SUNIL JAGANNATH TIBE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is aggrieved by the judgment in Special Case No.117 of 2004 delivered by the Special Judge for CBI on 18th February 2010, thereby convicting him for offence punishable under Section 461 of the IPC and sentencing him to suffer RI for one year and to pay fine of Rs.1000/-, and in default of payment of fine, undergo SI for 30 days. By the very same judgment, the appellant has been convicted of the offence punishable under section 13(1)(d)(ii) read with section 13(2) of the Prevention of Corruption Act (for short 'P.C. Act") and sentenced to suffer RI for one year and to pay fine of Rs.1000/- in default, undergo SI for 30 days. Substantive sentences being directed to run concurrently. On the judgment being pronounced, the appellant was directed to be taken into custody.

(2.) On the appeal being filed and registered, on 12 th March 2010, it is admitted. The order imposing sentence, being suspended, the appellant came to be released on bail on furnishing fresh bond. Resultantly, when the Appeal is heard, the appellant is on bail.

(3.) The appellant working as Police Constable came to be charged along with three accused persons on 8th September 2006, he being arraigned as accused no.2 in the C.R. registered on a complaint being filed by one Mrs. Jyotsna Rasam, API attached to the DCB CID, the complaint allege that she was investigating an R.C.No. 1-B/2003 which involved the accused no.3 Mr.Pravin Bharatan and in connection with the said case under investigation, she had obtained some documents from the officials of the Bank and some incriminating documents were seized from the house of accused no.3, with regard to the loan facility availed by him from Canara Bank. Mrs.Rasam (PW 9) asserted that she had received documents from the official of Canara Bank under receipt memo and all the documents collected on various dates were put by her in a cupboard in her office situated at Kitab Mahal, 3rd floor, D.N. Road, Mumbai. The cupboard was located in the room known as Inspectors room and the key of the cupboard which was a steel almirah was retained by her. On 5.11.2003, she had taken out the documents from the cupboard for preparation of a final report and she had put the documents back in the cupboard, locked the cupboard and retained the keys with her. On the following day i.e. 6th November 2003, she was in the premises of her office during 10.30 am to 15.00 hours and opened the cupboard on two occasions and locked the same on its use. After taking out papers with regard to other matter at 15.00 hours, when she opened the cupboard for locating the document regards to the case of accused no.3, they were missing from the cupboard and though the entire office was searched, the documents were not traceable.