STATE Vs. CHANDRASHIKAR BHIMAPPA MADAR

JUDGEMENT

(1.) This appeal is filed by the appellant/complainant being aggrieved by the judgment and order of acquittal dtd. 7/6/2011 in Spl.Case No.173/2008 on the file of the IV Addl. District and Sessions Judge (Special Judge), Belagavi wherein the Trial Court acquitted the accused for the offence under Sec. 7, 13(1)(d) read with Sec. 34 of Prevention of Corruption Act, 1988 (for short, 'the Act').

(2.) Briefly stated facts of the case are that:

(3.) In order to prove the case, the prosecution has examined in all 8 witnesses as PW-1 to PW-8 and also got marked 24 documents as Ex.P-1 to Ex.P-24 and 9 material objects were marked. The accused on his behalf examined two witnesses as DW-1 and DW-2 and he has not marked any documents.