R.S. Siromani vs C.B.I

Dharam Veer, J.—This appeal, preferred by the appellant u/s 374(2) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 29.4.1991 passed by Special Judge, Anti-Corruption U.P. (East), Dehradun in C.B.I. Case No. 8/1987, C.B.I. v. R.S. Siromani, whereby the learned Special Judge convicted the appellant/accused R.S. Siromani u/s 161 of the Indian Penal Code, 1860 (hereinafter to be referred as IPC) and was sentenced to undergo S.I. for six months with a fine of Rs. 500/- and in default of payment of fine, to undergo S.I. for one month. The appellant/accused was further convicted u/s 5(2) r/w 5(1)(d) of the Prevention of Corruption Act, 1947 (hereinafter to be referred as the Act) and was sentenced to undergo S.I. for one year and a fine of Rs. 1,000/- and in default of payment of fine, to undergo further S.I. for three months. Both the sentences of the appellant/accused were directed to run concurrently.

I have heard Sri D.S. Mehta, learned Counsel for the appellant/accused as well as Sri Arvind Vashistha, learned Counsel for C.B.I and perused the entire material available on record.

In brief, the prosecution case is that the complainant Smt. Omana P. Mathew (P.W.1) moved an application before the Superintendent of Police, C.B.I., Dehradun on 21.04.1987 with the averments that she is an employee in Noida Industrial Area and working in H.C.L., A-10, Sector III, Noida. She further stated that she is an insured person in E.S.I.C. under Noida Local Office. She applied for her maternity benefits on 14.04.1987 and the officer I/C R.S. Siromani, L.D.C., E.S.I.C. Local Office Noida asked her to give a sum of Rs. 250/- for early issuing the cheque of her benefit. She further stated that she is not willing to give bribe. With the same request she moved the application Ext.Ka-6. On the basis of this application, First Information Report was registered as Crime No. RC-25/87-DAD on 22.04.1987 at 9:30 A:M. Thereafter the Chik F.I.R. Ext.Ka-15 was prepared on the basis of the F.I.R. That Chik F.I.R. is Ext.Ka-15.

On 23.4.1987 at about 7:40 A:M, P.W.5 Sri H.C. Bisht, Dy. SP, SPE, Dehradun, Sri S.P. Gupta, Inspector, SPE, Dehradun, Smt. Omana P. Mathew, Sri M.K. Mathew, Ms. Ravi Shri Bala, Sri v. Gurumurthi, Sri Bhairab Datt and Sri Vidya Datt assembled in Suite No. 4, Pragati Vihar, E Block, Lodhi Road, New Delhi. All the above mentioned persons were introduced with each other. The complaint dated 21.4.1987 of Smt. Omana P. Mathew in which it was alleged that one Sri R.S. Siromani, LDC of ESIC, Local Office Noida, is demanding an illegal gratification of Rs. 250/- from her as a motive or reward for getting issued a cheque towards maternity benefit, was read over and explained to all the above mentioned persons. Smt. Omana P. Mathew produced a sum of Rs. 250/- in the form of three G.C. notes of the following denomination for offering the same as bribe to the accused R.S. Siromani on the demand of the accused:

(i) G.C. Note of Rs. 50/- denomination bearing No. 1 ES 788730

(ii) No. 3 ES 425220 G.C. note of the denomination of Rs. 100/-

(iii) G.C. Note of Rs. 100/- denomination bearing No. 4 DH 389652

A practical demonstration of the use and utility of phenolphthalein powder was given to all the aforesaid person. A piece of paper was treated with phenolphthalein powder and was given to Sri v. Gurumurthi, who held the same in his right hand. A solution of sodium carbonate was prepared in a glass of water. The said piece of paper was taken back from Sri v. Gurumuthi, kept in an envelop, sealed and marked D-1. Sri v. Gurumuthi was asked to dip his right hand fingers in the said solution of soda. As soon Sri Gurumuthi dipped his right hand fingers in the said solution the colour of the solution turned into pink. The pink coloured solution was kept in phial which was duly wrapped with cloth and sealed and marked D-2.

The personal search of all the above mentioned members of the trap party including Sri H.C. Bisht, Dy. SP, SPE, Dehradun was conducted and nothing incriminating was found.

The above mentioned G.C. notes totalling to Rs. 250/- were also treated with phenolphthalein powder and handed over to Smt. Omana P. Mathew with the instructions to give the same to the accused Siromani on the demand of the accused.

The remaining phenolphthalein powder has been sealed in an envelop marked D-3. All the sealed articles were got signed by the witnesses and members of the trap party. All the members washed their hands to ensure that no particles of phenolphthalein powder remain in their hands.

The plan of trap was chalked out and it was decided that, Smt. Omana P. Mathew accompanied by Ms. Ravi Shri Bala would approach the accused in the office of the accused at Noida. Ms. Ravi Shri Bala would overhear the conversation between the accused and Smt. Omana P. Mathew and will also see the transaction of bribe between the complainant and the accused. The other members of the trap party have been asked to suitably position themselves on the spot and to watch the developments. As soon as the transaction of bribe would be over Ms. Ravi Shri Bala or Smt. Omana, who ever be in a position then, would give a signal by touching her head with her right hand, to the members of the trap party. The memo of this proceeding was prepared in Suit No. 4, E Block, Pragati Vihar, New Delhi and was read over and explained to all the aforesaid persons. The memo completed at about 8:55 A:M on 23.4.1987 including the specimen seal preparation. That memorandum is Ext.Ka-7.

Thereafter on 23.4.1987 at about 11 A:M, Sri H.C. Bisht, Dy. SP, SPE, CBI, Dehradun, Sri S.P. Gupta, Inspector, SPE, Dehradun, M.K. Mathew, v. Gurumurthi, Bhairab Datt, Vidya Datt entered the office room occupied by the accused R.S. Siromani, LDC, in the office of ESIC, local office situated in B-130 Sector XV, Noida, Distt. Ghaziabad. Smt. Omana P. Mathew and Ms. Ravi Shri Bala were already present in the said office room along with the accused R.S. Siromani, when on receipt of the appointed signal from both these ladies, all the aforesaid persons entered the said office room. On being given over introduction and challenged to produce the bribe sum, the accused R.S. Siromani got perplexed and kept mum. However, R.S. Siromani pointed towards his left hand side pocket of the pant he was wearing. Both the hands of R.S. Siromani accused were caught by wrists. A solution of sodium carbonate was got prepared in a glass of water and on being asked to do so, the accused dipped the fingers of both his hands one after the other in the said solution and the solution of sodium carbonate turned into pink, which pink coloured solution was put in a phial which was then wrapped with cloth and sealed on the spot and marked R-1. The personal search of the accused R.S. Siromani was conducted after observing the due formality of offering the personal search of all the members of the party. From the left side thigh pant pocket of the accused the following G.C. notes amounting to Rs. 250/- were recovered:

(i) G.C. Note of the denomination of Rs. 50/- bearing No. 1 ES 788730.

