THE STATE OF MAHARASHTRA Vs. CHAND BEG

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the acquittal of the present respondent by the learned Special Judge, Jalna vide judgment and order dated 12/03/2002 from the offences punishable under section 7(1)(c) and under section 13(2) (d) read with section 13(1)(d) of the Prevention of Corruption Act, 1988, the present appeal is preferred by the State.

(3.) The prosecution case in short is as under:-