STATE OF MAHARASHTRA Vs. DADU APPA NIMBALKAR

JUDGEMENT

(1.) The Appellant is the State of Maharashtra. This appeal is preferred under Sec. 378 (3) of Criminal Procedure Code, challenging the judgment and order dtd. 27/9/2005 passed by Special Judge, Pandharpur in Special Case No.1 of 2001 whereby respondent is acquitted for the offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 (for short "PC Act').

(2.) The case of the prosecution is as follows:-

(3.) PW-1 - Shankar Guram is the Panch Witness. PW-2 - Bhanudas Jadhav is the complainant. PW-3 - Baban Sangerampurkar is the Executive Engineer and Sanctioning Authority. PW-4 - Subhash Ullagadde is Sub-divisionalEngineer at Bhima Patbhandhare, Pandharpur Division. PW-5 - Salim Maniyar is the Sectional Officer of Bhima Irrigation Project at Pandharpur. PW-6 - Dilip Panse is the Investigating Officer.