STATE Vs. S SRIDHAR

JUDGEMENT

(1.) This appeal by the appellant State is directed against the judgment and order dated 17.6.2009 passed by the Special Court for Economic Offences, Bengaluru, in C.C.No.1514/2004.

(2.) By the impugned judgment and order, the Special Court for Economic Offences, Bengaluru, has acquitted the respondent accused for the offence punishable under section 3(a) of the R.P. (UP) Act, 1966.

(3.) Aggrieved by that, the appellant State has filed this appeal.