STATE OF MADHYA PRADESH Vs. RAJENDRA SINGH YADAV

JUDGEMENT

(1.) This acquittal appeal is directed against the judgment dated 31/03/2000 passed by learned Special Judge (Prevention of Corruption Act, 1988) acquitting the respondent herein from offence punishable under Section 13(1)(e) read with Section 13(2) of Prevention of Corruption Act, 1988 (in short, "PC Act"), on the following factual background :-

(2.) The respondent abjured his guilt and entered into defence and submitted his explanation vide Ex. D/12. It is his case that the income of his maternal uncle and his brothers has wrongly been included in his income and the valuable articles obtained by his brothers, uncle, mother and other relatives have also wrongly been shown as his property. He has not purchased any property in the name of his maternal Uncle or his brothers.

(3.) Learned Special Judge, after appreciation of oral and documentary evidence on record, considered the matter in detail and reached to the conclusion that prosecution has failed to bring home the offence punishable under Sections 13(1)(e) read with Section 13(2) of the PC Act registered against the respondent and he has accepted the defence version of the respondent and has held that the respondent herein has satisfactorily proved that he does not possess extra income which is more than his valid source of income and thereby, acquitted the respondent herein from all the charges leveled against him vide its impugned judgment dated 31/03/2000.