STATE OF KARNATAKA Vs. SANGANABASAPPA AND ORS

JUDGEMENT

(1.) This appeal is filed challenging the judgment dated 31.03.2008 passed by the Special Judge (Sessions Judge), Bagalkot in Special Case No.48/2006 acquitting accused Nos.1 and 2 of the offence under Sections 7, 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter called as 'the Act').

(2.) The parties are referred according to their ranking before the trial Court.

(3.) It is the case of the prosecution that accused Nos.1 and 2 being the Government servants, accused No.1 working as a Revenue Inspector and Accused No.2 being the Village Accountant, Bommanagi on 05.09.2005 at about 3.40 p.m. received illegal gratification in the form of amount of Rs.500/- from the complainant-Kashimsab S/o. Jalalsab Mokashi for issuing survival certificate of his family members thereby he has alleged to have committed offence under Section 7 of the Act.