(1.) The respondents herein were arrayed as A-1 and A-2, in C.C. No.12/2002 on the file of the VI Addl. Judge, City Civil Court, Chennai, and they were 13 (2) r/w 13 (1) (e) and 109 r/w 13 (2) r/w 13 (1) (e) of the Prevention of Corruption Act (for short 'the PC Act '), and after trial, as the prosecution did not prove the charges, the accused were acquitted of the aforesaid charges. Aggrieved by the said acquittal, the present appeal has been preferred by the appellant/State.
(2.) Shorn of unnecessary details, the brief facts could be summarised as hereunder :-
(3.) A search of the premises of A-1 was conducted by the officials of Vigilance and Anti-Corruption and during the said search, incriminating documents relating to acquisition of movable and immovable properties and other documents were seized. Detailed inventory of the articles so seized were tabulated. Therefore, prosecution under the relevant provisions of the PC Act was initiated against A-1 and A-2 after obtaining necessary sanction from the competent authorities. Criminal machinery was set in motion which culminated in the filing of the charge sheet against the accused.
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