STATE OF KARNATAKA Vs. BASHEER AHAMAD

JUDGEMENT

(1.) The Lokayukta, Dharwad, is the appellant challenging the order passed in Special KLA C.C.No.7/2013 dtd. 29/12/2014 passed by the III Addl. District and Sessions and Special Judge, Dharwad, wherein respondent/accused has been acquitted for the offence punishable under Ss. 7, 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) The facts in the nutshell which are utmost necessary for disposal of the present appeal are as under:

(3.) Based on the complaint averments, Lokayukta police secured two independent Government servants as panchas. Ten currency notes of Rs.500.00 denomination were secured and recorded the serial numbers of the said currency notes on a separate paper. Phenolphthalein powder was smeared on those currency notes and demonstrated the chemical reaction of phenolphthalein powder with sodium carbonate solution. Thereafter, experimental mahazar was drawn.