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THE NATURE AND INTERPRETATION OF THE TERM ‘ORGANISED CRIME’

Authored By: Lesego Kgosana

University of South Africa

ABSTRACT 

The term “organised crime” has brought about confusion as the definition is very unclear and  vague.  

The distinctive analysis of organised crime and other forms of crime by the Union Nations  creates a far more confusion of the term “organised crime”.  

Instead of furnishing us with what organised crime is, Interpol and the South African Police  Service provides us with examples related to organised crimes. 

The objective of this research study is to present a distinctive meaning of Organised Crimes  provided by the Prevention of Organised Crime Act, the South African Police Act and the  Union Nations, identifying the causes of confusion and providing an interpretation to reduce  the uncertainty of the term “organised crime” by establishing elements and characteristics  that amount to the common purpose of the term. 

1 Introduction 

Defining the term “organised crime” will always be a perplexing and obscure task to  accomplish. With a variety of definitions, it is however, still very unclear and unsatisfactory.  The Prevention of Organised Crime Act 121 of 1998 as the primary source of my research,  provides us with a vague definition; as it is “not defined in the Act and is used on only one  occasion but in circumstances in which its precise meaning is not critical”1. The definition,  interpretation and understanding of the term “organised crime” has had structural bodies of  the world, international and national organisations debating on the concept and nature of the  term. The court rather used the term to describe offences that have organizational features of  some kind that distinguish them from individual criminal wrongdoing.2 

Organised crime as broadly defined as it is on a variety of elements established, has  continued to be a threat to the authority of the country and the safety and security of the  South African citizens.3 According to the report on the Global Organised Crime Index, published by the Global Initiative Against Transnational Organised Crime (GI-TOC), South  Africa had the highest ranking among Southern African nations. The index measures the  scope, scale and impact of organised crime, shows the risks and the country’s ability to deal  with the issue at hand.4 

1.1 Problem Statement 

The nature and interpretation of organised crime by an analysis of elements and  characteristics of various material sources. 

1.2 Research Question 

To what extent does a crime amount to an organised crime? 

1.3 Hypothesis 

Organised crime is defined by utilizing the elements and characteristics associated with the  definition. 

1.4 Research Methodology 

The research elucidates the term ‘organised crime’ and provides elements used to define  organised crime and characteristics associated with organised crime. 

The elements and characteristics are utilized to determine whether or not a crime is an  organised crime. 

Based on primary (legislation and case law) and secondary (theses, internet sources and  journal articles) material sources on organised crimes, a conceptual and descriptive research  methodology was followed.  

2 The characteristics of organised crime 

Six characteristics were listed in the 1994 Naples Political Declaration and Global Action  Organised Transnational Crime: 

  1. Group organisation committing the crime; 
  2. Hierarchical links or personal relatives; 
  3. Violence, intimidation and corruption used to earn the profits or material;
  4. The laundering of illicit proceeds to execute criminal activities; 
  5. A potential expansion for new business beyond the national boarders;
  6. Working together with other organised transnational criminal groups. 

However, Von Lampe5identifies the characteristics of OC by grouping the characteristics in  three approaches namely, organisation, activity and system approach. He explains that the  organisation approach focuses on the organisational structure of the group; the activity group  focuses on the types of crimes committed by the group; and that the system approach is a  platform where criminals can interact with legitimate organisations or businesses to form a  corrupt socio-political system. 

Cressey6defines Von Lampe’s “organisation approach” as a structure that is made up of the  corruptor, the coruptee and the enforcer positions. He further maintains that the  organisational structure is essential for a criminal group to be considered as an organised  crime group and formulates his definition of organised crime on these positions.7 He provides  that organised crime is any crime committed by a person in a position designed for the  commission of a crime, occupying in an established division of labour that also includes at  least one position for a corruptor, corruptee and an enforcer. With this definition, he  established a link between organised crime and corruption. 

