STATE Vs. KAKULLA RAVI KUMAR

JUDGEMENT

(1.) The judgment in C.C.No.4 of 1999, dtd. 9/12/2005, on the file of III Additional District and Sessions Judge-cum-Special Judge for ACB Cases, Visakhapatnam, ("Special Judge" for short), is under challenge in this Criminal Appeal filed by the State, represented by the Inspector of Anti-Corruption Bureau ("A.C.B." in short), Rajahmundry Range, Rajahmundry.

(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 case of the prosecution, in brief, as set out in the charge sheet pertaining to Crime No.1/RC-RJY/98, A.C.B., Rajahmundry Range, Rajahmundry, is as follows: