(1.) This is an appeal filed by the State against the judgment of acquittal dtd. 22/9/2007 in CC No.22/2002 on the file of the Enquiry Commissioner and Special Judge, Kozhikode (for short, 'the court below').
(2.) The accused faced trial for the offences punishable under Ss. 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the PC Act').
(3.) The case of the prosecution, in short, is that the accused, while working as the Village Officer, Kanhirangad, demanded bribe of Rs.3,000.00 from the defacto complainant/decoy on 30/11/2000 for conducting verification on the application filed by him at the Land Tribunal, Mananthavady for getting purchase certificate and accepted Rs.1,000.00 on 5/12/2000, at 1.25 p.m. at his office by abusing his official position as a public servant.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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