STATE OF ANDHRA PRADESH Vs. MOHAMMAD ISMAIL

JUDGEMENT

(1.) This Criminal Appeal is filed by the State, being represented by the Inspector of Police, Anti-Corruption Bureau ("A.C.B." in short), Rajahmundry Range, Rajahmundry, challenging the judgment, dtd. 24/1/2006 in C.C.No.113 of 2000, on the file of Special Judge for SPE and ACB Cases, Visakhapatnam ("Special Judge" for short), where under the learned Special Judge, found the Accused Officer ("A.O" for short) therein not guilty of the charges under Ss. 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 ("P.C. Act" for short) and acquitted him under Sec. 248(1) of the Code of Criminal Procedure ("Cr.P.C." for short).

(2.) The parties to this Criminal Appeal will hereinafter be referred as described before the trial Court for the sake of convenience.

(3.) The case of the prosecution, in brief, before the Court below, according to the charge sheet filed by the Inspector of Police, Anti-Corruption Bureau, Rajahmundry Range, Rajahmundry, pertaining to Crime No.11/RC-ACB/RJY/99 of A.C.B., Rajahmundry Range, is as follows: