Telangana High Court
Paritala Sudhakar, vs The State Of Ap Rep By Its Spl. Pp Hyd.,For ... on 6 March, 2024
1
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
CRIMINAL APPEAL No. 157 OF 2008
Between:
Paritala Sudhakar ...Petitioner/Appellant/
Accused
And
The State of Telangana rep. by Inspector of
Police, ACB, City Range, Hyderabad. Rep. by
Spl.Public Prosecutor for ACB Cases,
High Court of A.P., Hyderabad.
... Respondent/Complainant
DATE OF JUDGMENT PRONOUNCED: 06.03.2024
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. 157 OF 2008
% Dated 06.03.2024
# Paritala Sudhakar ...Appellant /Accused
And
$ The State of Telangana rep. by Inspector of
Police, ACB, City Range, Hyderabad. Rep. by
Spl.Public Prosecutor for ACB Cases,
High Court of A.P., Hyderabad.
...Respondent/ Complainant
! Counsel for the Appellant: Sri H.Prahlada Reddy
^ Counsel for the Respondents: Sri Sridhar Chikyala, Spl.P.P. for ACB
>HEAD NOTE:
? Cases referred
1. 1974 CRI.L.J.307
2. 2006(1) ALD (Crl.) 436 (SC)
3. (2009) 6 Supreme Court Cases 587
4. (2009) 15 Supreme Court Cases 200
5. LAWS (SC) 2017 7 4
6. (2014) 13 Supreme Court Cases 55
7. 2023 (1) ALD (Crl.) 821 (TS)
8. 2023 (1) ALD (Crl.) 423 (TS)
9. 2023 (1) ALD (Crl.) 148 (TS)
10. 2023 (1) ALD (Crl.) 800 (TS)
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THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No. 157 OF 2008
JUDGMENT:
1. This appeal is filed by the appellant/accused officer,
questioning the conviction recorded by the Additional Special
Judge for SPE & ACB Cases, City Civil Court, Hyderabad, in
C.C.No.19 of 2004, dated 29.01.2008, convicting the
appellant/Accused Officer for the offence under Sections 7 and
13(1)(d) r/w.13(2) of the Prevention of Corruption Act, 1988, and
sentenced to undergo one year Rigorous Imprisonment and a fine
of Rs.1,000/- for the offence under Section 7 of the P.C.Act and
further sentenced to undergo one year Rigorous Imprisonment
and a fine of Rs.1,000/- for the offence under Section 13(1)(d)
r/w.13(2) of the P.C.Act.
2. Heard the counsel for the appellant and also the Special
Public Prosecutor for ACB.
3. Briefly, the case of the prosecution is that PW1 who is the
defacto complainant is a farmer cultivating his 12 acres of land.
Due to drought condition in the year 2002, 400 trees in his land
dried up due to lack of water. PW1 came to know through paper
publication that the government was giving compensation for
dried up trees. On 06.08.2003 PW1 made an application in the
Office of M.R.O for compensation. The said application-Ex.P1 was
forwarded to the appellant who was working as M.R.I (Mandal
Revenue Inspector) for enquiry, verification and report.
Accordingly, on the very same day, PW1 met the appellant and
requested him to enquire into the issue. The appellant demanded
Rs.2,000/- for making enquiry and reporting it to the M.R.O. On
the next day again PW1 went to the house of the appellant and
when asked for bribe, PW1 expressed his inability. However, the
appellant insisted that Rs.2,000/- have to be paid and asked him
to pay the said amount on 11.08.2003 in his house.
4. On 08.08.2003 PW1 went to the office of D.S.P and lodged a
written complaint-Ex.P2. The D.S.P. having received the
complaint asked PW1 to come back to the office on 11.08.2003
along with the proposed bribe amount and appropriate action
would be taken on the said date.
5. On 11.08.2003, D.S.P. sent for independent mediators and
in their presence and also in the presence of complainant and
others, pre-trap proceedings were conducted under Ex.P4. The
trap party then went to the house of the appellant. The house of
the appellant was found locked and PW1 was informed by the
neighbours that the appellant went to the M.R.O office at
Gundala. From there the independent witness-PW2 and PW1 went
on scooter to the office when the D.S.P. and other trap members
followed them in jeep. PW1 met the appellant in the office and
appellant informed that he would come over to Ambala Village and
meet him. PW1 and PW2 came out of the office and informed the
D.S.P that the appellant would meet him at the Ambala Village.
