STATE Vs. R.P. TIWARI

JUDGEMENT

(1.) CRL.L.P. No.219 of 2006

(2.) THE Petitioner, Central Bureau of Investigation ('CBI)' seeks leave to appeal against the impugned judgment dated 4th April 2006 passed by the learned Special Judge in RC No. 43(A)/99 acquitting the Respondent for the offence under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 ('PC Act).

(3.) THE case of the prosecution is that the Respondent, R.P. Tiwari, was the Chief Resident Engineer ('CRE)' of the Rajasthan State Bridge Construction Corporation Limited ('RSBCC),' which had in 1997 been awarded two contracts by the Delhi Institute of Technology ('DIT),' Dwarka [later named as Netaji Subhash Institute of Technology ('NSIT)]' - one for the construction of a boys hostel and staff housing and the second contract for the construction of married students hostel and faculty housing.