STATE Vs. M MOHAMED SHARIEF

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the judgment of acquittal, dated 31.05.2010 passed by the learned Special Judge for CBI Cases, Madurai, in C.C.No.9 of 2008.

(2.) THE case of the prosecution is, briefly, stated as follows:

(3.) CHALLENGING the acquittal of the respondent/accused for the offences as stated above, the appeal has been preferred at the instance of the State.