STATE OF KARNATKA Vs. G SEETHARAMAPPA

JUDGEMENT

(1.) The Lokayukta Police in Special Case (Corruption) No.3/2007 on the file of the learned District and Sessions Judge, Kodagu, Madikeri, is impugning the judgment dtd. 27/9/2012 acquitting the respondents/accused Nos.1 and 2 for the offence punishable under Sec. 7 and 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988, (hereinafter referred to as 'PC Act').

(2.) For the sake of convenience, the parties shall be referred to as per their rank and status before the Trial Court.

(3.) The brief facts of the case are that, Sadguru Education Trust of which P.W.3 is the President, was imparting vocational training to the youths belonging to Scheduled Castes and Scheduled Tribes. The Central Government and the Government of Karnataka have recognized the trust for imparting such training on behalf of the Department of Social Welfare. Accused No.1 was working as the Project Co-ordinator of Integrated Tribal Development Project at Madikeri and accused No.2 was working as First Division Assistant (FDA) in the office of accused No.1.