STATE OF MAHARASHTRA Vs. ASHOK TUKARAM GAVAI

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by acquittal of the present respondents from the offences punishable under Sections 7, 12 and 13 (1) (d) r.w. S. 13(2) of the Prevention of Corruption Act, present appeal is preferred by the State. In short, the prosecution case is as under :

(3.) On the other hand, Mr.N.N.Shinde, learned counsel appearing for respondent no.1 submits that the evidence on record would clearly show that there was no demand of money in presence of any independent witness. Further, the prosecution suffers from contradictions which according to him, created suspicion about the prosecution case. In these circumstances, he supports reasonings forwarded by the learned Special Judge.