(1.) The judgment, dtd. 15/3/2007 in C.C.No.15 of 2005, on the file of Special Judge for SPE and ACB Cases, Vijayawada, ("Special Judge" for short), is under challenge in this Criminal Appeal filed by the State, represented by the Inspector of Police, Anti-Corruption Bureau ("A.C.B." in short), Eluru Range, Eluru.
(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Special Judge for the sake of convenience.
(3.) The State, represented by the Inspector of Police, ACB, Eluru Range, Eluru, filed charge sheet pertaining to Crime No.18/ACB-RCT-EWG/03 of ACB, Eluru Range, Eluru, alleging the offences under Ss. 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ("P.C. Act" for short) against Accused Officer No.1 ("A.O.1" for short) and the offence under Sec. 12 of the P.C. Act against Accused No.2 ("A.2" for short).