STATE OF MAHARASHTRA (THROUGH BUND GARDEN POLICE STATION AND ANTI-CORRUPTION BUREAU, PUNE) Vs. KAILAS PANDURANG PAWAR

JUDGEMENT

(1.) This is an Appeal under Section 378(1) of the Code of Criminal Procedure against the Judgment and Order dated 31st March, 2011, passed by the learned Special Judge (Under P.C. Act), Pune in Special Case No.3 of 2006, acquitting the Respondent from the offence punishable under Sections 7, 13(1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short, P.C. Act).

(2.) Heard Mr. Hulke, learned APP for the Appellant-State. Respondent is absent, despite service. Perused the entire record.

(3.) Prosecution case in brief was that, the informant Shri. Ismail Abdul Sayyad (P.W. 2) was having illicit relations with Smt. Nanda M. Darawade, a mother of two children. The said Smt. Nanda M. Darawade was residing with her two children and mother. The informant used to bear maintenance costs of Smt. Nanda Darawade and her two children and also used to pay rent for the accommodation provided to her. Smt. Nanda Darawade used to threaten the informant to sent him to jail through Pawar Mama (Respondent).