State By Lokayuktha Police vs N C Nage Gowda on 9 February, 2012

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Karnataka High Court

State By Lokayuktha Police vs N C Nage Gowda on 9 February, 2012

Bench: V.Jagannathan

EN 'mg HECEH CQURT GE' KARNAm:<;A AT BANQALQRE
Iﬁaieé iha 9*" day of F€bF§§aE":y' 2$Ei2
:BEFGRE: ___
HONBLE }i'vIR,JUSTECE: : V?9JAGANN§;?:«L§:%§v': 
CRIMINAL APPEAL N0. 988 201%}:  1'  

BETWEEN ;

Siate by Loliayukfgiia P9ii<:e,.> 
Chickamagadur.  

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g By Sr: $,G§Ra;'§n;d;}a  égcifmcaiﬁ. ;

N.C.Nage   .     
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Aged 8.b0tli"~3§5":¢E3;a_IS§ 3   "
Police    _
Genibévedu  ._ '
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Chi€kama=g_a.Eu.vr Disiristf 

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 ~.  fzilsd Eifiéiéf Séciiém 3?8{%;} $5 {3} 3f

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 j:,:dgm€z:Ii dated '7.,8§2GfiG gsasseﬁ 5;? $118 $31.

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 Cg/s,»€A 3%, 8§;'2i%T3'G9, acquitéizzg S25 r€s;:§gé€§:~&é::us€é

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yéezzé :%;i'{§": 'i3{2} of ihe ?.C.Acii.



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'Ehis appeai cémirzg 91% fgr hearing i:hi$ {£353 31%

93:11'? déiiverieé the fsiiswing :

JUDGMENT

This Criminal Appeal is u Lekayuktha pence, calling in _ the respondent by the :riai "'»cC2ur%: "(if the"

effences under Sectizjizg 1?, ;1V'f3{})%.{'c;i}u%"€:ad v'v'i"tE';A }f3:{2) Of the Prev€:1ti6r: Crf Corrupt:§)f:T.

2. Th€_.§'2;%GS€iE:i}§§Q{i'«§;%ﬁ;§§ it: SAi3<§:'f i'fs -- that the accused, whi1e_xx.r<3:1§in,§ ::t;1~;f_:hc. Pr)}Vi1a%:«S;;b.iEnspect0r ai Gonibesdu P01ie§...ASt21ti<>v:i";'Véiefrxaiiédféti. a sum sf Rs.5,00G/~ as bribe frcsm Gfdéf §Q get the,: xgehicie of the c<jr:§2p1g§i§:afnt.'"rsigaeeé threugh ths Meier Vehicie ' ,E:1s§<5Cf;i33*:'a,§£a:3;._t@ give its 1316 C'&StC¥C1j,r' sf éhcs campiairzantg T'h{e;i: (:§:z';--*;'i>§§:¥'r:a;31'£§ umviiiing is §ay the bzébg 8fIEC§%;:E'i'{, 3p§1i:::%:.h§d ihé Lokayuktha panes: Wiéh his compiaiiét as A E,:><;'§--L, which 3653 :0 i:h§ Chg/rgg shsei bang éfiésé riifiﬁé" ebiainiyzg {his Samctéﬁn eréay as/§.é émiirsg ihe C:sZ}EI.I'S€ Q? §;i'E"<J€Si§g3ﬁGE}, f:EE§f'§J;S?ZIIE€E}'{ mahagay was éraaafn as §§r Au EL2:.P~2 and trap reahazar 213 per' EX'?»E.%. es: {ﬁe 'iriai, foiiewmg the aeeused gleadiﬁg :10? g"uiEty.,~'-.._ the preeeeaiien examined ? wimessee ané 22 .eHi_:i=i:é;i:*3f:1€tf:'i7s were marked along with M IVLQS.

35 The learned trial j1:._dg:§i;e .. aﬁfer~ ei*i;ief;z,;e appreeiatioa, feund that tEie ;:.eeusAe-ii: hag!' }:;s'e{é_1;--v:a_/rge:ed.:L' by the eemplainant b;e.cause,...ﬁf1'e._3<:_euee::':'£f,e;dVAV:;egistereCE 2: case cf daeeity agéiixgezt. friend and ihe eomp1ai::a.1j5:v..hirgeéeif'«»:;ﬁ;§e1w'ed in excise and the trial eeurt f0und.ev'i}"1ai'v.V.§3€e"iwas not present during the i:vi"e_idef:E V ehadaw witness was kept in iihe {3O1'I1§C§";.1§'1Vii§V0§ the 'e>f{iee ef éhe aeeusede '§'he:*ef0:'e§ §?:e':":ee_;1i:§;3».a3i:12i§:Vi'vbeéng fozmd is be a habitual effeader iriai Court thetighi: it uneafe E9 {8}}? er:

