STATE OF MAHARASHTRA Vs. ANIL KACHARU SHINDE

JUDGEMENT

(1.) This appeal is filed by the appellant/original complainant against the judgment dtd. 31/1/2012, delivered by the Special Judge (under the Prevention of Corruption Act, 1988), Pune, acquitting the respondent-original accused from charges under Ss. 7, 13(1) (d) and 13(2) of the Prevention of Corruption Act, 1988 (for short 'P. C. Act").

(2.) Brief facts relevant for the present appeal are as under:-

(3.) Heard Mr. Yadav, learned APP for the appellant/original complainant and Mr. Salunkhe, learned Advocate for the respondent/accused and with their assistance have perused the records of the lower authorities.