R Malini W/O K N Devaprakash vs The State Of Karnataka on 30 January, 2012

[Cites 2, Cited by 16]

Karnataka High Court

R Malini W/O K N Devaprakash vs The State Of Karnataka on 30 January, 2012

Bench: V.Jagannathan

Bz%?€'G;%.L{}€RE~E, """ "

ER "mg: Hiiééi {:@::RT 0? KAR:>sATA;i;2 A3' BANGALGRF3 Saéad @1516 381* day c;§};1a:1:::«,1;'3x 20 E2 :BEFORE: V_ E~§€}§'BLE MR.éUS'EECE: 'i£',JAGANN£:'§'HAN_' j _ CRL,A.N0s.38§ C: W 32? ' 200? 5 » 4 IN CRL.A.N0.368 2007':

BETWEEN:

RMALENE, ' wza K N SE"v"APRAKASEL 32'Y_'E';;%RS;, ' V :: DIVISIQN ASSESTANE1 _ TALUK OFFECEE R/AN€},5Q';?1,-"** .. "

MARUTHE TEMPLE R{"}.;_'{';:¥, ' " ~ :8'? MAIN, 2ND CRQSS, ' ' ._ KHVEMPUNAGAR, MYSkQRE:, V . avpgaamr {By gm :3 if) AND:

THE rS*§;;§<: 0§;7§;%:%:§fAf§f§i;:§;*:;, REP BE' $7§ATE E~"E3B:L1€,'.}{RGSECEE'fO§, ﬂFE':IC§ 0? '":f:§E..;;a\%?@Cz:£'E GENERAL9 {:~{}{§R'§ ':%§JH,.ﬁ1?1\TG, 5,. RESPGEQENT ._{?§§:_«s?r: §:§A;%gN§RA RESBEZ Agm " .. {ERLA EELELE U,/S.3'?§~{2i} CREJCL. A€%§_ii"£S'§ EEE V AA 1§:;§£';;:/ggzsssfr mryag: i5;'1?,2.2$§? P&SS3E;§ BEE' TEEEE SP1"

.,.v;;€:;§;}{;§, §v%iYSGRE, EX? §§PE,.%;1%SE :\£@:?§;':9§8§ {j';i}\f§C'§'§€'\E£2 %'m§. ;a§9EL;A:~$r;!A<:s::$E:§ EEQE mg THE 8§?E'E?€CES £3,274)/$8.? 8?' mg as ACT' Rjw S§:£.:>;:; {>9 Tm gm ma §§fSaE3{2i:§ SF THE P3 ACE", EXEC.

TEESE,Aﬁ¥§§§ CO®ﬁNG QN FGR ﬁggggﬁﬁygﬁg SgyxﬂaiC0UgTDE§vERa3?H§§@uxE%N§g, #* JUDGMENT '*' Theszé two criminal app€a}é.__3:i_s€ Sf aria: ihe same juégnwnt ef the.__:7CoVur: b::=;1Qav{ A2"

wﬁrs Ehe accuséd Whgtn have _pf€.fe1*r§d éiiessﬁapvgfieais and {hey were Cenviciédv i2yi7:§f1é;_Lt1%.j:a§ in respect 9f the Czffarices punisb.ab1e:u1:§€§;: 9Ea'e§;t:§C§'fi:; fé:::1d i3{Ef:{d) rjw 13(2) 0? Ehﬁ. 1988.

H ;§':éseC:;ii0n Céise in short is: that the accuséé viz" 'Maiiniév"~&§?éz«s»~"w0rking as Secené Bivésion. ASE'>§'E'~§8;H{ {$4} , .E'3.?z2k' Qffica Mysafs, and 5&3 C1£§%;}<§z3fa;:f:_ga:aii'*{'?5;S working as Gmm Sahayali :15: this _ saﬁis 'V'*v.§?1"fi%:::%:_ V " a::1é they ware ap§ma<:h€d by ihe :*<>:i1§3E&i;'i::i_:i9 Egbseeéia Begum aarﬁe was $2: neeé G1? :r::§:9~fi;§% €{}{{'i§'§}¥.i§}§{jy' csriifésaié. Ag she hgd maés {ﬁg A gﬁpiicaﬁoéz fer E88136 0? éha saié <:§r€i§}i::a'{$ is :;he {?'3.§';siEC§ar§ She zigggjrmaithﬁé {hes accugeé arad as gas? {E16 'e:@:::p§3,:'I:§., A4 Chékkazangaigh ﬁg saié {Q Eiave :w°"'°, K3 demanded RS288/~ {rem the itempiaieaeé fer éeseazzee ef the minerity eertifieaie. A5 A4 aeE~:eVd--__ the eempiainani ﬁe bang ihe azneurzf; en eemeiairzané unxviﬂing :0 pay the bribe"'«'._'e:r::e:éf:'€9 "

