STATE Vs. SHRI M. SATHYAMOORTHY (DIED) & ORS.

JUDGEMENT

(1.) The State has filed this petition to grant leave to prefer appeal against the Order of acquittal passed by the II Additional District Judge, (CBI cases), Coimbatore, in C.C.No. 7 of 2007 dated 26.02.2015.

(2.) The CBI has registered a case in RC 02(A)/2007 of CBI/ACB, Chennai, as per the directions of the Hon'ble High Court of Madras, in Writ Petition No. 39956 of 2005 etc., alleging that the Motor Accident Claim Petition in MCOP No. 560 of 2003 on the file of the MACT, Krishnagiri, filed by the legal heirs of deceased Syed Noorudin, seeking compensation for the alleged road accident, is a fake claim and no such accident took place involving Tempo Van bearing No. TN 29 X 8926 and the scooter bearing No. TN 01 D.6946, on the alleged date.

(3.) After investigation, the prosecution has laid final report against the respondents herein and tried them for the offence under Sections 120B read with 419 and 511 read with 420 IPC and Section 13(2) read with 13(1)(d) of Prevention of Corruption Act since one of the accused is a public servant employed in the Police Department. After trial, the trial court has acquitted all the accused.