S HABEEBULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is directed against the Judgment dated 24.12.2010 in Spl.C.(PCA) No.1/2008 on the file of learned Principal District and Sessions Judge at Chitradurga wherein accused was found guilty for having committed offence punishable under Section 7 and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988.

(2.) In order to avoid confusion and overlapping, parties are referred to as per their ranking before the trial court.

(3.) Complaint came to be lodged against a public servant- S.Habeebulla, former Circle Inspector of Police, residing at Bochapura Village, Hiriyur Taluk, Chitradurga District.