DEPUTY SUPERINTENDENT OF POLICE Vs. GOLI MADHUSUDHANA RAO

JUDGEMENT

(1.) The State has preferred this Criminal Appeal assailing the judgment in C.C. No.9 of 1998 dated 20-10-2003 passed by the learned Special Judge for SPE ACB Cases, Nellore, whereby the learned Special Judge acquitted the respondent - accused officer for the offences under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) The case of the prosecution, in brief, is as under:

(3.) On his pleading not guilty, the accused officer was prosecuted for the offences referred supra.