(ii) G.C. Note of the denomination of Rs. 100/- bearing No. 3 ES 425 220.

(iii) G.C. Note of the denomination of Rs. 100/- bearing No. 4 DH 389652.

All the aforesaid G.C. notes tallied with the particulars of G.C. Notes mentioned in the memo prepared earlier on date. The aforesaid G.C. Notes comprising the bribe sum of Rs. 250/- were kept in an envelop marked R-2 which envelop was also sealed on the spot. Besides coins worth Rs. 6/- were recovered from the right hand side thigh pant pocket. A total sum of Rs. 367/- (Rs. three hundred & sixty seven) was also recovered from the left hand side pocket of the Shafari Shirt worn by the accused R.S. Siromani. This sum of Rs. 367/- was also sealed in an envelop marked R-3 on the spot. The coins amounting to Rs. 6/- so recovered were not taken into possession and were returned to the accused. A fresh solution of sodium carbonate was prepared in another glass of water and the left side pant pocket was dipped in the said solution and the said solution also turned pink. This pink colored solution containing pant pocket wash was put in a phial, duly wrapped with cloth and sealed and marked R-4. The grey colored pant (terecot) which the accused was wearing was also sealed in an envelop marked R-5.

During the personal search of the accused the following articles were also recovered:

(i) One wrist watch HMT Hora 17 jewels

(ii) One gold ring with stone

(iii) Two Bronze rings, which articles were sealed in a plastic cover marked R-6.

The personal search of Smt. Omana P. Mathew was conducted by Ms. Ravi Shri Bala and an A/C payee cheque bearing No. 632538 of 23.4.1987 issued by Manager, ESIC, Noida for Rs. 2,520/- favouring Smt. Omana P. Mathew was recovered. No other incriminating articles were recovered from her. A photostat copy of this cheque was got prepared and the attestation of the Manager, Local Office, ESIC, Noida was obtained on the same and the said cheque in original was returned to Smt. Omana P. Mathew to enable her to receive the proceeds of the said cheque from the bank.

The ledger sheet of Smt. Omana P. Mathew bearing Nos. 2470390/4790927 maintained in the local ESIC Noida Office was got detached and taken into custody. The said ledger was being maintained by the accused.

The following documents which were with Sri S.C. Kulshrestha, Manager, local office, ESIC, Noida were also seized:

(i) Benefit payment docket on form ESIC-16 for Rs. 2,520/- dt.23.4.1987 in the name of Smt. Omana P. Mathew.

(ii) Form No. 28 issued by local office ESIC, Noida favouring Smt. Omana P. Mathew.

(iii) Certificate bearing book No. 43 Serial No. 1062 of 6.1.1987 of expected conferment issued from ESI Dispensary, Factory Road, New Delhi issued on old insurance No. 2470390.

(iv) Certificate of pregnancy on form No. 20, S. No. 55451 dt.6.11.1986 issued by ESI Dispensary, Factory Road, New Delhi in favour of insurance No. 11-2470390.

(v) Form No. 24 dt.23.4.1987 of ESIC Noida submitted by Smt. Omana P. Mathew.

(vi) Birth certificate dt. 19.2.1987 issued by St. Luke''s Hospital, Pathanamthitta.

(vii) Form No. 23, book No. 303, S. No. 3028 bearing certificate of conferment dt.5.3.1987.

(viii) Form ESIC-71 of Smt. Omana P. Mathew issued by ESIC local office Noida for contribution period endue of Sept. 1986.

All the sealed articles were taken into custody after obtaining the signature of the members of the trap party. A specimen of seal used in the proceeding was also prepared on the spot in duplicate and signed by all the members of the trap party. The recovery memo of the above proceedings was prepared on the spot, which was read over and explained to all the members of the trap party. The recovery memo is Ext.Ka-8.

Thereafter the investigation of this case was entrusted to P.W.6 Om Prakash Sharma, Inspector, who during the course of investigation, collected the documents Ext.Ka-1, 2, 3, 4, 5, 9, 10, 11, 12 and 19. He also prepared the site-plan of the place of incident, that site-plan is Ext.Ka-16. The sanction for the prosecution was granted by the Regional Director, E.S.I. Corporation, Sarvodaya Nagar, Kanpur, that sanction is Ext.Ka-17. The I.O. also recorded the statements of the witnesses and after completing the investigation he submitted the charge sheet against the appellant/accused u/s 161 IPC and 5(2) r/w 5(1)(d) of the Act. That charge sheet is Ext.Ka-18.

Learned Special Judge, Anti-Corruption, U.P. (East) framed the charge of offence punishable u/s 161 IPC and 5(2) r/w 5(1)(d) of the Act against the appellant/accused on 17.2.1988. The charge was read over and explained to the appellant/accused who pleaded not guilty and claimed to be tried.

In order to prove its case, the prosecution has examined P.W.1 Smt. Omana P. Mathew-complainant of the case, P.W.2 M.K. Mathew, P.W.3 Smt. Ravi Shri Bala, P.W.4 Gurumuthi, P.W.5 H.C. Bisht, Deputy SP, P.W.6 S.I. Om Prakash Sharma, Investigating Officer of this case and P.W.7 Suresh Chandra Kulshrestha.

After that the statement of the appellant/accused was recorded u/s 313 Cr.P.C. The oral and documentary evidence was put to him in question form, who has denied the allegations made against him. However, in defence, he has not produced any oral or documentary evidence.

After appreciating the entire evidence available on record and hearing learned Counsel for the parties, learned Special Judge, Anti-corruption, Dehradun vide his judgment and order dated 29.4.1991 convicted and sentenced the appellant/accused as above. Feeling aggrieved by the said judgment and order dated 29.4.1991, the appellant/accused has preferred the present appeal.

