APEAL.789.2004.doc

Ajay

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPELLATE JURISDICTION 

CRIMINAL APPEAL NO. 789 OF 2004

The State of Maharashtra ..Appellant

                  Versus

Shivaji Jaisingrao Patil

..

Respondent

(Original Accused)

....................

Ms. Sangeeta E. Phad, APP for Appellant – State. 

Mr.   Vijay   Killedar   a/w.   Mr.   Sumedh   Modak,   Advocates   for

Respondent (original Accused).

...................

CORAM:MILIND N. JADHAV, J.

DATE:JANUARY 02, 2025

JUDGEMENT.   :  

1.  Heard Ms. Phad, learned APP for Appellant – State and Mr.

Killedar, learned Advocate for Respondent – original Accused.

2.  This   Appeal   arises   out   of   judgement   and   order   dated

08.03.2004 passed by the Special Judge, Solapur in Special (ACB)

Case No.1 of  2002, wherein Accused – Respondent was tried for

offences punishable under Sections 7, 13 (1)(d) and 13 (2) of the

Prevention of Corruption Act, 1988 (for short ‘the said Act’) and on

conclusion   of   trial   acquitted   for   the   aforesaid   offences.   Being

aggrieved, State of Maharashtra has filed present Criminal Appeal

against acquittal on 25.06.2004. On 16.06.2012, Appeal was admitted.

It was heard for final hearing on 28.11.2024 and 12.12.2024. 

1 2025:BHC-AS:2

::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

3.  Brief facts giving rise to the Appeal are as follows:-

3.1.  Respondent-Accused was working as Extension Officer in the

year 2000-2001 in the office of Panchayat Samiti Kurduwadi, Taluka

Madha,   District   –   Solapur.   Complainant   Shri.   Maruti   Padule   was

working as Assistant Junior Engineer attached to Panchayat Samiti,

Kurduwadi.   Complainant   was   transferred   to   Panchayat   Samiti,

Karmala. It is Complainant’s case that he was sent on deputation back

to Kurduwadi by order dated 19.08.2000 to complete pending works

which had remained incomplete. According to Complainant by letter

dated   24.08.2000,   he   requested   the   Block   Development   Officer,

Kurduwadi (for short ‘BDO’) to furnish pending works papers for

completing   arrears   of   work.   Thereafter,  as   per   complainant,   he

completed   all   pending   works   by   04.01.2001   and   requested   the

Respondent – Accused to give Completion Certificate to him along with

relieving letter. He requested Respondent to forward his Leave Pay

Certificate (for short ‘LPC’) and service record of completion of works

since he had not drawn his salary during that period, which would

enable him to draw the same. As per Complainant BDO, Kurduwadi

directed him to approach Respondent and obtain Clearance of work

Certificate from him after his verification. On 12.01.2001, he met

Respondent and requested him to submit report of completion of work

when Respondent demanded Rs.25,000/-  bribe from him for issuing

his Completion Certificate. As per Complainant, he met Respondent on

2 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

16.01.2001   and   also   on   18.01.2001   with   the   same   request   and

demand for Rs.25,000/- was once again made by Respondent on both

dates.

3.2.  As per Complainant, he expressed his inability to pay the

said bribe amount, but after negotiation Respondent agreed on the

amount of Rs.15,000/-. Thereafter on 30.01.2001, Complainant met

BDO, Mr. Shivaji Pawar and requested him to relieve him. BDO once

again   asked   him   to   meet   Respondent   and   obtain   Completion

Certificate. Complainant immediately met Respondent on the same

day, but Respondent demanded Rs.15,000/- from him to issue his

Completion Certificate.  Thereafter Complainant met Respondent on

07.02.2001 and repeated his request when he was informed to meet

him on the next day i.e. on 08.02.2001 and pay Rs.5,000/- and was

told to pay balance amount of Rs.10,000/- on the following Monday.   

3.3.  On 07.02.2001, Complainant filed complaint with the Anti

Corruption Bureau (for short ‘ACB’) Office in Solapur. After completing

legal formalities, Complainant was called to ACB Office on 08.02.2001

and was asked to bring along with him currency notes of Rs.5,000/-

denominations. Independent panch witness was called to the ACB

Office   on   08.02.2001.   Before   meeting  Respondent,  pre-trap

panchnama was recorded in the ACB Office in the presence of panch

witness.   It   recorded   that   Complainant   carried   alongwith   him   an

3 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

amount of Rs.5,000/- (marked currency) comprising of 50 notes in

denomination of Rs.100/- and Rs.750/- in cash separately.

3.4.  As per Complainant, he thereafter met Respondent in his

Office   on  08.02.2001   when   Respondent   inquired   whether   he   had

brought Rs.5,000/- and asked him to meet him at the nearby canteen

called ‘Sachin Uphar Griha’. Complainant and Respondent met in the

canteen after 5:30 pm where the trap was set.

3.5.  As per prosecution case, Respondent and Complainant met

for tea, Complainant paid the bribe amount, Respondent accepted the

same from Complainant, thereafter Complainant paid Rs.10/- for tea

consumed to the Canteen Cashier and thereafter alerted the ACB

raiding   party,   who   immediately   apprehended   Respondent   and

conducted   detailed   post-trap   panchanama.   As   per   prosecution,

Respondent’s hands and fingers showed traces of anthracene powder

applied by the ACB on the currency notes of Rs.5,000/- denomination

which were accepted by  Respondent. However, post-trap panchnama

incidentally   revealed   that   the   separate   amount   recovered   from

Complainant was Rs.750/-

3.6.  DCP lodged a complaint on behalf of the State at Kurduwadi

Police   Station   and   Crime   No.04   of   2001   was   registered   against

Respondent. Statements of witnesses were recorded and investigation

was   carried   out.   On   receipt   of   Sanction   Order   from   Competent

4 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

Authority, charge-sheet was filed against Respondent.

3.7.  Charge was framed for aforesaid offences that is appended

below  Exhibit-4. Respondent-Accused pleaded not guilty. Trial was

conducted, evidence was led, statement of Accused under Section 313

of Code of Criminal Procedure, 1973 (for short ‘Cr.P.C.’) was recorded

pursuant to which by judgement dated 08.03.2004, Respondent was

acquitted.

4.  To   bring   home   the   guilt   of   Respondent   –   Accused,

prosecution led evidence of four (4) witnesses whereas Respondent –

Accused in his defence led evidence of three (3) witnesses. 

5.  Prosecution   examined   PW-1  Shri.   Bhimsen Naik,

Sanctioning Authority below Exhibit-08, PW-2 i.e. Complainant Shri.

Maruti Padule below Exhibit-11, Shri. Dinesh Bukka – panch witness

No.1 as PW-3 for proving pre-trap and post-trap panchanamas below

Exhibits - 23 to 25 and PW-4 Mr. Dilip  Panse -  Investigating Officer

(I.O.) below Exhibit-36.   

6.  Respondent-Accused   examined   DW-1,   BDO,   Mr.   Shivaji

Pawar   below Exhibit-45 and Mr. Suresh Kumbhar and Mr. Laxman

Galgunde, employees working in the office of Respondent as DW-2 and

DW-3 below Exhibit-52 and Exhibit-53 respectively.

7.  Prosecution relied upon several documents in support of its

5 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

case   which   are   referred   by   the   learned   APP   before   me   while

maintaining   challenge   to   the   impugned   judgement   of   acquittal   of

Respondent. Learned APP has taken me through the Sanction Order

below Exhibit-9, complaint dated 07.02.2001 filed by Complainant

with ACB below Exhibit-17, pre-trap and post-trap panchanamas below

Exhibits-24 and 25, additional panchanama of relevant documents

below Exhibit-26 and arrest panchanama below Exhibit-28 along with

the depositions of PW-1 to PW-4 and DW-1 to DW-3. Rather Mr.

Killedar, learned Advocate for Respondent has also referred to the

aforesaid documents exhibited by the Trial Court in evidence, but in

support of Respondent’s defence. 

8.  Ms. Phad, learned APP would submit that Exhibit-9 is the

Sanction Order issued by the Sanctioning Authority. She would submit

that  Sanctioning  Authority   is   examined   as   PW-1   and   when   his

deposition is seen, he has stated that as the Statutory Officer he

received papers from the ACB Office to accord Sanction to prosecute

Respondent, that he has gone through all papers and report submitted

and   thereafter   came   to   the   conclusion   that   there   was   sufficient

evidence to accord Sanction. 

8.1. She would submit that accordingly sanction is accorded. She

would submit that Sanction Order bears sign of Mr. Bhimsen  Naik,

C.E.O. Zilla Parishad, Solapur at the then time. She would submit that

6 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

though in cross-examination several questions are asked to Sanctioning

Authority as to whether he had received a typed draft copy of Sanction

Order or whether he applied his mind before according sanction, he

has answered these questions by stating that he signed the Sanction

Order after going through the same. She would submit that if Sanction

Order is seen, it is a detailed order running into six pages signed by

PW-1, who is the appointing and removing Authority in accordance

with law. 

8.2. Next, she would submit that deposition of PW-2 Complainant

is most crucial evidence in this case which proves case of prosecution

and it therefore needs to be appreciated in its proper perspective. She

would submit that evidence of PW-2 is direct evidence as eye-witness

to   the   acceptance   of   graft   from   him   which   is   recovered   from

Respondent. By drawing my attention to his examination-in-chief, she

would submit that Complainant has given a detailed account of his

duties and work on deputation at Panchayat Samiti, Kurduwadi.    That

he has deposed that pursuant to Sanction Order dated  19.08.2000

passed by BDO, Karmala, Complainant sought details of all incomplete

works required to be completed by him by addressing letter dated

24.08.2000 to BDO, Kurduwadi, which is marked in evidence below

Exhibit-12. That after receiving all registers and files pertaining to

pending works, Complainant completed the same by 04.01.2001 and

thereafter   addressed   letter   dated   05.01.2001   to   BDO   Kurduwadi

7 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

seeking work Completion Certificate and relieving letter so that he

could resume his duty at Panchayat Samiti,  Karmala.  That he also

requested to forward his LPC and service book along with details of

travelling allowance and dearness allowance so that he could claim his

salary and the entitled expenses. 

8.3.  She   would   submit   that   since   Complainant   did   not

receive   his   salary   nor   relieving   letter,     he   called   upon   the   BDO,

Kurduwadi who asked him to meet Respondent since Respondent was

to submit report about completion of pending works by him. She

would   submit   that   Complainant   met   Respondent   on  09.01.2001,

12.01.2001,   16.01.2001,   18.01.2001,   30.01.2001,   07.02.2001   and

08.02.2001 that BDO, Kurduwadi informed him that unless report was

received from Respondent it was not possible for him to issue works

Completion Certificate to him. 

8.4. She would submit that Respondent made initial demand of

Rs.25,000/- from Complainant on 12.01.2001 for the first time.  She

would submit that Complainant at that time expressed his inability to

pay the said amount but when he met Respondent on 18.01.2001

subsequently he was told to pay Rs. 15,000/-. She would submit that

when Complainant expressed his inability to part with this amount also

Respondent was unrelenting but on 30.01.2001, Respondent asked

Complainant that he should pay Rs.5,000/- out of Rs.15,000 and

8 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

balance amount of Rs.10,000/- can be paid later.

8.5. She would submit that when Complainant met Respondent

on 07.02.2000, he asked him to pay Rs.5,000/- on the following day

that is on 08.02.2001 and the balance amount of Rs.10,000/- later.

Thus   she   would   submit   that   Respondent   made   four   demands   for

payment   of   bribe   amount   to   issue   Completion   Certificate   to

Complainant as delineated above. She would submit that aforesaid

turn   of   events   compelled   Complainant   to   lodge   complaint   on

07.02.2001.  

8.6. Next she would submit that deposition of PW-2, Complainant

himself, clearly establishes the pre-trap panchnama carried by the ACB

by following the due process of law and post-trap panchnama. She

would submit that in the post-trap panchanama marked ‘currency

notes’ of Rs.5,000/- to which anthracene powder was applied at the

pre-trap panchnama stage were recovered from Respondent after he

had accepted the same from Complainant.  

8.7. She would submit that spot of incident was 'Sachin Uphar

Gruha'   where   Complainant;   panch   witness   No.1   i.e.   PW-3   and

Respondent – Accused sat face to face for having tea when Respondent

asked   Complainant   in   Marathi   language   to   hand   over   amount   of

Rs.5,000/- to him at which time Complainant handed over the same to

him   and   he   kept  it   in  his  watch   pocket.   She  would  submit   that

9 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

thereafter Complainant paid the tea bill of Rs.10/- to the canteen

Cashier   and   alerted   the   ACB   team   who   was   waiting   outside   the

canteen and Respondent was apprehended with the marked ‘currency

notes’ and traces of  anthracene powder from his hands and fingers.

Post-trap   panchanama   was   prepared   and   on   the   following   day

complaint was filed against Respondent by ACB. 

8.8. She would thus submit that this is an open and shut case

proved by prosecution beyond all reasonable doubts of Respondent

having received Rs.5,000/- demanded by him out of Rs.15,000/- from

Complainant and liable for being prosecuted under the said Act. 

8.9. She   would   submit   that   Respondent   challenged   grant   of

sanction by Sanctioning Authority and even on merits by taking a

defense that the amount of Rs.5,000/- handed over by Complainant to

him was the amount of tickets sold of a Marathi show called 'Natrangi

Nar'' held on 07.01.2001, in respect of which Respondent had given

ticket booklets to Complainant for sale of tickets to public and the

amount   of   Rs.5,000/-   was   the   amount   of   tickets   sold   which

Complainant handed over to him.  

8.10. She would submit that case of prosecution deserved to be

believed   because   it   was   an   admitted   position   that   Complainant

completed all pending works for which reason he was transferred on

deputation to Kurduwadi and it only thereafter that he demanded

10 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

Completion Certificate. She would fairly submit that these facts are

undisputed though on the aspect of completion of work, defense has

through its witnesses have attempted to prove that Complainant did

not join and complete the pending works and it is only out of revenge

to trap Respondent and BDO, Kurduwadi that he made out a false case.

She would submit that evidence of PW-2 stands corroborated by PW-3,

who is an independent witness to the actual incident of accepting bribe

amount of Rs.5,000/-. She would submit that pre-trap and post-trap

panchanama   below   Exhibit-24   and   Exhibit-25,   virtually   prove   the

prosecution case of demand and acceptance and defense argument

that pre-trap panchanama and post-trap panchanama amount carried

and recovered from Complainant was the same (Rs.758/-) when it was

PW-2’s case that he paid Rs.10/- out of the said amount after having

tea with Respondent to the canteen Cashier cannot disprove the fact

that Respondent - Accused accepted the bribe amount. She would

submit   that   learned   Trial   Court   has   not   correctly   appreciated  the

prosecution case and therefore the impugned judgement requires a

revisit on the basis of re-appreciation of the aforesaid evidence by this

Court in the present Appeal. 

8.11. In support of prosecution case she has referred to and relied

upon the following decisions of the Supreme Court:-

(i)  C.S. Krishnamurthy Vs. State of Karnataka

1

;

1AIR 2005 SUPREME COURT 2790.

11 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

(ii) Neeraj Dutta Vs. State (Govt. Of NCT Delhi)

2

; and

(iii) The State of Karnataka Vs. Chandrasha

3

.

8.12. She would contend that Sanction Order in the present case

in an expressive order. She would submit that it is eloquent enough

and clearly shows that Sanctioning Authority has considered the case

against Respondent which is stated in detail therein.   She would

submit that Supreme Court in the case of  C.S. Krishnamurthy (1

st

supra) held that only formal evidence has to be seen by Sanctioning

Authority with due application of mind. She would submit that it is not

possible   to   take   a   pedantic   approach   as   argued   by   defence   that

Sanction Order was a mere draft order given to the Authority and

there was no application of his mind before signing it. She would

submit that Sanction Order considers all aspects as stated therein and

is therefore valid for prosecuting Respondent - Government Servant.

She   would   submit   that   Sanctioning   Authority   PW-1   has   himself

deposed that he has signed the Sanction Order after being acquainted

with the detailed facts which would render the sanction as valid. 

8.13. She would further submit that as held by the Supreme Court

in the case of Neeraj Dutta (2

nd

 supra), proof of demand of acceptance

of illegal gratification by a public servant is a sine qua non in order to

establish guilt of Accused – public servant for offence of bribery. She

2AIR OnLine 2022 SC 1160.

32024 INSC 899.

12 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

would submit that this proposition stands fully established by direct

evidence of PW-2 and PW-3 in the present case and once it is proved

commission of offence is established. 

8.14. She would submit that defence case of relying upon an alibi

relating   to   the   amount   being   the   ticket   proceeds   received   by

Respondent cannot be accepted because it is a complete afterthought

by defence to challenge the direct evidence proved by prosecution

witnesses. She would submit that oral evidence proved by prosecution

in  the   present   case  through  PW-2  and  PW-3   is   direct   or   original

evidence whereas the defence evidence through its witnesses is hearsay

evidence   or   derivative   evidence.     Hence   she   would   submit   that

applying the principles laid in in the case of Neeraj Dutta (2

nd

 supra)

by the Supreme Court, the impugned judgement of acquittal deserves

to be interfered with.

8.15. She would next invoke the presumption under Section 20 (1)

of the said Act and would submit that when fact of receipt of payment

stands proven then a clear case of nexus is established and therefore

presumption under Section 20 (1) of the said Act is irrelevant. She

would submit that in the present case recovery of bribe amount from

Respondent is fully proved and therefore defence explanation offered

by him is fragile, a clear afterthought and made to merely oppose the

proven case of prosecution.

13 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

8.16. She would heavily rely upon the ratio in decision of  The

State of Karnataka (3

rd  

supra) in support of prosecution case and urge

the Court to consider the overall circumstances and evidence on record

to set aside the judgment of acquittal passed by the Trial Court. 

9.  PER CONTRA,  Mr.   Killedar,   learned   Advocate   for   the

Respondent   –   Accused   would   vehemently   oppose   the   submissions

made   by   the   learned   Public   Prosecutor   and   would   support   the

impugned judgment.  At the outset, he would vehemently attack the

Sanction Order taken on record below Exhibit-9 and contend that on a

plain reading of the said Sanction Order it is an admitted position that

PW-1 received it as a draft sanction having three blank spaces therein

for filling in the name of the Authority, the designation, date and place

and thereafter to append his signature thereto. He would submit that it

is an admitted position by the prosecution witnesses i.e. PW-1 himself

that he merely filled in the aforesaid three blank spaces and signed on

the already transcribed Sanction Order to drive home the point that

such signature made on an already transcribed Sanction Order by

merely filing in blanks of name, designation, place and date would

amount to issuing the Order with complete non-application of mind.

In this context, he would draw my attention towards cross-examination

of PW-1 – Sanctioning Authority and would submit that in paragraph

No.3 thereof, he has admitted that before according sanction he did

not prepare any notes or made any attempt to find out if any official

14 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

work   was   pending   to   be   completed   by   Complainant   and   most

importantly he did not receive the 'B' file which is the office file of

Complainant before ascertaining and verifying the contents of the draft

Sanction Order.

9.1. He would submit that grant of sanction is  a serious exercise

of power by the exercising authority and he is expected to take a

conscious decision on the basis of cogent material placed before him.

He would vehemently argue that in the present case once the Court is

acceded upon to take cognizance of the bar under Section 19 of the

said   Act,   it   was   inquired   whether   there   was   a   valid   sanction  to

prosecute a Pubic Servant. He would submit that in the present case,

Sanctioning Authority PW-1 has himself admitted that he has filled

three blanks i.e. his name, designation / Authority, date and place

which would amount to a mere formality by him. He would submit

that as held by Supreme Court in the case of C.S. Krishnamurthy (1

st

supra), Sanctioning Officer is the best person to judge as to whether

the public servant should receive protection under the said Act by

refusing to accord sanction or otherwise. He would submit that in that

regard application of mind on the part of Sanctioning Authority is

therefore   imperative   and,   the   order   granting   sanction   must   be

demonstrative of the fact that there is proper application of mind

which in the present case is clearly absent.  

15 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

10.  He would submit that sanction is accorded in the present

case by PW-1 without calling for the 'B' file of Complainant, in not

ascertaining and verifying the contents of the draft Sanction Order

presented and merely appending signature on the transcribed draft

copy of sanction received from the ACB. 

11.  Next on the merits of the matter, Mr. Killedar would submit

that   prosecution   has   argued   that   initial   demand   was   made   by

Respondent on 12.01.2001, 16.01.2001, 18.01.2001 and 07.02.2001

and it is his case that on all above dates, Complainant visited the office

of BDO Kurduwadi and met BDO and Respondent in his office when

the demand was made / reiterated. He would submit that defence

witnesses have placed on record documentary evidence in the form of

Log book of the Government vehicle of BDO, Kurduwadi and also

examined   BDO,   Kurduwadi   as   DW-1   to   prove   that   on   all

aforementioned dates BDO was never present in his office during the

day and he was away on field duty. He would submit that the Log book

of Government vehicle has been taken on record on Exhibit-49 and

each   of   the   entries   on   the   above   dates   show   that   BDO  was   not

physically present in his office during office hours throughout the day.

Further   he   would   submit   that   admittedly   Respondent   was   on

sanctioned leave from 19.01.2001 to 07.02.2001 which is also proved

by Investigating Officer. He would therefore submit that the allegation

of Complainant of having met Respondent and BDO on all / some of

16 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

the aforesaid dates is therefore clearly false. 

12.  He would submit that Log book entries on all aforesaid dates

clearly show the time of departure of the BDO for his office, place of

work visited for carrying out his official duties on all aforesaid dates

and  his  return time  to  Solapur  /  Office  and  would  contend that

Complainant has made out a false case of having met the BDO /

Respondent   on   all   above   dates   pertaining   to   initial   demand   by

Respondent. He would submit that entries in the Government Log book

cannot be disbelieved and therefore learned Trial Court has considered

the same in its proper perspective as an important ground to exonerate

the Respondent.

13.  Next   on   the   issue   of   motive   behind   the   demand   and

acceptance   of   bribe,   he   would   submit   that   in   this   case   it   is

Complainant's case that he required the relieving letter from BDO,

Kurduwadi but BDO asked him to meet the Respondent – accused

repeatedly for getting the completion of pending works certificate. He

would submit that in evidence it is proved that Complainant did not

join Kurduwadi Panchayat Samiti Office in the first place that there is

no   joining   report   produced,   that   he   never   completed   any   of  the

pending   works,   that   he   was   issued   Show   Cause   Notice   for   not

completing the pending works, that he replied to the said notices in

writing, that Departmental action was initiated against him. He would

17 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

submit that in PW - 2 i.e. Complainant's cross-examination when asked

to  produce  his  joining  report,  he  could  not   produce   it   and most

importantly he admitted that he never signed any muster roll or tour

register in Kurduwadi Panchayat Samiti Office which he claimed to

have joined on deputation for completion of the incomplete works.  He

would submit that Complainant failed to prove and place on record

any documentary evidence of he having even attempted to complete

any of the incomplete works on his alleged joining Kurduwadi Office.

14.  In support of his above submissions, he would invite my

attention to Exhibit-27 which is the ‘B’ file that is the office file of

Complainant and contend that perusal of the said office file shows that

Complainant did not complete any of the pending works that the BDO

therefore issued Show Cause Notice to him and Complainant replied to

those Show Cause Notices in writing.  He would argue that Exhibit-27

shows that due to such dereliction of  duty by Complainant BDO,

Kurduwadi submitted adverse report about Complainant - CEO Zilla

Parishhad,   Solapur.   Thereafter   Departmental   Inquiry   was   initiated

against Complainant on the ground that even though he was relieved

as far back as on 19.08.2000 from by BDO, Karmala and directed to

join Kurduwadi  Panchyat  Samiti  Office  for   completion  of  pending

works he did not join Kurduwadi Office and falsely claimed to have

completed the pending works and claimed to be reimbursed. 

18 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

15.  He would draw my attention to Show Cause Notice dated

05.08.2000; letters dated 18.12.2000 and 12.01.2001 which are taken

on record below Exhibit-18, Exhibit-46 and Exhibit-47 in evidence and

proceedings book dated 15.01.2001 which is taken on record below

Exhibit-48   in   support   of   his   above   submissions   to   prove   that

Complainant   never   joined   Kurduwadi   Panchyat   Samiti   Office.  He

would submit that implication of Respondent by Complainant is on

account   of   a   completely   false   and  malafide  case   due   to   his

Departmental proceedings and Complainant was merely waiting for an

opportunity to frame the Respondent and BDO, Kurduwadi for which

he deliberately waited until beyond 07.02.2001.

16.  He would submit that the Charity Show for which ticket

booklets were given by Respondent to Complainant and many other

staff members that were to be accounted for on 08.02.2001 since the

show   was   held   on   07.02.2001.   Complainant   met   Respondent   on

08.02.2001 at 05:30 p.m. after office hours for handing over amount

of tickets sold, which finds mention in the post-trap panchanama

below Exhibit-25.   He would submit that the delay in the aforesaid

case from the date of initial demand i.e. 12.01.2001 upto 07.02.2001

is clearly evitable on the face of record and therefore learned Trial

Court has correctly examined and appreciated the evidence on record

in determining the motive and defence of Respondent before coming to

the conclusion that defense evidence is more probable and acceptable

19 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

and it has been proved beyond all reasonable doubts resulting in

Respondent being acquitted.

17.  In support of his aforesaid submissions and propositions, he

has referred to and relied upon the following decisions of the Supreme

Court:- (i)  Dudh Nath Pandey Vs. State of Uttar Pradesh 

4

;(ii)  State

(Anti Corruption Branch) Vs. R.C. Anand (Dr.)

5

; (iii) State of Karnataka

Vs. Ameer Jain

6

; (iv) Ghurey Lal Vs. State of U.P.

7

; (v) Motilal Jalsingh

Pawar Vs. The State of Maharashtra

8

; (vi) Sashikant Piraji Sonawane

Vs. The State of Maharashtra

9

; (vii) Sashikant Sitaram Masdekar and

Anr. Vs. The State of Maharashtra

10

; (viii) Nishant Bhaskarrao Kulkarni

since deceased through his Legal Heirs and Others Vs. State of

Maharashtra

11

; and (ix)Sait Tarajee Khimchand and Others Vs.

Yelamarti Satyam alias Satteyya and Ors.

12

.

18.  I have heard the submissions made by Ms. Phad, learned APP

for State and Mr. Killedar, learned Advocate for Respondent and with

their able assistance perused the entire record of the case. 

19.  At the outset, challenge to grant of Sanction Order which has

been vehemently argued by defence needs to be addressed before I

4(1981) 2 Supreme Court Cases 166.

5 (2004) 4 SCC 615.

6 2007 (9) SCR 1105.

7(2008) 10 SCC 450.

81985 (1) Bom. C.R. 669.

9 2015 SCC OnLine Bom 4751.

102015 SCC OnLine Bom 6561.

112019 (2) Bom.C.R.(Cri) 18.

12(1972) 4 Supreme Court Cases 562.

20 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

advert to the submissions on merits. The valid sanction granted, being

the bone of contention between parties is objected to by the defense as

not a valid sanction in the first place.  Trial Court has however rejected

this contention but acquitted the Respondent on merits of the case.

Admittedly   Respondent   has   not   filed   an   Appeal   to   challenge   the

acceptance of the Sanction Order as valid.  However the issue of valid

sanction goes to the root of the matter.  It is the sine qua non of the

prosecution case.  It is a statutory requirement.  If the sanction order is

invalid, all further proceedings have to fail. 

20.  I have heard Ms. Phad and Mr. Killedar on the above issue of

grant of sanction extensively as both learned Advocates have chosen to

address me and also perused the authoritative pronouncements on the

same. Admittedly, Respondent is a public servant. It is seen that PW-1

i.e. Sanctioning Authority is the appointing and removing authority for

Respondent who is appointed as Extension Officer in the Kurduwadi

Panchyat   Samiti   Office.   The   Sanction   Order   is   appended   at   page

Nos.52 to 59 and is taken on record in evidence as Exhibit-9.  Both

learned Advocates have taken me through the said Sanction Order in

the course of their submissions.

