STATE OF MAHARASHTRA Vs. MARUTI BHIKAJI BORKAR

JUDGEMENT

(1.) This Appeal assails the Judgment and Order dtd. 2/9/2008, passed by the Special Judge at Baramati, District Pune, acquitting the Respondents herein (Original Accused Nos.1 and 2) from the offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'PC Act') and acquitting the Respondent No.3 (Original Accused No.3) from the offence punishable under Sec. 12 of the PC Act.

(2.) By an order dtd. 18/6/2009, this Court, by a reasoned order opined that a triable issue was made out by the Appellant-State of Maharashtra, to be dealt with in this Appeal, to ascertain the correctness and legality of the impugned Judgment and Order. Hence, this Court allowed the Leave Petition and admitted the Appeal.

(3.) The facts of the case, in brief, are as under: