STATE Vs. RAMAVATAR CHIRANIA

JUDGEMENT

(1.) Feeling aggrieved by the judgment, dated 28.12.2005, passed by the learned Special Judge for CBI Cases, Hyderabad, in Calendar Case No.19 of 2002, the State represented by Central Bureau of Investigation, Hyderabad, preferred the present appeal. Vide the aforesaid judgment, the trial Court found the Accused Officer not guilty of the charges under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 and accordingly acquitted him of the said charges.

(2.) The facts of the case are as follows:

(3.) Accused Officer - Ram Avatar Chirania worked as Superintending Engineer in Life Insurance Corporation of India, Zonal Office, Hyderabad at the relevant point of time.