STATE OF KARNATAKA Vs. T.R.HAMSA

JUDGEMENT

(1.) This appeal is arising out of the judgment and order of acquittal dtd. 28/5/2013 in Spl.Case (Corruption) No.13/2011 on the file of the Principal Sessions and Special Judge, Chikmagalur, wherein the Trial Court recorded the acquittal of the accused/respondent herein for the offences punishable under Ss. 7 and 13(1)(d) r/w 13(2) of the 50revention of Corruption Act, 1988 (for short 'P.C Act').

(2.) The rank of the parties in the Trial Court will be considered henceforth accordingly for convenience. Brief facts of the case:-

(3.) It is the case of the prosecution that the accused was working as Second Division Assistant in the office of the Deputy Commissioner, Chikmagalur. Smt.Hoovamma who is examined as PW.6 is the owner of the land bearing Sy.no.403 measuring 1 acre 2 guntas situated at Mathavara village. She had intention to get half acre of her land to be converted for the purpose of construction of residence. As per the averments of the complaint, an application dtd. 22/3/2010 was filed before the Deputy Commissioner, Chickmagalur for conversion. The work of conversion of land was not got over even after lapse of two months. PW.1 being a son of PW.6 had approached the office of the Deputy Commissioner and on enquiry, he was told that the file had been to the Town Planning Office.