STATE REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE VIGILANCE AND ANTI CORRUPTION, TAMIL NADU Vs. J. DORAISWAMY ETC.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the final judgment and order dated 14.07.2016 passed bythe High Court of Judicature at Madras in Criminal R.C. Nos. 825 and 826 of 2015 whereby the High Court dismissed the revisions filed by the appellant-State and affirmed the order of the Special Judge/Chief Judicial Magistrate, Tiruvannamalai by which the respondents herein were discharged under Section 227 of the Criminal Procedure Code, 1973 (hereinafter referred to as "the Crl.P.C.") from the Criminal Proceedings filed against them in Special Case No. 4 of 2014 under the Prevention of Corruption Act, 1988 (hereinafter referred to as "the PC Act").

(3.) These appeals involve a short point as would be clear from the facts mentioned infra.