STATE OF J&K Vs. JAVAID NAJEEB UD DIN

JUDGEMENT

(1.) The instant appeal is directed against the judgment dated 18.11.2015 passed by learned Special Judge, Anti-corruption, Kashmir, Srinagar, whereby the respondents herein have been acquitted of the charges for offences under Section 5(2) of the J&K Prevention of Corruption Act and Section 120-B and 409 RPC.

(2.) Before coming to the grounds of appeal, let me give a brief background of the facts leading to the filing of the instant appeal.

(3.) FIR No.72/1997 for offences under Section5(2) of the J&K Prevention of Corruption Act and Section 120-B and 409 RPC came to be registered with Police Station Vigilance Organization, Kashmir, and investigation of the case was set into motion. After investigation of the case, a charge sheet came to be filed against the respondents herein by the prosecuting agency i.e. appellant herein.