State By Lokayuktha Police Station vs Nanjappa S/O Siddegowda on 9 February, 2012

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Karnataka High Court

State By Lokayuktha Police Station vs Nanjappa S/O Siddegowda on 9 February, 2012

Bench: V.Jagannathan

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AND:

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V'  *%}g€«§3C€S gafu/38,7? L;"§{i§{f£i} 3:/W 132:2; sf {he §§'€'i:'€§}Ei{31'1 sf

'"§iéi¥§%::p::@n EEC? E9885

Téiés aggeai Caming an far Egsarizzg ihig dag:-Q E216

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JUDGEVZEN?

Thﬁé asqmiti/31 Gf {he res§0nden:: by tE1§..:fi:§ééi;§ <éj:<.ﬁ£:;:r'{

E13 regpaci cf {ha ﬁfances punighabis u::de%_:"S:¢f€ii{§%:sv."? 

13(1}{d} rsad with 13{2} 9f the :Pféxf'::n1_:i;3:1 .;<:»§ €",'b«€3»_:"§f2'.:§5'£ivL(.:':':."2 9

Act, £§88 is caiied in question   

Lokayuktha poﬁce in this  3

2, Brief facts Gf  ares ihai, the
3:«::sp0ndentwa§:{;';:.§ed, 1    éeconci Divisisn
Assistant    Grama
PanCE;a)ya,§h»,.,::;S;:'2;§ Rs 8 588;' ~ from
the <:£::f:1};::'i'3gi;:Vé;v131§:'iri'ir:1 a copy ef ih€ resolution
ﬁaﬁzed  _'§'%::_%;:"*4§0mp}aman':, unxaﬁiiizig to pay

1:I1v§:'~§:¢éf§?reVSaii§" "--Va.:;;_Qz/:;::t§ agpfoachsd {he bakayukiha

' }'33v{3':';§.{:€»T'§P%'§§C§}<.§§§S_ Cempiaéni as per EXP»? Eziiruaimarzi;

:'::a§;"1'a;za,:* ~ f:%J2€is {ii§"8&/V11 as gay E:><;.?-2 agacjf ihaﬁ, E336

 cempfgiﬁaﬁi acsamgsanisgi by PCiVf§ Shadow vgéinesg

A   :0 $16 Qffiaée 95 the agtiéégséci 22% afﬁiliflé 22.33% pa::L

ﬁn 2§~.3a§§§8 33$; ":35 imp wag SEi€C€<SSf2l§ and fiézs trap

mahazar 'i;%'2':S éE'ET1'§?V§E 3.3 psi: 35:593.

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3% Th? axpéanaiien givgin by EH8 :::{:{:L:3€é dagrirzg the

imp was 'aha: the fCGI§'£§i8;ifi3.ﬁ{, had giif-*s::«

iowarég zvaterrtr sgrvise Gharges and '(he saie:§'émA:§uvﬁt~ 

kept on the table by 'ihé CGIHp§T8:§}'l3.iE§ 

number Sf gergons present,  1'Eh§7Aé.CC'ﬁS_é<;i' §§F.3:g"§::fi'._.A}§[',i'£";afi'

ameunt in his gasket 30 ii::3ﬁ;~.he €{f:':::.1_di§3s':;é"~.§h'£:"réméépi'

:0 {>116 Shrika::t6g0X§'d§1, ¥R'iﬁ1$S;%. §&?Q:f}§_.h€!'%%$&$A.§*'€€ﬁdiI1g at
thais time. Th3  and recavéred
the Et1"I1O?.1f1§£ V§$3':'£{%ﬁ..¥1  ef the
investigatiérg,  éﬁcéw-'aded obiaining the
 accused was Charge

sheeteéd. Q .

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 §::§s€é"§f§§;0:;..._Eed €'Ji§.x"3§£C€ by sxamimﬁg P.'xR%'s.E 3:9 3 and:

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a€:€:useé £163 :39 defsnse évideissa éxcepéi z:1ar}{i::g Eg:x:,D»§2

  Tha :vf38§E}€§ iiriai judge, afésr §V§d$§EC€

__:5;§pr€{E:at§<:§:r:§ fozmd $313.? 2313 Sa1'iC'§§Q§} agésr iigééf was

22%: 1:: a€€{}§§&§€€ xviéfh éaw zmé <:3bsg€r'x:€:<% {E3555 the

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sarzctian ayder was issued 1:03: by ihs C{}§",i"§§€'€!E§i'}'i
a%.:ih01'iiy, bag: by same £3118 613$ zsszhs 213$ :13 §;§£:+-We: is

i$S{}€ éihe sanctien Qféﬁi' 331$, therefaza 

ma": the sanctien Qrder is moi in acCQfd;2,:&cé 'wiféh '' 

Section 19 of the RS. Act, rihe f;i':éi1"<;€z;:§;7:, }."1é§3:#3=;a*{:::*;':V<z.zeL§i'>Ti '

on to observe that ever: fzihe éiziééﬁce  

prosecuiisn had~110*: prebﬁbiised th£:.__Ca:;~:: against the

accused and he:':c»s:,v  ac§f::,:s_é{§§5s;fLs..3.cquiiieé.

