STATE OF KARNATAKA Vs. MANJUNATH AND ORS.

JUDGEMENT

(1.) THE brief facts of the case are as follows: - -

(2.) IT is alleged by the complainant that he was determined not to pay the bribe amount and as the accused had demanded that he has to pay the bribe amount next day, he decided to lodge a complaint with the appellant. Accordingly, a case was registered under the provisions of Sections 7, 13(1)(d) r/w the provisions of Section 13(2) of the Prevention of Corruption Act, 1988 r/w. S. 34 of IPC.

(3.) AFTER the above said preparation the complainant was directed to approach the accused persons and he was further instructed to give a signal if the accused persons demanded the bribe amount. A small tape recorder was also handed over to the complainant to record the conversation between the complainant and the accused. The panch witness Gangapur was asked to accompany the complainant and observe the proceedings regarding the payment of bribe amount and to assist in the preparation of panchanama.