STATE Vs. C.A.A.ASHOKKUMAR

JUDGEMENT

(1.) This Criminal Appeal is filed as against the order of acquittal passed by the trial Court, namely, II Additional District and Special Judge for CBI Cases, Madurai, in C.C.No.11 of 2012, (Case No. RC 12(A)/2012 of CBI, ACB, Chennai).

(2.) The case has been filed against the respondent in RC 12(A)/2012 of CBI, ACB, Chennai, for the offence under Section 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988. After conclusion of trial, the trial Court acquitted the accused. Aggrieved over the same, the appellant/State has preferred this Criminal Appeal.

(3.) The allegation as against the respondent is that he was working as Recovery Officer, DRT, Madurai. He demanded a sum of Rs.25,000/- from the complainant, namely, Kamal Chand Jain to process the file and handing over the physical possession of the property which was purchased by his partner, namely, R.Jayaraj in a public auction conducted by the Recovery Officer of DRT, Madurai. The appellant/State after registering the case, completed the trap and investigation laid the charge sheet before the II Additional District Court for CBI Cases, Madurai. The learned Special Judge taken the case on file in C.C.No.11 of 2012.