R3200/~ ﬁe Er}, Went and lodged' ﬁe?' Lekayukia pehice en the same AS :£=aS'--..L registered an ihe basis ef the'e«e;empieeif:§V_ safter Cenduetmg ihe the complainant alesng Szzmangala Ba: (PW~5} "f'éi:'j§'e:e::¢ :3$6155'$5~V'ti:.§..:VV§gccused 335 about 220 pm. ihat the trap was eueee::§Ye'f'e1 i eeeevepted the bribe ameunt ef Rsé'€3§_},f»V Qf §:_--~2. efier the test eezidueied peeved {e be pesitive ieeefaz" ae er: :8 'C«%7}'?;'3V'§{i€9:§f"f?;.hé:"j,, " ":3.f¥;er ebtaineig the senetien eyéer EXEEZ, wee sebzniiieii The eeeueed demed the ereeeeeiiee eaee aeei "«."€i:e§e_§ere eevefeé wémessee weye exeméneé en befeeif ef 'die §§GS€€%};§§Oﬁ ages": free": maerking 21 §;{}€f:EifEE€§§iS arzd t ; :f»-* x g, V 'g.

11,,» Ll':

8 Eviéﬁgt The a«:::::us€s:'£ 8:33/{imam wag :6sQ:*§6d and as wiméss was examinsd in ésfenaia of the &Ci€L1S€iCL 4, Learnssd trial judge aftsjr. " '€é%:'éé::2:::é' _ appwciaiian, {<30}; ihé Vi€'W tizaétgiflé exf':'d;«;-i:'1*;€i_§:, éf "' the Cﬁmpiainami is corrisbarajiecf'-,by;'the :*s1E*:5aﬁ;§é'w %2=.zit:i1éI"':T:~*s_s PW~5 and 213 A»: and A-2 SE-éiﬁh the VCQ.mf::G:é 'i:::;:i€:ﬁtia:rn'».' had démanded a.n<:1;__.acc€;:_t«;:§§{'v:._ti'1.¢A 'E.>fib%§._AAa:,::;ount of Rs.2{)C>/Mg the trial *'£E:_¢%é::}f§fé'.V:_»;;};§1:*;iCi;:eC1 bath {E16 accussd IPC§ Bath the ascused 'cf; ~ fine apart from R; for the effence punisﬁabiﬁ H 27 9f the Prsverziien sf C<}rrz;pt£<ui%:~. 'E:-3 féfépéift of CQI1¥i{3?;iO}.'1 11/ S ESUMQ} rfw ESQ}. Q>:f_ ?Lh_€ s3;§'§37;'vz--':£;1'§; 'bah the accussd wage gsyrsenced and pay Rs§5,{}S@;'V~ Eris. D€faL§i Se:3:f€§i€§S'::%%%€ aka) 3.wa:*é€d.

n Chaﬁerzging i:"E€ €ZE€}E:'Vi€3'§i€3i"§ 331$ S%EEfﬁ:€?{i€Ee'3§ '$26 séﬁsiseﬁ Ezave apgraached 23133 $0213': aad 'V;:§€..g%.?€@»35§j§? 32.3 by A»? and £326 eiher agﬁeai {:rE.;3:,N0':3§§/@'§ is by A41.

rv, f E éhs izemplainarsi a;3pmaCh$§ A4 8.§E§ ggave 'tbs amozzﬁi :0 A»: wile :90}-: it ané }<;§pt i in his §3G{§ifi'§¢ 8, "ibis iherafore gosg to Shaw that r.2f_:__<i: _ ﬁsmand made by iiha a.Ccu$edg§:>a11. ; __is'*» pointed Gut frorrz the evi<:1sn(:€ 0:§_th:g3' ::ﬁvé':::ig3:t:rigfeff::f;r that the Certificate cf 'aha c'd:t:{g1a:ﬁ3;:ﬁ ;azaS §{ <$.§§> :...:7V€_a.;iy * far back as er: kept:

quiét and appr0aCf1'<%;«':ﬁe.'vV§,;Q{é;j?;§;i§ﬁ&_VQffice aniy on 1722.9? wit:';f1'_ E1e'r when the Certificatg. iodgmg of the '%3if ;3.r::§iused demanding bribe amozgig: <:1O6§ mat arisé as :13 werk was penicjiizjigv ai-__:%::§' 'iéfﬁe sf Edging sf the cemplaint. ::e:€E":»s:r...«a€C€p*:eé ms briba ameunt mgr is V =i'f§i€:1ela,::y,VE:%;§<i€:;c€ :0 shew 'shaft ffiﬁflﬁy was given ta hey, ?;«§3§€ e:2 i?::é; aééhsr hand, {E15 §fGS€CEjfE§GE1 wimassss

--$%:a:ii:: g?":ha%: 3:2 haci refuseﬁ '£9 acaept 'ihf: biibe 333161313:

V%flf:_1é";€::i5§ agar': {igaéxii :10: hesgs aonvieieéi A-2; E61' 52:6 __:%;€I':=g game ragga;/:3? A»: gzise Ceuiﬁ :33: have; éassn cagaficied bﬁﬁaéiﬁﬁ ifnﬁre was 38 démarzﬁ maﬁa by A-1 9 "E116 afaresaid sszztentieng 3:6 $€:u§§§1:..:e;:: b€ supporisé by $15 Eearxzeﬁ Cazmsei by §£='§1§S§GIES zeparied in 2035 AER SEW .V gcnmmaia 495$ 2a<39{?; KargL§:.::§;?' jE{':. G§:%:*:V...:(:.é:Zi§"'i3a§§;vi§ {sex (2005; 1 SCC {Cm} 40.}Q:r1Athv§:"*sE:€ng*:E: V§£':h1eg:ax:é%A»%% Laid dawn in the aforesaiﬁ <:.é:'s;.«:;:,», i€arﬁed"€Q-jurigel for the appeiiani: therefore §5'"cn.;ght/f'éir'néigjieafi beifig aiiowed by setting 3.S§ﬁ6 the and S€f}f;€BC€ passed by t§1'€:=.;tif"ia1 ¥(:m;:*.1f..i Sa§fﬁ.%:.,§:r§;§um€nts was aﬁse adeptsd ¥:§y"'&_;e3 E--eeii;f:ie»5;-.§;§:>:;n§ei«'fmj A» L '.20, .A hzmci, Eearﬁﬁd Counsel Sri. Rajezidit; Lokayukta referred ":0 tbs evidenge §~?':'§7£f"~E "=E}::E3 ééﬁipiainant anﬁ PW»5 the Sh&dGW"

- :Azi"é;:ri6$:;§i {.6 ggsint Va :é":'iE:a1?: both W§?:E§€SS€S have depaseé $3 1 VS.§¢_:.i%i1V:E§3:}"--«§*9;':5'i;é;§r:§':g wiih regard {$2 the 3.CCi1S€§ ﬁemazzding 323$ 2,,s<;<?:;e3¥§--ii§:g ihzs: bZI7ib€ amsuni anﬁ as such :10 §§1fif:§2.i_ir.jy' 8&1': be fbanﬁ; in ihsir sarédemcs. '§'h€ Ema! C§'a}.:'°'§ a::C€pi€é 'ths €¥.F§§x'3i1C$ of FWS 1 anﬁ fé aﬁd ihs .. _ __*;«'§€w fakﬁfi '$3? "$3519 $032'? 'ﬁaéavsz is alga E5: ascsrdagzss wﬁéz $316 €'i"§§€E}C€ péacsd by $13 pro8@ss.:€§@:1, 3:: éiig ;?"':2i*"~*""

