SAURABH KRISHNACHANDRA DE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant assailed the judgment of conviction awarded by learned Judge, Special Court constituted under the Prevention of Corruption Act, Wardha in Special Case No. 12/1994.

(2.) The case of the prosecution against the appellant can be summarized as under.

(3.) Heard learned Senior Counsel Shri Mardikar for the appellant. He has pointed out evidence of P. W. 1 Shashikant Chithale and submitted that sanction accorded by P.W. 1 is defective. Learned Senior Counsel pointed out crossexamination of panch witness and submitted that defence of the appellant is admitted by this witness. Therefore, it is clear that it was not bribe amount but it was the amount of visit fees and medicine expenditure. Learned trial Court not considered the defence and wrongly convicted the appellant.