STATE Vs. NAGENDRA

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned counsel for the respondents.

(2.) THE State through the Lokayukta Police, is before this Court questioning the acquittal of the respondent for offences punishable under Sections 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the 'PC Act' for brevity).

(3.) ON the basis of the evidence and the contentions of the parties, the court below had framed the following points for consideration: