STATE OF ANDHRA PRADESH Vs. S. BULLI BABU

JUDGEMENT

(1.) This is a Criminal Appeal filed by the State, being represented by the Inspector of Police, Anti-Corruption Bureau, Nellore Range, Nellore District, challenging the judgment in C.C. No. 7 of 1996, dtd. 17/11/2004, on the file of Special Judge for SPE and ACB Cases, Nellore (hereinafter will be referred to as "Special Jude"), where under the learned Special Judge, found the Accused Officers ("A.O.1 and A.O.2" for short) not guilty of the charges under Ss. 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ("P.C. Act" for short) and accordingly, acquitted them 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, according to the averments in the charge sheet filed by the Inspector of Police, Anti-Corruption Bureau, Nellore Range, against A.O.1 and A.O.2 is as follows: