STATE OF MAHARASHTRA Vs. ANANDRAO RAJARAM PATIL

JUDGEMENT

(1.) This appeal is directed against the acquittal of the respondent (hereinafter referred to as 'accused') for the offences punishable under Sections 7,13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act') as per the judgment and order dated 13/06/2011 in Special Case No.01/2008 passed by the Ad-hoc District Judge-1 and Assistant Sessions Judge, Jalgaon.

(2.) Facts leading to the institution of the present appeal, in short, are as under;

(3.) I have heard Mr. Morampalle, learned APP appearing for the appellant/State and Mr. Patil, learned counsel for the respondent/accused.