STATE OF MAHARASHTRA Vs. SHIVAJI JAISINGRAO PATIL

JUDGEMENT

(1.) Heard Ms. Phad, learned APP for Appellant ' State and Mr. Killedar, learned Advocate for Respondent ' original Accused.

(2.) This Appeal arises out of judgement and order dtd. 8/3/2004 passed by the Special Judge, Solapur in Special (ACB) Case No.1 of 2002, wherein Accused ' Respondent was tried for offences punishable under Ss. 7, 13 (1)(d) and 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the said Act') and on conclusion of trial acquitted for the aforesaid offences. Being aggrieved, State of Maharashtra has filed present Criminal Appeal against acquittal on 25/6/2004. On 16/6/2012, Appeal was admitted. It was heard for final hearing on 28/11/2024 and 12/12/2024.

(3.) Brief facts giving rise to the Appeal are as follows:-