STATE OF KARNATAKA Vs. T. HANUMANTHAIAH

JUDGEMENT

(1.) The complainant - State by Karnataka Lokayukta, Bangalore Rural Police Station, has filed this revision petition, challenging the order dtd. 24/1/2012, passed by the Court of the Principal Sessions Judge, Bangalore Rural District, Bangalore, (hereinafter for brevity referred to as'the Special Court'), in Special Case No.3/2010, allowing the application filed by the present respondent as an accused, under Sec. 227 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "the Cr.P.C."), read with Ss. 17 and 19 of the Prevention of Corruption Act, 1988 (hereinafter for brevity referred to as'the P.C. Act of 1988'), for the offence punishable under Sec. 13(1)(e) read with Sec. 13 (2) of the P.C. Act of 1988.

(2.) The summary of the case of the complainant in the charge sheet filed before the Special Court was that, the present respondent, a public servant, working as a Village Accountant at Kodigehalli Grama Panchayat, Bangalore North Taluk, Bangalore Rural District, during the check period from 3/9/1979 to 24/6/2006 was found to have had a total income of Rs.15,80,116.00 from his all known sources of income and the expenditure was assessed at Rs.6,60,194.00 and that the value of his assets was arrived at a sum of Rs.36,44,490.00which was stated to be 230.64% in excess than the known sources of his income.

(3.) The respondent (accused) is represented by his learned counsel.