STATE OF KARNATAKA Vs. SUDARSHAN

JUDGEMENT

(1.) The State feeling aggrieved by the order passed by the IV Addl. District and Sessions Judge and Special Judge (PCA), Belagavi, in Spl. Case No.34/2012 dtd. 13/10/2014 in discharging accused Nos.1 to 3 preferred this revision petition.

(2.) Parties to the petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on the strength of complaint filed by Dy.S.P., Karnataka Lokayukta, Belagavi, criminal law was set into motion by registering the case by Lokayuktha police in Cr.No.5/2009 for the offences punishable under Ss. 7, 8 and 13 (1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.