STATE OF A. P. Vs. CHEVALAVARAPU SRINIVASA RAO

JUDGEMENT

(1.) This Criminal Appeal is filed by the State, represented by Inspector of Police, Anti-Corruption Bureau, Vijayawada Range, Vijayawada, challenging the judgment, dtd. 30/11/2006 in C.C.No.22 of 2002, on the file of Special Judge for SPE and ACB Cases, Vijayawada ("Special Judge" for short), whereunder the learned Special Judge, found the Accused Officer No.1 (A.O.1) not guilty of the charges under Sec. 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ("P.C. Act" for short) and further found Accused Nos.2 and 3 (A.2 and A.3) not guilty of the charges under Ss. 12 and 15 of the P.C. Act and accordingly, acquitted A.O.1, A.2 and A.3 under Sec. 248(1) of the Code of Criminal Procedure ("Cr.P.C." for short) and further made an order to prosecute P.W.5 for perjury.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) The State, represented by Inspector of Police, A.C.B., Vijayawada Range, Vijayawada, filed a charge sheet in Crime No.22/ACB-VJA/00, alleging in substance as follows: