The State Of Karnataka vs T. N. Bettaswamaiah
2025 Latest Caselaw 10791 Kant

Karnataka High Court

The State Of Karnataka vs T. N. Bettaswamaiah on 27 November, 2025

                                                         -1-
                                                                  NC: 2025:KHC:49468
                                                               CRL.A No. 759 of 2025


                       HC-KAR


                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 27TH DAY OF NOVEMBER, 2025
                                                   BEFORE
                                THE HON'BLE MR. JUSTICE G BASAVARAJA
                                 CRIMINAL APPEAL NO.759 OF 2025 (A)
                       BETWEEN:
                       THE STATE OF KARNATAKA
                       REPRESENTED BY LOKAYUKTA POLICE,
                       TUMAKURU DISTRICT,
                       REPRESENTED BY
                       THE SPECIAL PUBLIC PROSECUTOR,
                       HIGH COURT OF KARNATAKA,
                       BANGALORE-560 001.
                                                                          ...APPELLANT
                       (BY SRI. B B PATIL, SPECIAL PP)
                       AND:
                       T. N. BETTASWAMAIAH
                       S/O. LATE MASTHAIAH,
                       AGED ABOUT 82 YEARS,
                       RETIRED AEE B.B.M.P.,
                       YASHWANTHPUR, BANGALORE.

                       R/AT NO.154, 'SAI ENCLAVE',
                       4TH CROSS, BESIDE M.S. RAMAIAH CITY,
                       J. P. NAGAR 8TH STAGE,
                       BANGALORE-560 078.
Digitally signed by                                                     ...RESPONDENT
LAKSHMINARAYAN N
Location: HIGH COURT   (BY SRI. CHANDRA SHEKARA K., ADV.)
OF KARNATAKA
                             THIS CRL.A IS FILED U/S 372 CR.PC (FILED U/S 413 OF BNSS)
                       PRAYING TO SET ASIDE THE JUDGMENT DATED 08/11/2021
                       ACQUITTING THE RESPONDENT PASSED BY THE HON'BLE VII ADDL
                       SESSIONS AND SPECIAL JUDGE AT TUMAKURU IN SPECIAL CASE
                       NO: 152/2013 FOR THE OFFENCES PUNISHABLE UNDER SECTION
                       13(1)(e) R/W 13(2) OF THE PREVENTION OF CORRUPTION ACT 1988
                       AND CONSEQUENTLY CONVICT THE RESPONDENT FOR THE SAID
                       OFFENCES.

                            THIS APPEAL, COMING ON FOR ORDERS,             THIS   DAY,
                       JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                       CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
                                 -2-
                                            NC: 2025:KHC:49468
                                        CRL.A No. 759 of 2025


 HC-KAR


                        ORAL JUDGMENT

1. This Appeal by the State is preferred against the

judgment dated 08th November, 2021 passed in Special Case

No.152 of 2013 by the VII Additional Sessions and Special

Judge at Tumakuru for the offence punishable under Section

13(1)(e) read with Section 13(2) of Prevention of Corruption

Act, 1988. There is delay of 1032 days in preferring this

appeal. IA.I of 2025 is filed under Section 5 of Limitation Act

seeking condonation of delay of 1032 days caused in preferring

the appeal. Today, by a separate order IA.I of 2025 came to

be dismissed.

2. In view of dismissal of IA.I of 2025 seeking to condone

the delay of 1032 days in filing the appeal, consequently,

appeal is also dismissed. Accordingly, pending applications if

any, also stands disposed of.

Sd/-

(G BASAVARAJA) JUDGE

LNN