Further to prove its case, the prosecution has examined P.W.1 Smt. Omana P. Mathew, who has stated that in the year 1979 she was working in Hindustan Computer at Noida and the factory in which she was working comes under ESI Scheme. She was insured under the ESI Scheme and she was having a card bearing No. 214790927. Under the ESI Scheme she was entitled for the maternity benefit. The claim of the ESI Scheme was scheduled to pass from the local head office at Noida and in the office at Noida the appellant/accused R.S. Siromani used to deal with the above-said claim. She was entitled to get maternity benefit for 84 days. She was on maternity leave from 6.1.1987 to 30.3.1987. On 30.3.1987 she has submitted the claim along with the papers 15A, 16A, 17A and 18A, that are Ext.Ka-1 to Ka- 4. On 6.4.1987 she met the appellant/accused who told her that she will get her check very soon and asked her to come after a week. Then on 14.4.1987 she went to the ESI local head office to meet the appellant/accused and there she submitted paper No. 19A i.e. Ext.Ka-5. When she asked for the cheque then the appellant/accused demanded Rs. 250/- in lieu of handing over the cheque. After that she came back to her office. Then she told the fact of the demand of money by the appellant/accused to her husband. Then her husband suggested her to go again and asked for the check perhaps he would give her the cheque. After that she went to the appellant/accused two times for getting her cheque but the appellant/accused again demanded Rs. 250/- and also told her that upto when she would not give him (appellant/accused) money he would not give her cheque. She told this fact to her husband. On 21.4.1987 her husband wrote a complaint letter and after reading it she signed on it. That complaint letter is Ext.Ka-6. On the same day i.e. 21.4.1987 her husband with that complaint letter came Dehradun along with one officer of ESI Vigilance, Dehradun and her husband gave that letter to S.P., C.B.I. on 22.4.1987. On 22.4.1987 her husband returned to home and Mr. Bisht and Inspector Gupta were also with him. These people (Mr. Bisht and Inspector Gupta) enquired from her about the sign. They further enquired from her that whether the contents of the application are correct and also enquired about the sign. She verified her signature and also told them that contents of the application are correct. Then these people asked her to come at CBI Hostel in Room No. 4 on 23.4.1987 at 7 A:M. On 23.4.1987 in the morning, she along with her husband reached in Room No. 4 of CBI Hostel where she met Ms. Sribala, Sri Gurumurthi, Mr. Bisht, Mr. Gupta and two constables. Firstly, all the above persons were introduced with each other. Thereafter the complaint letter was read over and explained to all the persons. She gave two notes of Rs. 100/- and one note of Rs. 50/- to Mr. Bisht. The memorandum was prepared there and the number of the notes were also written in the memorandum. Then a practical demonstration of the use and utility of phenolphthalein powder was given by Mr. Bisht. A piece of paper was treated with Phenolphthalein powder and was given to Gurumurthi, who held the same in his right hand. A solution of soda was prepared in a glass. Gurumurthi washed his fingers in that solution then the colour of the solution turned into pink from white. That pink solution was sealed in an empty phial and the piece of paper was sealed in an envelope. That piece of paper is Ext.1, envelope is Ext.2 and the solution which was in the phial is Ext.3. Rs. 250/- which was given by her were also treated with the phenolphthalein powder and were given to her with the instructions to give the same to the accused on the demand of the accused. The remaining phenolphthalein powder was sealed in an envelope. She has signed on that envelope, that envelope is Ext.4. Then Mr. Bisht told the trap plan and also told that Ms. Bala was also remain present with her and whatever transaction and conversation will take place Ms. Bala will see and overhear the same. It was also told to her that as soon as the transaction of bribe would be over Ms. Ravi Shri Bala, would give a signal by touching her head with her right hand. For the same procedure the memorandum was prepared, that memorandum is Ext.Ka-7. After that she along with the trap party went to the office of the appellant/accused. She went inside the office of the appellant/accused along with Ms. Bala and they have gone near the seat of the appellant/accused. Then she asked about her cheque from the appellant/accused. The appellant/accused came in the verandah. Then she along with Ms. Sribala also came in the verandah. There the appellant/accused asked about the money. She told him that she has come with money. She asked him to first prepare the cheque then she will give the money. On this the appellant/accused asked her first to give money. Then she has taken the money from her bag and has given it to the appellant/accused. The appellant/accused took the above-said money in his right hand, counted it with both the hands and kept the money in the left pocket of his pant. After that the appellant/accused came to his seat and started preparing the documents. The appellant/accused after preparing the cheque handed it to her and asked her to obtain the sign from the Manager on the cheque. Then she went to the Manager and obtained his signature. After that she again came back to the appellant/accused. On the receipt of the signal given by Ms. Bala, Mr. Bisht and other people entered into the room. When Mr. Bisht showed his identity card to the appellant/accused and told him that she has registered a case of bribe against him, the accused got perplexed. Both the hands of the accused were caught by wrists by Mr. Bisht and Mr. Gupta. On being asked to produce the bribe, the appellant/accused pointed towards his left side pocket. After that the solution of soda was got prepared in a glass and both the hands of the appellant/accused were washed from that solution. Before washing the hands the colour of the solution was white but after washing the hands the colour turned into pink. Then this solution was sealed in a phial, that bottle is Ext.5. After that Mr. Bisht asked the appellant/accused to hand over the money then the appellant/accused has taken out the money from his pocket in which there were two hundred rupee notes and one fifty rupee note. The number in these notes were compared with the number mentioned in the memorandum and it was found same. These notes are Ext.6, 7 & 8. These notes were sealed on the spot in an envelope, that envelope is Ext.9. The pocket from which Rs. 250/- were recovered was also washed from another solution of soda. The colour of that solution also turned into pink from white. That pink solution was also sealed in a phial. That phial is Ext.10. The pant was also sealed on the spot in an envelope, pant is Ext.11 and envelope is Ext.12. The specimen of seal was prepared on the spot i.e. Ext.13 and 14. The recovery memo was also prepared on the spot and she and other witnesses have signed on it. Recovery memo is Ext.Ka-8. Receipt of the cheque which was issued to her is Ext.Ka-9. Before preparing the recovery memo her personal search was conducted by Ms. Bala and the cheque was recovered. Photostat copy of that cheque was got prepared by Mr. Bisht and the attestation of the Manager was obtained on the same. The said cheque in original was returned to her. Photostat copy of the cheque is Ext.Ka-10. In the ledger sheet i.e. Ext.Ka-11, entry was made in front of her by the appellant/accused which was seized by Mr. Bisht in the local office. This witness was cross-examined at length by the defence counsel but nothing has come out from her evidence which may create any doubt in her evidence. The statement of this witness is reliable, believable and inspires a confidence.

