S.M. VIJAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE these two appeals are arising out of the common judgment and since common questions of law and facts are involved in both the appeals, they have been taken up together to dispose of them by common judgment. Cri. Appeal No. 764 of 2009 is preferred by the appellant/accused being aggrieved by the judgment of conviction passed by the Principal District and Sessions Judge, Bangalore Rural District in Special Case No. 63 of 2004, dated 8 -9 -2009.

(2.) CRI . Appeal No. 284 of 2010 is preferred by the appellant -complainant being aggrieved by the judgment and order of inadequate sentence dated 8 -9 -2009 passed by the Principal District and Sessions Judge, Bangalore Rural District in Spl. Case No. 63 of 2004.

(3.) IT is also the case of the prosecution that, on the basis of the said complaint, FIR was registered as per Ex. P. 10. Thereafter, the entrustment mahazar was prepared in the office of Lokayukta as per Ex. P. 2. Trap was laid against the accused as per mahazar -Ex. P. 3. Thereafter, the Investigating Officer, after completing the investigation, filed the charge -sheet against the accused for the offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988.