STATE BY INSPECTOR OF POLICE Vs. R DURAISAMY

JUDGEMENT

(1.) This appeal is preferred by the State, challenging the judgment of acquittal passed by the learned Special Judge and Chief Judicial Magistrate, Salem dated 15.6.2005 made in Special C.C. No. 40/2003, acquitting the respondent/accused for the offence under Sections 7 and 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) The prosecution case in a nutshell is hereunder :

(3.) The prosecution in order to bring home the charges against the accused, examined PWs. 1 to 11, filed Exs. 1 to 24 and marked M.Os.1 to 5.