STATE OF MAHARASHTRA Vs. SURESH PUNDALIKRAO THAKUR

JUDGEMENT

(1.) Heard the learned A.P.P.

(2.) By this appeal, the State challenges the judgment and order dated 17th March 1997 passed by Special Judge, A.C. Act, Raigad in Special Case No. 3 of 1990 thereby acquitting both the respondents of the offences punishable under Sections 161 and 165(A) read with 34 of Indian Penal Code and Section 5(1)(d) read with 5(2) of Prevention of Corruption Act, 1947.

(3.) The case of the prosecution is that respondent no.1 Suresh Thakur was working as Round Officer, Umbara Round, Donvat Khalapur Range and respondent no.2 Krishna Gadmale was working as a Forest Guard under the original accused no.1, Suresh Thakur.