STATE Vs. K. MOHAMED ALI

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment passed in Special Case No.4 of 2003 dtd. 9/12/2013 on the file of the Court of Special Judge/Chief Judicial Magistrate, Cuddalore.

(2.) The appellant registered the case against the respondent in Crime No.02 of 2002 for the offence under Ss. 7 and 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and laid a charge sheet before the Special Judge/Chief Judicial Magistrate, Cuddalore. The learned Special Judge after completing the formalities, has taken the charge sheet on file in Special Case No.4 of 2003. After trial, the learned Chief Judicial Magistrate not found the accused guilty for the offence under Ss. 7 and 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and acquitted him.

(3.) Before the trial court in order to substantiate the charges, on the side of the prosecution, totally twelve witnesses were examined as P.W.1 to P.W.12 and 22 documents were marked as Ex.P1 to Ex.P22. Besides five material objects were exhibited as M.O.Nos.1 to 5. On completion of examination of prosecution witnesses, incriminating circumstances culled from the evidence of prosecution witnesses were put before the accused by questioning under Sec. 313 Cr.P.C., he denied the same as false and pleaded not guilty. On the side of the defence no oral evidence was let in, however four documents were marked as Ex.D1 to Ex.D4.