Dr. Arijit Pasayat, J.— Leave granted.
2. Challenge in this appeal is to the order passed by a learned Single Judge of the Rajasthan High Court dismissing the application filed for grant of leave to prefer an appeal in terms of Section 378(1) of the Code of Criminal Procedure, 1973 (in short “CrPC”).
3. Background facts need to be noted in brief: the respondent faced trial for alleged commission of offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (in short “the Act”). The learned Special Judge, Sessions Court, Prevention of Corruption Act, Kota in Sessions Case No. 8 of 2001 directed acquittal. The basic reason for directing acquittal was that the prosecution had failed to prove the demand and acceptance of bribe and also that on the day the complainant claimed to have paid the bribe, no work was pending with the accused.
4. The appellant State filed an application for grant of leave. The same has been rejected by the impugned order. To say the least the order is practicably unreasoned. The High Court appears to have lost sight of the fact that in the statement recorded under Section 313 CrPC the respondent specifically accepted that he has received a sum of Rs 2000 from the complainant for payment of certain outstanding dues, but such a plea was not taken in the course of the trap proceedings.
5. There is no appearance on behalf of the respondent though notice has been served.
6. Parameters to be adopted while dealing with such an application have been laid down by this Court in several cases.
7. Section 378 CrPC deals with the power of the High Court to grant leave in case of acquittal. Sub-sections (1) and (3) of Section 378 read as follows:
“378. Appeal in case of acquittal.—(1) Save as otherwise provided in sub-section (2) and subject to the provisions of sub-sections (3) and (5), the State Government may, in any case, direct the Public Prosecutor to present an appeal to the High Court from an original or appellate order of acquittal passed by any court other than a High Court or an order of acquittal passed by the Court of Session in revision.
(3) No appeal under sub-section (1) or sub-section (2) shall be entertained except with the leave of the High Court.”
8. The trial court was required to carefully appraise the entire evidence and then come to a conclusion. If the trial court was at lapse in this regard, the High Court was obliged to undertake such an exercise by entertaining the appeal. The trial court on the facts of this case did not perform its duties, as was enjoined on it by law. The High Court ought to have in such circumstances granted leave and thereafter as a first court of appeal, reappreciated the entire evidence on the record independently and returned its findings objectively as regards guilt or otherwise of the accused. It has failed to do so.
9. The questions involved were not trivial. The effect of the admission of the accused in the background of testimony of official witnesses and the documents exhibited needed adjudication in appeal. The High Court has not given any reasons for refusing to grant leave to file appeal against acquittal, and seems to have been completely oblivious to the fact that by such refusal, a close scrutiny of the order of acquittal, by the appellate forum, has been lost once and for all. The manner in which appeal against acquittal has been dealt with by the High Court leaves much to be desired.
10. Reasons introduce clarity in an order. On plainest consideration of justice, the High Court ought to have set forth its reasons, howsoever brief in its order, indicative of an application of its mind; all the more when its order is amenable to further avenue of challenge. The absence of reasons has rendered the High Court order not sustainable. Similar view was expressed in State of U.P v. Battan (2001) 10 SCC 607.
11. “6. … About two decades back in State of Maharashtra v. Vithal Rao Pritirao Chawan (1981) 4 SCC 129, AIR 1982 SC 1215 the desirability of a speaking order while dealing with an application for grant of leave was highlighted. The requirement of indicating reasons in such cases has been judicially recognised as imperative. The view was reiterated in Jawahar Lal Singh v. Naresh Singh (1987) 2 SCC 222. Judicial discipline to abide by declaration of law by this Court, cannot be forsaken, under any pretext by any authority or court, be it even the highest court in a State, oblivious to Article 141 of the Constitution.
7. Reason is the heartbeat of every conclusion, and without the same it becomes lifeless. (See Raj Kishore Jha v. State of Bihar (2003) 11 SCC 519, (2003) 7 Supreme 152.)
8. Even in respect of administrative orders Lord Denning, M.R in Breen v. Amalgamated Engg. Union (1971) 2 QB 175, (1971) 2 WLR 742, (1971) 1 All ER 1148 (CA) observed (All ER p. 1154h): ‘The giving of reasons is one of the fundamentals of good administration.’ In Alexander Machinery (Dudley) Ltd. v. Crabtree 1974 ICR 120 (NIRC) it was observed:
‘Failure to give reasons amounts to denial of justice. Reasons are live links between the mind of the decision-taker to the controversy in question and the decision or conclusion arrived at.’
Reasons substitute subjectivity by objectivity. The emphasis on recording reasons is that if the decision reveals the ‘inscrutable face of the sphinx’, it can, by its silence, render it virtually impossible for the courts to perform their appellate function or exercise the power of judicial review in adjudging the validity of the decision. Right to reason is an indispensable part of a sound judicial system; reasons at least sufficient to indicate an application of mind to the matter before court. Another rationale is that the affected party can know why the decision has gone against him. One of the salutary requirements of natural justice is spelling out reasons for the order made; in other words, a speaking-out. The ‘inscrutable face of a sphinx’ is ordinarily incongruous with a judicial or quasi-judicial performance.”
The above position was highlighted in State of Orissa v. Dhaniram Luhar (2004) 5 SCC 568.
12. Therefore, the impugned order of the High Court cannot be sustained and is set aside, and the matter is remitted to it. The High Court shall take up the matter afresh and dispose of the same in accordance with law. The appeal is allowed without any order as to costs.