SANATAN DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant Sanatan Dash faced trial in the Court of learned Special Judge, Vigilance, Bhubaneswar in T.R. Case No.26 of 1993 for offences punishable under sec. 7 and sec. 13(2) read with sec. 13(1)(d) of the Prevention of Corruption Act, 1988 (hereafter '1988 Act') on the accusation that on 3/2/1992 being a public servant employed as Accountant in the office of the Executive Engineer, Electrical, Keonjhar, he accepted an amount of Rs.500.00 (rupees five hundred) from the complainant Satrughna Sahu (P.W.1) as gratification other than legal remuneration as a motive for doing an official act i.e., passing his house rent bill amounting to Rs.10,216.00 (rupees ten thousand two hundred sixteen) in exercise of his official function and thereby obtained pecuniary advantage to the extent of Rs.500.00 from P.W.1 by corrupt or illegal means and/or by otherwise abusing his position as public servant.

(2.) The factual matrix of the prosecution case, as per the written report presented by P.W.1 Satrughan Sahu before Sri Nrusingha Charan Nayak (P.W.6), Inspector in-charge, Vigilance, Keonjhar on 1/2/1992 is that he had a house at Telkoi in the district of Keonjhar, a portion of which had been let out to Electric Department for the last nine years to run the Electric Sec. Office. From 1/8/1986, the house rent was outstanding. P.W.1 came to know from one clerk Sinha Babu in the office of the Executive Engineer that order had been passed to pay the house rent at the rate of Rs.122.00 per month from 1/8/1986 till 30/6/1990 and at the rate of Rs.249.00 per month from 1/7/1990 to 30/11/1991 totaling to Rs.10,216.00. He met the appellant, who was the Accountant in that office three to four times to get his outstanding house rent dues, but appellant used to inform him that the money was not available. P.W.1 then met the Executive Engineer on 22/1/1991 in that connection, who informed that he had already passed the bill and asked him to meet the appellant. P.W.1 met the clerk Sinha Babu, who after consultation with the appellant told him to pay Rs.800.00 after which the bill would be passed and draft would be issued in his favour. P.W.1 met the appellant and expressed his inability to pay such an amount. The appellant told him that they were taking Rs.600.00 from each person with whom agreement was entered into and finally told him that unless Rs.500.00 was given, the draft would not be issued. The appellant told P.W.1 to come ready on 3/2/1992 with cash of Rs.500.00. From an office peon, P.W.1 could able to know that his file was lying with Sinha Babu and after payment of bribe money, the appellant would bring the file and make payment to him. It is further stated in the written report that P.W.1 agreed to pay the bribe amount of Rs.500.00 to the appellant on 3/2/1992 against his will.

(3.) On receipt of such written report, Inspector of police, Vigilance, Keonjhar submitted it to Superintendent of Police, Vigilance, Balasore Division, Cuttack for registration of the case and necessary direction, who in turn directed the officer in- charge, Vigilance police Station, Balesore Division, Cuttack to register the case and P.W.6 was directed to detect the case by laying a trap and to investigate the case. Accordingly, Balasore Vigilance P.S. Case No.02 dtd. 1/2/1992 was registered under sec. 7 and sec. 13(2) read with sec. 13(1)(d) of the 1988 Act.