STATE OF HARYANA Vs. PIRTHI SINGH

JUDGEMENT

(1.) FIR No. 15 dated 13.09.2005, under Sections 7 and 13 of the Prevention of Corruption Act, 1988, was registered at Police Station S.V.B., Ambala, against Prithi Singh-respondent.

(2.) The aforesaid respondent faced trial and vide impugned judgment dated 09.05.2008 passed by Special Judge, Kurukshetra, acquitted the accused- respondent of the charges levelled against him.

(3.) The State of Haryana filed the instant petition under Section 378(3) Cr.P.C. for grant of leave to appeal against the impugned judgment of acquittal, which is pending for regular hearing, after admission.