B BHOGANANJAPPA S/O LATE DODA BHOGAPPA Vs. STATE
LAWS(KAR)-2018-8-312
HIGH COURT OF KARNATAKA
Decided on August 23,2018

B Bhogananjappa S/O Late Doda Bhogappa Appellant
VERSUS
STATE Respondents

JUDGEMENT

N.K.Sudhindrarao, J. - (1.)Appeal is directed against the judgment dated 19.2.2011 passed by the Judge, III Additional District and Special Court, Mysore, in Special Case No.36/2007, wherein the accused B. Bhogananjappa, S/o. Late Doddabogappa, was found guilty for having committed the offence punishable under Sections 7, 13(1)(d) read with Section 13(2) of Prevention of Corruption Act and sentenced him to undergo imprisonment for one year and to pay a fine of Rs.10,000/- in default to pay fine, to undergo further imprisonment for three months for the offence punishable under Sections 7, 13(1)(d) read with Section 13(2) of Prevention of Corruption Act.
(2.)Criminal case in Crime No.11/2006 came to be registered against the accused for the offence punishable under Sections 7 and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988 (hereinafter referred to as 'P.C. Act" for short) on the basis of the complainant lodged by one Nagendraprasad, C/o late Srikantappa, Madapura village, Hullahalli Hobli, Nanjangudu Taluk on 11.7.2006 morning at 10.10 a.m. It is stated in the said complaint that, the complainant is son-in-law of Chinnamma, W/o.Borappa of Madapura village, who had purchased a tractor and trailor for agricultural purpose. In this connection, on 22.5.2006, application was submitted before the Tahsildar, Nanjangudu, under acknowledgement for issuance of Agriculturist's Certificate. That file came to Nadakacheri. In order to obtain Agriculturist's Certificate in view of the death of her husband and she being issueless, complainant was informed to attend the matter. On 10.7.2006, when the complainant went to Hullahalli and enquired Revenue Inspector, Bhogananjappa, he ascertained about the complainant and told that if the certificate was to be issued, the complainant has to pay an amount of Rs.500/-, it was further told by the accused to bring of the amount on the next day (11.07.2006). The complainant was upset and he informed the matter to Chinnamma. Both of them decided to lodge a report to Lokayukta. He enclosed Rs.500/- along with the application and seeks for action against the Revenue Inspector.
(3.)After registering the case against the accused in Crime No.11/2006, entrustment mahazar was said to have been conducted in the office of the Lokayukta on 11.7.2006 (during the trial, the said mahazar came to be marked as Ex.P1).


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