S.M.BYREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is filed by the accused who has suffered an order of conviction in Spl.C.C.No.34/2005 by judgment dtd. 30/7/2011 on the file of Special Judge, Bangalore Urban District, Bangalore City for the offence punishable under Sec. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) Facts in the nutshell which are necessary for disposal of the appeal are as under:

(3.) After thorough investigation, charge sheet came to be filed by the Lokayuktha Police, Bengaluru alleging that accused demanded bribe of Rs.35,000.00 in the form of Rs.20,000.00 as first installment for clearing the file of the complainant in respect of grant of the land for construction of the building at Attavara Village, Mangalore.