STATE OF MAHARASHTRA Vs. RAJASAHEB YASHWANT RANE

JUDGEMENT

(1.) The Special Judge - Anti Corruption Bureau ["ACB"] - Sindhudurg - Oros acquitted the Respondent-Accused for the offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 ["PC Act"] on 24/8/2011.

(2.) De facto Complainant is the owner of the agricultural land and Respondent-Accused was the Talathi at village : Sateli Bhedashi, Taluka : Dodamarg, District : Sindhudurg. Respondent demanded bribe for issuing 7/12 extract in the name of de facto Complainant. The amount of bribe was paid in part and trap was successful while paying other part.

(3.) After trial, the Respondent was acquitted mainly for the following grounds :-