REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

RUSTOM FRANROZE HAKIM Respondents

Referred Judgements :-

K.VEERASWAMI V. UNION OF INDIA [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
SRIMATI KANTA KATHURIA VS. MANAK CHAND SURANA [REFERRED TO]
MADHUKAR G E PANKAKAR CHANDRAKANT MAHADEO PRADHAN VS. JASWANT CHOBBILDAS RAJANI:DILIP SADASHIV DEHERKAR [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
RAMESH BALKRISHNA KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
ARVIND C SHAH DR VS. STATE OF GUJARAT [REFERRED TO]
NANIGOPAL GHOSE VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal against the order of acquittal passed by the learned Special Judge, in Special Case No. 37/82, wherein, the accused was charged with an offence punishable under section 161 of the I. P. C. and under section 5 (2) read with section 5 (1) (d) of the Prevention of Corruption Act, 1947 (hereinafter referred to as the Act for short ).

(2.) THE prosecution case unfolds thus :---

(3.) DURING the course of trial the learned Special Judge, framed in all 8 issues for his determinations. Issues Nos. 6 and 7 read thus:---

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STATE OF MAHARASHTRA Vs. RUSTOM FRANROZE HAKIM

Referred Judgements :-

JUDGEMENT

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