STATE OF MAHARASHTRA Vs. BAJARANG SHANKARRAO BODHANE

JUDGEMENT

(1.) This is an appeal impugning an order and judgment dated 19th June 2001 passed by the Special Judge, Pune, acquitting respondent of offences punishable under Section 7 and under Section 13 (1) (d) read with Section 13 (2) of Prevention of Corruption Act, 1988 (PC Act).

(2.) The facts in brief are that complainant - Baban Ganpat Sathe (PW-1) was a farmer residing at Nagargaon, Taluka - Shirur, District - Pune. Respondent was in the service of Deputy Director of Land Record, Pune, working as Nimtandar and at the relevant time, was posted at Shirur, District - Pune.

(3.) Complainant's father wanted to correct the record of formation of block and hence, complainant applied in the name of his father to the Deputy Director of Land Record, Pune. About two or three years prior to the trial, new office of Land Record was established at Shirur. One Kamalakar Joshi was posted as Taluka Inspector of Land Record and respondent was working under Kamalakar Joshi as Surveyor. On the demand of the said Kamalakar Joshi, complainant and his nephew - Hanumant Sathe, gave bribe of Rs.500/- each on two occasions. The assurance was given by Kamalakar Joshi to complete the work but it was not done and records were not corrected by Kamalakar Joshi. Complainant re-submitted applications in the name of his father and complainant and his two brothers were called for recording statements.