his' ieatiiiﬁafézjg ':0 eanvéei the respe1":ée::E~aC::use£%, %ie:2£'e,_%he 0§"§€E' Q? a<:gui£::aE i?'is"aS passeﬁg I have %1ea:*d ieamed eezgrzzseé SE21': rS.{}.Raje::dra 'uﬁeédy fa: ﬂee a§pe§i85::~EgaEiay:_2§:*:ha azzd ieagneé cgumgei Shfi B.AnaI:<§ ff): ihe :*es§G§:d€:1t----:%;i§:c::sV;é{§" V' peruged the f'€{3C>i"F3iS Sf tbs caseg V 55 0f the wimesseg examined ':i§§x'A_f§T1'¢3-1'p1f€}C:t:f;jiJ'€i{)E"{;

F333,: is {E26 C<>mp§aina§:t a_.nd h€ has séaiféé appmacheﬁ the accused 0f§<":€* .:$::.€i:.'.=*:}V§:>:4'Vééiéuséd'VV received 316: amount gféﬂre sigma} to the police. §'I1erea;%fﬁ§§'f Cazzghi with the Currant}; i9:'zf3:§'s hané wash of the accuégd tra§ mahazar was é:'a:x7J11.' .... _ ' " ' ='

8. has not wiineased the:

incigient as; ._3.c<:Vt:;4re:i:9'i-*:g'"'£<3 the somplainant Eiimseif, the ;sha§0'@=W'§1:::eSs iX}é;'é keg): if} {he Cempaunﬁ and was flﬁi *3t:s;_i§€;*:.,§:<2_$i:%xe:T. S36 chamber. §%':&7.5 is :3 h€3.EC§8,}F witness 3;:a3_d. G:h.e:'9-_.:.:=$it:1€ss€S are 5:16 efficiai witnessgg fer ﬁle pr0s<~i:C i.;:.ti$::.

9"';

'E'%:6 saie €'i7§§€}1C€ sf ?.'»¥?42 Camﬁéamani was :30:

. _..§:§iC§€€§ upen by ihe Esarﬁeﬁ {rial judge mainly 'besazzsa, aha €o:::§§a§:1a:';':; was femié $10 '$23 a Ezabéigai Gffsriéer LA havézzg rsrirnirzai §I1'€€C€{i€§1tS and $16 was 352 ac4€V%.3:$-aé-._i:1 am €X{fiS€ sass E3: C,C.N0. §57/2Q97; .

'rial Cezgyi did not cQ:1sid;€:'* it g;:;'Gp€:°."'%;:;r_"£':;e'"' evidenge sf P.W.1 and the shadow sxjtn-3ss..waS7' fi:€}'V5"'*:_i"3§:1féi 'iio suppert the :estim0ny,rQ_f I3*."W_."1'; E:vé11.v'VtE*1e '§ti*ap a mahazar W38 not beHev€d iyiaiw this LO. has admiited was 110% iragsparsni and, ihe:jgf:Vff:;:%;:f, wimess cauici not have seQr:"fgg%1a: chamber cf the accuged. c;,301:::?*: Qbsérved that the c0mp1:ai1ia;nuﬁf¢Ja;§;éigaiﬁst this accused and, as such, ﬁg'§Vid€ﬁa:§e.canfiQt'1;:e givsri any crsdence. 8, ' E21813 ligijft 'Sf $16 aforesaid rsassming givgy: by $116 " éfiéié Céiﬁré zagfld {he shaésw wimess having mat $6613 or h§3:ié'Va{:g::€'s€§ having éemanrﬁeé {E26 bribs ameamtg ih€«.._§i:in::;i'é VESVJ éakeré that {$38 grgsﬁsutéerz 1:33 :19: ,§:%:f<:s2?e<:':v._.§;§s case beyggd raasgizzablia §$ub§ gazing: E38 " -.§bz_2L:?:.s§ fauié xvii}/1 85$ the visa? iaéién 5% a; gasgfbié vééw % u H §.§:':r:€:*gi:"::g fram 'iéje E:¥§ﬁ€f}C€ an regisfﬁ. <3 3 The g§3§€g:1§g éhsrefgra aé:::0:<:£:'ngEy dismisseci.

Eaitks z:r1<::;:1: '£s5:5:§§-- "'7§:s' ~ «::§«:C/'~

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Karnataka High Court