BHIKAJI VISHNU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was charged for the offences punishable under Ss. 7, 13(1)(d) r/w Sec. 13(2) of Prevention of Corruption Act, 1988.

(2.) The judgment was reserved after hearing both the sides. Thereafter the appeal was listed on 2/5/2022. Further submissions were heard and again closed for judgment.

(3.) The brief facts of the prosecution case are as under :