STATE Vs. SUBRAMANIAN

JUDGEMENT

(1.) THIS Criminal Appeal has been filed against the acquittal of the respondents/accused who were charged under Section 7 and 13(2) r/w. Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) THE brief facts of the prosecution case are as follows:-

(3.) IN T.Subramanian Vs. State of Tamil Nadu, reported in 2006 (1) SCC (Cri) 401, the Apex Court held thus:-