REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1276  OF 2010

Dashrath Singh Chauhan               ….Appellant(s)

VERSUS

Central Bureau of Investigation    ….Respondent(s)

J U D G M E N T

Abhay Manohar Sapre, J.

1)This   appeal   is   directed   against   the   final

judgment and order dated 20.07.2009 passed by

the High Court of Delhi at New Delhi in Criminal

Appeal   No.447   of   2001   whereby   the   High   Court

dismissed the appeal filed by the appellant herein

and upheld his conviction and sentence awarded by

1

order   dated   31.05.2001   passed   by   the   Special

Judge, Delhi in C.C. No.53 of 1995 acquitting him

of the charge under Section 120­B of the Indian

Penal Code, 1860 (hereinafter referred to as “IPC”)

and convicting him for the charges under Sections

7,   13(2)   read   with   13(1)(d)   of   the   Prevention   of

Corruption Act, 1988 (hereinafter referred to as “the

PC Act”) and sentenced him to undergo rigorous

imprisonment for a period of two years and to pay a

fine of Rs.40,000/­ under Sections 7 and 13(2) read

with Section 13(1)(d) of the PC Act cumulatively, in

default of payment of fine, he shall further undergo

simple imprisonment for six months.  

2)In order to appreciate the issues involved in

this appeal, few facts need mention hereinbelow.

3)In short, the case of the prosecution is that the

appellant was an employee of Delhi Electric Supply

2

Undertaking (DESU). At the relevant time, he was

working on the post of Inspector. 

4)On 28.03.1995, the complainant­Arun Kumar

(PW­1) lodged an FIR under Section 7 read with

Section 13(2) of the PC Act against the appellant

and another employee of DESU namely, Rajinder

Kumar complaining inter alia that in January 1995,

he applied for installation of an electric connection

for his factory and for that purpose he met the

appellant in his office where he demanded from him

Rs.4000/­ for doing the abovesaid work and told

him that unless he pays a sum of Rs.4000/­ as

bribe to him, it is not possible to install the electric

connection. 

5)On the basis of the said FIR, the CBI through

its   Inspector­   Mr.   Kaul   (PW­6)   formed   a   raiding

party on 29.03.1995 to implicate the appellant and

3

then reached to his office with one shadow witness

Mahinder (PW­2). 

6)On reaching the office, the Complainant told

the appellant that he has brought Rs.4000/­ as

demanded by him. The appellant, however, told the

Complainant  to give the   said  money  to Rajinder

Kumar,   who   accepted   the   money   from   him.   No

sooner Rajinder Kumar accepted the money, than

PW­2 and PW­6 entered in the room and caught

Rajinder Kumar with the bribe money.

7)This led to initiation of the prosecution of the

appellant   and   co­accused   Rajinder   Kumar   for

commission   of   the   offences   punishable   under

Sections 7, 13(2) and 13(1)(d) of the PC Act read

with Section 120­B of IPC in the Court of Special

Judge   Delhi.   The   prosecution   examined   their

witnesses to prove the three charges framed against

4

both   the   accused.   The   appellant   also   adduced

defense evidence. 

8)By judgment dated 31.05.2001, the Trial Court

(Special Judge) held that the prosecution failed to

prove   the   case   of   any   conspiracy   between   the

appellant (A­1) and co­accused Rajinder Kumar (A­

2)   in   relation   to   the   offences   in   question   and,

therefore, the  charge of  conspiracy against  them

under Section 120­B  IPC was held as not made out.

Both the accused were, therefore, acquitted of the

charge of conspiracy under Section 120­B  IPC. 

9)The finding on this issue recorded by the Trial

Court in Paras 14 and 16 reads as under:­ 

“14. In the case before us, there is not

even slightest evidence about the existence

of a criminal conspiracy between A­1 and A­2.

Once this had been established, only then we

could have read the statement of both the

accused, not only against each one of them,

but against the other of them and also for

proving the existence of criminal conspiracy

as such. 

5

16.There is no such situation before us.

There   are   certain   statements   only.   In   any

case,   once   conspiracy   is   not   established,

even the statement, made by A­1 against A­2

are vice­versa, cannot be read in evidence.”  

10)The Trial Court then disbelieved the evidence

of the Investigating Officer­Mr. Kaul (PW­6) on the

ground that he himself was of a doubtful integrity

because the High Court, in one case, had directed

registration   of   a   bribe   case   against   him   and,

therefore, his evidence in this case cannot be relied

on (See Para 17 of the judgment of the Trial Court)

but the Trial Court believed the evidence of shadow

witness   (PW­2   ­   Mahinder   Lal)   for   holding   the

appellant guilty of the offences punishable under

the PC Act.

