STATE Vs. MANOHARAN

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment of acquittal of the respondent/accused in Special Case No.1 of 2006, dated 09.06.2014 on the file of the Special-cum-Chief Judicial Magistrate's Court, Vellore. The respondent/accused has been acquitted under Section 248(1) Cr.P.C. in respect of the charges framed against him for the alleged offences under Sections 7 and 13(2) read with Section 13(1)(d)(ii) of the Prevention of Corruption Act.

(2.) Before going into the details of the evidence, the brief case of the prosecution is stated hereunder:

(3.) In order to prove their case, during the course of trial, the prosecution has examined 16 witnesses, marked 21 documents and exhibited 7 material objects.