D MUNIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Standing Counsel for the respondent - Lokayukta.

(2.) Accused no.1 had died during the pendency of these proceedings and accused nos.3 and 4 having been acquitted, the conviction of the present appellant is sought to be challenged.

(3.) The facts leading up to this appeal are as follows: