STATE OF MAHARASHTRA Vs. RAMKRUSHNA PUNJABI BOBDE

JUDGEMENT

(1.) The instant appeal is filed by the appellant challenging the judgment and order of conviction dated 24/01/2002 passed by the learned Special Judge, Yavatmal in Special Case no. 1 of 1995, whereby the respondent/accused was acquitted of an offence punishable under section 7 read with Section 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act')

(2.) Facts briefly stated are:

(3.) It is contended on behalf of the Appellant by learned Additional P.P. that the Sanction to launch prosecution ought to have been held legal and proper. According to Learned Additional P. P., the trial Court ought to have observed that the Sanction was granted to prosecute the accused for the alleged offences after subjective satisfaction about the case for prosecuting the accused. On merits, it is submitted by the learned A.P.P. that the evidence of the complainant and panch witness ought to have been appreciated and accepted in the right perspective .