THE STATE OF MAHARASHTRA Vs. GORAKH PANDURANG JEDHE

JUDGEMENT

(1.) The respondent who was, at the material time, working as a clerk in the office of Irrigation Department, State of Maharashtra, was prosecuted on the allegation of having committed offences punishable under section 7 and section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988. The learned Special Judge, Pune, after holding a trial, found the respondent not guilty and passed an order of acquittal. The State of Maharashtra is aggrieved by the said order of acquittal and therefore, after obtaining the leave of this Court, has filed the present Appeal challenging the same.

(2.) I have heard Mr. Deepak Thakre, learned APP for the appellant State. I have heard Mr. Nagesh Chavan, learned counsel for the respondent.

(3.) I have gone through the impugned judgment, and the evidence adduced during the trial.