STATE OF A.P Vs. M. LAXMAIAH

JUDGEMENT

(1.) The challenge in this Criminal Appeal is made to the judgment, dtd. 12/2/2007 in Calendar Case No.23 of 2002, on the file of Additional Special Judge for SPE & ACB Cases, City Civil Court at Hyderabad ("Additional Special Judge" for short). The unsuccessful State, represented by the Inspector of Police, Anti-Corruption Bureau ("A.C.B." in short), Kurnool Range, Kurnool, filed the present Criminal Appeal as against the judgment of the trial Court under which the learned Additional Special Judge found the Accused Officer ("A.O." for short) not guilty of the charges under Ss. 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 ("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 trial Court for the sake of convenience.

(3.) The State, represented by the Inspector of Police, Anti-Corruption Bureau, Kurnool Range, Kurnool, filed the charge sheet against the A.O. alleging in substance as follows: