STATE OF KARNATAKA Vs. CHANDRASHEKHAR

JUDGEMENT

(1.) The State of Karnataka represented by Lokayukta Police, Vijayapur has preferred this appeal impugning the judgment dtd. 3/11/2020 passed in Special (Lok) Case No.14/2012, on the file of the learned Principal Sessions Judge/The Special Judge at Vijayapur (for short 'Trial Court'), acquitting the respondent/accused for the offence punishable under Sec. 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'P.C.Act').

(2.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

(3.) The facts of the case in brief are that, the Police Inspector of Lokayukta Police, Vijayapur collected information about the accused who was working as Assistant Engineer in Public Works Department (for short 'PWD') and was a public servant. He submitted the source report suggesting amassing of wealth by the accused which was disproportionate to his known source of income for the check period from 10/11/1987 to 18/12/2008. It is the contention of the prosecution that, the accused had joined the services as Assistant Engineer and worked at various places in Vijayapur and Kalaburagi districts during the check period. As per the source report, the accused has amassed assets worth Rs.1,48,59,500.00 while he was having only Rs.25,00,000.00 the income from known source. Thereby it is suggested that, the accused has amassed disproportionate wealth which is around 594% when compared to his known source of income.