STATE OF KARNATAKA Vs. ANNEAPPA

JUDGEMENT

(1.) The Judgment and Order of acquittal dated 31.10.2009 passed by the Special Judge & Prl. Sessions Judge, Bidar, in Special Case (Corruption) No.3 of 2006 is called in question by the State in this appeal.

(2.) By the impugned judgment, the Special Court acquitted the respondent/accused for the alleged offences punishable u/Sec. 13(1)(d) R/ w 13(2) of Prevention of Corruption Act.

(3.) The brief facts of the prosecution case as per the complaint Ex.P-9 averments are that PW-9 one Vishal is the complainant in this case, wherein, he has stated that he is working as Electrical Contractor and he is native of Bidar. In the complaint, he has mentioned that his. mother Smt. Sara working as staff nurse in Bidar District Hospital and she is having one KGID policy bearing No.1121383. In order to take loan on the said KGID policy, on 16.1.2006 application was given to the insurance authority at Bidar and obtained the receipt in that connection. The case worker N.C. Jamedar was inquired into and he told if Rs.300.00 is given to him, then he will get the loan sanctioned. Same was informed by the complainant to his mother and on 31.1.2006' the mother of the complainant asked him again to go to the KGID office and again to inquire into the matter. Accordingly, complainant came to the office and inquired with N.C. Jamedar. The case worker, who told him that if he give Rs.300.00, then only he will get the work done. After coming to the house, he informed the same to his mother. Then the mother told the complainant not to give the bribe amount and asked to go to the Lokayukta office and to give complaint. Accordingly, he has submitted complaint against N.C. Jamedar and requested to take action against him in accordance with law. On the basis of the said complaint, case came to be registered in Bidar Lokayukta Police Station Crime No.2 of 2006 for the offences punishable u/Sec.7, 13(1)(d) R/w 13(2) of Prevention of Corruption Act, 1988.