STATE OF KARNATAKA Vs. A. KRISHNAPPA AND ANOTHER

JUDGEMENT

(1.) THOUGH the matter has come up for admission it is taken up for final disposal on merits.

(2.) THIS revision is by the State being aggrieved of the order passed in CC No. 2 of 2003 by the Prl. Sessions Judge, Kolar dated 5.7.2004 discharging accused Nos. 1 and 3 for the offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) HEARD the learned Counsel for the Petitioner as well as the learned Counsel for the Respondent .