STATE OF MAHARASHTRA Vs. DHANPAL DADU KAMBLE

JUDGEMENT

(1.) This is an appeal preferred by the State of Maharashtra challenging the judgment and order dtd. 30/4/2013, passed by Special Judge, Ichalkaranji, District-Kolhapur, in Special Case No. 2 of 2006. The respondent was acquitted of the offence under Ss. 7 and 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 ("PC Act", for short).

(2.) The case of the prosecution is as follows:

(3.) Charge was framed for the offences under Ss. 7, 13(1)(d), 13(2) of the Prevention of Corruption Act, vide order dtd. 25/8/2011.