STATE OF GUJARAT Vs. KANAIYALAL PARVATISHANKAR PANDYA

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 acquittal dated 20.4.1998 passed by the learned Special Judge, Panchmahals at Godhra, in Special Case No. 16 of 1994, whereby, the learned Judge has acquitted the respondent accused for the offences under Sections 7, 13(1)(d), & 13(2) of Prevention of Corruption Act, 1988 (for short the Act ).

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

(3.) THEREAFTER , the statement of the complainant and other witnesses were recorded. Necessary sanction was obtained from the concerned Authority and after the investigation was over the charge -sheet was filed against the appellant for the offences, as narrated herein above.