(1.) Heard both sides.
(2.) Aggrieved by the judgment and order dated 14th November, 2002 passed in Special Case No. 4 of 1991 by learned Special Judge, Nanded, thereby acquitting the respondent/accused of the offences punishable under Section 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, present appeal is preferred by the State.
(3.) The prosecution case, in short, is as under :-