Appellant
VERSUS
State of Madhya Pradesh …Respondent
J U D G M E N T
AMITAVA ROY, J.
The appellant hereby seeks to overturn the judgment and
order dated 09.01.2014 rendered by the High Court of Madhya
Pradesh at Jabalpur in Criminal Appeal No.1573 of 2000
thereby affirming his conviction under Section 13(1)(e) read with
Section 13(2) of the Prevention of Corruption Act, 1988 (for
short, hereinafter to be referred to as the “Act”) and sentence to
undergo R.I. for two years with fine of Rs.20,000/- with default
sentence of R.I. of six months as recorded by the learned Special
Judge (Prevention of Corruption Act) in his verdict dated
07.06.2000 rendered in Special Case No.2/1996.
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2. We have heard Mr. Harsh Parashar, learned counsel for
the appellant and Ms. Sakshi Kakkar, learned counsel for the
respondent.
3. The genesis of the prosecution lies in a complaint lodged
by one Khuman Singh, resident of Betul Ganj alleging that the
appellant, who at the relevant time was holding the office of
Sub-Engineer, Irrigation Department, Mahi Project Patelabad,
Jhabua, by abusing his post, had acquired assets
disproportionate to his known sources of income. FIR No.136
Dated 27.10.1992 was registered by Inspector, S.P.
Establishment, Divisional Lokayukt, Office Bhopal and on the
completion of the investigation, charge-sheet was laid to the
effect that during the check period between 1970 to 1992, after
adjusting the income and expenditure of the appellant, he was
found to have acquired, by applying corrupt and illegal means
while acting as a public servant, assets valued Rs.7,94,033/-
which was disproportionate to his known sources of income and
had thereby committed an offence under Section 13(1)(e) read
with Section 13(2) of the Act.
4. The Trial Court framed charge under the aforementioned
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sections of law, punishable under Section 19 of the Act to which
the appellant pleaded “not guilty” and demanded trial.
5. As the charge would disclose, the appellant during the
check period was shown to have earned total income of
Rs.1,95,637/- and after accounting for an expenditure of 60%
thereof towards household needs, he had a saving of
Rs.79,045/-. However, having regard to his bank deposits and
his investments in plots and a house that he had built on one of
those, he had expended thereby an amount of Rs.9,89,670/-
during the said period and thus was possessed of assets to the
tune of Rs.7,94,033/- which was disproportionate to his known
sources of income.
6. At the trial, the prosecution adduced oral as well as
documentary evidence. Its witnesses included amongst others
Inspector A.J. Khan (PW6), the investigating officer and
Inspector, Roop Singh Solanki (PW2) who did follow up the
investigation taking the baton from PW6. As the testimony of
these two witnesses is of decisive bearing and demonstrable
from the analysis of the evidence as embarked upon by the
Courts below, reference thereto is indispensable.
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7. A.J. Khan (PW6) stated that after the registration of the
First Information Report, he conducted the preliminary
investigation and ascertained amongst others, the sources of
income of the appellant during the check period and most
importantly admitted not to have added his agricultural income
and the pay for various periods, before handing over the
investigation to PW2.
8. Roop Singh Solanki (PW2) who took over the investigation
from PW6 stated that particulars of the income and expenditure
for the check period were drawn up by him and were handed
over to the Superintendent of Police, Vigilance Commissioner,
Bhopal. According to him, the total income of the appellant from
pay during the check period was Rs.1,94,365/- which together
with the interest on the amount deposited in the bank was
Rs.1,95,637/-. According to this witness, if 60% expenditure
towards household necessities of the appellant and his family is
deducted therefrom, his saving would be of Rs.79,045/-. In that
premise, the expenditure of the appellant having been recorded
to be Rs.9,89,670/-, the charge of disproportionate asset
unrelatable to his known sources of income stood established.
