STATE Vs. SUBRAMANIAN

JUDGEMENT

(1.) THIS appeal is filed by the state challenging the acquittal of the respondent/accused in Special Case No. 3 of 1993 on the file of the Special Judge and Additional district Judge-cum-Chief Judicial magistrate, Chengalpattu as per the judgment dated 8-4-1996.

(2.) THE respondent/accused was charged in respect of the offences punishable under s 120-B read with Ss. 420, 419, 467 and 471 read with S. 467, I. P. C. and S. 82 (c) and (d) of Indian Registration Act and S. 5 (2) read with S. 5 (1) (d) of Prevention of Corruption act and after trial, the accused was found not guilty and accordingly acquitted, which is under challenge in this appeal.

(3.) THE brief facts for the disposal of the appeal are as follows :-