STATE Vs. REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Appeal is preferred by the Inspector of Police, Central Bureau of Investigation, ACB, Chennai against the acquittal of Respondent/Accused No.3 from the charges under Section 419, 420, 471, 120-B r/w 420, 419, 467, 468, 471, 477-A I.P.C. and Section 13(2) r/w 13(1)(c) & (d) of P.C. Act 1988 by the learned Principal Special Judge for CBI Cases, Channai, in S.C.No.54 of 2000 dated 04.08.2006.