B RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in C. C. No. 41 of 1998 on the file of the Principal Special Judge for CBI Cases, Chennai.

(2.) ON the basis of Ex. B3, the complaint, PW. 4 laid trap against the accused A1 and A2, who are the officials of Income Tax Department. On the basis of the trap conducted by the Income Tax officials on the supervision of PW. 4, a charge sheet was filed by the Investigation officer PW. 7 against A1 and A2 under section 120b I. P. C r/w section 7 of Prevention of Corruption Act and under section 13 (2) r/w section 13 (1) (d) of Prevention of Corruption Act, 1988.

(3.) THE case was taken on file by the Special Judge for CBI cases, Madras as C. C. No. 41 of 1998. On appearance of the accused on summons, copies under Section 207 of Cr. P. C were furnished to the accused and when the charges framed against the accused were explained to them, the accused pleaded not guilty.