STATE Vs. PERIYANNAN

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of acquittal, dated 30.11.2005 passed by the learned Special Judge -cum- Chief Judicial Magistrate, Sivagangai, Sivagangai District, in C.C.No.6 of 2002.

(2.) The case of the prosecution is, briefly, stated as follows:

(3.) Challenging the judgment passed by the learned Special Judge -cum- Chief Judicial Magistrate, Sivagangai, in C.C.No.6 of 2002, acquitting the respondent/accused from the charges punishable under Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, the present appeal has been preferred by the State.