Tarsem Lal Verma vs The State (Govt. Of Nct)
2011 Latest Caselaw 1705 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       Crl. Appeal No.59/2002

                                        Reserved on :     11.03.2011

%                                 Date of Decision :      25.03.2011

Tarsem Lal Verma                                       .... Appellant
                     Through: Ms.Nitya      Ramakrishnan       and
                              Ms.Suhasini Sen, Advocates

                               Versus

The State (Govt. of NCT)                             .... Respondent
                     Through: Mr.Narender Mann, Standing Counsel
                              for    the     Central  Bureau    of
                              Investigation.

CORAM:
HON'BLE MR. JUSTICE M.L. MEHTA

1.    Whether reporters of Local papers may be              YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                YES
3.    Whether the judgment should be reported in            YES
      the Digest?


M.L. MEHTA, J.

*

1. The present appeal is directed against the judgment dated 24 th

January, 2002 and order of sentence dated 28th January, 2002 of

Special Judge, Shri R.K. Gauba. By the impugned judgment and

order, the accused/appellant was convicted under Section 161 of

the Indian Penal Code (for short "the Code") and Section 5(2)

read with Section 5(i)(d) of the Prevention of Corruption Act

(hereinafter referred to as "the Act") and sentenced to undergo

three years rigorous imprisonment with fine of Rs.500/- under

Section 161 of the Code and four years rigorous imprisonment

with fine of Rs.500/- under Section 5(2) of P.C. Act. In default of

payment of fine he was ordered to undergo further RI of three

months on each count.

2. The appellant was an employee of Maruti Udyog Limited (MUL)

as Picker in spare parts department. The allegations against

him as set out in the complaint (Exhibit PW1/A) made by Naresh

Batra, Manager Spare Parts of M/s.Competent Automobiles

Company (P) Limited are that their company had booked an

order with MUL for supply of spare parts against advance

payment. The accused, who was posted as a Picker in the spare

parts department of MUL, came to him and told him that he

along with two other Pickers, namely, Ganpat and Vinod, has

placed additional spare parts in the goods packed against their

order and for which he demanded a sum of Rs.12,000/- as bribe

to be shared by all of them. Accused came in the office of the

complainant on 26th August, 1988 and handed over two slips

mentioning the details of the surplus goods. The complainant

handed over the complaint (PW1/A) along with these two slips

mentioning details of the goods and their value as given to him

by the accused to SP(CBI) on 26th August, 1988.

3. Based on this, a case was registered and trap was laid by the

CBI. The trap party comprised of Inspector Rai Singh Khatri

(PW8), two independent witnesses, namely, Santosh Kumar

Mishra (PW4) and Rohtash (PW7) and certain other CBI officials.

The complainant (PW1) produced amount of Rs.12,000/- in the

form of government currency notes (Exhibits P.4 to P.120) each

of denomination of Rs.100/-. The usual trap procedure was

followed by giving treatment of phenolphthalein powder to the

currency notes and noting their numbers and also demonstration

of procedure in the presence of members of raiding party. PW4

and PW7, the two independent witnesses, were directed to

remain close to the complainant (PW1), while other members of

the raiding party were instructed to remain nearby. All the pre-

raid preparations were reduced into writing in the form of

Handing Over Memo (Exhibit PW1/B), which was signed by DSP

Darshan Singh, complainant, two other independent witnesses

and other members of the raiding party. The raiding party

reached the premises of Competent Automobile at about 5.15

PM. Accused also arrived there. PW1 and PW7 talked to the

accused, who demanded money and which was passed on to him

by the complainant (PW1) in the presence of PW4 and PW7. PW1

gave the pre-appointed signal whereby other members of the

raiding party came on the scene and caught the accused. The

tainted currency notes were taken out of the right pocket of pant

of the accused by PW4 and he tallied the numbers with the

handing over memo (Exhibit PW1/B). The accused was made to

dip fingers of his both hands in separate solution of Sodium

Carbonate, which turned pink in the process. Similarly, the

wash of right side pant pocket of the accused was taken which

turned the solution of Sodium Carbonate pink. The three

separate solutions were sealed separately and taken into

possession vide a memo (Exhibit PW1/C). The accused was

arrested and the samples were sent to CFSL which on analysis

gave positive result of presence of phenolphthalein powder. The

accused was chargesheeted under Section 161 of the Code and

Section 5(2) read with Section 5(i)(d) of the Act, to which he

pleaded not guilty and was put on trial. The prosecution

examined as many as 14 witnesses. The accused did not choose

to lead any evidence in his defence. Except the complainant

(PW1), two independent witnesses, namely, Santosh Kumar

Mishra (PW4), Rohtash (PW7) and Inspector Rai Singh Khatri

(PW8), all other witnesses are either of formal nature or their

testimonies are not under challenge.

4. Learned defence counsel, Ms.Nitya Ramakrishnan, has assailed

the impugned judgment referring to the analysis of the

statements of these witnesses, namely, PW1, PW4, PW7 and PW8

by learned Special Judge and submitted that the learned Judge

has erred in relying upon the testimonies of PW1 and PW4, who

did not support the prosecution case and turned hostile and

based his findings just on the inferences drawn from the

statements of these four witnesses. She submitted that when

PW1 and PW4 did not support the prosecution case, it was

entirely unsafe to record a finding of conviction on the

testimonies of PW7 and PW8, particularly with regard to requisite

evidence of demand, acceptance and recovery of money by

accused. In this regard, learned counsel relied upon the case of

Banarasi Dass v. State of Haryana, (2010) 4 SCC 450. While

trying to point out certain discrepancies in the statements of

these witnesses, learned counsel, particularly referred to the

inconsistent version of the prosecution regarding two other

persons, namely, Ganpat and Vinod, and also referred to

discrepancy regarding the bribe amount being Rs.12,000/- or

Rs.15,000/-. Learned counsel also submitted that there was no

evidence as to who had taken the washed solutions to CFSL and

where were those kept before handing over there. She

submitted that there being no evidence in this regard, it could

not be ruled out that the washed solutions, which came to be

examined at the CFSL were tempered or changed.

5. As against this, Shri Narender Mann, learned standing counsel for

CBI, submitted that though PW1 and PW4 have resiled from their

previous version and tried to support the accused, but reading

their testimonies as a whole in the background of corroboration

from the statements of PW7 and PW8 and other circumstantial

evidence, the case as set up by the prosecution stands proved

beyond reasonable doubt. He submitted that discrepancies as

sought to be demonstrated by the learned defence counsel are

natural since the witnesses came to be examined after many

years after the incident. With regard to the alleged

discrepancies in the prosecution case regarding the bribe

amount being Rs.12,000/- or Rs.15,000/-, he submitted that

there was no such discrepancy in this regard inasmuch what was

demanded, accepted and recovered was Rs.12,000/- and any

statement made by the PW1 regarding the amount of

Rs.15,000/-, was only an attempt sought to be made by him to

distort the version to help the accused after being won over.

With regard to the alleged version regarding discrepancy in

recording the names of Ganpat and Vinod also, he submitted

that this also appeared to be an attempt by the accused to

distort and in any case that was not relevant since there was

enough evidence on record to prove demand, acceptance and

recovery of the bribed amount from the accused. With regard to

the submissions of learned defence counsel alleging lack of

evidence of the washed solutions being taken to CFSL, learned

standing counsel, Mr.Mann, submitted that PW2, Mr. N.K. Prasad,

Senior Scientific Officer, CFSL, had testified that when the

samples of washes were received, he had found their seals to be

intact as per the specimen seals and he had himself analysed the

contents of the bottle separately and found each of them giving

positive test for the presence of phenolphthalein powder.

6. I have given my considered thought to the submissions of the

learned counsel for the parties.

7. To constitute offence under Section 161 of the Code, it is

necessary for the prosecution to prove that there was demand of

money and the same was voluntarily accepted by the accused.

Similarly, in terms of the Section 5(i)(d) of the Act, the demand

and acceptance of the money for doing a favour in discharge of

his official duties, is sine qua non to the conviction of the

accused [vide Banarasi Dass (supra)].

8. The learned defence counsel has centered her arguments mainly

on the appreciation of the evidence by the learned Special Judge

of the testimonies of PW1, PW4, PW7 and PW8 and relying upon

them.

9. At the outset, it may be noted that it is settled law that if the trial

Judge has rightly appreciated the evidence, this Court will be

reluctant to interfere. In the case of State of U.P. v. N.K.

