STATE BY LOKAYUKTHA POLICE Vs. T RAMAIAH

JUDGEMENT

(1.) This Criminal Revision Petition is preferred by the Lokayuktha police being aggrieved by the learned trial judge of the court below allowing the application filed by the Respondents under Section 227 of the Code of Criminal Procedure and discharging the accused.

(2.) Though the submission made by the learned Counsel for the parties requires to be answered by having regard to the provisions contained in Section 227 of the Code of Criminal Procedure, it may not be out. of place to at least make a passing reference to the facts in a nutshell.

(3.) The Respondents were charge sheeted for the offences punishable under Sections 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 on the complaint allegations of one Ramesh Bhat to the effect that one Jayaram had lodged a complaint against him at Siddapura Police Station and in order to help the above said complainant Ramesh Bhat, the first Respondent police inspector (A-1) demanded Rs. 50,000/- from him and asked Rs. 10,000/- as token advance and the complainant paid the amount to the second Respondent head constable (A-2), who accepted it on behalf of A-1. On completion of the investigation, charge sheet was filed.