STATE Vs. B. CHANDRASEKHER

JUDGEMENT

(1.) Heard Sri. S.M. Subhani, Standing Counsel for the AntiCorruption Bureau representing the State and Sri. B.Venkata Rathnam, the learned Counsel for the Respondent/Accused Officer. With their consent, the Criminal Appeal is disposed of through BlueJeans video conferencing app.

(2.) The substance of the charge against the Respondent/Accused Officer is that, while working as Senior Assistant in the Office of Executive Engineer, H.L.C., Division, Ananthapur, he is alleged to have demanded a sum of Rs.500/- as illegal gratification other than the legal remuneration from PW1, for processing his pay revision papers and, in pursuance thereof, accepted the said amount, on 27.05.2000. In respect of the said charge, the Respondent/Accused Officer was tried for the offences punishable under Section 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 [the "Act" ], which ended in acquittal, vide Judgment, dated 03.04.2006.

(3.) Assailing the Judgment of acquittal, dated 03.04.2006, passed in C.C. No. 17 of 2001, on the file of the Additional Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, the State represented by the Inspector of Police, Anti-Corruption Bureau, Ananthapur Range, Ananthapur, preferred this present Criminal Appeal.