STATE Vs. A. SARAVANABHAVAN @ SARAVANAN

JUDGEMENT

(1.) This appeal has been preferred by the appellant/Vigilance and Anti Corruption challenging the judgment of acquittal passed against the respondent on 29.11.2008 in S.C.No. 2 of 2001 on the file of the Special Judge/Chief Judicial Magistrate, Villupuram.

(2.) The case of the prosecution is as follows:

(3.) Before the Court below, 9 witnesses were examined and Exs. P.1 to P.20 were marked on the side of the prosecution, apart from marking material objects, M.Os.1 to 5. On the side of the respondent/accused, no witness was examined and no material object was marked. However, Exs. D1 tod 3 were marked.