STATE OF KARNATAKA Vs. MAHIBOOB AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the appellant Sri.S.S.Kumman, Special Public Prosecutor for Lokayukta and learned counsels for the respondent nos.1 and 2 at the time of admission itself and carefully perused the records and Judgment of the trial Court.

(2.) Sri. Shivanand V. Pattanshetti undertakes to file power for respondent no.1 and he is permitted to file Vakalat within 10-days.

(3.) I.A.No.1/2014 is allowed. Delay of 12-days in preferring the appeal is condoned.