STATE OF KARNATAKA Vs. VITHAL

JUDGEMENT

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

(2.) The petitioner is the State through the Lokayukta Police, Bidar. The brief facts are as follows:

(3.) It transpires that the respondent during the course of the proceedings before the Trial Court, filed an application seeking discharge, while taken up a plea that the information with regard to income and expenditure, based on his income-tax returns furnished by him, was not considered by the Investigating Officer and that it has been suppressed while filing the charge-sheet. It was his further case that the annual returns furnished by him was not taken into consideration. The agricultural income and expenditure incurred by him in constructing his house at Gulbarga was also not considered, apart from disputing the valuation made by the expert in the technical wing of the Lokayukta Police with regard to the valuation of the house. These and other grounds were urged in the application.