The appeals project challenges the judgment and order dated 11.5.2015 issued by the High Court of Karnatka in the appeals filed by the respondents herein, clearing them of the charges ... brought against them under Sections 120B and 109 of the Indian Penal Code, 1860 (abbreviated "IPC") read with Sections 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 (abbreviated "1988 Act"), and consequently setting aside the Trial Court's order for the confiscation of the concerned firms' immovable and moveable properties, as mentioned therein.