STATE OF ANDHRA PRADESH REPRESENTED BY INSPECTOR OF POLICE ANTI-CORRUPTION BUREAU Vs. T.SATYANARAYANA

JUDGEMENT

(1.) This criminal appeal at the instance of Anti-Corruption Bureau is filed against the judgment dated 26-2-2005 passed by the Special Judge for Special Police Establishment and Anti-Corruption Bureau Cases, Nellore In CC. No. 6 of 1999 acquitting the respondent-accused of the offence punishable under section 7, 13 (2) read with section 13 (1) (d) of the Prevention of Corruption Act, 1988. The brief facts of the case as per the prosecution are the following:

(2.) The learned trial court on consideration of the entire material on record held that the prosecution failed to prove the aforementioned charges against the respondent and accordingly acquitted him of the said charges.

(3.) Feeling aggrieved, the Anti-Corruption Bureau preferred the present appeal.