STATE OF KERALA Vs. SATHYANANDAN

JUDGEMENT

(1.) This is an appeal filed by the state against acquittal. Having obtained leave, the appeal was preferred under Sec. 378(4) of the Code of Criminal Procedure, 1973 (Code).

(2.) There were three accused in C.C.No.209 of 2008 on the files of the Court of Enquiry Commissioner and Special Judge, Kottayam. They were charged for the offences punishable under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (PC Act) and Sec. 120B of the Indian Penal Code, 1860 (IPC). After a full-fledged trial, the Special Court acquitted the accused as per the judgment dtd. 16/8/2014. The said judgment is under challenge in this appeal.

(3.) Heard the learned Special Public Prosecutor and the learned counsel appearing for respondent No.3. After the impugned judgment, accused Nos.1 and 2 expired and therefore the appeal as against them stands abated.