6. I have ﬁéard §éé:§:*:1;é:;i  C*z;{:1:;s;-:éi  'i'.§vi.Ga§;ath3:'i
fer ihe  : 3,1z».§»1earnec1 caunse} Shri

 --.   ifié"  » ~¥{5;S3§3{3I}Ci€3'1i-ElCCLiS€ﬁ and

perused ﬁje' 3*_ei:<§:*£is*T»<;éf" @3336.

Z31  "T113 subgizissiég eztf ihe Zﬁarnad ceunsei fer the

   is 'ihai, exam if 32% sanctian Gréer

 .33-T'.';:fs4:' :€?_a1 ic§g':ég$ £216 9.3322533 had taiign pari: 22:2 iihs

pf%ii:z:':€s:*§i;"1g5$ wiiheui gizesiierzizrzg it at {he éaﬁiéf siage: cf

 V? :EI'&::'_ gaééaeséizzgsg ii i3 :29: nag? §§€:1 far :he aaszzsezi fa

's§§§I'Aii%2a:°: 'i:h€ saiasiimi Qféﬁf is iyiszaiié 3;;I}.§ 23123: agara ihe

V'  Hapgséiaie agar? $313239: E'€i?£'£'E"$€ {he fzinéizzzgg £25 ﬁgs: iziai

sguzi %"E?§}{§. if iizaerﬁ :5 aﬁassizse sf Sagzgiigzss. gréer 3:' 3:2}? V



€;E'E'G1" Q3" omissién C2}? irregularity unless? :2: the epinian <:=f
Q16 i':<:>u:'L 'ihérf: has been faiiuye of justicse R€fer€n<:e

was maids ﬁg SL§§3~S€CiiG§: (5%) G? S€<:'ii0:/2 

expéanatisn {a} in that régardé Thérefoifa  £:h€v:%Tg;:i}d;::3_.. ' 

{he sanctieri Qrder Cazmet be c<§J::s£»{_fiéL;'43C§'ja':"ihé'3,§§é§}afe

stage.

8., Calming :0 thr: me:i§?8L:VVV::§'f. 'E313 é;a.é§3','-..'f:.E;.i£§,i iearned
Caunsel fer the apﬁéiigztﬁ' fghe €V§d€fIC€ @f
?.W.1 c0mp}g:.;j§a.:;t,   and P.W.5
LO. :0  ha';-*5 d€pOSEi€i 'tic:
ihe   and accaeptaé {E16
br:be:V;a:IiC<>'u.f2"£:: fr§3m the coznpiainam: in Grder

is £38316'3S".iTi'§p:J_{§fAi§€"~2%SC%§1l1:iCiH ciaisd 13.3.1998. The

    sf ;i§?1€"*'a:;:€:a3€d 3.13% ha& %;u:"ne<i ::E'1€ Qheméicai

 *:'--:i31i;t:i€3§ﬁ: §3*éi;s§  "}§f3§§ Caieui' and {ha €X'}1aE"i3iiO§"i giver; EV
_ _ ' . E. i ., ,,

f/§3,§a€C_%.;1$§:i§_§'Qsa goas is Shea? éhai he, Iaaé gcsspteﬁ {B3

 bribé . ;é;~;:r1;@:::3L "§h€ri3§a:'€, {E36 p?f€SLi:'£E§i§§8§3 uzzdﬁ

 _ $§_d:}:e:r} 2% Egg ii} be drasw: in ééazeisr 2:? {E6 gmgsgaitisns

VA  u H Eiéﬁayzzts 51$ pig;-::::$ﬁ 011 {has 5%_§€:< Cour: ciesésians E"f:'pt:f:3f'E€§

E3': QSGE {Z§'i.L.s}. 535 and 3:§9§ SCC; i:CE"§} E5295: 3:: {RES

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COI1:E€{fEi§€}1";. Hezéitss, 33$ iéamssd {EGEJIESSE seughi; fgr 'she
aréer af asqziééiizli :0 be $63: asids am the r€spo::'§é:::§ 'Q6

C{>m'i<:é':e::%.