Anthony, (1985) 1 SCC 501, the Supreme Court laid down certain

principles for appreciation of the evidence of a witness. The

same are as under:

"10. While appreciating the evidence of a witness, the approach must be whether the evidence of the

witness read as a whole appears to have a ring of truth. Once that impression is formed, it is undoubtedly necessary for the court to scrutinise the evidence more particularly keeping in view the deficiencies, draw-backs and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence given by the witness and whether the earlier evaluation of the evidence is shaken as to render it unworthy of belief. Minor discrepancies on trivial matters not touching the core of the case, hyper-technical approach by taking sentences torn out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the : root of the matter would not ordinarily permit rejection of the evidence as a whole. If the court before whom the witness gives evidence had the opportunity to form the opinion about the general tenor of evidence given by the witness, the appellate court which had not this benefit will have to attach due weight to the appreciation of evidence by the trial court and unless there are reasons weighty and formidable it would not be proper to reject the evidence on the ground of minor variations or infirmities in the matter of trivial details. Even honest and truthful witnesses may differ in some details unrelated to the main incident because power of observation, retention and reproduction differ with individuals. Cross examination is an unequal duel between a rustic and refined lawyer. Having examined the evidence of this witness, a friend and well-wisher of the family carefully giving due weight to the comments made by the learned Counsel for the respondent and the reasons assigned to by the High Court for rejecting his evidence simultaneously keeping in view the appreciation of the evidence of this witness by the trial court, we have no hesitation in holding that the High Court was in error in rejecting the testimony of witness Nair whose evidence appears to us trustworthy and credible.

10. Before proceeding to see as to whether the learned Special Judge

erred somewhere in appreciating the evidence of the prosecution

witnesses, it may also be noted that while appreciating the

evidence of a witness, one may come across certain

discrepancies in his depositions. The law with regard to

credence to be given to the discrepancies is trite that in the

deposition of witnesses, there are normal discrepancies,

howsoever honest and truthful they may be. Those

discrepancies are due to normal errors and observations, normal

errors of memory due to lapse of time, due to mental depositions

such as shock and horror at the time of occurrence and the like.

The material discrepancies, however, are those which are not

normal and are not accepted of a normal person [vide State of

Rajasthan v. Smt. Kalki, (1981) 2 SCC 752]. Earlier in the

case of Zamir Ahmed v. The State, 1996 Crl. Law Journal 2354

with regard to the discrepancies, it was observed by the Division

Bench of this court that:-

"It would be a hard not to crack to find out a case which is bereft of embellishment, exaggeration, contradictions and inconsistencies. The said things are natural. Such contradictions and inconsistencies are bound to creep in with the passage of time. If the witnesses are not tutored they would come out with a natural and spontaneous version on their own. The two persons on being asked to reproduce a particular

incident which they have witnessed with their own eyes would be unable to do so in like manner. Each one of them will narrate the same in his own words, according to his own perception and in proportion to his intelligence power of observation."

11. With regard to the evidentiary value that may be attached to the

testimony of a witness, who, during the course of his

examination, resiles from his previous version, the law is well

settled. I am inclined over here to cite the observation of the

Hon'ble Supreme Court in the case of Syad Akbar v. State of

Karnataka, AIR 1979 SC 1848, wherein the Supreme Court

relied on their earlier judgment in Sat Paul v. Delhi

Administration, AIR 1976 SC 294 to the following effect:

"12. .... Even in a criminal prosecution when a witness is cross-examined and contradicted with the leave of the Court, by the party calling him, his evidence cannot, as a matter of law, be treated as washed off the record altogether, It is for the Judge of fact to consider in each case whether as a result of such cross-examination and contradiction, the witness stands thoroughly discredited or can still he believed in regard to a part of his testimony. If the Judge finds that in the process, the credit of the witness has not been completely shaken, he may, after reading and considering the evidence of the witness, as a whole, with due caution and care, accept, in the light of the other evidence on the record, that part of his testimony which he finds to be creditworthy and act upon it. If in a given case, the whole of the testimony of the witness is impugned, and in the process, the witness stands squarely and totally discredited, the

Judge should, as a matter of prudence, discard his evidence in toto."

12. Having seen that the complainant (PW1) was trying to resile from

some parts of his previous case/version and trying to give a new

dimension to the prosecution storey with a view to help the

accused, the learned Judge observed that the demeanour of PW1

leaves no doubt of his having been won over by the accused.

Since he tried to resile from his case as set up in the complaint,

he was subjected to cross-examination by the prosecution.

Reading his examination-in-chief and also cross-examination as

conducted by the prosecution as also by the defence counsel, it

is noted that the complainant initially supported his complaint

but gradually tried to resile threfrom. However, in the process of

cross-examination, he was again brought to some relevant facts

as set out by him in the complaint. Not only that he identified

the accused present in the court as the one who was a Picker of

spare parts of MUL and had approached him on 23rd August,

1988 with the information that the order had been packed, he

also admitted having gone to CBI on 26th August, 1988 to lodge a

complaint. He also admitted the complaint (Exhibit PW1/A) to be

in his own handwriting and under his signatures.

