STATE OF GUJARAT Vs. LAJJARAM KARJUPRASAD ARYA

JUDGEMENT

(1.) THE appellant � State of Gujarat has preferred this appeal under sec. 378 of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 17.05.1995 passed by the learned Special Judge, Panchmahals at Godhra, in Special (Corruption) Case No. 06 of 1991, whereby, the learned Judge has acquitted the respondent � accused for the offences under Sections 7, 13(1)(d) and 13(2) of Prevention of Corruption Act, 1988 (for short "the Act").

(2.) THE brief facts of the prosecution case are as under:

(3.) IN order to bring home the charge levelled against the respondent - accused, the prosecution has examined the witnesses and also relied upon the documentary evidence.