SRI A. KRISHNAPPA, S/O ANNAYAPPA, AGED ABOUT 55 YEARS, TAX INSPECTOR, WARD NO. 28. CHIKKAPETE RANGE, BANGALORE MAHANAGARA PALIKE, BANGALORE, R/A NO. 38/8, 3RD CROSS, HANUMAGIRI LAYOUT, CHIKKAKALLASANDRA MAIN ROAD, BANGALORE - 560 070 Vs. STATE O

JUDGEMENT

(1.) THIS Criminal Appeal is by A -1. who has been convicted by the learned Special Judge, Bangalore Urban District, in respect of the offences punishable under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988. The appellant was sentenced to two years S.I. and Rs. 20,000/ - fine in respect of his conviction under Section 7 of the Act and to three years S.I. and Rs. 30,000/ - fine in respect of the later offence, with default sentences.

(2.) THE ease of the prosecution in short is that, the complainant viz., Dr.Irshed Ahmed Mehkri, along with his brother, inherited ancestral property from his paternal grand -father and in respect of change of khatha pertaining to house property No. 2 situate at M.S.Mehkri Lane. Jumma Masjid Road Cross. Bangalore, and property No. 24 situate at Papanna Lane, Revanna Shetty Pete, Bangalore, the complainant applied for change of khatha in the joint names of himself and his brother before the Chickapete A.R.O's office, Bengaluru Mahanagara Palike, on 1.3.2002. In respect of the two applications separately filed, the complainant obtained two acknowledgements bearing Nos.KTR.654 and KTR.655.

(3.) IT is the further case of the prosecution that the complainant contacted the accused -appellant number of times over phone and also met him at his work place and the appellant repeated his demand for Rs. 30,000/ - to be paid. The complainant offered Rs. 8,000/ - in respect of each of the properties but the demand of the accused was for Rs. 10,000/ - for each file and finally, unwilling to pay the bribe amount, the complainant approached the Dy.S.P., Lokayuktha (P.W.5), and lodged his complaint as per Ex.P -2.