STATE Vs. MUDE KRISHNAIAH

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the judgment, dtd. 30/8/2011, in Calender Case No.23 of 2005, on the file of the Court of Special Judge for SPE and ACB Cases, Nellore (for short, 'the learned Special Judge'), where under the learned Special Judge found the Accused Officer not guilty of the charges under Ss. 7 and 13(2) R/w. 13(1)(d) of the Prevention of the Corruption Act, 1988 (for short, 'the PC Act') and acquitted him under Sec. 248(1) of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C').

(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, Anti Corruption Bureau, Tirupati Range, Tirupati filed charge sheet against the Accused Officer in Crime No.10/RCT-TCT/2004 alleging the offences under Ss. 7 and 13(2) R/w. 13(1)(d) of the PC Act. The case of the prosecution, in brief, according to the charge sheet averments, is as follows: