N VIVEKANANDA CHETTY Vs. STATE ACB

JUDGEMENT

(1.) THIS revision case is filed against the order of the learned Additional Special Judge for spe and ACB Cases, City Civil Court, Hyderabad in Memo. SR. No. 675 of 2007 in C. C. No. 27 of 2006.

(2.) THE facts are as follows: The petitioner, who is the accused in the above Calendar case, was facing prosecution for possessing disproportionate assets worth Rs. 41,00,645. 00 in his name, in the name of his dependents, his family members and relatives.

(3.) THE petitioner-accused joined in government service as an Assistant Executive engineer on 1. 2. 1978; promoted as Deputy executive Engineer on 15. 3. 2002 and was working as Deputy Executive Engineer in guru Raghavendra Project Sub Division, mantralayam, Kurnool District. The investigation revealed that he was in possession of assets in his name and in the name of his dependents, his family members and relatives. The income of the accused-officer for the check period was rs. 44,08,071. 00; his expenditure was calculated at Rs. 32,97,820. 00 and the likely savings were Rs. 11,10,251. 00. Thus, he was in possession of disproportionate assets.