STATE Vs. SANGAPPA

JUDGEMENT

(1.) Heard Sri Srinivas B. Naik, learned counsel for the appellant and Sri Vijay K.Naik learned counsel for the respondent.

(2.) Lokayuktha, Belagavi, is the appellant challenging the acquittal of the respondent in Special Case No.14/2012 dtd. 20/10/2014 on the file of the IV Additional District and Sessions Judge and Spl Judge (PCA), Belagavi.

(3.) Facts of the case in brief which are utmost necessary for disposal of the present appeal are as under: Complainant, a resident of Airforce Station quarters, Belagavi, filed an application with the office of the accused on 3/1/2011 for issue of temporary registration certificate in order to start the Primes Dairy before the District Industrial Centre, Belagavi. Accused being the Assistant Director in District Industrial Centre, Belagavi, was required to process the application filed by the complainant.