STATE OF GUJARAT Vs. GIRISHBHAI HIMMATLAL MEHTA

JUDGEMENT

(1.) The State-appellant herein has challenged the judgment and order dated 30.09.2006 passed by learned Additional Sessions Judge/Special Judge, 5th Fast Track Court, Surat in Special (ACB) Case No. 17 of 1997 wherein the accused persons have been acquitted for the charges levelled against them.

(2.) Short facts of the present case are stated as below:-

(3.) Heard learned APP for the appellant-State and learned advocate for the respondent-accused.