THE STATE OF MAHARASHTRA Vs. ANKUSH AND ORS.

JUDGEMENT

(1.) BEING aggrieved by Judgment and Order dated 8th March, 2002 passed by the learned Special Judge, Jalna, District - Jalna in Special Case (PCA) No. 11 Of 1997 thereby, acquitting Respondent Nos. 1 and 2 from offences punishable under Section/s. 7, 13(2) read with 13(1)(d) and Section 12 read with Section 7 of the Prevention of Corruption Act, 1988, present Criminal Appeal is preferred by the Appellant.

(2.) PROSECUTION case, in short, is as under: - -

(3.) THE Investigating Officer has decided that there should be verification of the demand of bribe. Therefore, the Complainant and PW No. 3 Anil Kulkarni were directed to visit the office of the Respondents. That time, Investigating Officer kept micro cassette recorder with the Complainant, after taking due precaution of seeing that cassette is blank. The Complainant was directed to record the conversation between him and the Respondents and, thereafter at about 3.00 p.m. Complainant alongwith panch witness proceeded to the office of the Respondents.