INSPECTOR OF POLICE Vs. M.DHANARAJ

JUDGEMENT

(1.) This Criminal Appeal preferred by the State is directed against the judgment of acquittal of the respondents herein / accused 1 and 2 passed by the Special Court for trial of cases under Prevention of Corruption Act, Tiruchirappalli in Special Case No.76 of 2012, dated 31.12.2013.

(2.) For the sake of convenience, the parties are referred to as per the rank in the trial Court.

(3.) The brief facts, which are leading to this case are as follows:-