MITHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioner, who is accused No.4 before the II Additional District and Sessions Judge, Kodagu, sitting at Virajpet, in Spl.C.(Corpn.) No.26/2015 whereby, the Trial Court dismissed the application of the petitioner filed under Section 227 of Cr.P.C., by order dated 07.06.2017.

(2.) Heard learned counsel for the petitioner as well as the Special Public Prosecutor appearing for the respondent-Lokayuktha.

(3.) The case of the prosecution before the Trial Court is that the Lokayuktha Police, Madikeri, have trapped accused Nos.1 to 3 and the present petitioner, who is accused No.4, while demanding and accepting bribe from the complainant in a tune of Rs.10,000/-. It is alleged that accused No.1-Deputy Range Forest Officer is said to have demanded Rs.10,000/- from the complainant for the purpose of selling Timber logs and on the date of trap, the complainant went in a jeep to Gandhi junction, where accused Nos.3 and 4 were said to be on duty. Accused No.1 is said to have informed the complainant to handover money to accused No.2, who in turn gave the said amount to accused No.3 and later, accused No.3 gave the same to accused No.4, the present petitioner. At that time, the Lokayuktha Police trapped accused Nos.2 to 4 and seized the said amount. The hands of the petitioner were washed in Sodium Carbonate solution and found positive. Therefore, accused Nos.2 to 4 were arrested. Accused No.1 ran away from the spot. Subsequently, they have been charge sheeted by the Lokayuktha Police.