KARNATAKA LOKAYUKTA POLICE Vs. ANANTHAIAH @ ANATHA KUMAR T.

JUDGEMENT

(1.) Though the matter is listed for admission, learned counsel appearing for the appellant, learned counsel appearing for respondent Nos.1 to 5 and learned counsel for respondent No.6 were heard.

(2.) The charges levelled against the accused in the prosecution case are that accused Nos.1 to 3, 5 and 6 were public servants at the relevant point of time and that they misappropriated public funds, thereby committing offences of criminal breach of trust, cheating and forgery. Accused No.4 is a private person, against whom it is alleged that he obtained illegal gratification as a motive or reward for inducing a public servant to perform an official act by corrupt or illegal means. Thereby, he is alleged to have committed an offence under Sec. 8 of the Prevention of Corruption Act.

(3.) The prosecution relies upon evidence of PW1 to PW11 and Exs.P1 to P24. The trial Court, having considered the charges levelled against the accused persons, comes to the conclusion that accused Nos.1 to 3, 5 and 6 were Government Officials and that the prosecution had obtained valid sanction orders for their prosecution. However, the trial Court further concluded that the evidence available on record was not sufficient to bring home the guilt of the accused persons.