9' 'fh€ iearned sourzsei fer_jE;}::.€__:€s§0§1 é:ié:f:i-é;<::';:sE3_d,u'

an I;:he 3:338: hand, argued   
prosecution witnssses §sV»:?,§ i:v..Vyfer3} ' it is
{mt Clear 35 E0  {:a>};npl'a.§f1'an: §gavs :h€
amount directly' ta 1:'1:1éﬁ  rpenegf was kept
in a C{)V€F a:;"1d1 i:f.r1_e   *:'h<:": amused, and
the  ._I,{3,¢, do EOE speak.
 ' ""S€:}<:ond1y ii is arguad that

me w:3:+}£ was }\3:iE;?'}§'d§1fE5;f4_V'§%2*i§}u';_. ihe accused becauaa, even as

par the  §i"~,_:P;'%--*§ .1, Em had gbtainsd Siay of "£16

  §€._::3_4€;E:;i_§0§2.M_ 'by  pfa:§€z*r§:1g an appea'; much befeys giving

V *:%1§' vp:%?:$€2ﬁ~ ;_:;>--§§§Ca:§§n an E?.3.E§§8 aséég ihgrsfsra this

<:;:;_éS$§0;:"::;~f_  Cgmgiainaai H53': haximg'  atapy $5 $316

 :*€s0i:;::§<1:;n c3;:§:n;e'{ arésﬁ 353$ '£i?i{h%3§i'f 3 {:9§§; £3? iié

 '_ é'%3S5:{Eiﬁ{iE19 £318 CG3ff§§}8.i§¥i3'f}_{ csuid I28? E23118 ebiainsd the

  M _;:5E"y iarﬁér. Yéiis ﬁgs}? shevszs ihat SE13 Cempéagizazzt haé

a §"€V€i?ﬁ§€ %:{,:s iaka agai:":8i the ace:/156$ §3€;'{Z?:i,'L§;S€, {E36

 



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aitiﬁused and the {}§§'3€3i" xriiigzgsrg ware <:p§<::8€d; ice *5/hf:
afiiitesmpi of the iéenagiainani is CQVSF up {:63/air;."ar€a sf

Eand éajsibﬁé his site 593* fésrmaiiéon sf 2': ;*<2ad;._....__}Th€r§t'?§<§':'§,

the éiriai cauri Egg pmpériiy appres:i3::€éH e"a?:.i:§€:::Cé'--«§{2 

ihés backdrop and has a€qu§f:%:€»;C;Em{1'ﬁ.é  '-  

E0. it is 3.133 argusd  §€é?ﬁ:<1_€d é@;:§§.§§i~~fé§r ih:€ 

r€:9PQ:r:::1€:1t by refe1*r§_1fIg to 'P..§¥v.:§§ ihaii the
very next day of   égha Compiairzazii:
apprGa<:h€d  "if this wsre to be
éhs  is hagm bean lodged
an  éaéied 24.3.3998, aimagi:
3WfE€i~ :'3}':'V;C.}3  {he apgiicatixon. T delay

3330 is X7513? f;:{a§.'iG~«.§h€3" praseautien {E2136 in V§.€i?i?' 9;" E216

 sr:§f":.§{:§r,T':i§'1%;ai §Eié"<:@:"§:g:»Ea§n3.ni had againrsi, $32 a£:<::3,s§§.

V ii3_  thesi ?,E%f.3 cguéd 30% E253; the

§:ia:§:éf$§s§'i;:é'§_:*:: '§e§w€€r: 6:5 accusaﬁ azzé {Ema Cezrsgsiainani

 332%};  gaid; 'x2;i:::€ss had :29: 8863 £216 astcxggesi

 azijitﬁéggéiézzgg éhﬁ Effae €£}§E{}%iF§f {mm €536 §;7<>m;>§ai§a:";.: in

A __{i'1s iigfm of {he afazrssaéd e.:i5fi:::%€:3.{?:ies 1?} $12: §:'::s3€c:2§i§3:r:

 



C555, tins 'zirizzi £5251"? was §::5:if§e5; in acqzgitiing the

2£:<:::5€Ci

E}. The iéarm:-d Caunsd far {he r€5p%)ﬁ€;£'5.§:;'é2..f

submitted that 1:315 Gfdéfl' of _5..::,q:;itta_--51'V"5}15§1'§* :19:

Eéghtly irzterfered with 't>€caLi'5<':,:;'_A'¥;E5'¥e 5_Cq1_i'I':t5.iV'L5"---Qiﬁer

strengthens the :r:nQcen{:e "::2f thé" 5C£é2_,:55d"'~._3:5:i if {W55

Views are pessibie sggcti  Vi«€Wy§ the
agpeﬂate Cam": 5h51§"ia,;§_ﬁ 5155 said Visw'
taken by '$115  ::Q:'z§§.Vi'V'iLQ:; '  "sam:i:§on order is
c0r:<:err1e§3'; v«:}_:55 £1725 sanction ordér
is  is not Cempetszia 5125
sancgigﬁ  gets vétiated. Rejiance 35

piaced f<:é:'«..th€: 5fo:~'€5'a--:E'€i submissions on {he decisions

 regjégrgéﬁ  555552} Acqugaai 555 (55; {255557 555

   5513 1555 555 {$555555 425? 2595

  55$; AER }§§§ SC 37Q8. Theréfsré, éihs

 §55:*iE.%:<§'1~ e::5u:r:5€E saughi fez" ihe 5p§55,E §3€§r2g dismissﬁé

 is Sﬁﬁfifﬁi $115 maﬁa? 5f Eé{3{§ji§§£'{8;,L

V '/..\2"J';
«f" '
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m

E25 Haaeéng thug heard b<>'{:h sides, é7%?h€i,h€I' the

agpéﬁani; hag madé: Gut 3 {';&S€ far this soar: ';i;';«..ﬁu.psei

the Sfdﬁf sf asquitial is the paim 59:' €{}:1§ide::¢a_:i§{i:é4§'»?. ~

1:3. 'E'h«;' Earned trial judga haV3mQbs€r§,2~'é§T"s33:'_'v§>;s:§ag:ap'}i'4 . 

