STATE OF MAHARASHTRA Vs. PADMAKAR B DANDEKAR

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dt. 19.9.1997 passed in Special Case No. 16 of 1992 by the learned Special Judge, Anti Corruption, Nagpur whereby the respondent/accused Padmakar Dandekar was acquitted of the offences punishable under Section 120-B r/w. Section 161 of the Indian Penal Code and u/s. 5(i)(d), 5(2) of the Prevention of Corruption Act, 1947.

(2.) Heard the submissions at the Bar.

(3.) Original accused no. 2 Manohar G. Meshram had expired during pendency of the Special Case and the case had abated as against him.