M. VENKATESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the appeal preferred by the appellant -accused No. 1 being aggrieved by the judgment of conviction and sentence dated 26.02.2013 passed by the Spl. Judge, Bangalore Urban District, Bangalore City in Spl. C.C. No. 104/2008.

(2.) THE appellant has challenged the legality and correctness of the judgment of the trial Court as per the grounds mentioned at A to AH in the appeal memorandum.

(3.) THEREAFTER , as per the case of the prosecution, trap mahazar was prepared in the lokayukta office and then trap was laid and the amount smeared with the phenolphthalein powder was seized from the accused. After completing the investigation of the matter, the police have filed the charge sheet against the appellant -accused for the offences punishable under Sections 7, 13(1)(d) read with Section 13(2) Prevention of Corruption Act, 1998. Then, the trial Court after framing the charges against the accused for the said offences, conducted the trial and recorded the oral evidence of PWs -1 to 4 and prosecution also got marked documents Ex. P -1 to P -22 and the material objects at M.O. 1 to M.O. 12 and closed its case.