28 thus:

"28. Sanction T: It  '§.Ei§k3..Vpes.i.ti*y'§:V ::é.$_€"i§*1€' 
saﬁstiening aégthorigy...u{§:>;amjL:1€d' " 
that {he Chiéf'-..€}ff'i{;'f_€f;.:_ $if§2'§§~.§':€:11Ch&}'3ih is
the Competent  sanstian.
S€ctio§2";"'..§ '_.ET--S bf 3:192:13  Raj Act
sug};:i':§'i:__$iA:ji;§§;.3  ciefencez So; the
   person ':0 seek
sa:1:fA:1't':b3--:§  in the facts of :h€
Vuiaﬁgx  :19': in agsordanée Wiih

% S35:-mnv 13-;3f'--;:§e.--§~*.C:.Ac:."*

 - 35%. V' 3§"é;:A §§V',..ih€r€f§f$§ C163; ihaé ﬁgs éréaé. C3213': was 8? $316

 ézgfeav véi}':V:~;1E §;1;I%;:;é':§Q:Q 9§'é€§"" wag mat if} accaréanes xvii};

S %:.c:i<:;::'  Aéf the P.CA$':. égfisr hggvilzg sbgerved thus?

° fihii %€"2;f:':5d judge hag game an 'is mzzgider '£339 $a$€ 0:2

' '5_ViV§:<:7§1:33i§r;g ihai: {:28 {Ease plsadssi §3:J €316 p§,'SS€C':i"i}§€33."}, E233

E253: beﬁer: §:<::£::3§§s€§ 352$, éiézerafera 31% wsxzé on {(2 haid

a:§i§a-;:1§c3E}f {ha the §:§'{}S€€3{1Zi§}§1 Egad Iiiiaiésé is} pmszé 'gihaé



E43

dsamzmd ef the 5356 amouzii and asceptanss sf by $116
amused far deing ax: Gfficiai favour sing?'  {his

E'€8.SOI'1ii"i§, $36 arcler cf acqszitiai; was pa:§§;€ "<§_;. V  

15! In the afgresaid backgri;;1:i§i§;*~'Tif iiiﬁé 

fzxamirzed, insofar as the '::~.ai;{::iQn"o:d€: is c*Qf:'c:e:f1ed, 11%:

is admitted by the, "--»xyitr;.{aeéses ﬁxemseives
that the sanction oriié;  the campeierztj
aatharity *{iZ«> '€3hi:;;fm   $1113 Pa:n<:haya:h.
Therefc-re:;"    'iss2.,1ed was Withsui

§urisc3;.i'cf:£::>:: ;;  I%v{i§fi»*J€i?£.%1f;'-a8 {h€'2iCcus€d did :10': raise any

Vpreliriziniary' :i:bVj:«:%::Lt:é;1,. gt}: sariy state of tiize case and

the %;:2':=:V1*1'a:.V:;;;:3A€1';:id§.i1ig in the order sf acquittal, the

  iséiﬁis:_ -si:as§2.c€r::i:1g""W316 validity 91" ths sanctisn erder,

  "§.hé:'€:§c:e,»v %:':z2.::{::$: be raisgé 9:' ssnsidereé at ibis stage.

 z €3 e:'::'i:::g is the mariis af ihe sage, ii: :13 {ha eggs sf

 ., "i1*:<€_ éémyiainani thai ha gavﬁ an aggiisaiicsxg 533::

 3§§8 £31' 3, saggy gf ihﬁ rsgaéuiisa éaieé 333.1998.

1:: 1:313 QGEEYSE 35 his [€"%'§§ﬁ3'}C§a €126 TCf3Z§7'i§3i8.,§§1§.§}%, iaziig is

sxamiziéé as ?,'§&3. L hag gigs aémiitﬁd iha: aemza bsfare

ﬁg gays: §::i$ agtygiisasiiamz as gar EX.;?~§§ 33% hag s'§:a.§:*:sﬁ

if':

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ism}; cef the (}§'d€'f sf the pagzcézajgaih fmm 'tbs Ziﬁéa
?£':BChé1}f'9;'Ch; Efmvevezz {here is 5:0 speséific: mergiiign by

{ha saznpiaizéaizi 'ihaéi hes had; 9bta};:';€&   €;:3§1e

rsselutien dated 13351998. Therefora',_iVI%ia<:£.qi:.€:§fiéi:'

1:116 cmnpiainant aisaiz having  c»{_) :p'3,<V    '

dated 13.3. 1998 with hi1'I1 W'h€I1 A§:§"'madeTfQ9_e€'.. %»

9:: 1273,1998 Cannot ar§sVé»..u{a;1d the. :su*bmi:§ssio:: put
fomvaré if}. this regagii. by: '{h;€ ' igayftzéid csunssi far {E13
I{°€SpOf1Ci6I1L theref0reV,_V«;:a;1n:§_i: be 'é££:C€~p:r=:"d§

E37, Cgg;':';{g.__t§:;w. é;};é'd;§:§%2t31_<j'4'ai:_:cE .?.CC€}i)f8.I1C€ 9f the bribe
ar:1ou:1t';Tv}?_."'v'*J*::'hG'*.§s'----i?1c€:'<:m}ﬁ=§aina11'é§ has disposed in
$333 €'€'§dé§;:c€ thé§TiAL.h€.i§xf€:§':._.and asked thﬁ accugsd abeui:

the c©py 9ﬁ_§§>§i§ai:i§;2»'  tbs asszggeﬁ askad him abaui

  a$v"ée-2;-*z'"'r:d€{i by $16 accuged anﬁ asked is

 _' =a:?:§:'::$"a.§€:f"3§:3j:e fime, ?ﬁRf,1 repﬁeé ﬁéai he had gar: tbs

i1:,§:§:9:ef;v_3; z:::'§:_ jiiaié $16 iainteé H}8ZE€}¥'. Exits: receévizgg {E36

 a§:1o2;;_::%i~, ihs Ei*$Ci§S€;§ €GE§i"1i€C£ ii WEEE1 ihs &SSi$Ea1"i.;€€ 9?

  the hands and Rag: $316 m::3:;as§»* in his 165: géde Shirt

 V' M §3{:=cks?'£ 353d a:-;-Iiiad 'ms carngiaigazzi '£9 €O§'I1€ afisz 53%

h{}'ilf, He $3353 3385 €xs:§:f;=s€éi 1;i";z§i Wham ha gaw: {ha

 



I§1SiE€:}f is» 'she zzccugési, P.W92 Lskegh was aim §1'€$€§1§.
The witnesg has furfihar eiepeséd abaut the $§{::%ut§9n

iurnizig £3210 ﬁnk 9016121" Wham iha 'x7'fE:Sh sf  

shirt was iakane E:><gP«3 is éhe trap  :"§§?C:fr:3efi"':<f2VV» 

by RW. L

183 If: the crogaexamivfizzaiionh" .aé:3Q; Pﬁ%;?;'E has

Esiterated. that the  ﬂ":é'm:93:;é3}; ané he
handsd over the c0*\;'u<a3':* §€e aind the ascussd
kept ii in  in the crosgm
€XaminatiéVr;_@fAA"%';'55J.%  was broke open by
askirgg   tbs rneney was taken
gut a ::_d 31$  the accused to apen the

Cevsr anci"-.ih<3n 'v--_Eh€§ ézsiezgseci wag asked ta céguni the

'V "  A Eiiéiés gjwizh his hagzés,

 ._Ei?'?_,_%  '"§;E%'§-§3v,VV_'§;§:{;<$éC1;§§9:: Ereaisé ?.'\?i?,§ hssiiis as E28 has?

g§}'<3:n "3;C:§ff€f€§}§ iheary as $0 Ehe hanéiﬁg Gifﬁf" sf €116

 z.":£;2w*:.5€I:° is the aasazssé azzd <:%mss3~€>:a;:":2%:2e§ him; P3331}

 --i;:':c € agam siaiﬁé iha': E16 gaze ihsii azrigzizki di§*€c':§:}f is

"Highs; amused and tbs gacugeé Cmzrgiad ii: 33$ Reg: E? 2:":

6:9 packs: anﬁi §E"2€ii'<i',{:1f'{,€§ ségrsai 21:33 g;fVi:f€§": 221253; hgzsé?

 



wa:%E: ef tbs accussd was éaken 3:13 ihen the was

saaied in a cover. Baring the crasg»eXam_§::atié%:§'by"éhé.9

d1e§€n{:€; PAEFJ hag staisd iha:_éE3€_4p@l'ié§é 'i*°$é«::§}é3i'%$r:§ 

csvésr 'J'€i1:}'§ the meme}? from {E6 aéézissti. énci 3:}:é*:r§ :£f§1€

hand X ash of the ac<:used7w2;s tak;e:_::'.

28. P,W.2 Lokesh,  theV'S'h'2;§ioé§?LA.wi'i11«:i§S' aiiéci he hag
also Cormberaiéd  13y' .i.f:* his €Vic1enc:€ that
P.'V\f.1 'aa,1ked ¢'ifé ihs  tiﬁezééttcused démamded
maneyi, .1g§{:i§i<:E~.ii161;z'::.<:»1r}s§;j*afgiiihé accused received
the ia5i;j1t€'e:.1u' :*::'£i97;3eyp_.   in his left side Shir':
p-9:33:55:  it; Say ihaéi the money was
:ec0Veif<~:.(i' froir: tfgé? Cf0'*v§§4fV.gixr€:1 :9 tbs assused and the

aC<;:1§:%_Ci r§éc'€:i:_%é(§; {fie mane}? with his right hand ané

V A  éfiih this agsisiazise sf éjaih $16 iitaaizds arid keg:

 . P.W.2 gays iééat he was }3E"<":':S€E}i whﬁg {he

:::"e.::e3;'"ixri»3;~S gaié azzé ha {tazzicé 33%;) S653 ihe ééansasééen

 xamﬁ E1333' {ha cegvergazigng

 :;?;E, '§'hj1/:3, $15 s:"~:§d€:;:::~€ C25 }?',Ws,E anﬁ 2? whe as 32136

znaéériai %é;'iiiEi€$S€§,  2:0 shgw $523?' $26 a<t{:;:$€d

éggmanﬁsé {fig bribe agzezmi; and ii was gévén ':9 him azzd

 



ihe CGVSE" er w§i:h:>u€. ths {'.€}'V€§" is izzségnifigéam, 2:é;_pdt:>z::t $9

ksng as '£§1"1E:' aitcussd has 3§fI}i§{€€fI 'ths :'ecs§ipi:~~::=f  '§f;3_ﬁE3'e

arzzaum: by him. The hand wash of th¢"a§fi@::;S?éT,©i §u:*:';é{i  

the soéuitian inE:§ pink Coisugf' alééo' ..fc§}:1Eir£:3{S'--_fa'1:}v¢a?1E V'LE6

accuséé had recsivsd the bribe égrgzéngfrit.

23. THLES, ihs €Vid§§:1Ce of in
particular the   the ghaéew
witrzesss P'x7\}'~2 ::0 up1¢d   given by iiiha
accused   "L:}?';H€'VVV'§I'OSt%C1iT§Li(}I"1 having
  and acceptance by
'§£h€  given by {ha accused Grﬂy
g0e$ ti?  receipt of thee bribg amount,

thggziigh his "<s:2<;_g51Va:1a :§€::: that {he amaunt was zeceived

 «é§{&'ar}is  'ﬂap charges hag :23: beeﬁ sugpezrieé by any

 ._f%ﬁ:f:h€r:'a§Qcé;:v::é+e§:§ GI" €v§é€n{:€ piacsd hf; ihe accusada

Ex?"/'::*;1 »i;'§ri '::ié€ 313 §E8f£€E':€i'T{ '£316 accuseé remains 333:1':

 nazfié ms mt £8§i€§E {E26 séané ihaé he Esceiéfeé 33$

  '5;.rI'§§fs1:::i '§8wa:*d$ aha ::»:§3 shargasg

 'F338 iriaé Ceurt ébaugh E235 Eaferrad :15} $319 {--:€fié€§?:C€

E3': if}: by '£336 §F{>S€{?i:§i()ﬁ.  %;€3'{,3§E§; missad $3.6 E3233 $3}?

 



fe<?e:;e:~;ir:§g ea ihe deeumemis rehiing ie 5:he--'j'::(§:*:i }*:e:::

§Ouf£1§.'%l':J £22 the eaje deed eieq The questgéin ;é1<:e'v,

c:e:;ﬁ. was, whether the accused» haé."'€ie:*;§_e,ﬁ':£e{E.V :::.né'x

aeeepted the bribe ameuni. Snfertigheieiyfg ":hr=ti»'u_gheL::t

the judgment rurzning inte-.31 parhagrapizeg 

trial judge has ietaily left   the mam
evidence stressing '   deewending the
bribe a§neL1nf§ and H_ fame frem the
eoznplaénanﬂ 'jf§7i:'ere3--.;s€;1e:  ef the evidence of
P"\.K?'»~E    given by the
aeeuj::'e:iVVi':;.:.§1ve It is a ease ef the trial
 and leaving eat ihe meet

eeee:f;':ia1L";;sV:«i:"%: s%:>;fv-thAé:_ eviﬁenee piaeed by ﬁae §reSeeu:ieE:,

 §;,{__'{;:j;f;_gr ..e'x,:zgréé',"'--~:h'e eppreaeh ef {he iriai eeuzi was,

=wE:':i3_e"'e_ei:'n':}Z:;g; the i;:'ees,, missing the Weed. As eueh,

{he ev§ﬁ'ef;_::'.e aepyeeéaéiee by fihe éréaé eearé is iieliaﬁgj

e§:"e;.2ee._:3;e ancé 'ihe finding reeerded is glee §Ef2F€FS€ if':

n::2:;:.u:"e.l

 AS far ee {he eanetiezi esgeei is C{}§§{E€§"§'2€§, ﬁne

tréei sear: E35: the eteeree ef 1:5; juégjzeeea hag net

 ,4



deserved arzywhere that want ef preper__-$;an4ei--.;.§:3eA 

caused zany prejudice eithef ie the aee:iS'e:';'; .:h:er'e.

been any faﬁure ef juséiee on '»%,ha:_':"eeee:;mi,"' E'ix'Ei>?;¢__e{é<fei:

ihe appeal ﬁled by :hev'S%;a_jte ﬁireetee:!C§ '..e§a;§_§a.:V::.;=':t  {i:e*

finéing ef the trial  as the
aepﬁct Of ?th€  amount afte:
demand made by   iteeif has
ebserved   .543? €e----r'ei:::rn the eompiaint
fer   In other wordse the
  failure of juetiee being
0eeae'ic:%edVtt:s  0:; account of the errer :21 the
sa:f}..C_fEii3r1 i:»:*eie:',V Veffer which is Eéfﬁffﬁd :0 in eub»

 {EH3} 'ii<>~----:1-eeiierz ':9 has been expiamed :2'; the

' .»eX§EAaf::éLé§:ez1 ''aS te izrzeiude eempeieeey of {he auéheréiy is

 gf§:1': sa'if:'e%::'éer:. "ﬂee accused has 31:53 :29? mised Szzeh

ebjeeiéeztte 5'; the eeﬁier Stage ef the preeeeﬁérzge,

 .A The deeieiens eiieé by {he ieayeed eetmeei fee éhe

 '-v F{T«f;«§3€f)I}{§€ﬂ7€, iherefwe WEE Eiasafe 'ie be viséweei free: ':?;e

Vfaeie and C§:"{?%j:'E}Sf3;:"I.C€S ef the eaee GEE heme. it ie :30: a

eaee vfzaesfe it {tee 'ee eeié the? Ewe views ere peeeéeée

K".

 



18

from the eviﬁezzcs 3:1 regard. Tim 9112;: vi£;fv§r'--V_f;'E'13LtA' is

pesaibie is them the aecussé Clemandeﬁ  

fmm the csmpiainana ac<:§p§<%:s:3""ihe   ' j 

marzsy intca his pocket and  W3;:3h'~£iurf1:-§{§.. theu

sekxtian inis pink c01Guf."v--.:;§£d»deciV.  'é1$j<:use'5
himself has acseptiaé  Aﬂiiriﬁjg the trap
mahazar that he ::ii:ai--  frern the
cempiainanfi org»   4:116 amount, being
tewards V    Tiiérefaré, the decisien
:'efe:f;f}Vé5     fer ihe resgaendant
that possible, one in favour of the

acrzfzzsgd    § e accepted, cannot be aypiied £9

 " ifiaé iii.é*£aiﬁi_€ase and so 33.33 'ihe decigien sancernizzg the

A  . :=«:3.f:1{:%:§§3f1*:V {::f%:Z-3:'.

2?; " $3919 the' aferﬁmaxztianeci reasarzs arid in view sf '£13

  iﬁ;§§:§: 1553?? 3:83 heidéng iii'; ihe ease af M', Narasirzga Rae

%%*;¥:sS:a:e Qf3§3"Eﬁ?§I"€1??'a€i€S3'i{2Q§2 Cri:L,J,5§5} 323:, ages

' ihgzﬁa ES 832€€§i$I'ii:3€ sgf graiéfiaaéiazz, tise §:*as2,:m§i:i@:1 :1f3

ZQ MET: have 33 b3 issmpuisariiy dmazaa 322$ {ha said

§I'€S11I}CZ§'§:§.%3§1 g9::'::1§i:be 36% is ihe {1i3&r€i§§:3; 3? $13 mzzzi.





Siiift' $136 ;3§<>s€Cu'éi<3n  praved 'zhai 'she': 3C€f§§E:3€.Ci hag

f'€C€i'€€{i the graiificgiian {mm E126 corzipiainjgggiiig §:a s1::«;jh

cimtumstazgcesg éhe sijeuri has is d'f3;w<j'-.2§' Vlegalv'

présssrzzptisn that the saiﬁ gra?;ifi?:é;t:I:_::--««a  £9;:?.::s3;Q"téﬁ as

reward for deing public dagty. Giza: };:>.tfr1er* 3§vpéci'~':o':.j1is7i3éi¥:hV

raference has {:0 be made§~._s_%§~..:_he ﬁght 
addressed by both Sidgig is<éS'A'f :r xﬁfizgthaf 'tf:'€;"3;pp1iCati0n

W33 pending with the'é;<:5Cu$-32$  " 

28» TEISC3:  _   that the
appiicatiéjgg   ffom 1316 accused as is
sp:)}<:{?3V:i'%':M'--V'[:v<§ office? Viz', PW~5, PW15
Jayra};  has depeaed in his evidsnce

ihaj: iihé aécuseﬁ §f@§uC€d faur daéumerzts and 3216 cf

 '::=:§%:£:; me a§§:::Lg::on dated 1'17.3gE9§:8 ﬂied by the

1  ::%;:=3'r:T'p.?;.é;§.%t.1"a:1":._¥i~: 33 233:} the €Vi,d€§1C€ £2? ibis E«'Vi§i'E€S$ 1;: tbs

C2333 €§£?§§§f::f:8.t§G:: thaﬁ: Ehe aizmzgéd was alga heidzingf {E16

 §0sé€3§ 3S§A Cum %§EE Csiiscéar 331$ 31; wag $15 §1}{{:y" sf Eihe

  ;:"§T§_}§: Cum 'isiﬁ csliésisr Ea :'€e€i*s;€ ihs appiiziatéﬁn and

 iii bsfcrs €238 Secreiary fa? nsstssgary Gréérs,

'E'Z¥:sr&f{,::re, §"€{'f§}'i?'€E'}' 9? 336'. app§§:::a'§é£;:{: from ihé ;%,a:v::u$€d



se::"€§::g{Vh€r:§ :h<:'- £13.86 sf {E36 §3°OS£3{?Eif§{}IL Th1;VsT,,__'¥ssf:'--€i::ggf

frcsm ihe szztire eviésemée or: re€:Q§d, the pr<§:§:;i3Cé:;':i{§:é has

prsved beyenﬁ 33 reasanabie daubt  ::é}f;§--E 

by the accuseﬁ and accegtancé 

{he amused and Conaequstltiy ti'--;e' t.:*ia1 c:j;::,:,r*:' i§01:i£d_"n<i>'€

havs acquitted 'aha aCCuseé1'L;L».j'\?&?§2en i1:.e'%:*v§déif?C€ is vary
cenvinemg and d:r«3{:i,~~..Qn j:?1e_ :isS;;:$"b;Cfor:3 'iégihe finding
recsrded is perverse in ::ajVi:1::1*éf'an'd; .1£é;_':}1é :9 ha intsrfered

with in this 

29. _F.=::zr_Eh§§' 'c%f~i}.fi3f;?.(:§£1%:iOf1€€1§'€E8.SQIES§ E116 respondent is
§_iab1:é»,t0-- felspeC'{ of Sestigns ?, 13(E}[d} 2"/{W i3{'?2;}__4:";f_tfVEi':§ sf Corruption A631/: and $15 is aq§§§&Qfd'§ng}y Véz3.13::i<:*'{§=ri far 816 8f§§"€S8;§é Cffenceg, ":.55{3{* ._ j'§ear%VQ'[._;éj':€ 51$ quegﬁan :::f séiiierzca §E{b§E§S$i@}"} :i::_a:, §e §€2;:%'1'1€€§, cauzisei fez '£333 Ea§<;a}2'u1<:'i3 is éhaé, €326 i;sT;1_,é§~;E may impose S€§'£§€ﬁ€€ as psi' 33W. 822 tbs Gihﬁf .§;'_:ai'_;_«d.; Submésgien of 'Isis Eearnsé §:{;uﬁ:s€i 3:3 vS:§§§i"am3;:1}7a far éirig rssgsnéané :3 ihsja minirzmm. S€Ef?:i€Z7§{f€ be ezafgréad; H:':'iV"ii"§g {Ems Eéssardg €216 éeiisw; iifdﬁf is passaééd.
m The State appeai is aébwed.
The acquittai cf the :'é3s;3c:::c§,€::E:'A. E?::jg,Eiié' 'ériaé <:0urt is $6: agidfg-'éimi. Ai:1:§i&_3.df;'~§3;% canvicied in regpect §3f'1«ihé <:»ffefiC e" 1.63 13(E}[d) r/W 13(:1} "'::3f the Cﬁrruption Act. '=.1jesp ée:::. ._0f the conviction V u the r€spQn.dent I , -is . v_ " iénderga 6 fine and in ta uﬁdergs S3.
fof':":_§7.§:VV:i1VQ1:.tEi~;.§1:rgzspect of the conviction .__1.i/S of the P.C.A¢::t, the % €"$J§§:1dEni. sentencsd is unﬁﬁrga 8.1. f::>:' SS6' "" 3563:" agd 'Ea gaay 3 fine 0? ~ 331$ in ésfaulé sf pa§r:€::est:::§ is £§i%§_;::i;erg0 Si. 50: twz) memhs.
" Substantive shall r's:s§{;::d€::i is senisaass E111":
€8§:{:u:'::e:':';§y 3.25:6 $328 eiziiﬂed §,@ 343*: sf? in :'é3$§€ai:': 9f the §€f§€)§, if azgz airsady sggsné E3: cu§'i§:dj,:.
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Karnataka High Court
