PARTAP SINGH Vs. LAL SINGH AND OTHERS

JUDGEMENT

(1.) Respondent Nos.1 and 2 had faced trial along with coaccused Nurudin for commission of offence punishable under Sections 7 and 13 of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.20 dated 18.4.2007 registered at police station SVB (H), Gurgaon.

(2.) The Special Judge, vide impugned judgment dated 21.2.2011, acquitted respondent Nos.1 and 2 of the charges framed against them. So far as co-accused Nurudin is concerned, he was convicted qua commission of offence punishable under Sections 7 and 13 of the Act. Hence, the application under Section 378 (4) of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) has been filed by the complainant with a prayer for grant of leave to file an appeal against the judgment dated 21.2.2011 challenging acquittal of respondents No.1 and 2 by the learned Special Judge.

(3.) Prosecution story, in brief, is that complainant and his brothers had inherited the property of their father after his death.