STATE Vs. R S YERRAPPA; M SYED AHMED

JUDGEMENT

(1.) This is an appeal filed against the Judgment of acquittal. The respondents were prosecuted by the appellant for the offences punishable under Ss.7, 13(1)(d) r/w S.13(2) of Prevention of Corruption Act. The learned Trial Judge upon appreciation of evidence, after finding that the prosecution has failed to prove the case beyond all reasonable doubts has passed the Judgment, whereby the respondents were acquitted of the charged offences.

(2.) Facts relating to the case have been summed up in the Judgment of the Trial Court and it is unnecessary to restate the same once again.

(3.) In order to prove the case, the prosecution examined 8 witnesses, through whom, Exs.P1 to P15 and MOs.1 to 12 was marked. The accused were examined under S.313 Cr.P.C. and it is a case of denial.