STATE Vs. CHIKKA NANJUNDASWAMY

JUDGEMENT

(1.) THE respondent was tried and acquitted for offences under Sections 7 and 13(1)(d)(ii), punishable under Section 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act ™). Therefore, the Lokayukta Police has filed this appeal.

(2.) I have heard Sri S.G. Rajendra Reddy, learned counsel for appellant/Lokayukta Police and Sri M.S. Rajendra Prasad, learned senior counsel for respondent/accused.

(3.) DURING trial, P.W. 1 to P.W. 5 were examined and documents as per Ex. P1 to Ex. P14 were marked so also material objects as per M.O. 1 to M.O. 8 were marked.