This witness in his cross-examination however admitted that
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from records, the annual agricultural income of the appellant
appeared to be Rs.1,25,000/- which for the check period would
amount to Rs.27,00,000/-. He conceded further that the
appellant’s salary for the period October 1970 to June 1974,
September 1979 to October 1979 and March 1982 to August
1990 had not been accounted for by the earlier investigating
officer and admitted as well to have not added the same to the
income of the appellant. This witness testified as well the
agricultural annual income of Rs.10,000/- from village Baghoda
which for the check period was quantifiable at Rs.2,22,000/-
and thus his total agricultural income over the check period was
Rs.29,22,000/-. He admitted as well that this agricultural
income and the omitted amount of pay, if added, there would be
no disproportionate assets qua the appellant.
9. The Trial Court while assessing the evidence on record
with particular reference to the testimony of the aforementioned
two witnesses came to a categorical finding that the prosecution
version that the appellant had income of Rs.1,95,637/- during
the check period was patently incorrect. It referred to documents
on record and worked out for itself the pay which the appellant
was supposed to earn during the periods omitted by the
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prosecution and computed the same to be Rs.1,93,208/- and
adding the amount so calculated concluded that the appellant’s
income from pay during the check period was Rs.3,06,335/-
which together with interest on the amount deposited in the
bank came to be Rs.3,07,652/-. It deducted 60% therefrom
towards expenses for the family needs and determined
Rs.1,23,061/- to be his savings under that head.
10. Similarly, the Trial Court referred to the documents on
record produced by the prosecution with regard to the
agricultural lands at Devbhilai and Baghoda villages in the name
of the appellant, his father and two brothers which disclosed an
annual income of Rs.1,35,000/- including the cost of agriculture
etc. Though the Trial Court initially was reluctant to accept this
figure in absence of any clarification offered by the appellant
albeit the evidence to that effect was produced by the
prosecution, it eventually acted on the same and after deducting
60% therefrom towards the expenses/investments was of the
view that annually an amount of Rs.54,000/- was available to
the appellant, his father and the two brothers as agricultural
income. The Trial Court quantified 1/4th of this figure in the
share of the appellant and computed it to be Rs.13,500/- per
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annum which for 22 years i.e. the check period was calculated
at Rs.2,97,000/-. According to it, thus at the end of the check
period the appellant had at his disposal, from agricultural
income and saving from pay Rs.4,20,061/-.
11. The learned Trial Court thereafter adverted to the
expenditures incurred by the appellant towards purchase of
plots and construction of house. It also did take account of the
deposits in bank. Referring to the sale deeds of the purchase of
two plots from Tapti Housing Cooperative Society Limited in
Multai in the name of his wife and at Gandhi Nagar Colony,
Betul, it recorded that those acquisitions had been made for
Rs.7728/- and Rs.18,000/- respectively. It accepted the
valuation of the house constructed over the land at Betul at
Rs.1,48,918/- and together with the amounts deposited in the
bank in various accounts computed the quantum of expenditure
during the check period to be Rs.6,35,259/-. Though as the Trial
Court’s narrative would reveal, that in defence, the appellant
had produced documents in connection with his immovable
property, those were not taken note of in absence of any
clarification in connection therewith. The learned Trial Court
was thus of the view, having regard to the difference in the
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figures representing the income and expenditures, that the
charge of acquisition of assets by the appellant disproportionate
to his known sources of income as levelled stood established and
consequently returned a finding of guilt under Section 13(1)(e)
and Section 13(2) of the Act and sentenced him as above.
12. As would be evident from the rendition of the learned Trial
Court on the two major heads of income i.e. pay and agricultural
earnings, the learned Trial Court not only of its own embarked
on an inquiry to ascertain and compute the figures, it wholly
resorted to inferences in calculating the pay for the periods
omitted by the prosecution as well as in fixing 60% expenditure
from pay towards household needs. Its assessment of
agricultural income of the appellant to say the least is also
wholly presumptive in absence of any basis whatsoever in
support thereof. This is noticeably in the face of the admission of
the prosecution that while levelling the charge against the
appellant of acquisition of assets disproportionate to his known
sources of income, it had not accounted for his income from pay
vis-à-vis the periods omitted as well as from agricultural
earnings. The figures ultimately arrived at by the Trial Court are
thus patently different from those mentioned in the charge
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framed against the appellant and on which he was put on trial.
