STATE OF KARNATAKA Vs. C CHAND SAHEB

JUDGEMENT

(1.) THIS appeal by the State is directed against the Judgment of acquittal passed by the Court of Special Judge, Bangalore Urban and Rural District, Bangalore City, in Special Case No. 138/1999 dated 10/08/2001 wherein the respondent-accused before the trial court has been acquitted of the offences punishable under Sections 7 and 13 (1) (d) read with Section 13 (2) of the Prevention of corruption Act, 1988.

(2.) THE essential facts of the case, leading up to this appeal with reference to the rank of the parties before the trial Court are as follows:

(3.) ON behalf of the prosecution, PWs 1 to 8 were examined and Exs. P- 1 to P-26 and M. Os. 1 to 12 were got marked.