P.W.2 is M.K. Mathew, who has stated that Smt. Omana P. Mathew (PW1) is his wife and she was working in HCL, Noida since 23.6.1986. His wife was on the maternity leave from 6.1.1987 to 30.3.1987. HCL, Noida comes under the ESIC Scheme. His wife was having ESI Card and for getting the benefit of the maternity leave she has submitted the papers at ESIC Local office, Noida. The appellant/accused R.S. Siromani, LDC deals with the cases of maternity leave. On 6.4.1987 his wife has gone to local office ESIC. After that she again went there on 14.4.1987. His wife told him that for getting the claim of maternity leave she has to pay money. Appellant/accused Siromani, L.D.C. had demanded Rs. 250/-. On 30.3.1987 his wife had submitted papers which are Ext.Ka-1 to Ext.Ka-4 at the local office, ESIC, Noida. He suggested his wife to go there at least one or two times might be she got the money without giving bribe. On this his wife went to local office two times. On 14.4.1987 his wife submitted the paper Ext.Ka-5 to the appellant/accused. After going there for one or two times his wife told him that without giving the bribe she will not be able to get the money. Then he made the complaint against this to Inspector, Vigilance, ESIC. Inspector, Vigilance, ESIC directed him to write a complaint in the name of S.P., C.BI, Dehradun. On 21.04.1987, he wrote the complaint to S.P., C.B.I., Dehradun. He has further stated that whatever his wife has told him he has written the same in that complaint letter, that letter is Ext.Ka-6. That letter was written by him and his wife has signed on it and he has also signed on it. After taking the complaint letter, he met the Director, Vigilance, ESIC who send him to Dehradun in the departmental jeep with Sri C.S. Bala Krishnan, Asstt./Dy. Director. On 22.4.1987, he along with Dy. Director met S.P., CBI in his office and handed the application to him. Then Mr. Bisht was introduced with him and Mr. Bisht has recorded his statement. After that he along with Mr. Bisht and C.B.I. party reached Delhi at his home. Mr. Bisht and Mr. Gupta, Inspector were gone with him. Then Mr. Bisht enquired about the complaint letter from his wife. His wife proved her signatures. Mr. Bisht instructed him and his wife to reach C.B.I. Hostel at Pragati Vihar on 23.04.1987 at 7:00 A:M in the morning and also told them to bring the money to be given in bribe along with them. On 23.04.1987 in the morning at 7:00 A:M, he along with his wife reached CBI Hostel, Pragati Vihar and they also brought Rs. 250/- with them. After inquiring from the control room they came to know that Mr. Bisht is in Room No. 4 then he with his wife went into room No. 4. Mr. Bisht, Mr. Gupta (Inspector), two constables, Ms. Sribala and Gurumurthi were present in the room. Mr. Bisht read the complaint letter Ext.Ka-6 before all the persons present there and also enquired about the complaint from his wife. Before reading the complaint letter all the persons were introduced with each other. His wife gave two notes of Rs. 100/- and one note of Rs. 50/- to Mr. Bisht and he recorded the number of the notes in the memorandum. A practical demonstration of the use of phenolphthalein powder was given to all the aforesaid persons by Mr. Bisht. A piece of paper was treated with phenolphthalein powder and was given to Mr. Gurumurthi. Then hands of Gurumurthi was washed in the soda solution. When the soda was mixed in the water its colour was white but after washing the hands its colour turned into pink. That pink solution was kept in a phial and was sealed. That phial is Ext.3 and he has signed on it. Pieces of paper Ext.1 were kept in an envelope Ext.2 and were sealed. After that the personal search of all the persons were conducted and nothing incriminating was found. Rs. 250/- which was given by his wife to Mr. Bisht were also treated with phenolphthalein powder and were handed over to his wife with the instructions to give the same to the appellant/accused on the demand of the money. The remaining phenolphthalein powder was sealed in an envelop Ext.4. Thereafter the plan of the trap was prepared by Mr. Bisht. Mr. Bisht told the trap party that Ms. Bala would overhear the conversation between the accused and his wife and will also see the transaction of bribe between the complainant and the accused. Mr. Bisht told the trap party as soon as the transaction of bribe would be over Ms. Sribala would give a signal by touching her head with her right hand. After that all the members of the trap party washed their hands. The memorandum was prepared and all the persons signed on it. That memorandum is Ext.Ka-7. After that all the members of the trap party went to Local Office ESIC, Nodia. Firstly Ms. Bala and his wife entered in the office and other members were suitably positioned on the spot. On being receipt of the appointed signal, Mr. Bisht and other members of the trap party entered into the room. Mr. Bisht showed his identity card to the accused, one hand of the accused was caught by Mr. Bisht and another hand was caught by Inspector Mr. Gupta. Both the hands of the accused were caught by wrists. On being asked to produce the bribe sum, the accused R.S. Siromani got perplexed. The accused pointed towards his left side pocket of the pant he was wearing. After that a solution of soda was got prepared in a glass of water and on being asked to do so, the accused washed his hands. Initially, the colour of the said solution was white but after washing the hands, colour of that solution turned into pink. That pink coloured solution was put in a phial and was sealed. That phial is Ext.5. On being asked to produce the bribe money by Mr. Bisht, the accused take out Rs. 250/- from the left side pocket of the pant. When all the numbers of recovered notes were tallied with the numbers mentioned in the memorandum then it was found same. That notes are Ext.6, 7 & 8 and these notes were kept in an envelope i.e. Ext.9. That envelop was also sealed on the spot. A fresh solution of soda was again got prepared and the left side pant pocket was dipped in the said solution and the said solution also turned pink. This pink coloured solution was also sealed in a phial Ext.10. The pant which the accused was wearing was also sealed in an envelop. Pant is Ext.11 and the envelop in which it was kept is Ext.12. The seal by which all the above articles were sealed, its specimen of seal (NAMOONA MOHOR) was taken on three papers. Ext.13 and Ext.14 are the papers of the same specimen of seal. The recovery memo of the above proceedings was prepared on the spot and he has also signed on it. That recovery memo is Ext.Ka-8. Before preparing the recovery memo, the personal search of his wife-Omana P. Mathew was conducted by Ms. Sribala and a cheque was recovered. The photostat copy of this cheque was got prepared by Mr. Bisht and the attestation of the Manager was obtained on the same and the same cheque in original was returned to his wife. Ext.Ka-10 is the photostat copy of the same cheque and he has also signed on it. The copy of the ledger sheet i.e. Ext.Ka-11 was got seized and he has signed on it. He has also signed on the paper Ext.Ka-9.

