STATE OF MAHARASHTRA Vs. DEVIDAS

JUDGEMENT

(1.) This is an appeal filed by the State against the judgment and order of acquittal of the respondent recorded by the learned Special Judge, Wardha, on 18.3.2002 in Special Case No. 6 of 1997.

(2.) Briefly stated, facts of the case are as under :

(3.) As the respondent pleaded not guilty to the charge framed against him for the offence punishable under Section 7 and 13(2) read with Section 13(1)(d) of The Prevention of Corruption Act, he was tried in accordance with law. After considering the evidence available on record and hearing both the sides the learned Special Judge found that the prosecution failed to prove that the sanction given by the Deputy Secretary to the Government to prosecute the respondent was not valid and, therefore, the learned Special Judge acquitted the respondent of the aforesaid offences by his judgment and order dated 18.3.2022.