Mere execution of documents without proof of dishonest intent or conspiracy cannot sustain criminal conviction.

The State appealed against the judgment dated July 18, 2017, passed by the Special Judge (Prevention of Corruption Act), Durg, which acquitted the four respondents of charges including criminal conspiracy, cheating, forgery, and criminal misconduct

The prosecution alleged that the respondents—comprising a Co-operative Inspector (R1), a contractor (R2), and two Revenue Inspectors (R3 R4)—conspired to fraudulently sell 6.53 acres of land belonging to the Chhattisgarh Vikas Griha Nirman Sahkari Samiti to 14 purchasers

It was alleged that the accused misrepresented the society’s land as agricultural land to facilitate illegal transfers and obtain wrongful gain

However, during the trial, it emerged that Respondent No. 2 (contractor) had obtained a legal award of over ₹10 lakhs against the society, and the Sub-Registrar had expressly authorized the sale of land to satisfy this debt

Furthermore, an internal inquiry by the Lokayukta’s own inspector (A.K. Banerjee) had previously concluded that the allegations were malicious and that the transactions were performed pursuant to a judicial award

The Court applied the definitions of cheating and forgery under Sections 420, 464, and 467 of the Indian Penal Code (IPC), emphasizing that "fraudulent or dishonest intention" at the time of the act is the gist of these offences

It relied on Jupally Lakshmikantha Reddy v. State of Andhra Pradesh (2025), which held that Section 464 IPC is not attracted unless the prosecution proves the accused actually manufactured a false document

Regarding the Prevention of Corruption Act, it scrutinized Section 13(1)(d) read with 13(2) concerning criminal misconduct by public servants

Finally, it followed the principles established in Mallappa v. State of Karnataka (2024), which mandate that an appellate court should not interfere with an acquittal if the Trial Court’s view is "legally plausible," even if a contrary view is possible

The High Court observed that the prosecution’s central allegation—that the land was misrepresented as agricultural—was directly contradicted by its own witness, the Collector of Stamp (PW-8), who admitted that the land was assessed as agricultural for stamp duty purposes in accordance with official guidelines

The Court found no evidence of a "meeting of minds" for a conspiracy or any act of fabrication

Critically, the Investigating Officer (PW-6) admitted that the sale was conducted to satisfy a valid legal award in favor of Respondent No. 2, as ordered by the Co-operative Sub-Registrar

The Court noted that the prosecution failed to bridge the gap between "administrative irregularities" and "criminal intent"

Citing Vishal Noble Singh v. State of UP (2024), the Court remarked that the criminal justice machinery cannot be used for oblique motives, noting that a prior inquiry had already labeled the complaint as malicious

It found the Trial Court’s decision to be a plausible and well-reasoned view based on the evidence

Consequently, the High Court affirmed the acquittal of all respondents and dismissed the State’s appeal, ruling that there was no patent illegality or perversity in the impugned judgment