Again PW1 and trap party went to the Ambala Village and was
waiting there.
6. Around 6.00 p.m., the appellant came on his motorcycle.
PW1 approached the appellant on his motor cycle and both of
them went to the house of PW1 at Ambala on their vehicles. Both
the vehicles were parked in-front-of the house of the PW1. The
appellant visited the garden/fields of PW1 and thereafter returned
to the house of PW1. The appellant had tea and informed that he
would conduct 'panchanama' in the presence of mediators in the
garden and asked PW1 to keep the bribe amount in the rexine bag
attached to the petrol tank of his motorcycle. Accordingly, PW1
kept the bribe amount in the said bag. PW1 then signaled to the
trap party indicating acceptance of bribe by the appellant. The
trap party then approached the appellant and questioned him
regarding the bribe amount. Tests were conducted on the hands of
the appellant which proved negative. However, at the instance of
the appellant, money was recovered from the rexine bag attached
to the petrol tank.
7. After concluding the Post trap proceedings, Ex.P6 was
drafted. The Investigating officer having examined other witnesses,
collected evidence both oral and documentary and filed charge
sheet.
8. The learned Special Judge examined PWs.1 to 8 and marked
Exs.P1 to P13 on behalf of prosecution; DW1-wife of PW1 was
examined in defence.
9. The learned Special Judge on the basis of evidence adduced
by the prosecution and also considering the evidence of defence
witness, concluded that the appellant was guilty of demanding
and accepting the bribe and accordingly convicted him.
10. Learned Counsel appearing for the appellant would submit
that PW1 is a wholly unreliable witness. According to the evidence
of PW4 there was a fight in the office of M.R.O for which reason
the appellant was falsely implicated. The prosecution has failed to
prove the evidence of demand and acceptance by the appellant. In
fact, the test of both the hands proved negative and it can only be
inferred that the said amount was planted by PW1 in the motor
cycle bag attached to the petrol tank and there after the D.S.P and
trap party has seized the same. At the time of post trap
proceedings, the appellant had specifically denied that any bribe
amount was accepted and also denied knowledge about the
currency notes in the rexine bag of his vehicle. It only strengthens
the case of the appellant that the amount was planted. In the
absence of any other evidence corroborating the evidence of PW1
and the test on the hands of the appellant not being positive, the
appellant has to be acquitted.
11. Counsel relied on the Judgment of Honourable Supreme
Court in Darshan Lal v. The Delhi Administration 1 wherein the
Honourable Supreme Court held that there should be independent
and trust-worthy evidence by way of corroboration to the evidence
of complainant.
12. In T.Subramanian v. State of Tamil Nadu 2 it was found
that the complainant was inimically disposed against the accused
officer. In the said circumstances, the Honourable Supreme Court
held that guilt was not proved beyond reasonable doubt.
1974 CRI.L.J.307
2006(1) ALD (Crl.) 436 (SC)
13. In A.Subair v. State of Kerala 3 the Honourable Supreme
Court held that the quality and credibility of evidence of
prosecution witnesses cannot be dispensed with and a close
scrutiny of their evidence is required.
14. In State of Maharashtra v. Dnyaneshwar Laxman Rao
Wankhede 4 the Honourable Supreme Court held that demand is
sin qua non for proving an offence under Section 7 of the
Prevention of Corruption Act.
15. The counsel also relied on the Judgment of Honourable
Supreme Court in P.Satyanarayana v. The district Inspector
of Police and Another in Crl.A.No.31 of 2009 dt.14.09.2015, in
Mukhtiar Singh v. State of Punjab 5; in B.Jayaraj v. State of
A.P. 6 and also the Judgment in Mohd.Fakruddin v. State of
Andhra Pradesh 7; K.Ranga Reddy v. State of Andhra
Pradesh 8; K.Raghunatha Rao v. State of Andhra Pradesh 9;
Atthar Husssain v. State of Andhra Pradesh 10.
(2009) 6 Supreme Court Cases 587
(2009) 15 Supreme Court Cases 200
LAWS (SC) 2017 7 4
(2014) 13 Supreme Court Cases 55
2023 (1) ALD (Crl.) 821 (TS)
2023 (1) ALD (Crl.) 423 (TS)
2023 (1) ALD (Crl.) 148 (TS)
2023 (1) ALD (Crl.) 800 (TS)
16. On the other hand learned Public Prosecutor would submit
that the bribe amount was recovered at the instance of the
appellant. In fact, the said amount was accepted in the presence
of the trap party which is evident from the deposition of PW2 and
also the D.S.P.-PW7. Further, the factum of holding grudge
against the appellant is taken for the first time during trial and
not stated during post trap proceedings. In the background of
both demand and acceptance being proved, the appeal has to be
dismissed.
17. Though, PW1 supported the prosecution in chief-
examination, however, during cross-examination, he stated that
after the appellant inspected his trees in the garden and came
back to the house, the appellant was sitting inside and taking tea.
When appellant was inside the house, PW1 went out side and kept
the amount in rexine bag attached to petrol tank of appellant's
bike. However, immediately when examined by the public
prosecutor in re-examination, he stated that the appellant was
along with him when the tainted currency was kept in the rexine
bag attached to the petrol tank.
18. DW1 is the wife of PW1. She deposed that on the date of
trap, the appellant visited their house and while he was sitting
inside, her husband-PW1 went out side the house and again came
back into the house. After taking tea, both of them went out side.
Then the trap party entered into the house along with PW1 and
the appellant. Though, PW1 had, for a moment, tried to help the
appellant by stating that he had placed the amount in the rexine
bag, in the absence of the appellant, however, immediately in re-
examination, he stated that the appellant was present when the
amount was kept. PW2 who is an independent witness and who
acted as mediator to the pre and post trap proceedings, stated
that while the trap party was standing nearly 20 yards away from
the house of PW1, both PW1 and the appellant came out and PW1
kept the amount in the rexine bag. The D.S.P.-PW7 also stated
that the trap party observed that the bribe amount was kept in the
pouch attached to the motorcycle tank when both PW1 and
appellant were present. Even in the second mediators report it is
specifically mentioned that all the trap party members have
observed that the amount was kept by PW1 in the motorcycle
pouch after both PW1 and appellant came out of the house.
19. In the background of the evidence of PW1, PW2 and PW8,
when it is specifically stated that the amount was kept in the
pouch attached to the petrol tank of the two wheeler of the
appellant when both appellant and PW1 were present the said
evidence would suffice to infer that the amount was kept at the
instance of the appellant in the motorcycle tank. Admittedly,
Ex.P2-complaint and the evidence of PW1 go to show that demand
was made by the appellant for the purpose of conducting enquiry
and filing a report on Ex.P1-application which was made seeking
compensation.
20. Learned Counsel had tried to impress upon the court that
there was a motive for PW1 to falsely implicate the appellant. The
same is evident from the evidence of PW3 who was the then
M.R.O. According to his evidence PW1 gave an application and on
the same day there was a wordy duel in between PW1 and the
appellant. In fact, PW3 scolded PW1 for the said disturbance in
the office and also for shouting at the Accused officer. The learned
Counsel submitted that this incident happened even prior to the
application being entrusted to the appellant for the purpose of
making an enquiry.
21. PW3 stated that there was some altercation in between the
appellant and PW1 in the office. The question of PW1 asking the
appellant to enquire into the issue even before the application
being entrusted to the appellant cannot be believed. Admittedly,
there was another Revenue Inspector in the office and it is not
known to whom application-Ex.P1 would be entrusted for the
purpose of making enquiry. It is absurd to say that PW1 entered
into a wordy duel with the appellant even before the said
application was entrusted to the appellant for the purpose of
making enquiry. The said ground of false implication also fails.
22. The prosecution has established the element of demand and
acceptance by the appellant beyond reasonable doubt.
23. Accordingly, the appeal fails and dismissed. The trial Court
is directed to cause the appearance of the appellant/Accused
officer and send him to prison to serve out the remaining period of
imprisonment.
Miscellaneous applications, if any pending, shall stand
closed.
__________________
K.SURENDER, J
Date:06.03.2024
tk