Albanese8also attempted to identifying the characteristics of organised crime. He mentions  that mentions that an organised crime should have a continued organised hierarchy, rational  profit through crime, corruption to maintain immunity, restricted membership, non-ideology,  use of force, intimidation or threat, specialisation, public demands for services, code of  secrecy and extensive planning. Albini9 mentioned a similar characteristics as Albanese10, he points out that secrecy as his first characteristics, followed by the use of violence and  protection. 

Roth11 and Maltz had similar characteristics namely, corruption, violence, structure,  continuity, lack of ideology, structure, rules and regulations, multiple enterprises, codes of  conduct and sophistication.  

3 The elements of organised crime 

In differentiating between “crime that is organised” and “organised crime”, Abadinsky state  that instrumental violence is required for a crime to amount to an organised crime. However,  if “instrumental violence” is absent as a requirement, crime is merely organised. 12 Morrison provides that crime is an act or omission that causes harm leading to a penal sanction in  accordance with the constitutionally valid procedures of the state.  

The definition of crime is always broken down into elements to make it easier and clearer to  the readier as to what would constitute or be proven to be a crime. The burden of proof would  rest on the state in order to secure a conviction. Elements of a crime are defined as an  unlawful conduct, criminal capacity and fault.13 The same interpretation should apply to the  term “organised crime”. The elements of OC should be broken down to make it easier for the  definition to be clear and satisfactory. 

Lebeya14 identifies eight elements that contribute to the definition of organised crime: 1. Organised Criminal Group; 

  1. Serious crime; 
  2. Pattern of racketeering activity; 
  3. An act or omission; 
  4. Culpability; 
  5. Unlawfulness; 
  6. Financial benefit or other material benefit; and 
  7. Penal provision 

4 Discussion of POCA 

The Prevention of Organised Crimes Act 121 of 1998 was enacted to introduce measures to  prevent and prohibit organised crimes, criminal gang activities and money laundering, the act  prohibits activities relating to racketeering activities and criminalise gang related activities.  The preamble of the Act states that there is a rapid increase of organised crimes, money  laundering and criminal gang activities both nationally and internationally and that South  African common law together with the statutory law failed to deal with these crimes and keep  pace with the international measures kept in place to deal effectively with the above  mentioned crimes and criminal gang activities. It has also been known that proving direct  involvement of the organised crime leaders or gang leaders in particular cases has been close  to an impossible mission to complete, as they do not perform the actual crimes themselves. It  is stated in the Memorandum to Bill 118 of 1998 that a special task team appointed to  investigate the feasibility of legislative measures recommended the Bill to enable law enforcement agencies to deal with organised crimes and criminal gang activities. 

Prevention of Organised Crimes Act 121 of 1998 s(1)(1)(iv) interprets criminal gang as any  formal or informal ongoing organisation, association, or group of three or more persons,  which has as one of its activities the commission of one or more criminal offences, which has  an identifiable name or identifying sign or symbol, and whose members individually or  collectively engage in or have engaged in a pattern of criminal gang activity.  

As stipulated in POCA, pattern of criminal gang activity includes ‘the commission of two or  more criminal offences referred to in Schedule 1: Provided that at least one of those offences  occurred after the date of commencement of 5 Chapter 41 and the last of those offences  occurred within three years after a prior offence and the offences were committed:- 

a) on separate occasions; or  

b) on the same occasion, by two or more persons who are members of, or belong to, the  same criminal gang’

However, the Act distinguishes between what constitutes a pattern of criminal gang activities  and what constitutes a pattern of racketeering. A pattern of criminal gang activity does not  require a planned, ongoing, continuous or repeated participation or involvement of a schedule  1 offence as required by a pattern of racketeering. This definition sets its main focus on the  enterprise and object of the crime rather than the perpetrators who committed the act.  Enterprise in this instance is the individuals or juristic persons associated in fact. The  relationship between the racketeering activity and the enterprise is proven by the evidence of  an ongoing and continuous organisation. 

