THE STATE OF MAHARASHTRA Vs. HIRASING DALLUCHAND SABLE

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the acquittal of the respondent from the offences punishable under section 7, 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988, recorded vide judgment dated 27/12/2001 by the learned Special Judge, Jalna in Special Case No. 13 of 1997, the State has preferred the present appeal.

(3.) The prosecution case in nutshell is as under :-