ASARAM DHANSING UMRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant original accused (hereafter referred as "accused") has been convicted in Special Case No.5 of 1998 under Section 7 and Section 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 ("the Act" in brief) on 22nd November 2002 by Special Judge, Aurangabad.

(2.) The case of prosecution, in short, is as follows:

(3.) Accused pleaded not guilty to the offence. His defence is of denial. According to the accused, for removal of encroachment labour had been engaged and when the complainant had requested to give time to him to get the stay order, he was told that he would have to pay labour charges and the amount received was towards the said labour charges.