STATE OF MADHYA PRADESH Vs. HEMKARAN RAJ,

JUDGEMENT

(1.) This acquittal appeal is directed against the judgment of acquittal dated 14.5.1999 passed by the Special Judge under the Prevention of corruption Act, 1988, Bilaspur in Special Case No.9/96 acquitting the respondent herein for offence under Section 13(1) (e) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter called as 'PC Act') alleging that during check period from 1.8.1980 to 10.10.1990 while working as public servant on the post of Executive Engineer, Public Works Department he amassed ?9,77,816/- (more than his known source of income) and thereby committed the aforesaid offence.

(2.) The appellant/State filed the charge-sheet against the respondent herein for commission of offence under Section 13(1)(e) read with Section 13(2) of the PC Act stating that he has committed the aforesaid offences as he has amassed ?9,77,816/- during the check period while working as Executive Engineer in Public Works Department.

(3.) The respondent abjured the guilt and entered into defence. The prosecution examined as many as 32 witnesses and exhibited documents Exs.P-1 to P-158. In defence, the respondent examined himself and three other witnesses in his support.