P.W.3 is Ms. Ravi Shri Bala, who has stated that on April 1987 she was posted as Office Assistant Grade I in National Building Construction Corporation, Lodhi Road, New Delhi. On 22.4.1987 at about 3-4 P:M her officer Shri R.R. Sundaram called her and told her to be ready at 6 A:M in the morning on 23.4.1987 for the CBI duty. On 23.4.1987 at about 6:30 A:M in the morning one inspector of CBI came to her house by jeep. Mr. Gurumurthi of her office was also in the jeep. She also sat on the same jeep. Then they reached Pragati Vihar Hostel in Room No. 4. There they met Mr. Bisht, Dy. SP and Smt. Omana P. Mathew, who has filed the complaint and also met with the husband of the complainant. Four other persons of CBI were also there. All the persons were introduced with each other. The complaint of Smt. Omana P. Mathew was read over and explained to all the persons. That complaint letter is Ext.Ka-6. On being asked for the bribe money, Smt. Omana P. Mathew produced a sum of Rs. 250/- in the form of two hundred rupee notes and one fifty rupee note. Mr. Bisht recorded the number of these notes in a paper. A practical demonstration of the use of phenolphthalein powder was given to all the aforesaid persons by Mr. Bisht. A piece of paper was treated with phenolphthalein powder and was given to Mr. Gurumurthi. Then a solution of soda was got prepared in a glass and Gurumurthi was asked to wash hands in that solution. When the soda was mixed in the water its colour was white but after washing the hands its colour turned into pink. That pink solution was kept in a phial which was duly wrapped with cloth and was sealed. That phial is Ext.3 and she and other members have signed on it. Piece of paper Ext.1 were kept in an envelope Ext.2 and were sealed. After that the personal search of all the persons were conducted and nothing incriminating was found. Rs. 250/- given by Smt. Omana P. Mathew to Mr. Bisht were also treated with phenolphthalein powder and were handed over to Smt. Omana P. Mathew with the instructions to give the same to the appellant/accused on the demand of the money. The remaining phenolphthalein powder was sealed in an envelop. That envelop is Ext.4. Thereafter the plan of the trap was prepared by Mr. Bisht. Mr. Bisht told her to remain with Smt. Omana P. Mathew to overhear the conversation between the accused and Smt. Omana P. Mathew and also to see the transaction of bribe between the complainant and the accused. Mr. Bisht also told her that when the accused will take the money as bribe give a signal by touching her head with her right hand. After that all the members of the trap party washed their hands. The memorandum was prepared and was read over and explained to all the persons by Mr. Bisht and all the members of the trap party have signed on it. The memorandum is Ext.Ka-7. After that all the members of the trap party reached ESIC office at Sector 15. Then she and Smt. Mathew entered in the ESIC office. Smt. Mathew reached near the seat of the appellant/accused and asked the accused to give her (complainant) cheque. The accused inquired about her from Smt. Mathew then Smt. Mathew told the accused that she (Ms. Bala) is her (complainant) colleague and she is also having some problem. Then the accused came in the verandah and asked Smt. Mathew whether she has brought the money or not. Then Smt. Mathew replied that she has brought the money and asked the accused to give the cheque first after that she will give him Rs. 250/-. But the accused asked Smt. Mathew to give the money first. On this Smt. Mathew gave the money to the accused and the accused kept the money in the left pocket of his pant. After that the appellant/accused came to his seat and started preparing the documents. After completing the cheque the appellant/accused handed the cheque to Smt. Mathew to obtain the sign of the Manager. After getting the sign on the cheque Smt. Mathew returned on the same place. Then she (Ms. Bala) gave the signal and on being receipt of the signal, Mr. Bisht, Mr. Gurumurthi and other personnel of CBI entered into the room. Both the hands of the accused were caught by wrists. Mr. Bisht gave his introduction and asked the accused to produce the bribe money. Then the accused pointed towards his left hand side pocket of the pant. After that a solution of soda was got prepared in a glass of water and the hands of the accused was washed from that solution. The colour of the said solution was white but after washing the hands colour of the solution turned into pink. That pink coloured solution was put in a phial and was sealed. That phial is Ext.5. The personal search of the accused was conducted by Mr. Bisht. From the left side pant pocket of the accused Rs. 250/- was recovered and the number which was recorded in the memorandum earlier were tallied with the number on these notes and it were found same. These notes are Ext.6 to 8 and these notes were kept in an envelope i.e. Ext.9. The left side pant pocket from which the money was recovered was also washed from the said solution and the said solution also turned pink. This pink coloured solution was also sealed in a phial Ext.10. The pant which the accused was wearing at the time of incident was also sealed in an envelop. Pant is Ext.11 and the envelop in which it was kept is Ext.12. Then the personal search of Smt. Mathew was conducted by her but nothing incriminating was found from her possession. Only a cheque was recovered which was given to her by the accused was recovered. The recovery memo was prepared by Mr. Bisht which is Ext.Ka-8.

P.W.4 is Gurumurthi, who has stated that on April 1987 he was posted as Asstt. Grade II in National Building construction Company, New Delhi. On 22.4.1987 his officer Shri R.R. Sundaram has called him and asked him to get ready on 23.4.1987 for CBI duty. On 23.4.1987 at about 6 A:M CBI personnel came there by jeep. He went along with them. On the way they picked Ms. Bala and all of them reached CBI Hostel Pragati Vihar in Room No. 4. Smt. Omana P. Mathew, her husband, Ms. Sribala, Mr. Bisht (Dy. SP), Mr. Gupta (Inspector) and two other constables were present there. The complaint Ext.Ka-6 of the Smt. Omana P. Mathew was read over and explained to all the persons. On being asked for the bribe money, Smt. Mathew gave Rs. 250/- to Mr. Bisht in the form of two hundred rupee notes and one fifty rupee note. The number of these notes were written in a paper. A practical demonstration of the use and utility of phenolphthalein powder was given to all the aforesaid persons by Mr. Bisht. A piece of paper was treated with phenolphthalein powder and was given to him and he touched the same from his right hand. Then a solution of soda was prepared in a glass of water. He dipped his right hand fingers in the said solution of soda and the colour of the solution turned into pink. Then the pink coloured solution was kept and sealed in a phial. That phial is Ext.3. The piece of paper Ext.1 was kept in an envelop Ext.2 and was sealed. The personal search of all the members of the trap party was conducted and nothing objectionable was found. The notes given by Smt. Mathew in the form of two hundred rupee notes and one fifty rupee note were also treated with phenolphthalein powder and were given back to Smt. Mathew with the instructions to give the same to the accused on the demand of bribe. The remaining phenolphthalein powder was sealed in an envelop. That envelop is Ext.4. The sealed article was got signed by the witnesses. Thereafter the plan of the trap was prepared by Mr. Bisht. Mr. Bisht asked Ms. Bala to remain present with Smt. Mathew to overhear the conversation between the accused and Smt. Omana P. Mathew and also to see the transaction of bribe between the two. Mr. Bisht also told Ms. Bala to give a signal by touching her head with her right hand when the transaction of the bribe will be over. The memorandum was prepared and was read over and explained to all the members of the trap party who have signed on it. The memorandum is Ext.Ka-7. After that all the members of the trap party reached Sector 15 at ESIC office. Then Smt. Mathew and Ms. Sribala went near the seat of the accused and the accused have got some conversation with both of them. Then the accused came near the verandah. Smt. Mathew gave the money to the accused and the accused kept the money in the left pocket of his pant. After that the accused came to his seat and the two ladies also came near the seat of the accused. Then Smt. Mathew went in the room of the Manager and returned near the seat of the accused. After that Ms. Ravi Shri Bala has given the signal and on being receipt of the signal, all the members entered into the room. Mr. Bisht gave his introduction and both the hands of the accused were caught by wrists by Mr. Bisht and Inspector Gupta. On being asked to produce the bribe money by Mr. Bisht, the accused got perplexed and pointed towards his left side pocket of the pant. After that a solution of soda was got prepared in a glass of water and the accused was asked to wash his hands from that solution. When the accused washed his hands from that solution, colour of that solution turned into pink, initially which was colourless. That pink coloured solution was put in a phial and was sealed. That phial is Ext.5. Then the personal search of the accused was conducted by Mr. Bisht. From the left side pant pocket of the accused Rs. 250/- was recovered and the number which was recorded in the memorandum Ext.Ka-7 written earlier were tallied with the number on these notes and it were found same. Ext.6 to 8 are the same notes which were recovered from the left side pant pocket of the accused. These notes were kept and sealed in an envelope i.e. Ext.9. The left side pant pocket was also washed from the soda solution and the said solution also turned pink. This pink coloured solution was also sealed in a phial Ext.10. The pant of the accused was also sealed in an envelop. Ext.11 is the same pant which the accused have worn at the time of the incident and from the left pocket of the same pant Rs. 250/- was recovered. That pant was sealed in an envelope i.e. Ext.12. Then the personal search of Smt. Mathew was conducted by Ms. Ravi Shri Bala and a cheque of Rs. 2520/- was recovered. A photostat copy of this cheque was got prepared and the attestation of the Manager was obtained on the same by Mr. Bisht and the same cheque was returned to Smt. Mathew in original. Photostat copy of that cheque is Ext.Ka-10. Mr. Bisht has taken into custody some other sealed papers which are Ext.Ka-1, Ka-2, Ka-3, Ka-4, Ka23 5, Ka-9, Ka-11 and Ka-12. A specimen of seal used in the proceedings were also prepared. Ext.13 and Ext.14 are the papers of the same specimen of seal. The recovery memo of the entire proceedings was prepared on the spot which was read over and explained to all the members of the trap party. The recovery memo is Ext.Ka-8. One copy of this recovery memo was given to the accused. The siteplan of the place of occurrence was also prepared by Mr. Bisht. This witness was cross-examined at length by the defence counsel but nothing has come out from his evidence which may create any doubt in his evidence. The statement of this witness is reliable, believable and inspires a confidence.

P.W.5 is Sri H.C. Bisht, who has stated that on 22.04.1987 he was posted as Deputy S.P. On that day F.I.R. of the Case Crime No. RC-25/87 was given to him by S.P., C.B.I., Dehradun for investigation. That F.I.R. is Ext.Ka-15. He further stated that he called M.K. Mathew, husband of the complainant Smt. Omana P. Mathew and have done conversation with him regarding this case. He has received the complaint letter Ext.Ka-6 on same day. Investigation of this case was entrusted to him by Superintendent of Police. Thereafter he prepared the trap plan and also constructed a trap party. On the same day i.e. on 22.04.1987 he along with the members of the trap party Sri S.P. Gupta, Inspector, Bhairab Datt and Vidya Datt went to Delhi and on the same day at about 7 P:M in the evening all of them reached Delhi. He has requested to S.P., C.B.I., Dehradun to make arrangements of the witnesses through S.P., C.B.I. Anti-corruption Branch, Delhi. On that day he made enquiries about the accused and he came to know that the accused extorts bribe money from the people who comes at ESIC Office. On 22.04.1987 he also met Smt. Omana P. Mathew at her residence at Delhi and she has proved the complaint letter Ext.Ka-6. He requested to Smt. Omana P. Mathew and her husband to come at C.G.O. Complex, C.B.I. Office, New Delhi on 23.4.1987 at about 7 A:M along with Rs. 250/- for which the accused was demanding. On the next day at about 7:40 A:M he along with Sri S.P. Gupta, Sri M.K. Mathew and his wife Smt. Omana P. Mathew, witnesses Ms. Ravi Shri Bala and Sri v. Gurumurthi and Constables Bhairab Datt and Vidya Datt assembled in Suite No. 4, C.B.I. Hostel, Pragati Vihar, Lodhi Road, New Delhi. All the above mentioned persons were introduced with each other and the complaint Ext.Ka-6 was read over and explained to all them. Smt. Omana P. Mathew (P.W.1) produced the sum of Rs. 250/- which was being demanded by the accused. The number on these notes were recorded in the memo. These notes were in the form of two hundred rupee notes and one fifty rupee note. Then practical demonstration of the use and utility of phenolphthalein powder was given by him. A piece of paper treated with phenolphthalein powder was given to Sri Gurumurthi. On being asked to do so, Gurumurthi held the same in his right hand. Then that piece of paper was taken back and was kept and sealed in an envelope. That piece of paper is Ext.1 and the envelope in which it was sealed is Ext.2. Gurumurthi was asked to wash his right hand fingers in the solution of sodium carbonate which was prepared on the spot and the colour of the said solution turned into pink. The pink coloured solution was kept and sealed in a phial. That phial is Ext.3. After that the personal search of all the members of the trap party was conducted and nothing objectionable was found. Rs. 250/- notes were also treated with phenolphthalein powder and the same was given to Smt. Omana P. Mathew with the instructions to give the same to the accused on the demand of bribe. Smt. Omana P. Mathew kept the money in her purse. The remaining phenolphthalein powder was kept and sealed in an envelop. That envelop is Ext.4. That envelope was signed by him and other witnesses. Then he and other members washed their hands to ensure that no particles of phenolphthalein powder remain in their hands. Thereafter the plan of the trap was prepared according to which Smt. Omana P. Mathew accompanied by Ms. Ravi Shri Bala would approach the accused in the office of the accused and it was asked to Ms. Ravi Shri Bala that she will be present with Smt. Mathew to overhear the conversation between the accused and Smt. Omana P. Mathew and also to see the transaction of bribe between the two. It was also instructed to both the ladies that as soon as the transaction of bribe would be over Ms. Ravi Shri Bala or Smt. Omana, who ever be in a position then, would give a signal by touching her head with her right hand to the members of the trap party. The other members of the trap party were requested to suitably position themselves on the spot to watch the developments. The memorandum Ext.Ka-7 to this effect was prepared on the spot which was completed at about 9 A:M in the morning. The memorandum was read over and explained to all the persons and he and other witnesses have signed on it. After that he and other members of the trap party reached in the office of the accused at B-130 Sector XV, Noida at about 10:15 A:M. The accused was in the office. Smt. Omana P. Mathew accompanied by Ms. Ravi Shri Bala approached the accused and asked him to prepare her cheque. The accused enquired about Ms. Ravi Shri Bala from Smt. Omana P. Mathew. On this Smt. Omana P. Mathew told the accused that Ms. Ravi Shri Bala is her colleague and she also have a problem. After that the accused came out from his office and he also called Smt. Omana P. Mathew there. On being asked about the bribe money by the accused Smt. Omana P. Mathew told him that she has brought Rs. 250/- for which he has made demand. Smt. Omana P. Mathew asked the accused to prepare her cheque first after that she will give him money but the accused demanded the money first. On this Smt. Mathew gave the money to the accused. The accused counted the money with both the hands and kept the money in the left pocket of the pant he was wearing. After that the accused went inside his office and asked Smt. Omana P. Mathew to obtain the sign on the cheque by the Manager. On this Smt. Mathew along with related documents gone to the Manager where the Manager handed over an A/C Payee Cheque of Rs. 2520/- to her. After that both the ladies again came to the accused and gave an appointed signal to the members of the trap party. On receipt of the signal, he and other members of the trap party entered in the office and gave their introduction to the accused. On being asked about the bribe money, the accused got perplexed and pointed towards his left side pocket of the pant he was wearing. Both the hands of the accused were caught by wrists. After that both the fingers of the accused were dipped in the soda solution which was prepared on the spot due to which colour of the said solution turned into pink. That pink coloured solution was kept and sealed in a phial. He and other members of the trap party have signed on it. That phial is Ext.5. The search of left pocket of the pant which the accused was wearing was made and Rs. 250/- was recovered. The particulars of these notes were tallied with the notes recorded in the memorandum prepared earlier and it was found same. Ext.6 to Ext.8 are the same notes which were recovered from the possession of the accused. The aforesaid notes were kept and sealed in an envelope Ext.9. Besides this, coins worth Rs. 6/- and a amount of Rs. 367/- was also recovered. The coins amounting Rs. 6/-, so recovered were returned to the accused on the request of the accused. After that the left side pant pocket was dipped in another solution of soda which was prepared on the spot due to which the said solution also turned into pink. This pink coloured solution was sealed in a phial, that phial is Ext.10. The pant of the accused was also sealed in an envelope. Ext.11 is the same pant which the accused was wearing at the time of trap and the envelope in which it was kept and sealed is Ext.12. The personal search of Smt. Omana P. Mathew was conducted by Ms. Ravi Shri Bala and an A/C Payee cheque bearing No. 632538 dated 23.4.1987 was recovered. A photostat copy of this cheque was got prepared and the said cheque in original was returned to Smt. Omana P. Mathew. The Photostat copy of that cheque is Ext.Ka-10. The ledger sheet of Smt. Omana P. Mathew was also taken into custody. The said ledger sheet was being maintained by the accused. That ledger sheet is Ext.Ka-11. He has also taken the documents Ext.Ka-1 to Ext.Ka-5 and Ext.Ka-9 and Ext.Ka-12 from Sri Kulshrestha, Office Manager. A specimen of seal has also been prepared on the spot in duplicate. The recovery memo of the above-said proceedings was also prepared on the spot and he and other members of the trap party have signed on it. The recovery memo is Ext.Ka-8.

