M MANJUNATH Vs. STATE BY LOKAYUKTHA POLICE

JUDGEMENT

(1.) Heard the learned Counsel for the appellant.

(2.) The appellant was accused no.1 in Special Case No.22/2005 on the file of the Special Court and III Additional District and Sessions Judge, Mysore. The appellant along with two others were the accused.

(3.) However, after further investigation, a charge sheet was filed against all the accused before the court. Thereafter, charges were framed for offences punishable under Sections 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (Hereinafter referred to as the 'PC Act', for brevity) and 201 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity). The accused pleaded not guilty and claimed to be tried. After the evidence was tendered for the prosecution and the accused having been examined under Section 313 of the Code of Criminal Procedure Code, 1973, (Hereinafter referred to as the 'Cr.PC', for brevity) and on hearing the arguments, the following points were framed for consideration by the trial court:-