STATE BY LOKAYUKTHA POLICE Vs. M. SIDDARAJU

JUDGEMENT

(1.) THIS appeal is directed against the Judgment of acquittal passed by the learned III Additional District and Sessions Judge. Mysore in S.C. No. 56/2009, whereby the respondent/accused was acquitted under Section 235(1) of Cr.P.C. for the offences under Sections 7, 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act. Aggrieved by the judgment of acquittal, the State represented by Lokayuktha Police, Mysore filed this appeal.

(2.) FOR the sake of convenience the parties are referred to as they are arrayed in the Sessions Case No. 56/2009.

(3.) THE learned Sessions Judge after hearing the Public Prosecutor and the learned Counsel for the accused framed the Charges under Section 7 and Section 13(1)(d) r/w. Section 13(2) of Prevention of Corruption Act. The plea of the accused is one of denial. Thereupon ,the prosecution examined PWs 1, to 8 and marked Ex. P1 to P27 and MOs 1 to 11.