STATE Vs. SARAT KUMAR DASH

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State against the Judgment of acquittal in C.C.No.9 of 2005, dated 30.03.2009 rendered by the learned II Additional District Judge, Special Court (CBI Cases), Coimbatore.

(2.) The respondent/sole accused was charged for the offence under Sections 13(2) r/w 13(1)(b) of the Prevention of Corruption Act, 1988. On conclusion of the trial by examination of witnesses and documents, the learned trial Judge found the respondent not guilty of the offence under Sections 13(2) r/w 13(1)(b) of the Prevention of Corruption Act, 1988 and acquitted the respondent, against which the present appeal.

(3.) The case of the prosecution is as follows:-