C K VENKATASUBBA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two appeals arise upon the same judgment and order and it is convenient to dispose them of together. The facts that we state relate to writ appeal No. 390 of 1991. Those of the other writ appeal are similar. It appears that one C.K. Venkataramanappa, resident of Nagawara, Bangalore-560 015, had lodged a complaint with the state vigilance commission against the appellant, who was the village accountant of the nagawara group panchayat, to the effect that the appellant was demanding Rs. 150/- as illegal gratification to show an official favour, viz., the change of'katha' in respect of his brother m. Varadaraju. A trap was laid on 10th january, 1986. The appellant demanded Rs. 150/- from venkataramanappa and accepted the same as illegal gratification. On 15th january, 1986 the Karnataka lokayuktha Act, 1984 ("the said act" for short) came into force. On 22nd september, 1986 the upa lokayuktha passed an order under Section 14 of the said act. It recorded the fact of the trap laid as aforesaid and stated thus: