STATE Vs. M,GOVARDHAN REDDY

JUDGEMENT

(1.) This criminal appeal is filed by the C.B.I., against the judgment dated 20-12-2004 passed by the Special Judge for CBI Cases, Hyderabad in CC.No.13 of 2002.

(2.) The respondents were tried by the learned Special Judge for CBI Cases, Hyderabad for the charges under Sections 409, 477-A IPC and under Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 and were acquitted of all the charges. Feeling aggrieved, the State preferred the present criminal appeal.

(3.) Heard Sri P.Keshava Rao, the learned Special Standing Counsel for CBI Hyderabad, Sri P. Venugopal, the learned counsel for respondent No.1 (A-1) and Sri T.Balireddy representing Sri K.Suresh Reddy, the learned counsel for respondent No.2 (A-2).