STATE Vs. R KRISHNAIAH

JUDGEMENT

(1.) This criminal appeal is at the instance of the State against the judgment dated 21.3.2005 passed by the Special Judge for SPE & ACB Cases, Nellore, in CC No. 3 of 1996 acquitting the respondent-accused for the offences under Sections 7 and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988. Heard Sri Gani-A-Musa, the learned Special Public Prosecutor appearing for ACB and Sri M. Venkatanarayana, the learned Counsel appearing for the respondent-accused.

(2.) On the allegation that the respondent demanded an amount of Rs. 100/- as illegal gratification from PW1 for the purpose of doing official favour, namely, for issuing certified copies of two settlement deeds and accepted the bribe, charges were framed by the trial Court against him under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 and he was tried for the said charges.

(3.) The prosecution in order to establish the charges, examined before the trial Court PWs. 1 to 10 and marked Exs. P1 to P19 besides marking MOs. 1 to 6. On appreciation of the oral and documentary evidence, the learned trial Court disbelieved the evidence of PW1, acquitted the respondent of the aforementioned charges. Challenging the order of acquittal, the State preferred the present appeal.