CHETAN K. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the judgment and order dtd. 16/3/2022 passed by the Court of the XXIII Additional City Civil and Sessions Judge and Special Judge (PC Act) Bengaluru in Spl.C.C.No.221/2021.

(2.) Vide impugned judgment, accused No.1 is convicted for the offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (' PC Act ' for short) and accused No.2 for the offence punishable under Sec. 12 of the PC Act.

(3.) Accused No.2 has been acquitted of the offence punishable under Sec. 7(a) of the PC Act.