11) The Trial Court accordingly acquitted Rajinder

Kumar (A­2) from all the charges but convicted the

appellant(A­1)   for   the   offences   punishable   under

6

Sections 7 and 13 (2) read with 13(1)(d) of the PC

Act. 

12)The State, however, accepted the judgment of

the Trial Court and did not file any appeal against

the acquittal of Rajinder Kumar nor even file any

appeal against the acquittal of the appellant from

the offence under Section 120­B IPC.

13)The   appellant   (A­1),   felt   aggrieved   by   his

conviction   and   sentence   under   the   PC   Act,   filed

criminal   appeal   in   the   High   Court   at   Delhi.   By

impugned   order,   the   High   Court   dismissed   the

appeal and affirmed the judgment of the Trial Court

which has given rise to filing of the present appeal

by way of special leave by the appellant(A­1) in this

Court.

14)Heard learned counsel for the parties.

15)Mr. Rishi Malhotra, learned counsel appearing

for the appellant (A­1) while assailing the legality

7

and   correctness   of   the   impugned   order   mainly

argued two points. 

16)In the first place, learned counsel contended

that   the   Trial   Court   as   well   as   the   High   Court

having rightly acquitted both the accused (A­1 and

A­2)   insofar   as   the   offence   of   conspiracy   under

Section   120­B   is   concerned   and   further   having

rightly acquitted Rajinder Kumar (A­2) from all the

charges   under   the   PC   Act   but   erred   in   not

acquitting   the   appellant(A­1)   from   the   offences

under Sections 7, 13(2) read with Section 13(1)(d)

of  the PC Act.

17)It was his submission that once the charge of

conspiracy under Section 120­B IPC was held as

"not proved" against the appellant(A­1) and the co­

accused Rajinder Kumar(A­2) and further its benefit

was rightly extended to Rajinder Kumar (A­2) for his

clean acquittal from the charges under the PC Act,

8

the same benefit should have been extended to the

appellant(A­1) as well. 

18)In   the   second   place,   the   learned   counsel

contended that the appellant’s conviction is based

only on the evidence of a shadow witness (PW­2)

whereas the evidence of the Investigation Officer,

Mr.   Kaul   (PW­6)   was   not   believed   due   to   his

doubtful integrity. 

19)It   was   his   submission   that   the   basic

requirements in such a case, namely, proving of

"demand   of   bribe   and   its   acceptance   by   the

appellant"   was   not   proved   much   less   beyond

reasonable doubt. It was urged that at best what

the prosecution was able to prove was the “demand"

of bribe made by the appellant to the Complainant

but not “its acceptance” because the evidence, in

clear terms, established coupled with the findings of

the Courts below that the appellant did not accept

9

the money but it was accepted and recovered from

the possession of Rajinder Kumar(A­1). 

20)It   was,   therefore,   urged   that   since   the

acceptance of bribe money was not proved qua the

appellant   and   nor   it   was   proved   that   Rajinder

Kumar   accepted   it   for   and   on   behalf   of   the

appellant, the appellant’s conviction under any of

the   provisions   of   the   PC   Act   much   less   under

Sections 7, 13(2) read with   Section 13(1)(d)   was

not legally sustainable and hence it deserves to be

set aside.  

21)In reply, learned counsel for the respondent

(CBI) supported the reasoning and the conclusion

arrived at by the two Courts below and contended

that no case for any interference in the impugned

judgment  is made out and  hence  the appeal be

dismissed. 

10

22)Having   heard   the   learned   counsel   for   the

parties and on perusal of the record of the case, we

find force in the submissions of the learned counsel

for the appellant.

23)It is not in dispute that the prosecution had

framed three charges against the appellant and co­

accused­Rajinder Kumar and two out of the three

charges, namely, Charge Nos. 1 and 2 were based

on the conspiracy. It is also not in dispute that the

Trial Court, on appreciation of the evidence, held

that the prosecution failed to prove the charge of

conspiracy   under   Section   120­B   IPC   against   the

appellant and Rajinder Kumar (A­1) and accordingly

acquitted both of them from the said charge.  It is

also   not   in   dispute   that   so   far   as   co­accused­

Rajinder   Kumar   (A­1)   is   concerned,   he   was

acquitted from all the charges framed under the PC

Act. It is also not in dispute that the State neither

11

challenged the clean acquittal of Rajinder Kumar

and   nor   challenged   the   part   acquittal   of   the

appellant in the High Court by filing any appeal.

This, therefore, attained finality.    

24)  In substance, the charges against both the

accused   were   that   the   appellant   entered   into   a

criminal   conspiracy   with   Rajinder   Kumar   to

demand   and   accept   illegal   bribe   money   of   Rs.

4000/­   from   the   Complainant­Arun   Kumar   as   a

motive or reward for showing him official favour in

the   matter   of   installation   of   electricity   power

connection   and,   in   furtherance   thereof,   the

appellant   on   28.03.1995   as   also   on   29.03.1995

around 11.30 AM to 11.55 AM in the DESU office

demanded   Rs.4000/­   from   the   complainant   and

directed  him to  pay  the said  money  to  Rajinder

Kumar­co accused, who accepted the said money on

his behalf.

12

25)In our considered opinion, when the charge

against both the accused in relation to conspiracy

was not held proved and both the accused were

acquitted   from   the   said   charge   which,   in   turn,

resulted in clean acquittal of Rajinder Kumar from

all the charges under the PC Act, a  fortiori, the

appellant too was entitled for his clean acquittal

from the charges under the PC Act. 

26)It is not the case of the prosecution that the

appellant had conspired with another person and

even though the identity of the other person was not

established, yet the appellant held guilty for the

offence under Section 120­B IPC. On the contrary,

we find that the case of the prosecution was that

the appellant conspired with one Rajinder Kumar to

accept the sum of Rs.4000/­ as illegal gratification

from Arun Kumar­the complainant. 

13

27)Once Rajinder Kumar so also the  appellant

stood   acquitted   in   respect   of   the   charge   of

conspiracy and further Rajinder Kumar­ co­accused

was also acquitted from the charges under the PC

Act, the charges against the appellant must also

necessarily fall on the ground. (See Para 15 Bhagat

Ram vs. State of Rajasthan, (1972) 2 SCC 466). 

28)Even   assuming   that   despite   the   appellant

being acquitted of the charge relating to conspiracy

and notwithstanding the clean acquittal of Rajinder

Kumar from all the charges, the prosecuton failed ot

prove   the   charge   against   the   appellant   under

Sections 7, 13(2) read with Section 13(1)(d) of the

PC Act. 

29)It is for the reason that in order to prove a case

against   the   appellant,   it   was   necessary   for   the

prosecution   to   prove   the   twin   requirement   of

“demand and the acceptance of the bribe amount by

14

the appellant”.  As mentioned above, it was the case

of the prosecution in the charge that the appellant

did not accept the bribe money but the money was

accepted   and   recovered   from   the   possession   of

Rajinder Kumar–co­accused (A­1). 

30)In such circumstances, there is no evidence to

prove that the appellant directly accepted the money

from the Complainant. Since the plea of conspiracy

against the appellant and Rajinder Kumar failed, it

cannot be held that money (Rs.4000/­) recovered

from the possession of Rajinder Kumar was as a

fact the bribe money meant for the appellant for

holding   him   guilty   for   the   offences   punishable

under Sections 7, 13(2) read with 13(1)(d) of the PC

Act. It is more so when the benefit of such acquittal

from the charge of conspiracy was given to Rajinder

Kumar but was not given to the appellant.  

15

31)In our view, the prosecution, therefore, failed

to prove the factum of acceptance of bribe money of

Rs.4000/­ by the appellant from the Complainant

on 29.03.1995 as per the charges framed against

him.

32) Since in order to attract the rigors of Sections

7, 13(2) read 13(1)(d) of PC Act, the prosecution was

under   a   legal   obligation   to   prove   the   twin

requirements of “demand and acceptance of bribe

money by the accused”, the proving of one alone

but not the other was not sufficient.  The appellant

is, therefore, entitled for acquittal from the charges

framed against him under the PC Act too. (See para

8 of M.K. Harshan vs. State of Kerala, (1996) 11

SCC 720)

33)    In   view   of   the   foregoing   discussion,   the

appeal  succeeds  and  is  accordingly  allowed.  The

impugned judgment is set aside. The conviction and

16

the   sentence   awarded   to   the   appellant   under

Sections 7, 13(2) read with Section 13(1)(d) of the

PC Act by the Courts below are set aside and the

appellant is set free from the said charges. 

34)If the appellant is already on bail, it is not

necessary for him to surrender.

     ………...................................J.

[ABHAY MANOHAR SAPRE ]

     ...……..................................J.

                    [INDU MALHOTRA]

New Delhi;

October 09, 2018 

17