NARASIMHAIAH REVENUE INSPECTOR Vs. STATE

JUDGEMENT

(1.) Heard the arguments of Sri B.C. Seetharama Rao, learned counsel for the dependants of appellant and Sri B.S. Prasad, learned counsel for the respondent.

(2.) Accused in Special C.C.No.16/2006 who suffered an order of conviction for the offence punishable under Sec. 7, 13 (1) (d) r/w Sec. 13 (2) of Prevention of Corruption Act by judgment dtd. 30/4/2012, passed by the Special Judge, Bengaluru Urban District, Bengaluru (CCH-24) is the appellant. Appellant died during the pendency of appeal and his dependants are brought on record to pursue the appeal further.

(3.) Facts in brief which are utmost necessary for disposal of the appeal are as under: Complainant having purchased a house measuring 18.3 feet X 25 feet approached the accused who was a bill collector, Bruhat Bengaluru Mahanagara Palike (hereinafter referred to as 'BBMP'), Malleswaram for change of khatha in his name. At that juncture, accused said to have demanded sum of Rs.3,000.00 as bribe. Complainant expressed his inability to pay the said bribe amount and on negotiation, bribe amount was reduced to Rs.1,000.00.