STATE Vs. A. KUDDUS

JUDGEMENT

(1.) The State is the appellant in this appeal. The respondent is the accused in Special Case No.5/2011 on the file of the Special Court under the Prevention of Corruption Act, Tiruchirapalli. He stood charged for offences under Sections 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988. The trial Court, by judgment dated 18.09.2012, has acquitted the accused. As against the same, the State is before this Court with this appeal.

(2.) The case of the prosecution is briefly as follows: P.W.2 is a resident of Bhishopkulam Street, in Puthur, Trichy. He is residing in the house bearing Door No.20/5, new Door NO.16. According to him, he purchased the said house from one Venkatraman, Rengasamy and Ramanujam, by means of an unregistered sale deed. However, he paid house tax for the said house to the Municipality. Thus, according to him, he owns the said house.

(3.) Heard Mr.C.Mayil Vahana Rajendran, learned Additional Public Prosecutor and Mr.T.Senthil Kumar, learned Counsel appearing for the respondent/accused.