THE STATE OF MAHARASHTRA Vs. RAJENDRA DADAJI SUPARE

JUDGEMENT

(1.) The appellant state has filed the present appeal against the respondent (hereinafter referred to as "the accused" for the sake of brevity) who was working as a Head Constable attached to Arni Police Station and was convicted by the learned Special Judge and Additional Sessions Judge, Pusad, by its judgment and order dated 05-12-2002 delivered in Special Case No.6 of 1998, for the offence punishable under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. Being aggrieved by the judgment of acquittal delivered by the learned Special Judge and Additional Sessions Judge, Pusad, the appellant-State has preferred the present appeal.

(2.) In brief the prosecution case is that;

(3.) It is the case of the prosecution that the complainant along with Mangilal and Devidas proceeded to the Anti Corruption Bureau, Yavatmal and the report was lodged against the accused in Anti Corruption Bureau office (Exhibit-30) on 30-08-1993.