STATE BY LOKAYAKTHA POLICE Vs. CHANDREGOWDA

JUDGEMENT

(1.) HEARD learned Counsel for the appellant. Respondent though served, has remained absent.

(2.) THIS appeal is by the State through Lokayuktha challenging the judgment of the Court below on the ground that the trial Court could not have acquitted the respondent on account of defect in the sanction order and the proper course ought to have been followed to dispose of the case on merits.

(3.) FOR the aforesaid reasons, appeal is allowed and the judgment of the Court below is set aside and the matter is remanded to the trial Court for fresh consideration in accordance with law and for disposal at the earliest. Appeal allowed.