21.  It is seen that Respondent was working as Extension Officer.

Perusal of Exhibit-9 shows that it is a detailed Sanction Order in

Marathi language which delineates all facts of the case which are

21 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

alluded to hereinabove and concludes that Respondent is guilty of

committing   offence   under   the   said   Act   and   therefore   sanction  is

accorded to prosecute him.

22.  The   Sanction   Order   is   running   into   8   pages   from   page

Nos.52 to 59 of the paperbook. On internal page No.7, it is stated that

the Sanctioning Authority has scrutinised the entire record of the case.

The Sanctioning Authority has deposed in evidence as PW-1. In his

cross-examination   Sanctioning   Authority   has   categorically   admitted

that he has not received and seen the 'B' file of Complainant before

according sanction, that he has not made any notes to ascertain the

noting from the record,  that he received draft  Sanction Order with

three (3) blanks to be filled in by him namely his name, authority /

designation and date, that he filled in the above by putting his name,

place,   date   and   signature   in   his   handwriting   in   the   blank   space

provided, that according to him it was not necessary to find out if any

official work remained incomplete by Complainant, that it was duty of

BDO to ascertain whether Complainant had completed the incomplete

works before relieving him and he admitted that no file was put up

before him for relieving the Complainant. 

23.  In   the   backdrop   of   the   above   deposition   of   Sanctioning

Authority, Mr. Killedar vehemently submitted that there is complete

non-application   of   mind   by   Sanctioning   Authority   while   granting

22 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

sanction without ascertaining the motive, without ascertaining the

initial demand made on atleast four occasions, without ascertaining

the   final   demand,   without   studying   the   'B'   file   i.e.   office   file   of

Complainant to ascertain whether he indeed completed the pending

work and without doing so he has mechanically signed on the draft

Sanction Order and hence the Sanction Order lacks on its validity at

the inception stage itself.   In view of these submissions it would be

worthwhile   to   reproduce   certain   paragraphs   of   the   authoritarian

pronouncements on the above issue of “application of mind” by the

Sanctioning Authority so as to consider and accept the prosecution

case.

24.  Paragraph Nos.13 to 20 of the decision of the learned Single

Judge of this Bench (Coram Ms. Bharti Dangre J.) in the case of Sagar

Ramchandra Vatkar Vs. The State of Maharashtra

13 

pronounced on

09.04.2021   encapsulates   all   guiding   principles   etched   out   from

previous pronouncements of Courts required to be adhered by the

Sanctioning Authority before according sanction for prosecution under

the said Act.   The said paragraphs are reproduced herein below for

reference:-

“13. Grant of sanction is a sacrosanct act and it is intended to

provide safeguard to a public servant against the frivolous and

vexatious litigation. It is only an administrative function and

the Sanctioning Authority is required to, prima facie, reach the

satisfaction that relevant facts would constitute the offence. The

satisfaction of the Sanctioning Authority is essential to validate

13Criminal Appeal No.638 of 2012 decided on 09.04.2021.

23 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

an   order   granting   sanction.   It   is   incumbent   upon   the

prosecution to prove the existence of a valid sanction, which

connote that the sanction must be granted by the Sanctioning

Authority after being satisfied, that a case is made out for

sanction. The Sanction Order must expressly show that the

Sanctioning   Authority   has   perused   the   material   and,   on

consideration of the circumstances, granted the sanction for

prosecution. It is open for the prosecution to prove by adducing

evidence that the material was placed before the Sanctioning

Authority and its satisfaction was arrived at upon perusal of the

said material and if some of those material is not placed, that

would not necessarily vitiate the order of sanction. Grant of

sanction   is   a   serious   exercise   of   power   by   the   competent

authority, which is expected to take conscious decision on the

basis of the relevant material. The decision making, on the

basis of relevant material, should be reflected in the Sanction

Order and, if not, it should be capable of proving it before the

court. The existence of a valid sanction is a prerequisite for

taking cognizance of offence alleged to have been committed

by a public servant, however, the bar for taking of congnizance

by the court is raised, as contemplated under Section 19 of the

PC   Act.   Therefore,   when   the   court  is   called   upon   to   take

cognizance, it must enquire whether there is a valid sanction to

prosecute a Public Servant. A trial without valid sanction is a

trial without jurisdiction by the court.

14. In Ashok Kumar Aggarwal (supra), in paragraphs 13 and

14, the Apex Court held as under: 

13. The prosecution has to satisfy the court that

at   the   time   of   sending   the   matter   for   grant   of

sanction   by   the   competent   authority,   adequate

material for such grant was made available to the

said authority. This may also be evident from the

Sanction   Order,   in   case   it   is   extremely

comprehensive, as all the facts and circumstances of

the case may be spelt out in the Sanction Order.

However, in every individual case, the court has to

find out whether there has been an application of

mind   on   the   part   of   the   sanctioning   authority

concerned on the material placed before it. It is so

necessary for the reason that there is an obligation

on the sanctioning authority to discharge its duty to

give  or  withhold  sanction   only   after having   full

knowledge of the material facts of the case. Grant

of sanction is not a mere formality. Therefore, the

provisions   in   regard   to   the   sanction   must   be

observed with complete strictness keeping in mind

the   Sagar   Ramchandra   Vatkar   vs   The   State   Of

Maharashtra on 9 April, 2021 public interest and

the   protection   available   to   the   accused   against

whom the sanction is sought.

14. It is to be kept in mind that sanction lifts the

24 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

bar   for   prosecution.   Therefore,   it   is   not   an

acrimonious exercise but a solemn and sacrosanct

act   which   affords   protection   to   the   government

servant against frivolous prosecution. Further, it is a

weapon to discourage vexatious prosecution and is

a safeguard for the innocent, though not a shield for

the guilty. 

15. The application of mind of the Sanctioning Authority, can

be discerned from the order of sanction, which must, ex-facie,

disclose consideration of the material in the form of evidence

and other material placed before it. It is imperative for the

prosecution   to   establish   and   satisfy   the   court   by   leading

evidence that those facts were placed before the Sanctioning

Authority and the Sanctioning Authority has applied its mind

on   the   same.   It   is   only   on   completion   of   the   aforesaid

formalities and, the evidence to that effect being placed on

record by the prosecution and further from the recital of the

Sanction Order, an inference may be drawn that the sanction,

which is granted is in accordance with law.

16. It   becomes   necessary,   in   every   case,   to   examine   the

validity of the Sanction Order, inter alia, on the ground that the

order   suffers   from   vice   of   non-application   of   mind.   The

principles having summarized by the Apex Court in paragraph

16 of the said judgment, in the following words: 

"16. In view of the above, the legal propositions

can be summarised as under:

16.1 The prosecution must send the entire relevant

record to the sanctioning authority including the

FIR, disclosure statements, statements of witnesses,

recovery memos, draft charge sheet and all other

relevant material. The record so sent should also

contain the material/document, if any, which may

tilt the balance in favour of the accused and on the

basis of which, the competent authority may refuse

sanction.

16.2  The authority itself has to do complete and

conscious scrutiny of the whole record so produced

by the prosecution independently applying its mind

and taking into consideration all the relevant facts

before grant of sanction while discharging its duty to

give or withhold the sanction.

