(1.) The appellant - State of Gujarat has preferred the present Appeal under Sec. 378 of Criminal Procedure Code, 1973 against the judgment and order of acquittal dtd. 1/3/2006 passed by the learned Additional Sessions Judge, Special Judge, Fast Track Court No.10, Rajkot at Morbi (hereinafter referred to as the "Trial Court") in Special Case No.02 of 2000, whereby the respondent-original accused was acquitted from the charge levelled against him under Sec. 13 of the Prevention of Corruption Act.
(2.) The facts in brief giving rise to the filing of present Appeal are as under:
(3.) To prove its case, the prosecution has examined fifteen witnesses and produced various documentary evidence before the concerned Trial Court. However, learned Additional Sessions Judge, Special Judge, Fast Track Court No.10, Rajkot at Morbi, after hearing both the parties vide his judgment and order dtd. 1/3/2006 passed in Special Case No. 2 of 2000 has acquitted the accused of the offences with which he was charged.