P.W.6 is Om Prakash Sharma, who has stated that in the year 1987 he was posted as Inspector, C.B.I., S.B.E., Dehradun Branch. On 29.4.1987 vide order of S.P., C.B.I., Dehradun, investigation of RC No. 25/87 was transferred to him from Deputy S.P. Sri H.C. Bisht. He received the documents related to this case from Dy. S.P. Sri Bisht. During the course of investigation he recorded the statements of the witnesses and after completing the investigation he received the sanction for prosecution and also filed the charge sheet against the appellant/accused. The document of sanction for prosecution is Ext.Ka-17 and the charge sheet is Ext.Ka-18.

P.W.7 is Suresh Chand Kulshrestha, who has stated that in the year 1987 he was posted as Manager Grade III in ESIC Local Office, Noida, District Ghaziabad. On 23.4.1987 he was present in his office. The appellant/accused R.S. Siromani was a Lower Division Clerk in his office. On 23.4.1987 at about 11 A:M he came to know that the accused R.S. Siromani was arrested by the C.B.I. while accepting Rs. 250/- as bribe. Deputy S.P. Sri Bisht has taken the papers in his possession mentioned in Ext.Ka-8 from him. It was also stated that the accused R.S. Siromani deals with the papers of the claim. The writing on the back of paper No. 70A which is encircled by the red ink is the handwriting of the appellant/accused. That paper is Ext.Ka-19. The writing on the back of Ext.Ka-1 is also the handwriting of the appellant/accused. Paper No. 16A i.e. Ext.Ka-2 is also prepared by the appellant/accused. The writing in the back of Paper No. 18A encircled by red ink is also written by the appellant/accused and that paper is Ext.Ka-21. Paper No. 19A i.e. Ext.Ka-5 and Paper No. 13A i.e. Ext.Ka-9 are also prepared by the appellant/accused. In paper No. 13A in place of manager he has signed on it. Paper No. 14A is also prepared by the appellant/accused. Its front portion is filled and he has signed on it which is Ext.Ka-22. Cheque Paper No. 21A which is Ext.Ka-10 was attested by him. Paper No. 20A i.e. Ext.Ka-11 is the ledger sheet in which entries regarding payment was written by the appellant/accused. Insurance No. 90927 was allotted to Smt. Omana P. Mathew from his office on 30.3.1987. The new number on Ext.Ka-11 allotted to Smt. Omana P. Mathew was signed by him. Ext.Ka-19 Paper No. 70A, Paper No. 15A and 18A was given to Smt. Mathew on 30.3.1987 for doing the correction in insurance number. He further stated that he does not know when these papers were filed by Smt. Mathew in his office after correction. Paper No. 22A is the attendance register of the office which was from April 1986 to 25.5.1987. This register is Ext.14. On 30.3.1987, 14.4.1987 and 23.4.1987 the appellant/accused was present in the office. The attendance of the appellant/accused was registered in the register. Register Paper No. 23A is the certificate diary of the local office. In this date-wise entries regarding claim certificate which were filed in his office were made. This register is Ext.15 and in this register no entries were there of the certificate of Smt. Omana P. Mathew. On 30.3.1987 and 14.4.1987 the appellant/accused has made entries in this register.

After that the statement of the appellant/accused was recorded u/s 313 Cr.P.C. The oral and documentary evidence was put to him in question form, who has denied the allegations made against him. However, in defence, he has not produced any oral or documentary evidence. In reply to question No. 21, he has stated that he has not demanded the bribe. Smt. Omana P. Mathew wanted to take payment on the incomplete paper. He tried to persuade her but she did not convince. He further stated that a false case was made against him by Smt. Omana P. Mathew and C.B.I and he has been falsely implicated in the case.