My" V ,_, 5,) é:,{>:}:1€::€§<>n, Eearﬁsd iégunsei far the Lekayukéa iQ'§;}: me threugh ths éviéersce of P13»? «E and 21180 for Canfirmatien Cxf {E15 judgénezzi sf Ehs €QV;;:"'é:._Vfb€EV§wL %

21. Having {has heard.

findings racerdad by thé cO1,:i'€...§3eioﬁ>ir ::a:1_ bs s'é:sf;34i1'i€d mx ' iaw in the face if ihe .€'\/'.i€:1€1'}€_:f§VuC;1.'_}. ;;e;_<:<:>ré;» ? E2. Interference 5-by iE'1<é'ap~pvéE.i§f:e'_'..C::3ur't g'€x3.€:'aHy is 1191'; sailed 'fs'3;:j _' uI1i€_:s3 is that ihé finding$ f'EiCO1'd€d 7'?:)y f:i.E'::ez"<iii§-z.::"t"-E§§1'€:':,V :,3fé,_perverse in nadmrﬁ. It is in th§s"'b"3'v<:k§3r0p;§:'§tfizé":3§}*i<i€n{jé"h'as to be lookéd into. 13;--__ Tﬁvrxé'$§éC2§§é":.ééLs§ of the pmsecutien as $6:

ihsgjébiiipiairié-. is that, ii: was A-1 Chikkaraﬁgaiah Ergiée _};i§%V:§.:'vA§Es:::1ande<i R.s,2€30/~ in Qfdéi" {:3 135213 ihts ;:}?;i,__;§_§?§v€f«;~«._ Cs3ﬁiﬁCa:e ta ﬁzss (:<:§mp3a§:?.an%L Them 35 1:0 Wgzsispgi' $16 CC}§1}i'ii8;i§}'§ againsi 3&2 ﬁamanéing argy .Aa.§::G:u/232:; mach E633 RSQBS/--, FEE": is me; sempiaimaﬁt '--. a§:{§ a3 961' 32%: €2z§ﬁ€::<:=2:§ 532$ gieng xviéh the ghaéow VA . _._'§.7v*'§§::1§3g zvsné is; the Ofﬁéﬁ sf thee acczzsed azzé éhay saw ﬂy: in Eras': Qszgszéﬁi" 931$ bdréizzsi Aﬁg A»? wag aége s§?:.e:%§:g; agzaxmii amé A»: :38}: $16 amouﬁt, and Eisﬁi it :22: his righi hand.

$4.] This evid€:é_<":€ cf PVELE will examined ii: the light Qf éihe €fVid€:fiC€*-. EE1€"~Sh.3;€§§)€Vw wiirgesa PWME. Accardimg is }75§V'w5-,AATTs;}:é'Tj,3;iQfi'g'éasﬁizjx Ccmpéaiziazai way: is thﬁ Gffice 0f €158: %5a<:{:L:;~':vé':3;.;;2:i:_H 1?3,2.§1f? * ea: 2.28 pm. and wigen is hané GE/"SI" the amount ﬁhaﬁ: ihzé work is bang done i::;y g'--'Vxf_.2 igisven :9 A-2' A2 thsn and th€E'1 telci A-1 to mid that 'she war}: is be§::gi r._do'::'<:= this Complainani trisd is give? ih<'3u"" §31~2 refugeé EC: zecreiare this améﬁgzfgi 3.315 ____ fészeié Aw} is take ths amauni 333$ ' aff:Cars:%,;::~g:§3: }"r,._»§E 1f'€C€iV€(§; the amguné frem ?W~--§ arid 33;?' ii ii"I.v-'3f;_ié%5'f§g§/gt hand.

Fuzihef, ii} éhe ssaurss 3% big cmss

--,.$}:3f§:i:33;iisn ?W~5 hag dﬁpawd tie €133 ﬁffsﬁé $3133 a5 V. 39:3}: the? EEQJL ihsy $83116 is: ::{§::Eac'i WEE}: the CQUEEETEF E33: and 3}? {he apgiicaéiimé avszﬁ essizughi :63 be 3'7 give:: 1:: tbs Cazinter itsreéf aszd any §:§far.:r_;35éi;C>§j.A_T.}*r3guéixéé also had is bf? Qbtainsd in claﬁiaﬁgiéf (§¥.§€S§§®ﬁ of smiayirsg 1:3/15 veffiC«;:'.__Ci;k:>_§.:A.s néﬁi-v_V.Aa:i$€;

faiths? depesed that "b§:j>1:h if éhem was in the Cczugier¢..a'fiQ:VL_:if:§§§§f_.didtfieié-E inside? to meai the Sup€rinie:'";'<§e?:::§" counter itssif they met ihia dﬁﬁﬁesed E3 the effect;

that shsi-aii';_§;.. saunter fer twé minuies and sitting ingide the c0u:r§:§rg--_ 'ii: 'i1»¢i*V».§vidCrice that PW~1 €nqui:'edV wiih sihe the counter as to what had ha;§p":::3€d xio» agifplicaiicn and she was ism that tbs «3,§p{ié:3§{L'iQ:'a._haé gens ':9 the sage wsrkeii, ?§?_us, {mm 2516 evidencé sf :PVvT--5§ it is H '§§éé;éééef€;i."L:h;;€vs§:,€ and ?W~§ did 313$ gar; érzsiée {he Qffica, 'Gig: égié Eheir taéiis frem ihﬁ Caunéaé 3:863: If {has :28 n%.?::,¢ €:%§§€nc€ of PW~5§ 'aha €'«f?E5€i"EC€ sf ?i?%f~E {E35}; ska 33:6; "~AV_E311.-553 W631? éggiée iha Qffiaé agaé taiigﬁﬁ 3:} {Es a€C:,:,s€::L __;ca::n{_:s: bs: 's€}éeV€d 321$ thug {bars 23 :29 {2.%§§'Gbi}§"§§§Gi'E b€§:>;7€€:{2 the {W3 wiizzsgses $5; ragard ﬁe {ha 'i?%3i'§7 :§8:§€::'§&i E2 aspscé; GE the Casa arézw from which piacé iE":e§"V?§,::f':?<;~?<§vv'é;@ appmacéi $116 acczggedg 'i'he:'€f0:'e§ ihig .:?{V';<é§L§:i;é%:>g"::1T$M--.» infirmity 11:: 5:126 prosecution $as€...wihi€h"haVS vista;-?}yV"

overiookeé 'Cry 'aha trial Ceurt.

1?". The next: aspect' 2'-€5_ that__}5W~5 L. her evidencrs that, A2 éici iiizsé amount. Ever: PW-E aiso accepf éhe bribe arizeunt. Thus, ﬁhe Canvicted dges net: :0 show" that shs d€ma§;_d_¢:f%i*~ complainant 1101" any evide::ﬁ;;€--_ ésf amount by A-2. Ever: the c€;mp}ai:"i:§ aiisgatiéng 35:: mainly against A-1' 5' ~ 'VAS fat aS Ag: is séanssrrzsci the svidergae 9? V. 1{--."*3;::':i._5 séﬁéfﬁiig? igeked iﬁia reveals échat 533-} was 1 a§;>rca;€;hS:§TV'E:>}i~~?:he ssmplamaﬁé Wiéh €223 meme}; ajzd {he €z};1:§Eg1::;;§%ii éepases ii: hsz eviésnce ihaé 5%. did 320% §:§;6§::;i::.<;"::" 333; amauni f%"€}§'E3, ihﬁ Qampiainaizig Gr: 'ihﬁ hanég '£16 amitnsssss €'%fi{i€1'1C€ §€2;€aE3 ihai 5:4; V. .,..é€'afer accepisd '€36 brébs ﬁfﬁﬁaﬂi 313$ 5;§I't':'iC§€§ {he cempiaéiiaﬁt '£3 give: :3? E6 A-2. $1 is 021%}? at {he i;,2§i3g§s:€ £3? §;:~2, finaliy the aleeuni was given by the eempieizgant ie 151*}. Therefefe, mere peeeeseien ef the ar::<:::,:..;:*~;.:

aeeused cannet be taken as reeeipt Sf the agizauiéivvhbgf ei§1e'*v, accused after éemand being..~e:;edAe evidence of demand is totally that A»~1 never :iemanc§er.i*~.;zny "'.3r:£'::>e_ ".aif'L<§iiI:': alse'