16.3  The power to grant sanction is to be exercised

strictly keeping in mind the public interest and the

protection available to the accused against whom

the sanction is sought.

16.4  The order of sanction should make it evident

that the authority had been aware of all relevant

facts/materials and had applied its mind to all the

25 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

relevant material.

16.5  In every individual case, the prosecution has to

establish and satisfy the court by leading evidence

that the entire relevant facts had been placed before

the   sanctioning   authority   and   the   authority   had

applied its mind on the same and that the sanction

had been granted in accordance with law." 

17. What   flows   from   the   aforesaid   authoritative

pronouncement is the authority which has been conferred with

the power to grant sanction for prosecution of a public servant

has   to   do   complete   and   conscious   scrutiny   of   the   record

produced by the prosecution and what is implied is that this

exercise is undertaken by the authority itself by applying its

mind independently and, by taking into consideration, all the

relevant facts placed before it when it is discharging its duties

either to grant or to withhold the sanction.

18. In the case of P. L. Tatwal v. State of Madhya Pradesh

5 

,

the Apex Court held that the grant of sanction is a serious

exercise of power by the competent authority and it also held

that the trial court should conduct a through enquiry as to

whether   all   the   relevant   material   is   placed   before   the

competent authority and the competent authority has referred

to the same, so as to form an 5 (2014) 11 SCC 431 opinion

whether the same constitutes an offence requiring sanction for

prosecution.   Dealing   with   the   case   of   an   appellant,   who

appealed before the court on the ground that in view of his

appointment by the Administrator, the sanction must also be

given   by   the   Administrator   and   in   absentia   by   the   State

Government, which appoints the Administrator and to claim

that there is no proper and valid sanction by the competent

authority, after referring its earlier decisions in the case of State

of Maharashtra v. Mahesh G. Jain, the court held as under: 

13. In a recent decision in State of Maharashtra

through Central Bureau of Investigation v. Mahesh

G.   Gain,   the   court   has   referred   to   the   various

decisions on this aspect from paragraph 8 onwards.

It has been held at paragraph 8 as follows: 

"8. In Mohd. Iqbal Ahmed v. State of A.P., this

Court lucidly registered the view that (SCC p.

174,   para   3)   it   is   incumbent   on   the

prosecution to prove that a valid sanction has

been   granted   by   the   sanctioning   authority

after being satisfied that a case for sanction

has been made out constituting an offence and

the same should be done in two ways; either

(i) by producing the original sanction which

itself   contains   the   facts   constituting   the

offence and the grounds of satisfaction, and

(ii) by adducing evidence aliunde to show the

26 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

facts placed before the sanctioning authority

and the satisfaction arrived at by it. It is well

settled   that   any   case   instituted   without   a

proper sanction must fail because this being a

manifest defect in the prosecution, the entire

proceedings are rendered void ab initio." 

In the peculiar facts, it was held as under:

16. In such circumstances, we are of the

view that the trial court should conduct

a proper inquiry as to whether all the

relevant   materials   were   placed   before

the   competent   authority   and   whether

the competent authority has referred to

the same so as to form an opinion as to

whether the same constituted an offence

requiring   sanction   for   prosecution.   In

that view of the matter, we set aside the

impugned   order   passed   by   the   High

Court and also order dated 27.12.2004

passed in Special Case No. 12 of 2004 by

the trial court and remit the matter to

the   Special   Judge   (P.C.   Act,   1988),

Ujjain, Madhya Pradesh.

19. The aforesaid authoritative pronouncements undisputedly

contemplate "application of mind" by the Sanctioning Authority

"upon   consideration   of   the   material   placed   before   it   ".

Consideration implies application of independent mind. The

order of sanction must, ex facie, disclose that the Sanctioning

Authority, on consideration of the evidence and other material

placed before it, has applied its mind and arrived at a decision

either way. In case of Mansukhlal Vithaldas Chauhan v. State of

Gujarat 7, the Apex Court has observed as under: "

19. Since the validity of "Sanction" depends on the

applicability of mind by the sanctioning authority to

the   facts   of   the   case   as   also   the   material   and

evidence   collected   during   investigation,   it

necessarily follows, that the sanctioning authority

has   to   apply   its   own   independent   mind   for   the

generation   of   genuie   satisfaction   whether

prosecution has to be sanctioned or not. The mind of

the   sanctioning   authority   should   not   be   under

pressure from any quarter nor should any external

force be acting upon it to take decision one way or

the other. Since the discretion to grant or not to

grant sanction vests absolutely in the sanctioning

authority, its discretion should be shown to have not

been affected by any extraneous consideration. If is

shown that the sanctioning authority was unable to

apply   its   independent   mind   for   any   reason

whatsoever   or   was   under   an   obligation   or

27 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

compulsion or constraint to grant the sanction, the

order will be had for the reason that the discretion

of the authority "not to sanction" was taken away

and it was compelled to act mechanically to sanction

the prosecution".

20. The   aforesaid   observation   came   to   be   made   in   the

conspectus of the fact where the High Court in a writ petition

issued a writ in the nature of mandamus directing to accord

sanction   under   the   relevant   provisions   of   the   PC   Act   to

prosecute the appellant therein, who was working as Divisional

Accountant   in   the   Medium   7   Decided   on   03/09/1997   in

Irrigation Project. The Sanctioning Authority was directed to

accord sanction within one month from the date of receipt of

the order of the court and it is in the backdrop of this fact that

the aforesaid observations were made and Their Lordships have

held as under: "

32. By issuing a direction to the Secretary to grant

sanction,   the   High   Court   closed   all   other

alternatives to the Secretary and compelled him to

proceed only in one direction and to act only in one

way,   namely,   to   sanction   the  prosecution   of   the

appellant.   The   Secretary   was   not   allowed   to

consider whether it would be feasible to prosecute

the appellant; whether the complaint of Harshadraj

of   illegal   gratification   which   was   sought   to   be

supported   by   "trip"   was   false   and   whether   the

prosecution would be vexatious particularly as it

was in the knowledge of the Govt. that the firm had

been black-listed once and there was demand for

some amount to be paid to Govt, by the firm in

connection with this contract. The discretion not to

sanction the prosecution was thus taken away by

the High Court.

33. The High Court put the Secretary in a piquant

situation. While that Act gave him the discretion to

sanction or not to sanction the prosecution of the

appellant, the judgment gave him no choice except

to sanction the prosecution as any other decision

would have exposed him to action in contempt for

not   obeying   the   mandamus   issued   by   the   High

Court. The High Court assumed that role of the

sanctioning authority, considered the whole matter,

formed an opinion that it was a fit case in which

sanction should be granted and because it itself

could not grant sanction under Section 6 of the Act,

it directed the Secretary to sanction the prosecution

so that the Sanction Order may be created to be an

order passed by the Secretary and not that of the

High Court. This is a classic case where a Brand

name   is   changed   to   give   a   new   colour   to   the

package without changing the contents thereof. In

28 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

these circumstances the sanctions order cannot but

be held to be wholly erroneous having been passed

mechanically at the instance of the High Court."