In other words, the appellant was convicted by the Trial Court
on a charge different from the one framed against him and that
too on the basis of calculations made by it by applying
inferences and guess works.
13. The High Court in turn, while noticing the aspect that the
prosecution while laying the charge-sheet had not accounted for
the income of the appellant by way of pay for the aforementioned
periods as well as receipts from agricultural lands, reduced the
household expenditure from 60% to 50% thereby generating for
the appellant, savings of Rs.1,53,826/-. Qua the agricultural
income as well, the cost of production and other investments
were scaled down to 50% but agreed with the Trial Court that
the agricultural lands being the joint family property of the
appellant, his father and two brothers, he was entitled to only
1/4th share from the income therefrom at the rate of Rs.16,875/-
which was worked out to be Rs.3,71,250/- for the check period.
The High Court thus computed the savings from the salary and
the agricultural earnings to be Rs.5,25,076/-. It endorsed the
price of the plots of land as accepted by the Trial Court but fixed
the value of the construction of the house at Rs.1,63,660.44/-. It
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then proceeded to decide on the charge by accepting the total
income of the appellant to be Rs.5,25,076/- and the expenditure
as Rs.6,11,121/-. The other segments of the expenditures, as
accepted by the Trial Court, were affirmed by it. Based on this
computation, the High Court having found the appellant to be in
possession of Rs.86,045/- which was in excess of 10% of his
income from known sources i.e. Rs.5,25,076/- affirmed his
conviction and sentence as awarded by the learned Trial Court.
It however dismissed the appeal of the State seeking forfeiture of
this amount which the Trial Court too had declined.
14. In essence, thus the High Court fell in error in the lines
similar to that of the Trial Court, the only variation in approach
being reduction in the percentage of expenditure in household
exigencies and investments in agricultural yields. The vitiating
infirmity of speculative assumptions in favour of the prosecution
and against the appellant therefore afflicted its eventual
determination as well.
15. The learned counsel for the appellant has insistently
impeached his conviction and sentence contending that the
prosecution had utterly failed to adhere to and prove the charge
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levelled against him and thus the impugned judgments are liable
to be set aside, lest there would be travesty of justice. According
to the learned counsel, not only the Courts below have grossly
erred, in absence of any admissible basis, to calculate the pay of
the appellant for the periods omitted as well as his agricultural
income, the unfounded assumption of 60/50% expenditure
towards household needs and field investments have rendered
the findings on his income from the known sources as disclosed
by the prosecution patently unsustainable in law and on facts.
This is more so as the relevant witnesses of the prosecution have
conceded that the income of the appellant from the pay for the
periods excluded as well as agricultural gains, if included, would
render the charge of disproportionate assets non est, he urged.
As on the basis of the materials on record, the prosecution had
failed to prove/establish that the appellant during the check
period was in possession of pecuniary resources or property
disproportionate to his known sources of income, he in law was
not called upon to offer any explanation therefor and on that
premise as well, the adverse inference drawn against him on
that count is indefensible.
16. Per contra, the learned counsel for the respondent/State
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has urged that the prosecution having proved the charge beyond
all reasonable doubt as has been endorsed by the concurrent
findings of the Courts below, no interference with the conviction
and sentence is warranted.
17. The materials on record and the rival assertions have
received our due attention. The accusations on which the charge
under Section 13(1)(e) read with Section 13(2) of the Act were
framed against the appellant have been set out hereinabove.
Admittedly, having regard to the ultimate figures as calculated
by the Courts below, the charge has undergone a
metamorphosis. This assumes immense significance in view of
the fact that no fresh charge had been framed on the allegations
for which the appellant was eventually convicted and sentenced.
Any adverse inference prejudicial to the appellant was thus not
available in law, he not having been confronted with the altered
imputations. To reiterate, the charge for which the appellant
finally has been convicted wears a new complexion different from
the one with which he had been arraigned at the initiation of the
trial. The appellant thus for all practical purposes was subjected
to a trial involving fleeting frames of accusations of which he was
denied prior notice. This is clearly opposed to the fundamental
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precepts of a criminal prosecution.
