STATE OF KARNATAKA Vs. CHANDRASHA

JUDGEMENT

(1.) At the outset, it would be apposite to point out the observation of this Court in Swatantar Singh v. State of Haryana, (1997) 4 SCC 14 : 1997 SCC (L&S) 909 (SCC p. 17, para 6), which reads as under:

(2.) This is an appeal filed by the State against the final Judgment and Order dtd. 16/2/2022 passed by the High Court of Karnataka, Kalaburagi Bench [Hereinafter shortly referred to as "the High Court"] in Criminal Appeal No.200105 of 2015.

(3.) By the impugned Judgment, the High Court set aside the order of conviction dtd. 13/10/2015 passed by the Principal Sessions Judge, Kalaburagi [Hereinafter shortly referred to as "the trial Court"] in Special Case No.586 of 2010 and thereby acquitted the respondent herein from the charges punishable under Ss. 7 and 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 [For short, "the Act"].