STATE OF KARNATAKA Vs. T. JAYANNA AND OTHERS

JUDGEMENT

(1.) RESPONDENTS 1 and 2 (hereinafter referred to as 'accused 1 and 2 ™) were tried and acquitted for offences under Sections 7 and 13(1)(d)(ii), punishable under Section 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act ™). Therefore, appellant/Lokayukta Police has filed this appeal.

(2.) I have heard Sri S.G. Rajendra Reddy, learned counsel for appellant/Lokayukta Police and Sri S.K. Venkata Reddy, learned counsel for respondents 1 and 2/accused 1 and 2.

(3.) DURING trial, on behalf of prosecution, P.W. 1 to P.W. 13 were examined and documents as per Ex. P1 to Ex. P22 were marked so also material objects as per M.O. 1 to M.O. 56 were marked.