CENTRAL BUREAU OF INVESTIGATION Vs. DARSHAN PAL SINGH

JUDGEMENT

(1.) Tersely, the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant petition for leave to appeal and emanating from the record, are that, initially, a criminal case was registered against the respondents-accused, vide FIR, bearing No.RC-37(A)/2002-CHG dated 29.8.2002, for the commission of offence punishable under section 13 (1)(d) read with section 13(2) of the Prevention of Corruption Act, 1988 by the Central Bureau of Investigation (for brevity "the CBI").

(2.) After the trial of the case, the Special Judge acquitted the respondents-accused, by virtue of impugned judgment of acquittal dated 2.1.2009.

(3.) Aggrieved thereby, the CBI preferred the present petition for leave to appeal, to challenge the impugned judgment of acquittal, invoking the provisions of section 378(3) Cr.PC.