SHIVANAND FAKIRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Shankar P Hegde, learned counsel for the appellant and Sri.G.I.Gachchinamath, learned Special Public Prosecutor for respondent-State.

(2.) Appeal by the convicted accused in Special C.C. No.82/2010, whereby accused has been convicted for offence punishable under Ss. 7, 13(1)(d) read with 13(2) of Prevention of Corruption Act, 1988 and sentenced as under:

(3.) Brief facts of the case are as under: Anand Fakirappa Hobannavar lodged a complaint with Lokayukta Police, Belagavi on 19/2/2009 stating that he is working as Mechanic in NWKRTC, Rural Unit, Belagavi since 1997 and there are 65 mechanics in the said unit. There is a supervisory personnel designated as chargeman to supervise the works of the complainant and others and there is a superior official above him as Depot Manager. Day to day activities involve repair of vehicles and also timely servicing of the buses of NWKRTC and the job work will be given, assigned and managed by the chargeman. The complainant was required to adhere to the oral orders of the chargeman. The chargeman is also the person who is authorized to grant leave for the mechanics and such other job related issues.