CENTRAL BUREAU OF INVESTIGATION Vs. PRADEEP BHAGWANRAO KULKARNI

JUDGEMENT

(1.) HEARD both sides.

(2.) THE present respondent was acquitted by the learned Special Judge (Under Prevention of Corruption Act) and Additional Sessions Judge, Nanded vide Judgment and order dated 18/09/2002 passed in Special Case No. 4 of 1994 from the offences punishable under section 7, 13(2) of the Prevention of Corruption Act, 1988. Hence, the present appeal by the prosecution. The prosecution case, in short, is as under:

(3.) BEFORE the learned Special Judge, in all six witnesses were examined, as detailed supra, including the above detailed witnesses as well as P.W. 5 -Mr. Manik Petkar, the Income Tax Officer to show the procedure required for obtaining No -Dues certificate. The necessary documents were also proved by the prosecution.