STATE OF MAHARASHTRA Vs. ANNASAHEB MAHADEV BHANDARE

JUDGEMENT

(1.) The respondent was prosecuted on the allegation of having committed the offence punishable under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the 'P.C.Act'). After holding a trial, the learned Special Judge, Kolhapur, by his judgment and order dated 29th September 1999 held the respondent not guilty and acquitted him. The State of Maharashtra is aggrieved by the said order of acquittal, and has therefore, after obtaining the leave of this court, filed the present appeal challenging the same.

(2.) I have heard Mr.Deepak Thakre, the learned APP for the State. I have heard Mr.Niranjan Mundargi, the learned counsel for the respondent. With their assistance, I have gone through the evidence adduced during the trial and the impugned judgment.

(3.) For the sake of convenience and clarity, the respondent shall hereinafter be referred to as 'the accused.'