STATE OF MAHARASHTRA Vs. SHRIKANT SITARAM VARTAK

JUDGEMENT

(1.) THIS appeal filed by the State of Maharashtra against the order of acquittal passed in favour of Respondent nos.1 no.3 (original accused nos.1 to 3) in Special Case No.5 of 1985 on 12.5.1992 by the learned Additional Special Judge, Pune.

(2.) THE Respondents are hereinafter referred to as Accused nos.1 to 3.

(3.) ACCUSED no.1 S.S.Vartak was working as Special Land Acquisition Officer no.II (for short SLAO II). During the periods 25-8-1975 to 7-4-1977, 11-7-1977 to 16-1-1978 to 1-1-1979. During the aforesaid periods accused nos.2 and 3 were working as Awal Karkun under the accused no.1 for different periods. The exact periods are not very material at this stage.