MANIK AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY the present appeal, the appellants are challenging their conviction and sentence as imposed upon them by the learned Special Judge (Anti Corruption), Aurangabad, dated 1.2.2000 in Special Case No. 12 of 1994.

(2.) THE prosecution case is as under : -

(3.) ACCORDING to the evidence of PW 1 Ram Ugale thereafter he and PW 2 Joshi panch No. 1 who was asked to remain with the complainant with other members of raiding party came near Zilla Parishad building by jeep. After getting themselves alighted, complainant PW 1 Ugale and PW 2 Joshi came to the office of the accused. Ram Ugale exchanged pleasantry with accused No. 2. PW 2 Joshi was introduced as cousin of Ram Ugale. As per the evidence of complainant, they sat in the office as per the instructions of accused No. 2 in front of him. According to his evidence, accused No. 2 was doing his work of writing and that time he told complainant to do his work and then he will do his work within 10 -15 days. The evidence further discloses that accused No. 2 told complainant that accused No. 1 Bhatkar would come with him and he should pay money to him and should also show his house. Thereafter after 10 -15 minutes accused No. 1 came in the office. Accused No. 2 told the complainant to bring Xerox copies of a form. Accused No. 1 went in the cabin of the Manager PW 3 Ashwin Shambharkar. Thereafter accused No. 1 Bhatkar asked the complainant and Joshi to bring cigarette. The said request was obliged by the complainant and Joshi. Thereafter, accused No. 2 asked accused No. 1 to go with the complainant to the house of the complainant and accordingly they proceeded towards his house.