STATE OF MAHARASHTRA Vs. SHIVLINGAPPA RAMCHANDRAPPA ATANOOR

JUDGEMENT

(1.) The appeal is filed against judgment and order of Special Case No. 16/2009, which was pending in the Court of Special Judge and Additional Sessions Judge, Ahmednagar. The respondents are acquitted of offences punishable under section 8, 13(1)(d) r/w. 13(2) of Prevention of Corruption Act, 1988. Both the sides are heard. This Court has perused the original record.

(2.) In short, the facts leading to the institution of the appeal, can be stated as follows:-

(3.) On 16.3.2009 complainant and his father met accused No. 2 to make inquiry. Accused No. 2 showed a quotation to the complainant and his father and informed that it was necessary for them to deposit Rs. 5400/-. He refused to hand over the quotation by saying that the remaining amount of Rs. 4,000/- must be paid first. Accused No. 2 said to complainant and his father that they had taken atleast Rs. 16,000/- from others, but they were asking the family of the complainant to give only Rs. 10,000/-. The complainant had no intention to give the bribe and so he approached Anti Corruption Bureau (ACB).