STATE OF MAHARASHTRA Vs. DATTATRAYA NANA SALUNKE

JUDGEMENT

(1.) Instant appeal is by State on account of acquittal of present Respondent by learned Special ACB Court, Ahmednagar in ACB Case No. 15/2014 acquitting present Respondents from charges under Ss. 7, 12, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988

(2.) Facts in brief giving rise to prosecution is as under:

(3.) In Trial Court prosecution is rested on documentary evidence and as well as testimony of four witnesses i.e. PW 1- Sanctioning Authority; PW 2 - Complainant, PW - 3 Shadow Panch, PW 4 - Investigating Officer.