18. Apart therefrom, both the Courts below indulged in
voluntary exercises to quantify the pay of the appellant for the
periods excluded by the prosecution as well as his agricultural
income and that too premised on presumptions with regard to
his possible expenditures/investments and his share in the
agricultural receipts, having regard to the nature of the charge
cast on the appellant and the inflexible burden on the
prosecution to unfailingly prove all the ingredients constituting
that same, there could have been no room whatsoever of any
inference or speculation by the Courts below. A person cannot
be subjected to a criminal prosecution either for a charge which
is amorphous and transitory and further on evidence that is
conjectural or hypothetical. The appellant in the determinations
before the Courts below has been subjected to a trial in which
both the charges and evidence on aspects with vital bearing
thereon lacked certitude, precision and unambiguity.
19. Section 13(1)(e) of the Act deserves extraction at this
juncture:
“13. Criminal misconduct by a public servant
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–(1) A public servant is said to commit the offence of criminal misconduct, – (a)……………. (b)…………… (c)……………. (d)…………… (e) if he or any person on his behalf, is in possession or has, at any time during the period of his office, been in possession for which the public servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income.
Explanation. – For the purposes of this section, “known sources of income” means income received from any lawful source and such receipt has been intimated in accordance with the provisions of any law, rules or orders for the time being applicable to a public servant.”
20. As ordained by the above statutory text, a public servant
charged of criminal misconduct thereunder has to be proved by
the prosecution to be in possession of pecuniary resources or
property disproportionate to his known sources of income, at
any time during the period of his office. Such possession of
pecuniary resources or property disproportionate to his known
sources of income may be of his or anyone on his behalf as the
case may be. Further, he would be held to be guilty of such
offence of criminal misconduct, if he cannot satisfactorily
account such disproportionate pecuniary resources or property.
The explanation to Section 13(1)(e) elucidates the words “known
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sources of income” to mean income received from any lawful
source and that such receipt has been intimated in accordance
with the provisions of law, rules, orders for the time being
applicable to a public servant.
21. From the design and purport of clause (e) of sub-clause (1)
to Section 13, it is apparent that the primary burden to bring
home the charge of criminal misconduct thereunder would be
indubitably on the prosecution to establish beyond reasonable
doubt that the public servant either himself or through anyone
else had at any time during the period of his office been in
possession of pecuniary resources or property disproportionate
to his known sources of income and it is only on the discharge of
such burden by the prosecution, if he fails to satisfactorily
account for the same, he would be in law held guilty of such
offence. In other words, in case the prosecution fails to prove
that the public servant either by himself or through anyone else
had at any time during the period of his office been in
possession of pecuniary resources or property disproportionate
to his known sources of income, he would not be required in law
to offer any explanation to satisfactorily account therefor. A
public servant facing such charge, cannot be comprehended to
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furnish any explanation in absence of the proof of the allegation
of being in possession by himself or through someone else,
pecuniary resources or property disproportionate to his known
sources of income. As has been held by this Court amongst
others in State of Maharashtra Vs. Dnyaneshwar Laxman
Rao Wankhede1, even in a case when the burden is on the
accused, the prosecution must first prove the foundational facts.
Incidentally, this decision was rendered in a case involving a
charge under Sections 7, 13 and 20 of the Act.
22. In view of the materials on record and the state of law as
above, we are thus of the considered opinion that the
prosecution has failed to prove beyond all reasonable doubt the
charge of criminal misconduct under Section 13(1)(e) of the Act
and punishable under Section 13(2) thereof against the
appellant. He is thus entitled to the benefit of doubt. The
prosecution to succeed in a criminal trial has to pitch its case
beyond all reasonable doubt and lodge it in the realm of “must
be true” category and not rest contended by leaving it in the
domain of “may be true”. We are thus left unpersuaded by the
charge laid by the prosecution and the adjudications undertaken
1 (2009) 15 SCC 200
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by the Courts below. The conviction and sentence, thus is set
aside. The appeal is allowed.
…........................................J. [DIPAK MISRA]
…........................................J. [AMITAVA ROY]
…........................................J. [A.M. KHANWILKAR]
NEW DELHI; AUGUST 09, 2017.