- (1.) Since the criminal leave to appeal and the revision petition both arise out of the same impugned judgment, namely judgment dated 30.07.2009, both the cases are being decided by this common judgment.
(2.) The State is aggrieved by the judgment dated 30.07.2009 passed by the Sessions Judge, ACB, Bikaner, whereby the learned Judge has acquitted the accusedrespondent for offences under Sections 7, 13(1)(d) and 13 (2) of the Prevention of Corruption Act, 1988 ('the Act', for short).
(3.) The complainant, Devi Lal is equally aggrieved by the judgment dated 30.07.2009 and has challenged the same by filing the revision petition.;