STATE OF MAHARASHTRA Vs. ANIL DASHRATH PATIL

JUDGEMENT

(1.) This appeal is preferred by the State of Maharashtra challenging the judgment and order dated 25 th July, 2005 passed by the Special Judge, Sindhudurg - Oros in Special Case No. 6 of 2004 acquitting the respondents for the offences punishable under Ss. 7, 7-A r/w Sec. 12 and Sec. 13(1)(d) r/w Sec. 13(2) r/w Sec. 12 of Prevention of Corruption Act, 1988 (for short " PC Act").

(2.) The prosecution case is as follows :-

(3.) Charge was framed under Ss. 7, 7A r/w Sec. 12 of PC Act, 1988 and Sec. 13(1)(d) r/w Sec. 13(2) of PC Act on 16/2/2005.