STATE OF MAHARASHTRA Vs. MADHUKAR PANDURANG KAMBLE

JUDGEMENT

(1.) The appellant-State of Maharashtra has filed this appeal and challenged the order of the learned Special Judge, Sangli dated 29th June, 1991, passed in special case No. 7 of 1989 acquitting the respondent accused for the offence punishable under section 161 I.P.C. and section 5(1)(d) read with section 5(2) of the Prevention of Corruption Act.

(2.) To appreciate the contention, it will be, necessary for us to refer the prosecution case and the charge framed against the respondent accused.

(3.) It is the prosecution case that the Respondent Dr.Madhukar Pandurang Kamble was working as Medical Officer at Primary Health Centre, Vita. It is the case of the prosecution that the Respondent accused has demanded illegal gratification from the complainant and Respondent accused has accepted such illegal gratification from the complainant on 6th April, 1987.