STATE OF MAHARASHTRA Vs. PRAKASH GANPATRAO HATKAR

JUDGEMENT

(1.) This is an Appeal under Sec. 378(1)(b) of the Code of Criminal Procedure [hereinaftere referred to as 'Cr.P.C.'] against the Judgment and Order dtd. 31/12/2004 passed by the learned Special Judge, Osmanabad in Special Case (A.C.) No. 17 of 2001, acquitting the Respondent of the offence punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 [for short "P.C. Act"].

(2.) The Prosecution's case as revealed from the Police Report is as under : -

(3.) It is submitted by the learned APP that, the evidence on record goes to show that the Complainant and the Panch Witness did not support the case of the Prosecution. There is evidence of the Investigating Officer. He submitted that, on the basis of evidence availale on record, the Appeal be allowed.