13. It was put to the complainant PW1 that the accused had given

him two slips (Ex. PW4/A1 & A2) mentioning the details of goods

and their value which he passed on to CBI on 26th August, 1988.

Though, he denied it to be correct but he admitted that one of

the boxes contained extra material beyond the order. He said

that after checking the material as above they went towards the

gate to make payment where he met accused, Vinod and Ganpat

and they all said "Paisa De Deejeeye" (give money). On this he

took out the money and while passing it on, accused persons got

suspicious and started running. Trap party chased them and

managed to apprehend the accused whereas Ganpat and Vinod

escaped. In the process, the tainted money fell on the ground. It

was put to him by the learned Prosecutor that he was giving

distorted version in this regard.

14. He also deposed about having given 120 currency notes of

Rs.100/- each (Exhibit P1 to P120) total valuing Rs.12,000/- for

the purpose of applying chemical powder and that their numbers

being noted down in the handing over memo (Exhibit PW1/B)

signed by him. Then, he also admitted the procedure followed in

applying the chemical on the currency notes and the manner in

which the notes were to be given over to the accused. He also

admitted recording of pre-raid proceedings in the said memo

PW1/B. He further admitted of having left with the raiding party

and also about the public witnesses having joined for the

purposes of overhearing the conversation and watching the

transaction of handing over the money by him to the accused.

He also supported the prosecution case by further conceding

that on arrival in his office he along with PW4 and other

independent witnesses sat in his store room while other

members of the raiding party took their position outside. He

testified that consignment from MUL reached at the company's

premises and that he got opened one of the boxes. He conceded

that extra spare parts were found in the consignment and were

seized vide memo (Exhibit PW1/D). He further conceded hand

washes and pant washes of the accused being taken in his

presence and the solution changing colours.

15. Similarly PW4 also after some part of his deposition was allowed

to be cross-examined by the prosecution counsel. He also in his

cross-examination as a whole admitted certain facts in support of

prosecution case. Like PW7, he was also called as an

independent witness by the CBI to witness the trap proceedings.

This witness testified that he was introduced to the complainant

(PW1) and was shown two slips PW4/A1 & A2 and he also

appended his signatures thereon. These are the same slips

which were given by the complainant along with his complaint to

the CBI referring them as the slips given to him by the accused.

He, however, in the cross-examination by the learned counsel for

the prosecution admitted that after demonstration, currency

notes were handed over to the complainant with an instruction to

pass over to the accused after getting spare parts. He also

admitted that on 26.08.1988, he visited CBI office where other

independent witness, namely, Rohtas (PW7) also arrived. He

also admitted that handing over memo Exhibit PW1/B was

prepared and that it was signed by him. In fact, he also

admitted the suggestion that complainant (PW1) had taken out

the tainted money and passed it to the accused and that CBI

officials rushed to the spot and apprehended the accused. He

admitted of money having been recovered from the possession

of the accused though he tried to avoid to remember that it was

he who had recovered it from the right pocket of pant of accused

and that the money was worth Rs.12,000/-. Then he said the

money was recovered from the possession of accused, but he did

not remember the exact amount. He also admitted that the

numbers of currency notes (Ex.P1 to P-120) recovered tallied

with the numbers written in handing over memo, though he

again said that he could not say if these were the same which

were recovered from the accused. He, however, admitted his

signatures on the recovery memo (PW1/C) and the same having

been prepared at the spot. He also conceded that the goods

were unloaded and compared with the list but again tried to

forget if they were in excess. He admitted his signatures on the

seizure memo PW1/D pertaining to excess delivery, but tried to

forget if there were any excess goods found in the delivery. He

also identified the trousers of accused and also his signature on

the bottles containing washes. With regard to certain facts put

to him such as currency notes of Rs.12,000/- in the denomination

of Rs.100/- each, noting down the numbers of those notes in the

handing over memo, the treatment of the notes with chemical

powder; the accused being asked to dip his fingers in the glass

tumblers; the washes of two hands being taken into separate

bottles; the goods received being in excess of the order etc., he

deposed that did not recollect these facts. He also tried to forget

that it was he and PW7 who had compared the currency notes

with the handing over memo and found them to be correct. He

also tried to introduce two other persons accompanying the

accused, but he did not remember their names. It is noteworthy

that specific suggestions were given to him by the learned

defence counsel that no extra goods were recovered from the

trucks and that he had signed the slips (Exhibit PW4/A1 and A2)

subsequently. He denied these suggestions to be correct.

Significantly, suggestions were given to him by the defence that

accused had not accepted the bribe money or kept it in his

pocket. These were denied by him to be correct. Further in

answer to a question put by the learned defence counsel this

witness stated that he did not remember from which hand

complainant gave tainted money to the accused.

16. Though PW1 and PW4 had stated at some stage of their

depositions about the presence to Mr.Ganpat and Mr.Vinod, but it

was stated by PW1 that those two persons slipped away. The

evidence about the accused being the main person to demand

the bribe and he being the only person who contacted PW1 at his

office at the time of trap are consistent that it was he who had

demanded and accepted the money.

17. Having seen above that PW1 and PW4 though tried to destabilise

the prosecution case, but their testimonies as a whole would lend

some credence in support of prosecution case instead of

demolishing it. Further in the background of the testimonies of

PW7 and PW8 to be seen hereafter, it is seen that in certain

areas they substantiated their testimonies. That being so, the

entire testimonies of PW1 and PW4 cannot be rejected as

distorted and unreliable.

18. PW7 testified about the demand of Rs.12,000/- by the accused

from the complainant (PW1) by categorically stating that

accused demanded Rs.12,000/- from the complainant, to which

latter replied "PAYMENT TABHI HOGI JAB TUM HAME SAMAAN

DIKHAOGE". On this, the accused replied stating "LO JI AAPKA

EXTRA SAMAAN NIKAL AYA HAI, MERI PAYMENT KARO KYONKI

MAINE ISME SE RUPAYE GANPAT AND VINOD KO BHI DENE HAI,

WO MERI INTAZAR MEIN HONGE". He said that thereafter,

accused opened the packet and took out the goods. On being

satisfied, the complainant took out the tainted money of

Rs.12,000/- and gave it to accused who kept it in the right side

pocket of his pant. He said that the accused was challenged for

having taken the bribe to which he kept quiet. Thereafter, PW4

took out the tainted money of Rs.12,000/- from the right pocket

of the accused and he along with PW7 compared the numbers of

the recovered amount with the numbers already noted in the

handing over memo and found them to be tallying. He said that

the recovered notes Ex.P1 to P120 are the same which were

provided by the complainant for trap and were given to the

accused and were recovered from his possession. This witness

was subjected to lengthy cross-examination by the defence

counsel, to which he stood without any deviation. He maintained

about the demand, acceptance and recovery of the bribed

money in his cross-examination. There is no reason, whatsoever,

of any kind to doubt the testimony of this witness. The learned

Special Judge has rightly recorded about the reliability of this

witness.

19. PW8 also corroborated PW7 in material aspects of the

prosecution case. This witness was also subjected to lengthy

cross-examination by the learned defence counsel. His

testimony to the effect that the complainant produced

Rs.12,000/- of the denomination of Rs.100/- each along with two

slips containing the details of the extra items to be provided by

the accused and that the bribed money was kept by the accused

in the right pocket of his pant and was recovered by PW4, has

remained un-assailed. Further, his statement that said money

was compared with noted numbers and was found to be correct,

also remained unchallenged. In his cross examination, as well,

nothing has been brought to doubt his testimony.

20. PW7 and PW8 have corroborated each other on material aspects

of the case. There is no reason to doubt the testimony of these

witnesses. The learned Special Judge has rightly relied upon

them. From the testimonies of PW1, 4, 7 and 8, as discussed by

the learned Special Judge, and also noted by us above, the case

of the prosecution regarding the accused having demanded

Rs.12,000/- from the complainant and ultimately having

accepted the same and finally the same having been recovered

from him, stands proved beyond any doubt.

21. PW5 is an expert witness, who is the Principal Scientific Officer in

CFSL. He had compared the questioned documents PW4/A1 and

A2 with the admitted specimen writing and signature of the

accused. He proved his report Exhibit PW5/B and confirmed that

the questioned writing on Exhibit PW4/A1 and A2 was in the

handwriting of the accused. There is nothing in his cross to

suspect his testimony. From this also, the prosecution succeeds

in proving that slips (Exhibit PW4/A1 and A2) are in the

handwriting of the accused. It has already been seen above that

these are the slips which were proved to have been given by the

accused to the complainant and the complainant presented the

same to CBI along with his complaint. Since there is a mention

of these two slips in the complaint (Exhibit PW1/A), it is further

established that the slips were available with the complainant at

the time of writing of the complaint.

