STATE OF KARNATAKA Vs. C. J. PRABHAKAR

JUDGEMENT

(1.) This appeal is filed by the Karnataka Lokayukta Police, Bengaluru challenging the judgment of acquittal dtd. 9/2/2018 passed in Spl.C.No.134/2011 by the LXXVIII Additional City Civil and Sessions Judge and Special Judge(PCA), Bengaluru, whereunder respondents have been acquitted for offences punishable under Ss. 7, 8 , 13(1)(d) read with 13 (2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as " P.C. Act " for brevity) and Ss. 201 and 120-B of Indian Penal Code (hereinafter referred to as " IPC " for brevity).

(2.) The brief facts of prosecution case are as under:

(3.) The trial Court took cognizance against accused persons for aforesaid offences. The trial Court has framed charges for the aforesaid offences. In order to prove charges, the prosecution has examined eleven witnesses as P.W.1 to P.W.11, got marked documents as Ex.P.1 to Ex.P. 35 and material objects as M.O. 1 to M.O. 24. Ex.D1 and Ex.D2 are two photos got marked by defence. The statements of accused persons have been recorded under Sec. 313 of Cr.P.C. Accused No.1 has given his statement in writing and produced documents at the time of recording his statement under Sec. 313 of Cr.P.C. The learned Special Judge after hearing arguments on both sides has formulated points for consideration and acquitted respondents - accused Nos.1 to 3 by the impugned judgment. The said judgment has been challenged by the Karnataka Lokayukta Police, Bengaluru in this appeal.