GANGI REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and the order of sentence passed by the Principal Sessions Judge, Kolar, dtd. 15/2/2011 in PCACC No.2/2010 for the offences punishable under Ss. 7 , 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act (hereinafter referred to as ' P.C. Act ').

(2.) Heard the arguments of learned Senior Counsel for the appellant and the learned Special Counsel for the respondent-Lokayuktha.

(3.) The rank of the parties is retained for convenience.