GA VISIDDAPPA Vs. STATE OF KARNATAKA
LAWS(KAR)-2022-7-1554
HIGH COURT OF KARNATAKA
Decided on July 14,2022

Ga Visiddappa Appellant
VERSUS
STATE OF KARNATAKA Respondents


Referred Judgements :-

A SUBAIR VS. STATE OF KERALA [REFERRED TO]


JUDGEMENT

- (1.)Convicted accused in Spl.Case No.32/2011 has preferred this appeal challenging the validity of the judgment of conviction and order of sentence dtd. 28/4/2016 on the file of Prl. District and Sessions Judge, Bagalkot.
(2.)Brief facts of the case are as under: One Yallappa Bheemappa Gaddi attempted to thieve the electricity connection by use of a hook to the electric wire on the pole installed in front of the house of Kaladagi village. Appellant/accused being the Sec. Officer of HESCOM, Kaladagi, conducted a raid and told the complainant that he would file a criminal case against him. At that juncture, complainant requested the accused not to file case against him. At that juncture, accused said to have demanded Rs.5000.00 as illegal gratification for not taking further action. Since there was a bargain for the illegal gratification, bribe amount was settled at Rs.3500.00. The conversation was recorded in the mobile telephone of the complainant and since complainant was not interested in parting away with the illegal gratification, he lodged a complaint with the Lokayuktha Police.
(3.)On receipt of the said complaint, the case came to be registered in Cr.No.2/2011 of Lokayuktha Police, Bagalkot for the offences punishable under Sec. under Ss. 7, 13 (1) (d) r/w Sec. 13 (2) of Prevention of Corruption Act on 18/2/2011. Thereafter, the Inspector of Lokayuktha convinced about the genuineness of the complaint averments, he arranged two independent government servants to act as pancha for the intended trap and took Rs.3500.00- from the custody of the complainant comprising of 7 notes of 500/- rupees denomination and smeared the phenolphthalein Powder on those notes after noting the serial numbers of the said notes on a paper. Thereafter, the notes were given to the hands of copancha to count the same. On such counting of the notes, the hand wash of the co-pancha was taken in a colour-less sodium carbonate solution which turned into pink colour and thereby the Inspector, Lokayuktha demonstrated the colour test to the panchas as well as the complainant. Thereafter, the complainant was instructed to visit the office of the accused, hand over the tainted currency to the hands of accused on demand and shadow witness was directed to be present with the complainant, when the complainant hands over the tainted currency on demand made by the accused. All these aspects were reduced into writing in the form of entrustment mahazar. Thereafter, the raid party proceeded to the office of the accused around 6.30 p.m. The complainant and shadow witness as per the directions of the Investigating Officer went inside the office of the accused and handed over the tainted currency to the accused on demand and gave a pre-designated signal by showing right thumb up. Immediately, the rest of the raid party members came inside the office and enquired the accused about the tainted currency. The Investigating Agency was able to recover Rs.3500.00- from the custody of the accused which was kept in right side pocket of the pant worn by him. Colour test stood positive, accused was given a chance to explain as to why he handled the tainted currency for which accused replied vide Ex.P.5. The explanation given is shown that it was towards the arrears of the electricity charges. Thereafter, he was arrested and tainted currency was seized and trap mahazar was recorded. Further, the accused was produced before the Special Court and he was sent to judicial custody.


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