STATE Vs. V.D.MOHANAKRISHNAN

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order dtd. 12/1/2015 passed in C.C.No.150 of 2011 (Old C.C.No.20 of 2007) on the file of the Special Court for the Cases under Prevention of Corruption Act, Chennai.

(2.) The appellant police registered a case against the respondent in Crime No.8/AC/05/CC-I for the offence under Ss. 420 IPC and 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988. The appellant police after investigation laid a charge sheet and filed a final report against the respondent before the Principal Sessions Judge, Chennai and the same was taken on file in C.C.No.20 of 2007 and the learned Principal Sessions Judge made over the case to the I Additional Sessions/Special Court, Chennai. Subsequently, the case was transferred to Special Court for the Cases under Prevention of Corruption Act at Chennai and renumbered as C.C.No.150 of 2011.

(3.) After completing formalities, during trial, before the trial court, in order to prove the case of the prosecution, on the side of the prosecution, as many as twelve witnesses were examined as P.Ws.1 to 12 and sixteen documents were marked as Exs.P1 to P16. No material object was exhibited.