PRAKASH PANDURANG GOVARDHAN Vs. STATE

JUDGEMENT

(1.) Heard Mr. Atharv Hastak learned advocate for the applicants. Perused the record and the impugned order dtd. 2/6/2023 passed by learned Sessions Judge, Gadchiroli.

(2.) The applicant/accused is facing the charge under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988. The voice sample of the applicant/accused was collected. Admittedly, the report of the analysis of the voice sample is on record. As per the report, the questioned voice of the speaker and the specimen voice of the speaker, namely accused, has matched.

(3.) PW1 is the informant. During the course of his evidence, the recorded conversation was not played and he was not given an opportunity to depose accordingly.