3.?I3€ars is carry Suff§Ci%11'i 'f€21*<3ré.: '3'1ei?il"1d

19. As far as it has some in the ﬂee himself that the 1xrork€.':3{a:=§: en 91.97 itself. If the eertif3;ea:e'.' gﬁ 91,97, question ef the eempieiﬁent Ehe accused long after that an 2'? a:1uei"':)ffei9i12§ ihe bribe amounii ts eompiete the zézefig eEi3es";::Qi arise 3:13 as me Work was eending wiih .i_:}*':ie__ée'ei:;ee§g'e§e ex: }.7,2.§'?Z iikeiiheoé ef the accused e1eﬁ3ar:5;§r:§ihe bribe exneuei after "the eempieiien ef the 'week eiee beeezzaee éeubifzzi.

2%. The Agex Seer: in the eaee ef Siazfe E373. ii Neregeiinhezehezry {QQG5 33.3133 38?? §2i?5j has heié iigesa eéaere ﬁie eertiffzeaée gees aereedy femeeeéed age eégeeﬁ W in by éihe 5:23} a:3J:h0:*itjy' €V€E: bsfere tbs aiiggésj d§'§r§fa::é* V' éaribsg {E16 afsfesaid C§,FC1lE';f}S'i§:;f§i,SS'«_ %:%::'*f;~;_a%€ ' suspicim: aheuig the demané £31" 'i:e1'i:E:§9 Case Qf Siaée by Palice f:?_§}i)€C§0%" 'E/Tgéf; {EOQO {7} K0J:L.J.E I "Ju€1g€ of {big Ceurt has takﬁ: {he passing cf tha money aiaiizet {hat 3:C$rrup'{:G:3 charge because _ih€ hes in €136 fact that:

the purposs and it is that aspéci v;=E:i<:E:"':;3'pa:a:'m5u.::'i

2 g - Er; a:.:*:?§j5:h'€'r._Ac'seSVe: 0f the Apesx Caurt rsperted 1::

E{2{}_Q1} has been held by a {hree Judge ?'i:%3_,fgQE:L.A@i7-.:he 'Ceazri ihat {E16 Ccsuri: Canaei: esonvict V =ii1*:€----.o::}:j~; $13 grobabﬂiiy or aurspisisn Eoggzevar }~3§E:*1V0::g_§5: i:f:§é}? '$6 arzé 'ihé Cass sf 3:316 §1'GS€C§};§iGE'} 1.15113 hafvg ii; groved; bejjsné 333 reasezzablé daubzi Fizzaiéy £1: {ha eggs 3f '5, Szzbramaszian V3

-..vV"3fT:{§;%;€ Sf 'Fam,§§; Eaﬁtiézg {{2§@§} 3 SCC 553:) 482} it has bfiez':

.--f§h5§d by me Apéx {:GEl§'f '5{,h8;JE§ mas §;CC€pi€*;,§:€€ E3? Ragﬂﬁﬁ}/~ *3; $36 ;a§§€§a,:1': WEE} ma? be': :3::ff::i:§€z:?;,, $8 fagiszz is 'aha gait: mfg 5{i}{a} 0:' Sectiéen 5{E}{d3 of of Corrupiisn Am, in the absemts sf_'s::';§<.:s:;i'&.€n£€__C§~b éemand and acsepiancé {Ef ﬁfths-~a.i"::c:;:1j{'-2és '~i§1<§:g::1 gratéficaiiozi. , ._ 2 _ 233 The afsresaid d€:_(:i*s::>ns 3._pp§j e:€§ £23 {H3 case"

61: hand batause dsmgnd §17?_b€ afiI<';;:::n':by Al is 1:0? established. 3%-it ff%1é:.fbribe amaunt is also esta'b1iSh_¢5C§.__'fr0:iﬁ éthe proseéuiien xvitmesseg. aﬂegatian in the comp%:a.:4n:% R3200/» as the bribe amo{;:1t.._ was uitimateiy paid by PW-

} to AM 1'=,-- f':EM:at' ii: a Case: of Ad demanding i:E;»§;j'3::?:@:1:2t"' Vvbriﬁgﬁ arid than raceiving ii; PW~1's V' 'eigfiéiﬁziés _:i%::;_£ sin: wént éasiﬁe the Qffisé and éaikﬁd 2:9 sénst carrabsrateé by PW5 as asaaréing is ?3§{-5;V__vg::_:§%;§T irzgiés $15 office £19133 net arise arid 331 the x{§.1K§z v.§§e:*e hséé $03: "$33 ﬁelzntar %':§€§i Finaiéyg ﬁne 'z:é3§§'}:fi€a{ﬁ in qizesiixss was {sad}? an QAES7 K86}? and 2 __§;§':€:€fer$ $26 QEESSEEGEE ef '£26 accussé demaﬁﬁing and E1£1C§§§§fE_§ tﬁﬁ 'ar§'§s 8,EB_81)§:}§, 3:; £'?.2.§?§ daﬁs 23,9? arigﬁé E?

24. Tézeugh Earned Caguzzgei {er 33:3 Aw? aiso pczintaé 02:: ihaé {E16 sanciigiz invalid beéauss sanction erdari-sgﬁezaiis :1b0;:1iz'\;._«E af:d£'§~ 2 aecspiiing the bribs am0un ::,__ %:s;h€:'eé;g.M as :;:§<::_:'*"-.,';{h*?:u Cemplainig it is A4 wv11Q*v.._:Eiad S bribé amauni and 119 OIiL'}E}i€ jzgart of the sancﬁaning autharitﬁ' of A3 and great prsju{?:i'c:§.Vj:Vfi1as:=A__b€;§;é': A2 anti for that reason, have to be held :3 be inva1fiC§'."VF£']i::=§§iv;gg;'§V is put forward, sinceévidence an rscordg this sour:

has; ztsew c:é:ne'E3"th'e éénclusion that thes €V§€i€E1{3€ is 304; .Sfr::;1r1g'L§::rii:;A!AJ5gh that Ad and A2 had demanded 1 ;§,.h~"2§§'un§, guysuant ihereis A3; hat? gccegieé 51:E3§'€~: b;"iE;€:a::10uné:, the Ceygvéciiezz 0? '£36 a§§e§§a,:1tS ..%:h§'ef:>:::€ W331 have {:3 ha sat asiée Gnijg; G3: 336 s,f€;::§sa§$' "'._:1%:::;;Sa';:1S aad ismie it :8 I18: §:€€€S88;§j;' is $3225}; agar} €316 "'5.:*ga:m€é::'E aééresséati sgﬁcsrnimg the vaﬁdliiy ef £18 Saneiiam ems}:

25' in the regultg éhe finéings r€{:»:é?«£:¥:gi.._%;§%* 33:3 Cauri h€3G\%' itannst be termed as: <::o:1sVi§5:e:;%; A%.J:;*1?ﬁ; 3't'?':Te: eviﬁancé an FQCGFG, But 9r};'""§%:'e. <:_7éE:§2:*_ %:.;1§:d--g'««1i}:€9 Qenciusion reachsd is not b3.'£:ed1'_' oa:: §':0'pé:' €x?:_';':%é:i<:€ appreciatian and ihé fi:1CIi§:1_g'~.1fec0:*Ci<€:VCi' E:;ei: 1g"~p6:?:2ia*£fse in ' ﬁatura as as offensfjp/S }fV_.:§fV§'d__i'3_{l](.c§;') "$33: 0f the Prevantiom of Cerruptzgégj '£36611 esiabiisileci by ths presscaiien bv«:%§;e:> :_1§:¥. deubtg ihig is a case Wharf: "to""ﬁave acquitted A-2 and gix'€;zV.' is A4 msisad Czf co1::r;}T'%:t:ng['*:;*€;:h aée:.:_'1se<i. 3:1 " the _:9€é ":3;1i;» " gzpipeals are aliewed and the s:3:2x?i€tiefs::..i>:'vfch€~__ap§€§E:§i:a:s by the couﬁ beiew sand 36% a$::«i§€__:3.13§ thé' a.§_i3_pé;i1an:$ .31? acguitisﬁ G? the @ff€:':€:€ ' -i{%gIE':7¥§:iﬂ "iE%:€jg* Smgd ﬁzgrgﬁd, ':i'§3a::iAr bail 'hands $113.12 '%s:agd Cggéisgsésfégieﬁa

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