STATE OF MAHARASHTRA Vs. ABDUL GHULAM AMBIYA KHOT

JUDGEMENT

(1.) The State of Maharashtra has preferred this appeal under Sec. 378(3) of the Code of Criminal Procedure (for short "Cr.P.C.") challenging the judgment and order dtd. 3/2/2006 passed by learned Special Judge, Thane in Special Case No. 20 of 2001. The respondent Nos. 1 and 2 were acquitted for the offences punishable under Ss. 7, 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short "PC Act"), whereas respondent No.3 was acquitted for the offence under Sec. 12 of the PC Act.

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

(3.) Charge was framed by order dtd. 23/7/2004 against Accused. Subsequently, the charge was altered by order dtd. 1/3/2005.