RANGANATH S JOSHI Vs. STATE

JUDGEMENT

(1.) THE instant appeal is filed by the accused who had suffered conviction and sentence by the judgment dated 6-7-1993 passed in C. C. No. 146 of 1991 by the Court of Special Judge, metropolitan Area, Bangalore City. In filing the appeal, the accused had challenged the conviction and sentence.

(2.) I heard the learned Counsel for the appellant Sri K. Appa Rao and the learned High Court Government Pleader Sri B. H. Satish appearing for the respondent-State. I have also perused the case records including the case records of the Court below in c. C. No, 146 of 1991.

(3.) THE case in brief of the prosecution is as follows:the appellant was charge-sheeted in C. C. No. 146 of 1991 for the offences punishable under Section 13 (2) read with Section 7 read with Section 13 (l) (d) of the Prevention of Corruption Act, 1988 (for short hereinafter referred to as 'p. C. Act') by the karnataka Lokayukta Police before the learned Special Judge, metropolitan Area, Bangalore City (hereinafter referred to for convenience as the 'special Judge' ). The charge being framed and read over, the appellant pleaded not guilty of the same. To prove the charge against the appellant, the prosecution had examined as many as 9 witnesses, P. Ws. 1 to 9 and further got marked 50 documents as at Exs. P-1 to P-50 and further marked 8 M. Os. as per M. Os. 1 to 8. The appellant was also examined by the learned Special Judge under Section 313 of the Code of criminal Procedure. The appellant had not produced in his defence any evidence either oral or documentary before the learned Special Judge.