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The Horrific Political Matter in South Africa

Authored By: Genevieve Kaimana

University of South Africa

On 17 September 2025, the Madlanga Commission had been established for investigating certain aspects such as corruption and interference issues in the Criminal Justice Systems. Their focus is mainly on drastic testimonies regarding the Investigative Directorate Against  Corruption known as the IDAC. Thus, they urge disciplinary and criminal action against  many senior officials that caused corruption. For example, the state Advocate Drushantha  Ramsamy provided a testimony allegedly plotting to provide statements against the  suspended National Police Commissioner Fannie Masemola while claiming former IDAC  head Andrea Johnson had frequently met with the suspended police minister Senzo Mchunu. The aim of this Commission is to ensure the allegations had justice structures, the South  African law enforcement infiltration, prosecution services as well as their intelligence. Thus,  this investigation is led by a powerful senior such as Deputy Chief Justice Mbuyiseli who  follows a structured process of investigation. Here are the following phases: 

Process phases of investigation 

Phase 1 

Focuses on testimonies and complainants in order to start the investigation needed. This is  where the primary allegations had been made. Documents such as evidence, communications,  etc. They are presented and used as the foundation of the investigation process which is  extremely important. Without the foundation, no investigation process may take place. The  documents result in it being mapped out from the alleged criminal infiltration into law  enforcement and intelligence. 

Phase 2 

Cross-examination falls into place by collecting the witness statements and investigating  opposing ledgers. Witnesses such as institutional leaders, middlemen, and persons of interest  are responding to financial and the manner in which they operate which had possibly formed  corruption issues. Defenses fall part of this phase as there are different narratives and legal  objections from the affected parties that causes conflict. 

Phase 3 

The key initial witnesses that were presenting their statements returned to address their  inconsistency or the conflicts that had risen during earlier testimonies. Hearings and final rebuttals are getting wrapped up and addressed on specific institutional controversies such as  IDAC actions. Final observations for submitting presidency are being compiled at this phase. 

Legal Framework 

Section 84 (2) (f) of the South African Constitution is the key drive in the establishment of  the Madlanga Commission which gives the president the power to appoint commissions of  inquiry. It operates under specific gazetted terms of references and regulations.1 

Specific clauses are used as the terms of reference such as clauses 10.4 and 12 which refers to  collected evidence and provided implicated names to law enforcement for criminal  investigations, prosecutions as well as precautionary suspensions while the hearing are still  active.2(Daily Maverick; 2026) 

Regulations of the Madlanga Commissions 

Madlanga Commission had set the legal framework, powers as well as operational rules  under the Commission Act. Due to confidentiality needed, the contractors as well as the staff  are obligated to sign oaths of secrecy. No documentation submitted to the inquiry may be  leaked or even published without the chairperson’s written consent otherwise this will lead to  serious consequences. 

The evidence leaders or the chairperson may order any person to give a testimony or even  produce documents under the oath. There is no refusal allowed. If you refuse to follow their  orders, you may encounter serious consequences such as: heavily fined, being charged with  contempt, or even receiving a prison sentence up to six months.  

False information may not be provided, commitment of perjury and refusing to cooperate  with the commission will be acknowledged as a criminal offence and will lead to fines and  imprisonment. 

Current investigation 

The Madlanga Commission is investigating the state prosecutor Drushantha Ramsamy and  the former head of IDAC Andrea Johnson to find out if the unit overstepped its mandate.  

There are claims of documents being leaked or classified files allegedly linked to the political  figures as well as the members of the Parliament.3 

The IDAC prosecutor Drushantha Ramsamy provided a volatile testimony by accusing  Andrea Johnson of altering instructions daily, ignoring important operating procedures, and  lying about irregularities. Drushantha Ramsamy had revealed a recorded call where Andrea  Johnson had allegedly defamed the commission and advised a witness to flee the country. 

Advocated Peter Serunye had testified that Andrea Johnson had lied to the commission. He  had warned her about her weak evidence and jurisdiction issues regarding Crime Intelligence  cases, contradicting her testimony through their emails and had provided that to the  commission as his evidence. 

Conclusion 

The information provided above had evidently educated individuals on the legal field as well  as honesty and transparency. Andrea Johnson had made a huge mistake by trying to fool and  drag the Madlanga Commission’s name and give it a bad reputation. Thus, the investigation  regarding fraud will be dealt with and the necessary measures will be taken. As a leader, one is there to lead the citizens and be an example. Bad things will lead to corruption in the  political factor which is extremely bad for the economy. In addition, Andrea Johnson had  been really disobedient and unruly by the advice she had given a witness to ‘flee the country’ and not testify due to the false information she had provided and put herself in a trap that she  cannot get out of. Obedience is key to escaping drastic consequences. 

Referenc(S):

Secondary sources 

Daily Maverick 

Sabc news 

Corruption watch 

Legislation 

Commissions Act 

3Sabc news, 4 August 2026, ‘Johnson was warned that crime intelligence prosecutions were rushed’

Constitution 

SECTION 84 (2) (F)

1 Corruption Watch, 28 July 2025, Madlanga Commission terms of reference gazetted.

2 Daily Maverick, 19 July 2026, Lessons from Zondo teach the Madlanga Commission to catch corrupt cops in  real time

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