- (1.)C.A.Nos.115 and 141 of 1992 are appeals against conviction. C.A.No.332 of 1993 is the appeal against acquittal of A.4.
(2.)Initially, 34 accused were charged under Section 5(2) read with 5(1)(d) of the Prevention of Corruption Act and 120-B, 109, 467, 477-A I.P.C. To prove the charges, prosecution examined P.Ws.1 to 108, Exs.P.1 to P.886 and M.Os.1 to 24 were marked. On the side of the defence, Exs.D.1 to D.9 were marked. After considering the evidence on record, the Additional Chief Judicial Magistrate and Special Judge acquitted 19 accused; 15 accused were convicted. All the convicted persons have filed appeal challenging their conviction.
(3.)C.A.No.115 of 1992 has been filed by A.2, A.3 and A.5; C.A.No.116 of 1992 has been filed by A.18; C.A.141 of 1992 has been filed by A.12 to A.17 and A.19 to A.22; C.A.142 of 1992 has been filed by A.1; the State filed C.A.No.332 of 1992 against the acquittal of A.4.