P CHANDRASHEKHARGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed against a conviction for offences punishable under Section 7 and Section 13(1)(d) read with Section 13(2) of the Prevention of corruption Act, 1988 (Hereinafter referred to as the 'PC Act', for brevity).

(2.) The background is as follows:-

(3.) The learned counsel for the appellant contends that the prosecution was required to prove the essential ingredients of the offence alleged, namely, that there was a demand for bribe and acceptance of the same by the appellant. In this regard the endeavour of the prosecution was to establish the same through the evidence of the complainant and the shadow witness . But the totally inconsistent evidence of these two witnesses has rendered the entire prosecution baseless. In this regard the learned counsel draws attention to the following aspects :