SHARANAPPA KATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is filed by the accused, who has been convicted for 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).

(2.) The facts are as follows:

(3.) The learned Senior Advocate Shri Ravi B. Naik, appearing for the counsel for the appellant contends as follows :