SARDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Counsel for the respondents.

(2.) It was the case of the prosecution that the appellant who is no more was the accused and was working as a Jail Warden in the District Central Jail. Gulbarga. According to the complainant, one Parashuram, the deceased appellant is said to have demanded illegal gratification of Rs. 800.00 in order to release one Mounesh and Lakshman, who had obtained release orders when they were in custody and when the complainant pleaded his inability to pay Rs. 800.00, the appellant agreed to receive Rs. 400.00 to do the official favour. It transpires that on 22.9.2007, at about 12 p.m., the appellant had demanded and accepted illegal gratification of Rs. 400.00.

(3.) Since the appellant is no more, the endeavour of the legal representatives who have now come on record, is to ensure that he is absolved of the crime and in this regard would seek to question the reasoning of the court below in having convicted and sentenced the appellant.