MALLIKARJUN &OTHERS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Sri R.S.Lagali, Counsel for the appellants and Sri A.Syed Habeeb, learned Spl.PP for the state present.

(2.) This Court referred the matter with regard to the correctness of the interpretation of Sub-Section 6 of Section 5 of Prevention of Corruption Act, 1988, in the judgment of the Single Judge of this Court H.C.Sathyan & Another -Vs- The State, 2011 ILR(Kar) 4520.

(3.) By the order of the Hon'ble Chief Justice matter was referred to the Division Bench and Division Bench framed the following question of law. Whether the judgment rendered by a learned Single Judge of this Court in H.C.Sathyan & Another Vs- The State, 2011 ILR(Kar) 4520lays down the correct law? The reference is answered by the Division Bench as below;