STATE (C B I ) Vs. KARAN LAL SHAW

JUDGEMENT

(1.) This appeal against acquittal has been filed at the instance of the State through Superintendent of Police, Central Bureau of Investigation, Special Police Establishment Anti Corruption Branch, Calcutta against the Judgment and order of acquittal dated 31.7.95 passed by Sri N.C. Sil, Judge, 24 Parganas, 1st Special Court, Alipore in Special Court case No. 15 of 1993 whereby the Leaned Judge was pleased to acquit the accused/opposite party of the charges punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1983.

(2.) The short facts leading to the filing of this Appeal may be given as under :

(3.) It was further stated that the complainant had been suffering from T.B. and was treated in Railway Hospital and he could not intimate his office about his illness for which he was shown absent. After 7.10.92, he submitted his fit certificate and tried to regularise his leave for which he had been approaching the aforesaid accused for preparation of his bills and payments of his arrears/dues since September, 1992.