STATE OF KARNATAKA LOKAYUKTHA Vs. G. RAJANALD

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the Judgment dated 30.06.2007 passed by the learned Special Judge at Hassan, acquitting the accused of the charge under Ss.7, 13(1)(d) r/w S.13(2) of the Prevention of Corruption Act, 1988 (for short "the Act").

(2.) SMT T.M. Gayathri, learned advocate, for the appellant, raised challenge to the impugned Judgment, contending that, there is cogent evidence in support of the prosecution case and learned Trial Judge has erred in coming to the conclusion that the evidence of PW-1 has not been corroborated by the evidence of PWs.2 and 3. She submitted that the inconsistency and contradiction, if any, in the evidence of PWs.1 to 3 is insignificant. She contended that the learned Trial Judge has erred in holding that the non-examination of the Investigation Officer is fatal to the prosecution case.

(3.) THE prosecution case mainly rested upon the evidence of PW-1. It was to him, that the accused No.1 had allegedly made a demand of gratification to show the official favour, i.e., to select and recommend his name, for further approval.