STATE OF A.P. Vs. TUMATI RAVI KUMAR

JUDGEMENT

(1.) Heard Sri. S.M. Subhani, on behalf of Smt. Manchikala Renuka, Standing Counsel for the Anti-Corruption Bureau representing the State and Sri. Kambhampati Ramesh Babu, learned Counsel on behalf of the Respondent/Accused Officer. This Criminal Appeal is disposed of through Blue Jeans video conferencing App.

(2.) Assailing the Judgment of Acquittal, dated 08.01.2007, in C.C. No. 23 of 2001 on the file of the Special Judge for SPE and ACB Cases, Vijayawada, wherein, the Respondent/Accused Officer, who was tried for offences punishable under Sections 7 and 13(2) read with 13(l)(d) of Prevention of Corruption Act, 1988, was acquitted, the present Appeal came to be filed by State represented by A.C.B., under Section 378 (1) and (3) of Cr.P.C.

(3.) The substance of the Charge against the Accused Officer is that, while working as Sub-Inspector of Police, he is alleged to have demanded a sum of Rs.5,000/- on 12.05.2000, and subsequently reduced and accepted Rs.3,000/- from PW1 as illegal gratification other than legal remuneration, for doing official favor, of recovering the amount due to PW1 from Akula Nageswara Rao.