P V SAMPATH KUMAR Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) The present revision petition is filed by the accused/petitioners to set aside the Order dated 31.05.2016 passed by the Principal District and Sessions Judge, Chickballapur in P.C.A.C.C. No.5/2015 and consequently to discharge them from the offences punishable under Section 13(1)(d)(e)(i)(ii)(iii) r/w. Section 13(2) of the Prevention of Corruption Act, 1988 [hereinafter referred to as 'the Act' for brevity].

(2.) I have heard the learned counsel for the petitioners Sri. P.N.Hegde and Sri. Venkatesh S.Arabatti, learned Special Public Prosecutor, appearing for the respondent.

(3.) The brief facts of the case are that;