STATE OF KARNATAKA Vs. RAGHUNATH

JUDGEMENT

(1.) This appeal is filed by the State being aggrieved by the judgment and order of acquittal passed by the District and Sessions Judge, Uttar Kannada, Karwar District (herein after referred to as the 'Trial Court') in Special Case No.67/2005 dtd. 18/10/2012, where by acquitted the respondent for the offence punishable under Sec. 7, 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 (for short ' P.C. Act ').

(2.) Heard the learned Special counsel for the appellant- Lokayukta and counsel for the respondent/accused.

(3.) The ranks of the parties before the Trial Court is retained for the convenience of the Court.