STATE OF MAHARASHTRA Vs. ANIL RAMCHANDRA DHUMASE

JUDGEMENT

(1.) This is an Appeal under Section 378(1) of Code of Criminal Procedure against the Judgment and Order dated 06th October 2010 passed by the learned Additional Sessions Judge, Nashik in Sessions Case No. 9 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, 'the P.C. Act').

(2.) Heard Mr. Hulke, learned A.P.P. for Appellant-State and Mr. Jaguste, learned counsel for the respondent. Perused entire record.

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