STATE OF MAHARASHTRA Vs. SHRIDHAR MADHAVRAO MURTI

JUDGEMENT

(1.) The appellant-State has questioned correctness of the Judgment and Order dated 3rd June 2011 passed by the learned Special Judge, Sindhudurg at Oros in Special Case No.13 of 2009, acquitting the respondent from the offence punishable under Sections 7 and 13(1)(d) punishable under Section 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the P.C. Act').

(2.) Heard Mr. Hulke, learned A.P.P. for the appellant-State and Ms.Ameeta Kuttikrishnan, learned counsel for respondent. Perused entire record.

(3.) The prosecution case in brief is as under :-