STATE OF MAHARASHTRA Vs. ANANT DATTATRAYA PASHILKAR

JUDGEMENT

(1.) This is an appeal impugning an order and judgment dated 29.9.2004 passed by the Special Judge (P.C Act) Raigad, acquitting respondent (accused) of offences punishable under Sections 7(Offence relating to public servant being bribed), 13(1)(d) and 13(2) (Criminal misconduct by a public servant) of Prevention of Corruption Act 1988.

(2.) As nobody was representing respondent, this Court by an order dated 4.3.2020 appointed Mr.Rohan Savant as counsel to represent respondent. Before I proceed with the case, I must express my appreciation for the assistance rendered and endeavour put forth by Mr.Rohan Savant.

(3.) Complainant is the secretary of Roha Taluka Krishi Audyogik Shetkari Sahakari Kharedi Vikri Sangh Ltd., Roha (Sangh). Accused at the relevant time was working as class-I Cooperative officer in the office of Assistant Registrar Co-operative societies, Roha. Accused sent an intimation in writing to the Secretary of the sangh about the proposed audit of the accounts of the sangh on 20.4.2001.