STATE Vs. C. DHANABALAN

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State as against the order of acquittal passed by the trial Court, namely, the Special Court for trial of cases under Prevention of Corruption Act, Tiruchirappalli, in Special Case No.73 of 2011, dtd. 30/7/2014.

(2.) The brief facts of the case, as projected by the prosecution, are as follows:

(3.) The Inspector of Police [PW9], after ascertaining the truth from the complaint, registered the same in Crime No.27 of 2008 under Sec. 7 of Prevention of Corruption Act. The printed First Information Report is marked as Ex.P11. He also made a request to the Public Works Department and Directorate of Medical Education to debut officers to accompany the complainant as shadow witnesses. Accordingly, R.Dhanagopal, Junior Assistant in the Office of Superintendent Engineer, Public Works Department, Motor Division, Trichy and A.Natarajan [PW3], Assistant in the Office of Joint Director of Medical Education, Trichy, were deputed.