BABAPPA Vs. STATE LOKAYUKTHA POLICE GULBARGA

JUDGEMENT

(1.) This appeal is against the judgment of conviction by the learned Sessions Judge, Special Court, Gulbarga, in Special case No.73/96 dated 8.8.2003.

(2.) Prosecution case as unfolded is that, the accused was charge-sheeted for an offence punishable under Section 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short the Act, inter alia alleging that accused being a Government servant found in possession of assets disproportionate to his known source of income and in the name of his family members and same is not satisfactorily accounted.

(3.) After hearing the prosecutor and the learned Counsel for the accused, charges were framed and were read over to the accused in the language known to him. Accused pleaded not guilty and claimed to be tried, Prosecution to prove its case, examined PW1 to PW 31 and marked exhibits P1 to P98. On the other hand, the accused led evidence of DW1 to DW6. No documents were marked in the defence evidence.