THE STATE OF MAHARASHTRA Vs. BALWANTSINGH ROUTELA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19th January 2009, passed by the learned Special Judge, (Under the Prevention of Corruption Act), Pune, in Special Case No. 1 of 2005, acquitting the respondent, who was the sole accused in the said case, of offences punishable under Section 7 and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (P.C. Act hereinafter). The State of Maharashtra, feeling aggrieved by the said order of acquittal, has approached this court by filing this appeal, praying that the same be set aside, and that, the respondent be dealt with in accordance with law.

(2.) I have heard Mr. Deepak Thakre, the learned APP for the State. I have heard Mr.A.S. Khandeparkar, the learned counsel for the respondent. With their assistance, I have gone through the relevant evidence adduced during the trial. I have carefully gone through the impugned judgment and order.

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