STATE OF KARNATAKA Vs. T. N. BETTASWAMAIAH

JUDGEMENT

(1.) This Appeal by the State is preferred against the judgment dtd. 8/11/2021 passed in Special Case No.152 of 2013 by the VII Additional Sessions and Special Judge at Tumakuru for the offence punishable under Sec. 13(1)(e) read with Sec. 13(2) of Prevention of Corruption Act, 1988. There is delay of 1032 days in preferring this appeal. IA.I of 2025 is filed under Sec. 5 of Limitation Act seeking condonation of delay of 1032 days caused in preferring the appeal. Today, by a separate order IA.I of 2025 came to be dismissed.

(2.) In view of dismissal of IA.I of 2025 seeking to condone the delay of 1032 days in filing the appeal, consequently, appeal is also dismissed. Accordingly, pending applications if any, also stands disposed of.