STATE OF A.P Vs. E.VENKATESWARA RAO

JUDGEMENT

(1.) Challenge in this Criminal Appeal is made by the State, represented by the Inspector of Police, Anti-Corruption Bureau ("A.C.B." for short), Prakasam District, Ongole, to the judgment, dtd. 25/1/2007 in C.C.No.19 of 2001, on the file of Special Judge for SPE & ACB Cases, Nellore ("Special Judge" for short) whereunder the learned Special Judge found the Accused Officer ("A.O." for short) not guilty of the charges under Ss. 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act ("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 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., Prakasam District, Ongole, laid a charge sheet pertaining to Crime No.9/ACB-NPK/2000 of A.C.B., Nellore Range, alleging in substance as follows: