STATE OF ANDHRA PRADESH Vs. P VENUGOPAL

JUDGEMENT

(1.) The State filed these two criminal appeals against the judgment of the Special Judge for SPE and ACB Cases, Vijayawada made in CC. No.65 of 1992 dated 15-5-1995.

(2.) Cri. A.No.557 of 1995 is filed against the said judge in acquitting the respondent P. Venugop2al. S.I. of Police. Uppada Kothapalli, Pithapuram Mandal. East Godavari District (for short 'the AO') of the offences under Sections 7 and 13(1)(d}(ii) read with 13(2) of the Prevention of Corruption Act. 1988 (for short 'the Act')

(3.) Crl. A. No.558 of 1995 is filed against the said judgment in rejecting the application of the Special Public Prosecutor under Section 340 Cr.P.C. to take necessary steps to prosecute the respondent herein {PW-1) for committing the offence of perjury