STATE Vs. M. SURENDRAN

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of acquittal passed by the learned Special District and Sessions Judge for CBI Cases, Madurai dated 18.12.2009 in C.C. No. 14 of 2004.

(2.) THE prosecution case in brief is as follows:

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge found the first appellant/A2 not guilty for the offence under Sections 120(b) read with 420 of I.P.C. and Section 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and Section 420 of I.P.C. and Section 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and found the second respondent/A3 not guilty for the offence under Sections 120(b) read with 420 of I.P.C. and Section 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and Section 420 of I.P.C. and acquitted them from all the charges levelled against them. Since A1 died, the charges levelled against him are abetted .