STATE REP. Vs. S.PONNUSAMY

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment dated 26.02.2013, wherein the learned Special Judge for trial of cases under Prevention of Corruption Act, Tiruchirappalli, had acquitted the respondents/accused. The respondents/A1 & A2 had been charged for the offence punishable under Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act , 1988 [hereinafter referred to as ''the P.C. Act ''].

(2.) The sum and substance of the prosecution case is as follows:-

(3.) As against the said acquittal, the State has preferred the present Criminal Appeal.