Sri D.S. Mehta, learned Counsel for the appellant has argued that the prosecution has not proved the case against the appellant/accused beyond reasonable doubt. I do not find substance in the argument raised by learned Counsel for the appellant/accused as Smt. Omana P. Mathew (P.W.1) has stated in her statement that in the year 1979 she was working in Hindustan Computer at Noida and the factory in which she was working comes under ESI Scheme. She was insured under the ESI Scheme and she was having a card bearing No. 214790927. Under the ESI Scheme she was entitled for the maternity benefit. The claim of the ESI Scheme was scheduled to pass from the local head office at Noida and in the office at Noida the appellant/accused R.S. Siromani used to deal with the above-said claim. She was entitled to get maternity benefit for 84 days. She was on maternity leave from 6.1.1987 to 30.3.1987. On 30.3.1987 she has submitted the claim along with the papers 15A, 16A, 17A and 18A, that are Ext.Ka-1 to Ka-4. On 6.4.1987 she met the appellant/accused who told her that she will get her check very soon and asked her to come after a week. Then on 14.4.1987 she went to the ESI local head office to meet the appellant/accused and there she submitted paper No. 19A i.e. Ext.Ka-5. When she asked for the cheque then the appellant/accused demanded Rs. 250/- in lieu of handing over the cheque. After that she came back to her office. Then she told the fact of the demand of money by the appellant/accused to her husband. Then her husband suggested her to go again and asked for the check perhaps he would give her the cheque. After that she went to the appellant/accused two times for getting her cheque but the appellant/accused again demanded Rs. 250/- and also told her that upto when she would not give him (appellant/accused) money he would not give her cheque. She told this fact to her husband. On 21.4.1987 her husband wrote a complaint letter and after reading it she signed on it. That complaint letter is Ext.Ka-6. On the same day i.e. 21.4.1987 her husband with that complaint letter came Dehradun along with one officer of ESI Vigilance, Dehradun and her husband gave that letter to S.P., C.B.I. on 22.4.1987. On 22.4.1987 her husband returned to home and Mr. Bisht and Inspector Gupta were also with her. These people (Mr. Bisht and Inspector Gupta) enquired from her about the sign. They further enquired from her that whether the contents of the application are correct and also enquired about the sign. She verified her signature and also told them that contents of the application are correct. Then these people asked her to come at CBI Hostel in Room No. 4 on 23.4.1987 at 7 A:M. On 23.4.1987 in the morning, she along with her husband reached in Room No. 4 of CBI Hostel where she met Ms. Sribala, Sri Gurumurthi, Mr. Bisht, Mr. Gupta and two constables. Firstly, all the above persons were introduced with each other. Thereafter the complaint letter was read over and explained to all the persons. She gave two notes of Rs. 100/- and one note of Rs. 50/- to Mr. Bisht. The memorandum was prepared there and the number of the notes were also written in the memorandum. Then a practical demonstration of the use and utility of phenolphthalein powder was given by Mr. Bisht. A piece of paper was treated with Phenolphthalein powder and was given to Gurumurthi, who held the same in his right hand. A solution of soda was prepared in a glass. Gurumurthi washed his fingers in that solution then the colour of the solution turned into pink from white. That pink solution was sealed in an empty phial and the piece of paper was sealed in an envelope. That piece of paper is Ext.1, envelope is Ext.2 and the solution which was in the phial is Ext.3. Rs. 250/- which was given by her were also treated with the phenolphthalein powder and were given to her with the instructions to give the same to the accused on the demand of the accused. The remaining phenolphthalein powder was sealed in an envelope. She has signed on that envelope, that envelope is Ext.4. Then Mr. Bisht told the trap plan and also told that Ms. Bala was also remain present with her and whatever transaction and conversation will take place Ms. Bala will see and overhear the same. It was also told to her that as soon as the transaction of bribe would be over Ms. Ravi Shri Bala, would give a signal by touching her head with her right hand. For the same procedure the memorandum was prepared, that memorandum is Ext.Ka-7. After that she along with the trap party went to the office of the appellant/accused. She went inside the office of the appellant/accused along with Ms. Bala and they have gone near the seat of the appellant/accused. Then she asked about her cheque from the appellant/accused. The appellant/accused came in the verandah. Then she along with Ms. Sribala also came in the verandah. There the appellant/accused asked about the money. She told him that she has come with money. She asked him to first prepare the cheque then she will give the money. On this the appellant/accused asked her first to give money. Then she has taken the money from her bag and has given it to the appellant/accused. The appellant/accused took the above-said money in his right hand, counted it with both the hands and kept the money in the left pocket of his pant. After that the appellant/accused came to his seat and started preparing the documents. The appellant/accused after preparing the cheque handed it to her and asked her to obtain the sign from the Manager on the cheque. Then she went to the Manager and obtained his signature. After that she again came back to the appellant/accused. On the receipt of the signal given by Ms. Bala, Mr. Bisht and other people entered into the room. When Mr. Bisht showed his identity card to the appellant/accused and told him that a case of bribe is registered against him, the accused got perplexed. Both the hands of the accused were caught by wrists by Mr. Bisht and Mr. Gupta. On being asked to produce the bribe, the appellant/accused pointed towards his left side pocket. After that the solution of soda was got prepared in a glass and both the hands of the appellant/accused were washed from that solution. Before washing the hands the colour of the solution was white but after washing the hands the colour turned into pink. Then this solution was sealed in a phial, that phial is Ext.5. After that Mr. Bisht asked the appellant/accused to hand over the money then the appellant/accused has taken out the money from his pocket in which there were two hundred rupee notes and one fifty rupee note. The number in these notes were compared with the number mentioned in the memorandum and it was found same. These notes are Ext.6, 7 & 8. These notes were sealed on the spot in an envelope, that envelope is Ext.9. The pocket from which Rs. 250/- were recovered was also washed from another solution of soda. The colour of that solution also turned into pink from white. That pink solution was also sealed in a phial. That phial is Ext.10. The pant was also sealed on the spot in an envelope, pant is Ext.11 and envelope is Ext.12. The specimen of seal was prepared on the spot i.e. Ext.13 and 14. The recovery memo was also prepared on the spot and she and other witnesses have signed on it. Recovery memo is Ext.Ka-8. Receipt of the cheque which was issued to her is Ext.Ka-9. Before preparing the recovery memo her personal search was conducted by Ms. Bala and the cheque was recovered. Photostat copy of that cheque was got prepared by Mr. Bisht and the attestation of the Manager was obtained on the same. The said cheque in original was returned to her. Photostat copy of the cheque is Ext.Ka-10. In the ledger sheet i.e. Ext.Ka-11, entry was made in front of her by the appellant/accused which was seized by Mr. Bisht in the local office. The statement of Smt. Omana P. Mathew (P.W.1) gets corroboration from the statement of M.K. Mathew (P.W.2), Ms. Ravi Shri Bala (P.W.3), Gurumurthi (P.W.4), H.C. Bisht (P.W.5) and Suresh Chand Kulshrestha (P.W.7). Hence, the prosecution has successfully proved the case against the appellant/accused beyond reasonable doubt as the appellant/accused has demanded Rs. 250/- as bribe in lieu of handing over the cheque to the complainant Smt. Omana P. Mathew (P.W.1). The complainant went to the accused on 30.3.1987, 6.4.1987 and 14.4.1987 for getting her cheque but the accused demanded the same from her. For this a trap was led on 23.4.1987 by C.B.I. and the bribe money was recovered from the possession of the appellant/accused. In this way the appellant/accused being a public servant, employed as Lower Division Clerk, ESIC Local Office, Noida, committed criminal misconduct by accepting and demanding, a gratification other than legal remuneration as a motive or reward for doing an official act.

On the basis of the evidence discussed above, the conviction and sentence awarded to the appellant is correct and justified and I do not find any illegality or irregularity in the aforesaid judgment and order-dated 29.4.1991. Hence, the appeal is devoid of merit and is liable to be dismissed.

Accordingly, the appeal is dismissed. The judgment and order dated 29.4.1991 passed by Special Judge, Anti-Corruption U.P. (East), Dehradun in C.B.I. Case No. 8/1987, C.B.I. v. R.S. Siromani, is hereby 35 confirmed. Consequently, the conviction u/s 161 IPC and sentence of six months S.I. with a fine of Rs. 500/- and the conviction u/s 5(2) r/w 5(1)(d) of the Prevention of Corruption Act, 1947 and sentence of one year S.I. with a fine of Rs. 1,000/-, is also confirmed. Both the sentences shall also run concurrently as directed by the trial court.

Let the lower court''s record be sent back for compliance of the order forthwith.