STATE OF ANDHRA PRADESH Vs. ATMAKURI VARAPRASADA RAO

JUDGEMENT

(1.) This is a Criminal Appeal filed by the State, being represented by the Inspector of Police, Anti-Corruption Bureau, Nellore Range, Ongole, Prakasam District, against the judgment in C.C.No.26 of 2002, dtd. 26/3/2007, on the file of Special Judge for SPE and ACB Cases, Nellore, whereunder the learned Special Judge, found the Accused Officer No.1 ("A.O.1" 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 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 is as follows: