SYED HASSAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Special Public Prosecutor.

(2.) The appellant was accused of offences punishable under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (Hereinafter referred to as the 'PC Act', for brevity).

(3.) One Mehaboob Katal Ahmed , who was working as a driver in the Public Works Department Sub-division office, Kushtagi, was a diabetic and he was a diabetic since the year 1995 and was on insulin and was regularly to administer insulin. It transpires that after the purchase of the medicine every four months, he would prepare a bill submitting the same for counter signature to the Public Works Department Division Office, Koppal, for reimbursement of the medical expenses. The appellant was said to be working as Accounts Assistant in the Divisional Office, Koppal and he was instrumental in placing the file for counter signature of the executive engineer, in order to enable the complainant to obtain reimbursement. The complainant had submitted his medical bills to the tune of Rs.,8,595/- and it was to be counter signed by the divisional office. But however, as there was delay in the work being done, the complainant had approached the appellant and requested him to expedite the clearance of the bills.