VIVEK KUMAR SINGH,J. - (1.) Heard Sri Vikas Sahai, learned A.G.A. for the State and Sri Akhilesh Chandra Shukla, learned counsel appearing on behalf of respondent nos.1 and 2 and perused the record.
(2.) The instant Government Appeal has been filed against the judgement and order dated 10.11.2009 passed by the Special Judge anti-Corruption Act, Meerut in C.C. No.49 of 2000, under Sections 471, 409, 201, 466 I.P.C. and Section 13(i)(d) read with Section 13(ii) 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.) Accused Deepchand died during the pendency of trial and the case has been abated against him vide order dated 23.08.2002.;