STATE OF MAHARASHTRA Vs. SUNIL DHARMA MANE

JUDGEMENT

(1.) This is an appeal impugning an order and judgment dated 20th September 2006 passed by the Special Judge, Kalyan, acquitting respondents (accused) of offences punishable under Section 7 ( Public servant taking gratification other than legal remuneration in respect of an official act), Section 13 (1) (d) read with Section 13 (2) and Section 12 (Punishment for abetment of offences defined in section 7 or 11 ) of Prevention of Corruption Act , 1988 (PC Act ).

(2.) Heard Mrs. Malhotra, for State in support of the appeal. None present for respondents though Mrs. Malhotra states they have been served. Considered the impugned judgment and notes of evidence with the assistance of Mrs. Malhotra.

(3.) Respondent no.1 at the material time was working as Police Sub Inspector (PSI) in CID, Crime Branch. Respondent no.2 was Police Constable.