NAGU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The present appellant is convicted by the Special Judge-cum-Additional Sessions Judge, Jalna vide judgment and order dated 2-7-2014 for the offences punishable under sections 7 and 13(1)(d) r/w. Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act' ).

(3.) The original accused No.2 Vijay S/o Rama Jadhav was acquitted by the Special Judge.