STATE OF KARNATAKA Vs. SHARANAPPA

JUDGEMENT

(1.) This appeal is filed by the State through Lokayukta challenging the judgment of acquittal dtd. 7/11/2014, passed by the Prl. Sessions Judge and Special Court, Koppal, in Special C.C. (P.C.) No.45/2011, whereby the learned Sessions Judge has acquitted the accused/respondents herein for the offences punishable under Sec. 7, 13(1)(d) read with Sec. 13(2) as well as Sec. 8 of the Prevention of Corruption Act, 1988.

(2.) For the sake of convenience, the parties herein are referred with the original rankings occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are as under: