UNION OF INDIA Vs. P. N. MISRA

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) Heard Sri Shiv P. Shukla learned counsel for the appellant and Sri Ravi Shanker Tewari, learned counsel for the respondent Nos. 1 to 3 and perused the material available on record.

(3.) The present leave to appeal under Sec. 378 Cr.P.C. has been filed against the judgment and order dtd. 10/4/2009 passed by the Special Judge, AntiCorruption (Central), U.P., Lucknow in Case No. 15 of 1999, acquitting the respondents under Sec. 420, 468, 471 I.P.C. and Sec. 13 (2) read with Sec. 13 (1) (d) Prevention of Corruption Act, 1988.