STATE BY LOKAYUKTHA POLICE Vs. R VEERABHADRAIAH

JUDGEMENT

(1.) THIS appeal is directed against the Judgment dated 31.3.2009 passed in Special C.C.No.97/2007 by the learned Special Judge, Bangalore City, acquitting the accused of the offences punishable under Ss.7, 13(1)(d) r/w S.13(2) of the Prevention of Corruption Act 1988 (for short "the Act").

(2.) THE brief facts of the case to decide this appeal are the following:

(3.) SMT. T.M. Gayathri, learned advocate contended that the evidence on record has not been correctly appreciated by the learned Trial Judge and the same has resulted in miscarriage of justice. She contended that the prosecution has proved the case in accordance with law and in the circumstances, the order of acquittal of the accused being illegal, interference in the matter is warranted.