STATE BY DEPUTY SUPERINTENDENT OF POLICE Vs. KRISHNAMURTHY

JUDGEMENT

(1.) The respondent/accused faced trial in Special Case No. 1 of 2001 before the Chief Judicial Magistrate -cum- Special Court, Karur, for offences under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and was acquitted on 30. 12. 2005, aggrieved by which, the State has preferred the present Criminal Appeal against acquittal after obtaining special leave.

(2.) Heard the learned Additional Public Prosecutor for the appellant and the learned counsel for the accused.

(3.) The factual matrix of the case is as under: