STATE OF MAHARASHTRA Vs. SANJAY PADMAKAR BHANUSHALI

JUDGEMENT

(1.) By this Appeal, the State is challenging the acquittal of the Respondent - Accused from the offences punishable under Sec. 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.

(2.) The prosecution case may be briefly stated thus-

(3.) The learned Special Judge at Raigad framed a charge against the Respondent under the relevant sections. The Respondent pleaded not guilty to the charge and claimed to be tried.