G.T.GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused has questioned the correctness o f the judgment dtd. 23/2/2011 in Spl. Case No .110/2001 on the file o f III Addl. District and Sessions Judge, Mysuru convicting him for the o ffence under Sec. 13(2) read with Sec. 13(1)(e) of the Prevention o f Corruption Act ('PC Act' for short) .

(2.) The events that led to prosecution of the accused are as below: The accused was working as Secretary of Mandal Panchayat, Byrapura, T.Narasipura Taluk, Mysuru when the raid was conducted on his house and o ffice on 29/12/1998 . He joined the service of the Government as Grama Sevak on 28 .08.1964 and worked in various capacities till his superannuation. The FIR was registered with the allegation that the accused had spent money and acquired assets to the extent of Rs.6,48,085.13 over and above his known source of income of Rs.14,65,528 .75..00 Ultimately after investigation, the investigating officer ('IO' for short) came up with the following figures . <IMG>JUDGEMENT_690_LAWS(KAR)11_2022_1.JPG</IMG>

(3.) The prosecution examined 14 witnesses and relied upon the documents as per Exs.P1 to P51. The accused also led defence evidence by examining 17 witnesses and producing 14 documents marked Exs.D1 to D14.