VASANT KRISHNAJI KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an appeal against conviction in corruption case. I heard Mr. Deshmukh for the Appellant and Mr.Galeria for the State/Respondents.

(2.) THE prosecution case in short was as under.

(3.) I heard Mr. Deshmukh for the Appellant and the learned APP Mr. Galeria for the Respondents at length. They took me through the entire record of the prosecution case, the evidence and the relevant documents. Mr. Deshmukh for the appellant, contended that the charge framed by the special Court was defective and this has resulted in mis-carriage of justice. Secondly, according to Mr. Deshmukh, there was no charge against the accused that he received a bribe for paying to his superior and as such, the special court committed an error in rejecting the defence of the accused.