STATE OF MAHARASHTRA Vs. DEVIDAS RAMCHANDRA WAGH

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 23rd May, 2002, passed by Special Judge and Additional Sessions Judge, Jalgaon in Special Case No.12 of 1997, thereby acquitting Respondent -Devidas Ramchandra Wagh, from the offence punishable under Section 7, 13(1) (d)(i) read with Section 13(2) of the Prevention of Corruption Act.

(2.) Brief facts leading for filing present Appeal as per the prosecution case are as under:- . Original complainant Pradeep Baburao Bhamre, resident of Jamner was desirous to start the business of plastic moulding and accordingly for the said purpose, he had taken loan from the financial institution. He wanted 'no objection certificate' from the Pollution Control Board so as to start the business of plastic moulding under the scheme sponsored by the Government of India. Accordingly, in order to get no objection certificate from the Pollution Control Board, complainant approached the office of the Pollution Control Board with all the required papers. He requested the concerned authority to issue said certificate forthwith so as to avoid further loss of time. It is the case of the prosecution that when the complainant approached the concerned authority, the accused, who is employee in the said office, demanded Rs.5,000/- towards bribe. Complainant was dissatisfied with such demand and therefore on 17th February, 1997, he had been to the office of the Anti Corruption Bureau and there he lodged the report. On the basis of said report, trap was arranged by the Officers of Anti Corruption Bureau. Two independent panchas were summoned. Thereafter necessary preparation for laying the tray was done. It is the case of the prosecution that the accused, Respondent herein accepted the amount from the complainant and to that effect necessary panchnama was drawn. As per the prosecution case, trap was successful, in as much as the Respondent accepted the amount from the complainant and thereafter trap was laid and accused was found accepting the amount. After necessary investigation, charge-sheet came to be filed in the Special Court.

(3.) After filing charge-sheet, charge was framed and prosecution laid evidence. Complainant Pradeep Bhamre was examined as PW-2. During his examination-in-chief, he stated the manner in which he approached the Anti Corruption Bureau, thereafter necessary preparation was made to lay the trap and thereafter as demanded by the accused, the amount was given to accused and to that effect necessary panchnama was drawn. So far actual demand and acceptance of amount is concerned, it is stated by the complainant in his examination-in-chief that he was to give the amount to accused and in turn the accused was supposed to give no objection certificate signed by his superior. When actually he was supposed to give amount to the accused, he gave specific signal to the officers of the Anti Corruption Bureau. Before amount was given to the accused, complainant PW-2 has stated details about the conversation with the accused. It is stated by PW-2 that when he went in the morning session on the day of trap, the accused stated him that superior officer was not present and therefore the complainant was asked to come in the afternoon session and accordingly between 5.30 to 6.00 p.m. the complainant went to the office of the accused. PW-2 has further stated details about what transpired in between 5.30 to 6.00 p.m. So far actual demand is concerned, PW-2 has stated that accused asked whether the complainant has brought money. Then accused took the complainant to other room and again inquired about money. Thereafter the complainant asked accused whether he is supposed to pay money to accused or any other employee of the office. However accused asked the complainant to pay money to him. Thereafter complainant took out the amount from the left side pocket from his shirt and gave it to the accused. Accused took that amount by his left hand and kept the same in the left side pocket of his pant. He specifically stated that panch Dusane (PW-3) was also there in inner side room with him and the demand and acceptance was taken place in presence of Dusane. Thereafter complainant came out of the said inner room and gave signal to the raiding party and thereafter trap was laid. PW-2 complainant has stated further details about the manner in which trap was laid. Even in his crossexamination, PW-2 has stated that Panch Dusane i.e. PW-3 was present when actually accused demanded the amount and as a matter fact, amount was handed over to accused. Upon careful perusal of the examination-in-chief of PW-2, and also the cross-examination, it is abundantly clear that Panch Dusane was present inside the room when the amount was demanded and accepted by the accused. He has also stated that accused was not the authority to issue such no objection certificate but superior authority was supposed to issue no objection certificate.