STATE OF KARNATAKA Vs. K.T. HANUMANTHAIAH

JUDGEMENT

(1.) THE accused is convicted for an offence under Sections 7 and 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act, 1908 (sic 1988).

(2.) THE case of the prosecution that P.W.1 was working as extra - departmental male carrier working on a consolidated salary. Accused was working as Sub -Divisional Inspector of Post Offices, K.G.F. On 11.2.1992 the accused told P.W.1 that the department is contemplating to terminate his service. In that connection stated that if he is paid Rs. 100/ - towards bus charge he would go and see that he is retained in service. On 20.2.1992 the accused tells P.W.1 that he has to pay Rs. 10,000/ - for his continuation and confirmation of the service. P.W.1 states that he is paid consolidated wages of Rs. 650/ - and he is not in a position to pay heavy sum of Rs. 10,000/ -. The accused agrees to do favour on payment of Rs. 5,000/ - and gives him time to pay the amount in two installments.

(3.) THE I.O. along with P.W.1 and P.W.2 go inside the home apprehended the accused and recovered the bait money from the accused. Before that his fingers are made to be dipped into the sodium carbonate solution. The solution becomes pink colour, collect the solution in a bottle and seized the same. The seizure mahazar is prepared. After obtaining sanction, the charge sheet is filed. The trial Court acquitted the accused.