VIVEK KUMAR SINGH, J. - (1.) Heard Sri I.P. Srivastava, learned A.G.A. for the State and Sri Rajeev Lochan Shukla, learned counsel appearing on behalf of respondent Nos. 1 and 2 and Sri Puneet Bhadauria, learned counsel for accused respondent No. 3 and perused the trial Court judgment and record.
(2.) The present Government Appeal has been filed against the judgement and order dated 12.6.2015 passed by learned Additional Sessions Judge/Special Judge, Anti Corruption, Gorakhpur passed in Special Sessions Trial No. 02 of 2004 (State of U.P. v. Madan Kumar Agarwal and others) , under Sections 418, 420, 467, 468, 471, 120-B I.P.C. and Section 7/13(2) of Prevention of Corruption Act, 1988, Police Station Civil Line, District Meerut, whereby the accused persons were acquitted by the trial Court for the offence.
(3.) On the basis of written complaint being Ext. Ka-2 filed by the complainant Surajpal Singh, Inspector, EOW, CID Headquarters, Indira Bhawan, Fifth Floor, Lucknow, under the orders of Anti-Corruption Organisation, CID, Uttar Pradesh, Faizabad, an FIR was registered against the aforesaid accused persons by PS Kotwali Nagar, District Faizabad in case crime no.122/1997 u/s 418, 420, 467, 468, 471, 120-B of IPC and under Section 7 read with Section 13(2) of the Prevention of Corruption Act, 1988. The aforesaid accused persons were tried under the said sections on the basis of the charge-sheet filed after conclusion of the investigation by the Crime Investigation Department, Uttar Pradesh, Lucknow.;