Telangana High Court
Sajja Radhakrishna Murthy, vs The State Of Andhra Pradesh, on 16 July, 2024
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
Criminal Appeal No. 37 OF 2009
Between:
Sajja Radhakrishna Murthy
... Appellant/
Accused no.1
And
The State of A.P. rep. by its Spl.Public Prosecutor,
High Court of Andhra Pradesh, Hyderabad.
... Respondent/
Complainant
DATE OF JUDGMENT PRONOUNCED: 16.07.2024
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local
newspapers may be allowed to see the Yes/No
Judgments?
2 Whether the copies of judgment may
be marked to Law Reporters/Journals Yes/No
3 Whether Their Ladyship/Lordship
wish to see the fair copy of the Yes/No
Judgment?
__________________
K.SURENDER, J
2
* THE HON'BLE SRI JUSTICE K. SURENDER
+ CRL.A. No. 37 OF 2009
% Dated 16.07.2024
# Sajja Radhakrishna Murthy
... Appellant/
Accused
And
$ The State of A.P. rep. by its Spl.Public Prosecutor,
High Court of Andhra Pradesh, Hyderabad.
... Respondent/
Complainant
! Counsel for the Appellant: Madhuri Kuchadi, rep. by Sri Avinash
Desai, learned Senior Counse.
^ Counsel for the Respondents: Sri Sridhar Chikyala
Spl.Public Prosecutor for ACB
>HEAD NOTE:
? Cases referred
1
(1972) 3 SCC 280
2
MANU/TN/3340/2017
3
MANU/KS/8299/2006
4
(2006) 1 SCC 401
5
(2020) 1 ALT (Cri) 82
6
MANU/TL/1334/2022
7
2014 (13) SCC 55
8
2015 (10) SCC 152
3
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.37 OF 2009
JUDGMENT:
The trial Court convicted this appellant/A1 and A2 (A2 died
during pendency of appeal) for the offence under Section 7, 13(2)
r/w.13(1)(d) of Prevention of Corruption Act, 1988. Aggrieved by
the said conviction, the appellant is before this Court.
2. Briefly, the case of the prosecution is that PW1 approached
the DSP and filed a complaint alleging that due to heart problem,
he underwent Angiogram as per the advice of the doctor.
Thereafter, he submitted medical bills in the Division office while
he was in service. After his retirement he underwent heart surgery
at NIMS hospital on 03.08.2002. PW1 requested the
Superintendent Engineer to sanction Rs.75,000/- towards medical
expenditure and the same was sanctioned and cheque was issued
to NIMS for Rs.72,923/-. Since the bills of NIMS hospital was
Rs.72,923/-, request was made by PW1 to give the remaining
balance of Rs.2,077/- since acknowledgment of PW1 was taken for
Rs.75,000/-. Earlier also the bill for Angiogram was pending. He
met appellant/A1 on 09.10.2002 and requested to settle his
medical bills of Rs.7,300/- and balance amount of Rs.2,077/- for
which appellant demanded Rs.1,500/- as bribe for processing his
medical bill. Though PW1 repeatedly requested appellant, the
appellant did not budge and demanded that the amount should be
paid.
3. PW1 went to ACB and filed complaint. On the basis of
complaint filed, under Ex.P6, the DSP registered the case on
17.10.2002. The DSP arranged to entrap on the next day i.e.
18.10.2002 and asked PW1 to come to the ACB office. On the date
of trap in the presence of PW1-complainant, PW3-independent
mediator, DSP and others who gathered in the office of the DSP,
the preliminary proceedings before going to trap the accused were
followed. What all transpired in the office of DSP before proceeding
to trap was reduced into writing which is Ex.P9-pre trap
proceedings.
4. It is further the case of prosecution that the trap party
reached the office of the appellant. PW1 entered into the office and
the other trap party members waited outside the office. PW1 went
inside and on the alleged demand made by the accused, the
amount was offered but the appellant directed the amount to be
handed over to A2. PW1 came out and relayed signal to the trap
party indicating demand and acceptance of bribe by the appellant.
The trap party entered inside and conducted test on the hands of
appellant which turned positive. Thereafter, the hands of A2 were
tested which turned positive. The amount was seized from A2. The
relevant file regarding medical bills etc. were all collected. What all
transpired during the trap proceedings in the office of appellant
was also reduced into writing which is Ex.P16-post trap
proceedings.
5. Investigation was then handed over by the DSP-Uma Kanth
Reddy to PW16 who investigated the case and filed charge sheet.
6. The DSP who arranged the trap died prior to commencement
of trial.
7. Learned Special Judge having examined the witnesses PWs.1
to 16 and considering the documents Exs.P1 to P24 marked on
behalf of the prosecution found favour with the version of the
prosecution regarding the demand and acceptance of bribe by A1
and involvement of A2 on the date of trap. Learned Special Judge
found though PW1 turned hostile to the prosecution case, however
the other circumstances in the case clearly indicate that the
accused 1 & 2 were involved and accordingly convicted them.
8. The leaned Senior Counsel Sri D. Avinash Reddy, appearing
for the appellant, submits that the conviction has to be set aside,
mainly on two grounds. Firstly, PW1 has turned hostile to the
prosecution case and did not support the case of the prosecution
regarding demand and stated that the amount given was towards
donation for union fund. Secondly, the amount of Rs.75,000/-
was already released in favour of PW1 and in accordance with
Ex.P3-proceedings dated 16.07.2002 any expenditure over and
above Rs.75,000/- had to be borne by PW1 himself. In the said
circumstances, the question of passing any bills above
Rs.75,000/- does not arise and no official work was pending with
appellant. Counsel further argued that when witness turns
hostile, his 164 Cr.P.C.statement cannot be looked into.
9. He relied on the following Judgments to substantiate that
the statement made under Section 164 of Cr.P.C. is not
substantive evidence.
i) Ram Kishan Singh v. Harmit Kaur and others 1
ii) Sacha v. State 2
iii) T.Diwakara v. State of Karnataka 3
(1972) 3 SCC 280
MANU/TN/3340/2017
MANU/KS/8299/2006
10. He also submits that when two views are possible, benefit of
doubt should be given to the Accused Officer. In support of his
contention he relied on the following Judgments;
i) T.Subramanian v. State of T.N 4
ii) SK Hussain v. State of A.P. 5
11. Senior Counsel further argued that demand and pending
official work has to be proved and mere recovery of money from
the accused officer will not entail the prosecution to claim
presumption in their favour. In support of the said contentions, he
relied on the following Judgment.
Gulam Mohammed v. The Inspector of Police, ACB 6
12. Finally, the learned Senior Counsel would submit that at the
earliest point of time, during post trap proceedings, A1 informed
the DSP that the amount which was given by PW1 was towards
union fund and during trial, the said version was supported by
PW1. In the said circumstances, the conviction has to be set aside.
13. Learned Special Public Prosecutor appearing for the ACB
would submit that the hostility of PW1 is of no consequence when
the other circumstances of the case are looked into. The learned
(2006) 1 SCC 401
(2020) 1 ALT (Cri) 82
MANU/TL/1334/2022
Special Judge has rightly assessed the facts and committed the
accused. In fact, bills were pending with the appellant/A1 and it
was for him to release the bills. For the reason of releasing the
amount due, the demand was made and consequently he was
trapped and money was recovered. The prosecution has proved its
case beyond reasonable doubt.
14. PW1 did not support the case of the prosecution. In the
chief-examination, he stated that the amount of Rs.1,500/- was
given towards donation. He further stated in chief-examination
that the appellant/A1 enquired with him whether PW1 brought
the demanded donation, PW1 handed over the amount. After the
trap party entered, A1 specifically informed the DSP and the trap
party members that the complainant has already received
Rs.75,000/- towards Angiogram surgery and the amount of
Rs.2,077/- was also deposited in the SBI account. The amount of
Rs.1,500/- was given towards donation for the union fund.
15. In the said circumstances, when the amount of Rs.75,000/-
was already given, which is on record and not denied by any of the
witnesses, it is highly improbable that the appellant would have
demanded bribe for releasing the amount over and above
Rs.75,000/- which is prohibited as evident from Ex.P3.
Apparently, nothing was pending before A1. Even according to
PW4 and PW16-Investigating Officer, there was no official work
pending with PW1 as on the date of trap. The Investigating Officer-
PW.16 himself admitted during cross-examination;
"As per Ex.P11 proceedings of Chief Engineer,
dt.16.07.2002, PW1 has bworn (has to bear) expenditure
over and above Rs.75,000/- by himself.
The A.O.1 approved the note prepared by A.O.2 on
24.09.2002. By 24.09.2002, A.O.1 discharged his duty by
endorsing in the note prepared by A.O.2 and submitted it to
the Executive Engineer for his approval; and that there is no
official favour to be done by A.O.1 to PW1 by 24.09.2002,
pertains to this case.
When the DSP, ACB asked A.O.1, he represented that
the informed PW.1 that PW.1 is not entitled for the medical
bill as per the Government orders and that with regard to
Rs.2,077/- a cheque was deposited at SBH bank into
PW.1's account No.1038, and that PW1 offered some
amount towards union fund."
16. The finding of the learned Special Judge that demand was
made since work was pending with appellant, is incorrect which is
evident from the documents filed by the prosecution under
Exs.P3-copy of proceedings dt.16.07.2002, Ex.P11-made up file
and also evidence of PWs.4 and 16. PW1 admitted before the
Court that A1 was working as President of the Union for the past
20 years and at the behest of rivals, he had lodged complaint
against A1.
17. The demand aspect has to be initially proved by the
prosecution beyond reasonable doubt. Once the prosecution
succeeds proving demand then they can place reliance on
corroboratory evidence of recovery. Unless the initial burden is
discharged, the Court cannot form its opinion of guilt and convict
the accused officer only on the basis of recovery of the amount. It
is well settled that mere recovery of amount divorced from
circumstances is of no consequence as held by the Honourable
Supreme Court in the following Judgmnets;
i) In B.Jayaraj v. State of A.P7 the Honourable Supreme
Court held that proof of demand is sine qua non to prove the
offences punishable under Section 7 & 13(1)(d) r/w 13(2) of
the Prevention of Corruption Act. It was held that mere
recovery of the bribe amount is not sufficient to prove the
above offences. It was also held that proof of acceptance of a
bribe can only follow if there is proof of demand. Moreover it
was held that the presumption under section 20 of the Act
2014 (13) SCC 55
can be drawn only if there is proof of acceptance of demand of
bribe.
ii) In P.Satyanarayana Murthy v. District Inspector of
Police, State of A.P 8 a three judge bench of the Supreme
Court held that proof of demand of illegal gratification is the
gravamen of the offences punishable under Section 7 &
13(1)(d) r/w 13(2) of the Prevention of Corruption Act and in
the absence of the same, the charge would fail. It was also
held that mere acceptance and recovery of the illegal
gratification would not be sufficient to prove the above
charges.
18. Though PW1 turned hostile to the prosecution case, the
learned Special Judge placed reliance on the 164 Cr.P.C.
statement of PW1 to conclude that there was demand and
acceptance or bribe. The statement recorded by the Police
under Section 161 of Cr.P.C. and also the statement recorded
under Section 164 of Cr.P.C. by the Magistrate can only be
used for the purpose of contradicting a witness regarding his
earlier statement, while the witness is in the witness box. The
2015 (10) SCC 152
statement recorded under Section 164 of Cr.P.C. is not
substantive evidence to place reliance upon, when the
contents are denied by the witness. The learned Special
Judge committed an error in placing reliance on the
statement recorded under Section 164 of Cr.P.C., when the
witness-PW1 had turned hostile to the prosecution case and
did not support the version earlier given in the complaint and
164 Cr.P.C. statement.
19. In the present case, the prosecution has failed to prove
the case of demand and acceptance by the appellant and
accordingly, the findings of the Special Judge and consequent
conviction is hereby set aside.
20. Criminal Appeal is allowed and the appellant/A1 is
acquitted. Since the appellant is on bail, his bail bonds shall
stand discharged.
___________________
K.SURENDER, J
Date: 16.07.2024
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