STATE OF MAHARASHTRA Vs. VIJAY DNYANDEO CHAUGULE

JUDGEMENT

(1.) At the outset, I have to mention that accused no.1 having expired as recorded in the order dated 21.11.2017, the appeal as against accused no.1 has abated.

(2.) This is an appeal challenging an order and judgment dated 31.1.2002 passed by Special Judge, Solapur, acquitting the two respondents of offences punishable under Section 7 (Offence relating to public servant being bribed), section 13(1)(d) read with section 13(2) and section 12 (Punishment for abetment of offences) of the Prevention of Corruption Act , 1988 (the said Act).

(3.) The facts in brief are as under :-