22. The case of Banarasi Dass (supra) relied upon by the learned

defence counsel was decided on its own facts. In that case, the

main complainant (PW2) not only resiled from her previous

complaint and took a somersault, but also admitted that the

other independent witness, Gurmej Singh (PW4) was not present

when accused made a demand of Rs.400/- from her. Gurmej

Singh also beside disowning his statement under Section 161 of

Cr.P.C. in its entirety, stated that he was not present either when

the bribe was demanded or when the same was accepted.

Further PW2 not only admitted that the accused had apologized,

but also she requested the court to accept his apology. The

other witnesses PW10 and PW11 were admittedly not the

witnesses of the demand and acceptance of money by the

accused. Though, the main complainant and the shadow witness

turned hostile, the High Court had drawn presumption based on

the statement of the recovery witnesses PW10 and PW11. It was

in the background of these facts that the Apex Court held that

the High Court fell in error insofar as it has drawn the inference

of the demand and the receipt of the illegal gratification from the

fact that the money was recovered from the accused. The

Court specifically held that since the prosecution has not been

able to establish evidence of demand and acceptance from the

statements of PW2 and PW4, the accused was entitled to some

benefit on technical ground of two witnesses, viz., PW2 and PW4

turning hostile. For substantiating its finding that the

substantive evidence of demand and acceptance was essential,

the reference was also made by the Apex court to its judgment

C.M. Girish Babu v. CBI, (2009) 3 SCC 779. Reliance was also

placed on the judgment of Suraj Mal v. State (Delhi

Administration), (1979) 4 SCC 725 wherein the Apex Court

took the view that some recovery of tainted money divorced

from the circumstances under which it is paid is not sufficient to

convict the accused when the substantive evidence in the case is

not reliable. The mere recovery by itself cannot prove the

charge of the prosecution against the accused, in the absence of

any evidence to prove payment of bribe or to show that the

accused voluntarily accepted the money knowing it to be bribe.

23. From the evidence of PW7 as discussed above, it has been noted

that the accused not only demanded and accepted the bribe of

Rs.12,000/- for doing favour of giving surplus goods to the

complainant than the ordered, but the said amount was actually

recovered from the accused. The testimony of this witness also

finds corroborated from the testimony of PW8 and also to some

extent from the statements of PW1 and PW4 as well. From the

above discussion, I am of the view that learned Special Judge

was right in holding that the case against accused was proved

beyond reasonable doubt. I do not see any illegality or infirmity

in the findings of conviction recorded by learned Special Judge.

24. Coming to the question of sentence, learned counsel for the

appellant/accused submitted amongst others that the accused is

presently aged about 51 years and that the case has protracted

for more than 20 years and the fact that the accused has also

remained in the custody for about three months and keeping in

view his age, he may be sentenced for the period already

undergone. With regard to the sentencing of the accused

involving illegal gratification, the law does not permit any scope

of leniency. Though the occurrence had taken place nearly 22

years back, and during all this period the accused has gone old,

but these factors cannot be invoked to reduce the sentence than

the minimum prescribed under the Act. In the case of State of

A.P. v. V. Vasudeva Rao, (2004) 9 SCC 319, almost similar

situation was before the Apex Court. While noting down the

legislative intent of prescribing minimum mandatory punishment

of one year, the court held as under:-

"31. In the present case, how could the mere fact that this was pending for such a long time be considered as a "special reason"? That is a general feature in almost all convictions under the Act and it is not a specialty of this particular case. It is a defect inherent in implementation of the system that longevity of the cases tried under the Act is too lengthy. If that is to be regarded as sufficient for reducing the minimum sentence mandated by Parliament the legislative exercise would stand defeated.

32. Considering the age of the accused, we reduce only the sentence to the minimum of one year without touching the fine imposed, but do not find any justifiable reason to reduce it below the minimum."

25. In view of my aforementioned discussion, I have no reason but to

uphold the conviction of the appellant/accused. However,

keeping in view the entire gamut of factual matrix, I am of the

view that ends of justice would be met in imposing RI of 1 year

on each count. Rest of the order regarding fine and

imprisonment in default of payment thereof shall remain as

before. The substantive sentences shall run concurrently. The

period of imprisonment, if any, already undergone by convict

shall be set off. The accused/ convict shall be taken into custody

to undergo imprisonments. The appeal is disposed of

accordingly.

MARCH 25, 2011                                                  M.L. MEHTA, J.
Dev/ak