STATE OF AP Vs. D. RATNA KUMAR

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the judgment, dtd. 17/8/2007 in C.C.No.21 of 2001, on the file of Special Judge for SPE & ACB Cases-cum-III Additional District & Sessions Judge, Visakhapatnam ("Special Judge" for short), whereunder the learned Special Judge exonerated the Accused Officer ("A.O." for short) not guilty of the charges under Ss. 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act ("P.C. Act" for short).

(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, A.C.B., Visakhapatnam Range, filed charge sheet in Crime No.3/RC-ACB/WLR/2000, alleging the offences under Ss. 7 and 13(1)(d) r/w 13(2) of the P.C. Act.