25.  The above principles, if applied to the facts of the present

case would show that if the Sanctioning Authority would have applied

its mind and seen the record of the case with respect to the dispute

about incomplete works leading to the graft case in question, the result

may have been diametrically the opposite.  

26.  In the first instance, both prosecution and defense have

heavily relied upon the Relieving Order 19.08.2000 placed in evidence

below Exhibit-12 whereby Complainant was relieved by BDO, Karmala

and directed to join BDO, Kurduwadi. However the relieving order

does not prove that Complainant joined the office of BDO Kurduwadi

as directed. 

27.  Evidence   of   DW-1,   BDO,   Kurduwadi   clearly   shows   that

Complainant never joined his office at Kurduwadi during his tenure.

He   deposed   and   placed   on   record   Show   Cause   Notices   dated

05.08.2000 below Exhibit-18 and 12.01.2001 below Exhibit-47 issued

to   Complainant   for   not   joining   his   office   and   completing   the

incomplete works which he was required to complete.  DW-1 has also

produced on record the original proceedings book below Exhibit-48

which   clearly   shows   that   Complainant   never   attended   Kurduwadi

Office   and   never   signed   the   Muster   Rolls   in   his   office.   Most

29 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

importantly, the Office file of Complainant has also been placed on

record by DW-1 below Exhibit-27 and it shows that Complainant has

indeed not completed any of the pending works for which he was

relieved and asked to join because of which BDO, Kurduwadi issued

Show Cause Notice to him. This does not stop here. The said ‘B’ file i.e.

office file below Exhibit-27 also reveals that Complainant filed his

written replies to both Show Cause Notices issued to him giving his

explanation   regarding   joining   BDO,   Kurduwadi’s   Office   from

19.08.2000 with respect to the incomplete pending works.  If the

aforesaid   evidence   had   been   considered   in   the   first   place,   the

Sanctioning Authority could never had accorded sanction to prosecute

the Respondent as the motive of Complainant would have been in

question.   What   is   crucial   is   the   fact   that   PW-1   i.e.   Sanctioning

Authority has himself admitted in his cross-examination that he did not

see the 'B' file i.e. office file of the Complainant before according

sanction.

28.  From the above, it is clearly derivated that Complainant had

a   dubious   motive   rather   perverse   motive   to   falsely   implicate   the

Respondent and BDO, Kurduwadi, who had proceeded against him and

he was waiting for the opportune moment. The evidence on record

clearly shows that Complainant was relived from BDO Office, Karmala

on 19.08.2000 but he falsely claimed to have completed the pending

works in BDO Office, Kurduwadi without joining the said office. Once

30 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

the Complainant had not joined BDO Office, Kurduwadi at any point of

time, there was no question of him claiming to have completed the

pending works. Without joining BDO Office, Kurduwadi, Complainant

could never have sought his relieving letter or claim documents.  Thus,

conduct of Complainant in this case is prima facie malicious and illegal

on the face of above evidence placed before the Court.

29.  Hence in this context Sanctioning Authority should have

applied   its   mind   to   the   inordinate   delay   by   Complainant   in

approaching the ACB Office for lodging his complaint for demand of

graft. If it was Complainant's case that initial demand of bribe was

made on 12.01.2001 for the first time and the last demand was made

on 07.02.2001, there was no reason for him to wait during the entire

tenure from 12.01.2001 up to 07.02.2001. 

30.  According to Complainant, four specific demands were made

during the above period.   Therefore, waiting for almost one month

despite four demands being made is fatal to the prosecution case. This

is so because there was an apparent reason for Complainant to wait

until 07.02.2001. The defense has proved this reasons through the

evidence of DW-2 and DW-3. It has come on record that Complainant

had given five ticket booklets of the Charity show called “Natrangi

Nar” to Complainant for sale and he was required to collect the money

of the sold tickets from Complainant. The Charity Show was held on

31 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

07.02.2001 and on the following day Respondent visited the office

after office hours to collect the amount of sold tickets.

31.  Admittedly on the day of trap i.e. 08.02.2001 Respondent

was on sanctioned leave and he came to his office in the evening after

office hours to meet his colleagues for collection of money of sold

tickets of the Charity Show held on the previous day.  It has come on

record that Respondent was on sanctioned leave from 19.01.2001 to

07.02.2001. The defence of Respondent has been duly corroborated by

the oral evidence of DW-2 and DW-3. DW-2 and DW-3 are office

colleagues of Complainant in BDO Office, Kurduwadi who were also

given ticket booklets for sale of tickets and who met the Respondent on

08.02.2001 to hand over the amount of sold tickets and unused ticket

booklets to him. Further in so far as the trap event is concerned, it is

seen that the amount of cash carried separately by Complainant apart

from   the   trap   amount   during   pre-trap   panchnama   and   post-trap

panchnama was the same amount i.e. Rs.758/- as recorded in both

Panchnamas.  This is strange as it could not have been the same.  The

post-trap panchnama ought to have reflected a lesser amount. 

32.  If the relevant panchnama below Exhibit-24 and Exhibit-25

are seen then in view of the above prosecution case that Complainant

paid Rs.10 to the canteen Cashier from the amount he was carrying

with him cannot be countenanced.  Rather it falsifies the prosecution

32 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

case altogether. Further evidence of PW-3 i.e. panch witness reveals

that the raiding party was outside the canteen along with him and only

after receiving signal from Complainant they rushed inside to the

incident spot. This is so because PW-3 has answered that it is true that

after the signal, the raiding party which was outside, they as well as

myself and Mr. Metkari rushed to the spot.  This evidence is clinching

as it shows that the pancha witness and the raiding party were both

present outside the canteen.

33.  This raises serious discrepancies and questions on the post-

trap panchanama below Exhibit-25.  Finally the most important piece

of evidence which militates against the Prosecution case is the Certified

Copy of the Log Book placed in evidence below Exhibit-49. This Log

Book maintains the movement of the Government vehicles in the BDO,

Kurduwadi   office   alongwith   the   details   of   visit,   time,   etc..   BDO,

Kurduwadi i.e. DW-1 has himself placed the original Log Book   on

record in evidence.   This Log book shows that on 12.01.2001 BDO,

Kurduwadi along with Respondent left for Solapur in the morning for

work at 07:00 a.m. and returned to Kurduwadi on 13.01.2001 at 02:00

p.m. by the official jeep of the said office.   Thereafter on 16.01.2001

Log Book entry shows that BDO, Kurduwadi and Respondent left for

Solapur for work at 07:00 a.m. in the morning and returned back at

10:00 p.m. in the night. Thereafter entry dated 23.01.2001 in the Log

Book shows that once again they left Kurduwadi at 08:00 a.m. and

33 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

returned back at 11:00 p.m. after completing their work. Similar is the

Log Book entry for 30.01.2001. Every entry in the Log Book bears the

signature of BDO. Thus it is crystal clear that on all dates of initial

demand   alleged   by   Complainant,   both   the   BDO,   Kurduwadi   and

Respondent were never present in their office in Kurduwadi Panchayat

Samiti and this raises a grave doubt about the truthfulness of the

Complainant's   case.   The   story   alleged   by   Complainant   regarding

Exhibit-16 i.e. the handwritten chit of paper by Respondent given to

BDO about the initial demand on 23.01.2001 therefore fails. Ironically

prosecution did not confront DW-1 i.e. BDO, Kurduwadi the defense

witness with respect to Exhibit-16.

34.  In view of the above observations and findings it is clear that

in such graft cases, there has to be a minute scrutiny of each fact with

absolute degree of caution exercised by the Statutory Officers. In a

given case if the Accused is able to show that there is a serious

prejudice on account of available evidence placed on record, it calls for

a much greater degree of care and caution.  Such is the case herein. 

35.  In   the   present   case,   it   is   clearly   seen   that   if   the

aforementioned discussed evidence which is part of the 'B' file of

Complainant would had been seen by the Sanctioning Authority,  the

result would have been different. Facts in the present case clearly point

out non-application of mind by the Sanctioning Authority since what is

34 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

therefore stated in the Sanction Order is not a true reflection of the

actual facts placed on record and proved by the Defence in the present

case.

36.  Respondent – Accused has therefore suffered an ignominious

situation   of   having   to   face   a   trial   and   the   prolonged   wait   for

determination of this Appeal, but by virtue of the judgement of the

Trial Court, he has been acquitted on both counts i.e. the issue of

sanction and merits of the matter. On the basis of the above discussions

on   facts   and   evidence   on   record,   issue   of   initial   demand,   rather

demands, issue of motive, admitted delay in approaching the Law

Enforcement Agency (ACB), the trap event, the pre-trap and post-trap

panchnamas leave several questions unanswered for the prosecution,

which are answered by the impugned judgment of acquittal.   The

judgement dated 08.03.2004 is a well reasoned and cogent judgement

which highlights serious lacunae on the part of the prosecution case.

The said judgement therefore deserves to be upheld.  It is so upheld

37.  I would also like to quote paragraphs Nos.20 to 21 of the

decision of this Court (Coram : K.R. Sriram J.) in the case The State of

Maharashtra Vs. Ramesh Khandu Salve

14

; wherein decisions of the

Supreme Court which are directly relevant to the facts of the case in

hand are quoted with approval. paragraphs Nos.20 to 21 read thus:-

14Criminal Appeal No.372 of 2006 decided on 05.03.2021.

35 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

“20. The Apex Court in Ghurey Lal Vs. State of U.P.  has culled

out the factors to be kept in mind by the Appellate Court while

hearing an appeal against acquittal. Paragraph Nos.72 and 73 of

the said judgment read as under:

72. The following principles emerge from the cases above:

1. The appellate court may review the evidence

in appeals against acquittal under sections 378 and

386 of the Criminal Procedure Code, 1973. Its power

of   reviewing   evidence   is   wide   and  the   appellate

court can reappreciate the entire evidence on record.

It can review the trial court's conclusion with respect

to both facts and law.

2. The accused is presumed innocent until proven

guilty. The accused possessed this presumption when

he   was   before   the   trial   court.   The   trial   court's

acquittal   bolsters   the   presumption   that   he   is

innocent.

3. Due or proper weight and consideration must

be   given   to   the   trial   court's   decision.   This   is

especially true when a witness' credibility is at issue.

It   is   not   enough   for   the   High   Court   to   take   a

different view of the evidence. There must also be

substantial and compelling reasons for holding that

trial court was wrong.

73.  In light of the above, the High Court and other

appellate   courts   should   follow   the   well   settled

principles crystallized by number of judgments if it

is going to overrule or otherwise disturb the trial

court's acquittal:

1.   The   appellate   court   may   only   overrule   or

otherwise disturb the trial court's acquittal if it has

"very substantial and compelling reasons" for doing

so.

A number of instances arise in which the appellate

court would have "very substantial and compelling

reasons" to discard the trial court's decision. "Very

substantial and compelling reasons" exist when:

i) The trial court's conclusion with regard to the

facts is palpably wrong;

ii)   The   trial   court's   decision   was   based   on   an

erroneous view of law;

iii) The trial court's judgment is likely to result in

"grave miscarriage of justice";

iv) The entire approach of the trial court in dealing

with the evidence was patently illegal;

36 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

v) The trial court's judgment was manifestly unjust

and unreasonable;

vi)  The   trial   court   has   ignored   the   evidence   or

misread   the   material   evidence   or   has   ignored

material documents like dying declarations/ report

of the Ballistic expert, etc.

vii)   This   list   is   intended   to   be   illustrative,   not

exhaustive.

2. The Appellate Court must always give proper

weight and consideration to the findings of the trial

court.

3. If two reasonable views can be reached - one that

leads to acquittal, the other to conviction - the High

Courts/appellate courts must rule in favour of the

accused.

The Apex Court in many other judgments including

Murlidhar and Ors. Vs. State of Karnataka has held

that unless, the conclusions reached by the trial

court are found to be palpably wrong or based on

erroneous view of the law or if such conclusions are

allowed to stand, they are likely to result in grave

injustice. Appellate Court should not interfere with

the conclusions of the Trial Court. Apex Court also

held that merely because the appellate court on re-

appreciation and re-evaluation of the evidence is

inclined to take a different view, interference with

the judgment of acquittal is not justified if the view

taken by the trial court is a possible view.

We   must   also   keep   in   mind   that   there   is   a

presumption of innocence in favour of Respondent

and such presumption is strengthened by the order

of acquittal passed in his favour by the Trial Court.

The Apex Court in Ramesh Babulal Doshi Vs. State

of Gujarat  has   held   that   if   the   Appellate   Court

holds, for reasons to be recorded that the order of

acquittal   cannot   at   all   be   sustained   because

Appellate   Court   finds   the   order   to   be   palpably

wrong,   manifestly   erroneous   or   demonstrably

unsustainable, Appellate Court can reappraise the

evidence to arrive at its own conclusions. In other

words,   if   Appellate   Court   finds   that   there   was

nothing wrong or manifestly erroneous with the

order of the Trial Court, the Appeal Court need not

even re-appraise the evidence and arrive at its own

conclusions.

21. I   do   not   find   anything   palpably   wrong,   manifestly

erroneous   or   demonstrably   unsustainable   in   the   impugned

judgment.   From   the   evidence   available   on   record,   there   is

37 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::

APEAL.789.2004.doc

nothing to substantiate the charge leveled against accused.

22. There   is   an   acquittal   and   therefore,   there   is   double

presumption in favour of accused. Firstly, the presumption of

innocence available to accused under the fundamental principle

of criminal jurisprudence that every person shall be presumed to

be innocent unless he is proved guilty by a competent court of

law.   Secondly,   accused   having   secured   his   acquittal,   the

presumption of his innocence is further reinforced, reaffirmed

and strengthened by the Trial Court. For acquitting accused, the

Trial Court rightly observed that the prosecution had failed to

prove its case.”

38.  Resultantly the Criminal Appeal fails and stands dismissed.

Ajay                    [ MILIND N. JADHAV, J. ]

38

AJAY

TRAMBAK

UGALMUGALE

Digitally signed by

AJAY TRAMBAK

UGALMUGALE

Date: 2025.01.02

11:23:04 +0530 ::: Uploaded on - 02/01/2025 ::: Downloaded on - 30/08/2025 20:32:01 :::