NAGABHUSHANARADHYA Vs. STATE

JUDGEMENT

(1.) This appeal is filed challenging the judgment of conviction and order of sentence passed in Spl.C.No.3/2007 dated 30.12.2010 on the file of District and Sessions Judge at Chamarajnagar.

(2.) Heard the learned counsel appearing for the appellant and learned Special Public Prosecutor for the respondent-Lokayuktha.

(3.) The factual matrix of the case is that the accused being the public servant demanded and accepted the illegal gratification of Rs.200/- from P.W.1 on 13.01.2006 for issuing survey sketch of the land bearing Sy.No.45/01 of Galipura and committed criminal misconduct and thereby committed the offence punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act (for short 'the P.C. Act'). The demand and acceptance is made out against the accused. Based on the complaint of P.W.1, entrustment mahazar was conducted and thereafter, trap was also held. The bait money was seized at the instance of the accused and thereafter, further investigation was conducted and charge sheet has been filed. The accused was secured before the Trial Court whereas he did not plead guilty and claimed trial.