STATE Vs. BHIMRAJ SAGAR

JUDGEMENT

(1.) This appeal has been preferred by CBI, challenging the order of acquittal dated 1st December, 2004, passed by the Special Judge, South Goa, Margao in Special Case No. 4 of 2002 (new), acquitting the respondent-accused of the offence punishable under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) The charge against the respondent-accused was that for the period from 17.1.1989 to June, 1995, while functioning as Operation Officer at Hindustan Petroleum Corporation Ltd., Vasco Terminal, Vasco-da-Gama, Goa he abused his official position and amassed wealth disproportionate to his known source of income i.e. he acquired total assets worth Rs.8,33,000/- and was in possession of disproportionate assets to the tune of Rs. 4,58,773/- and thereby committed an offence punishable under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) The accused pleaded not guilty to the charge.