6 Position of the Union Nations Office on Drugs and Crime on the  definition of organised crime 

The 2000 United Nation Convention Against Transnational Organised Crime gives us a  more clear and concise definition to the term “organised criminal group”. It is defined as a  structured group of two or more people existing for a period of time and performing criminal  acts of committing one or more serious crimes established in accordance with the Convention  for the benefit of financial gain or other material gain.15 For the purpose of the Convention,  serious crimes are crimes punishable by a maximum sanction of at least four years.  Structured group in this context is defined in a negative manner as one that does not need a  formal hierarchy of its membership. The definition by the Convention makes it broad as it  includes loosely affiliated groups without any formal roles for its members.16 

Transnational organised crimes are planned and executed and have an effect across national  borders. An offence is transnationally if it is committed in more than one state or committed  in one state but planned, prepared and controlled in another state or involves an organised  criminal group that participates in criminal activities in more than one state. This type of  organised crime involves criminals, terrorists and their facilitators operating in stable political  environments.  

9 Position of the South African Police Service on organised crime 

Organised crime markets identified by the National Prosecution Authority include illicit  drugs and firearms, human trafficking, kidnapping, cash-in transit heists, illegal mining and  cybercrimes. However, Organised crime did not become part of the South African policing  vocabulary until 1991. 

The South African Police Service Act 68 of 1995 gives us a clear general definition. Rather, it provides us with circumstances whereby acts or offences may be considered as organised  crimes. Section 16 Of the SAPS Act states that an organised crime involves a criminal  conduct by a person or a group of people or syndicate acting in an organised manner which  could result in a huge financial gain for that particular person, group or syndicate involved.  Anyone in respect of rough precious metals and unpolished diamonds; in respect of trading of  endangered species is also committing an act of an organised crime. 

10 Conclusion 

The definitions makes it clear that the size of an organised criminal group can either be small  or on a large scale, it also does not have to exist for a long period of time. However, the  variety of definitions has made it confusing to understand and interpret the term organised  crime. POCA, as the legislation that was enacted to combat on organised crime, was also  established to deal with other crimes too, such as racketeering and money laundering.  Elements established to define the term “organised crime” are the seriousness of the crimes  committed by groups or individuals and their profit-driven nature. 

Lunde17 suggest that attempts by agencies, law enforcements, scholars and organisations to  provide a definition for organised crime has been contradicted as to the activities performed  by their nature constantly responding to the exploiting and money-making opportunities  presented. This shows that the agencies and scholars had different views which led to  different understandings of the term. 

With that being said, organised involves a number of individuals working together to perform  an unlawful activity. The group can either be benefitting financially or materially. 

BIBLIOGRAPHY 

Books 

Abadinsky Organised Crime 

Abadinsky H, Organised Crime (Wadsworth 2013) 

Albenese, Organised Crime  

Albenese J, Organised Crime (LexisNexi Anderson Publishing New Jersey,2014)  

Albert, Organised Crime and Proceeds of Crime Law in South Africa 

Albert K, Organised Crime and Proceeds of Crime Law in South Africa (2nd edn, LexisNexis  2013)  

Albini, The American Mafia 

Albini J, The American Mafia (Appleton-Century-Crofts,1971) 

Cressey, Theft of the Nation: The Structure and Operations of Organised Crime in America 

Cressey D, Theft of the Nation: The Structure and Operations of Organised Crime in America  (1st edn, Harper & Row New York 1969) 

Roth, Organized Crime 

Roth M, Organized Crime (Prentice Hall, Upper Saddle River 2010) 

Kemp, Criminal Law: A Practical Guide 

Kemp G, Criminal Law: A Practical Guide (South Africa, OUP Southern Africa, 2013)

Paul, Organized Crime: Am Inside Guide to the World’s most Successful Industry 

Paul L, Organized Crime: An Inside Guide to the World’s most Successful Industry (DK  Publishing London 2004)  

Cases 

Dawood and Another v Minister of Home Affairs and Others 2000 (3) SA National Director of Public Prosecutions v Vermaak 2008 1 SACR 157 (SCA) 

Internet Sources 

Nicole McCain, ‘South Africa ranks high on global index measuring organised crime  activity’ [2021] News24, www.news24.com/news24/SouthAfrica/News/south-africa-ranks high-on-global-index-measuring-organised-crime-activity-20210929 accessed 8 April 2024 

Union Nations Office on Drugs and Crime, ‘Money Laundering’ <  

https://www.unodc.org/unodc/en/money-laundering/overview.html> accessed 9 April 2024. 

