STATE Vs. S. SAMINATHAN

JUDGEMENT

(1.) THIS appeal has been arising out of the judgment of acquittal passed by learned Principal Special Judge for CBI Cases, Chennai on 11.3.2005 in C.C.No9.176 of 1997.

(2.) THE appellant/CBI filed a final report against the accused under section 120-B r/w. section 420, r/w.511, 467, 471, 468, 468 r/w.471, 201 IPC and 13(2) and 13(1)(d) of PC Act 1988 against A1 to A3 and under section 468 r/w.471 IPC against A1 and A2 and under section 468 IPC against A1 to A3 and under section 468 r/w.471 IPC against A1 to A3, under section167 of IPC against A2, under section 467 rw.471 of IPC against A1 and A2, under section 420 r/w.511 IPC against A1 to A3, under section 201 IPC against A1 and A2 and under section 13(2) r/w.13(1)(d) of P.C. Act, 1988 against A1 and A2 .

(3.) THE learned Special Judge after following the procedure framed necessary charges against the accused. Since the accused pleaded not guilty, the Special Court examined P.W.1 to P.W.34 and marked Exs.P1 to P91. The Special Court formulated Section 313 Cr.P.C. questioning and the incriminating evidence against the accused were put to the accused. They denied the involvement of forgery of documents and cheating and abuse of office and criminal misconduct. On their side, Ex.D1 to D3 marked.