- (1.) Heard Sri Syed Ali Murtaza, learned AGA for the State, learned counsel for the respondents and perused the record.
(2.) This appeal has been filed against two accused Rampal Singh and Gajendra Singh. Gajendra Singh has since expired and under order of the Division Bench dated 28.2.2017, the appeal against Gajendra Singh has since been abated. ?
(3.) This Government appeal under 378 Cr.P.C. has been filed against the judgment and order dated 7.5.2005 passed by Special Judge, (Anti Corruption) Bareilly in Special Case No.4 of 2002 arising out of Case Crime No.890 of 1998, under Sections 467, 468, 420, 471, 420 IPC and 120-B and 13(1)(D) read with Section 13(2)(D) of the Prevention of Corruption Act.;