United Nations Convention Against Transnational Organized Crime And The Protocols  Thereto [2000] United Nations Office On Drugs And Crime  

https://www.unodc.org/documents/treaties/UNTOC/Publications/TOC%20Convention/TOCe book-e.pdf> accessed 3 April 2024 

Journal Article 

Von Lampe, ‘Organised Crime: Analysing Activities, Criminal Structures, and Extra-legal  Governance’

Von Lampe K, ‘Organised Crime: Analysing Activities, Criminal Structures, and Extra-legal  Governance’ [2016] Sage California 102 

South African Police Service, ‘Strategic Plan’ 

South African Police Service, ‘Strategic Plan South African Police Service 2020 – 2025’  (2020) 11 

Legislation 

Financial Intelligence Centre Act 38 of 2001 

Prevention of Organised Crime Act 121 of 1998 

Protection of Constitutional Democracy Against Terrorism and Related Activities Act 33 of  2004 

Thesis 

Aslett, ‘Combating organised crime in South Africa’  

Aslett D, ‘Combating organised crime in South Africa’ (LLD thesis, University of North  West 2018) 

Lebeya, ‘Defining Organised Crime: A Comparative Analysis’  

Lebeya SG, ‘Defining Organised Crime: A Comparative Analysis (LLD thesis, University of  South Africa 2012)

1 National Director of Public Prosecutions v Vermaak 2008 1 SACR 157 (SCA) 3. 

2 Vermaak (SCA) [4]. 

3South African Police Service, ‘Strategic Plan South African Police Service 2020 – 2025’ (2020) 11.

4 Nicole McCain, ‘South Africa ranks high on global index measuring organised crime activity’ (News24, 29  September 2021) www.news24.com/news24/SouthAfrica/News/south-africa-ranks-high-on-global index-measuring-organised-crime-activity-20210929 accessed 8 April 2024.

5 K Von Lampe, ‘Organised Crime: Analysing Activities, Criminal Structures, and Extra-legal Governance’ [2016]  Sage California 102. 

6 Donald Cressey, ‘Theft of the Nation; The Structure and Operations of Organised Crime in America’ [2017]  Harper & Row New York 1969, 320. 

7 Aslett, ‘Combating organised crime in South Africa’ 38. 

8Jay Albenese, Organised Crime (LexisNexi Anderson Publishing New Jersey,2014) 122.

9Joseph Albini, The American Mafia (Appleton-Century-Crofts,1971) 39. 

10 Albenese, Organised Crime (LexisNexi Anderson Publishing New Jersey,2014).

11 Mitchel Roth, Organized Crime (Prentice Hall, Upper Saddle River 2010) 

12 Abadinsky ‘Organised Crime’. 

13 Gerhard Kemp and Others, Criminal Law in South Africa (Oxford University Press Southern Africa, 2012) 30.

14 Seswantsho Godfrey Lebeya, ‘Defining Organised Crime: A Comparative Analysis’ (LLD thesis, University of  South Africa 2012)

15 Art. 2. United Nations Convention Against Transnational Organized Crime And The Protocols Thereto [2000]  United Nations Office On Drugs And Crime para a https://www.unodc.org/documents/treaties/UNTOC/Publications/TOC%20Convention/TOCebook-e.pdf>  accessed 3 April 2024 

16 Art. 2. United Nations Convention Against Transnational Organized Crime And The Protocols Thereto [2000]  United Nations Office On Drugs And Crime (United Nations Office on Drugs and Crime 2018 

17 Paul Lunde, Organized Crime: An Inside Guide to the World’s most Successful Industry (DK Publishing London  2004) 8.

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