- (1.) Leave granted.
(2.) This appeal arises out of the following facts.
(3.) The accused/appellant was at the relevant time working as a Village Accountant in Bisalkoppa in Sirsi Taluk in the State of Karnataka. PW.6 Nagaraj had purchased some agricultural land from Smt. Janaki on which he approached the appellant and requested him to effect mutation entries in his name and to issue the requisite record of rights. The appellant told Nagaraja to come after a few days and thereafter told him that some objections had been received with respect to the sale in his favour. It appears that an enquiry was also held by the Deputy Tehsildar who passed an order in Nagaraja's favour.;