WALMIK LIMBAJI KANDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the recording of conviction by the learned Additional Sessions Judge/Special Judge, Ambajogai, Dist. Beed vide judgment and order dated 31/1/2002 passed in Special Case No. 2 of 2000 for the offences punishable under section 7, 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act, 1988, the present appeal is preferred.

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