STATE OF GUJARAT Vs. AYUBMIYA MOHMMADMIYA MALEK

JUDGEMENT

(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. 7/8/2006 passed by the learned Special Judge and Presiding Officer, Fast Track Court No. 2, Anand (hereinafter be referred to as "the Trial Court") in Special (ACB) Case No. 1 of 2006 (Old Case No.1 of 2000), whereby the respondentsoriginal accused persons were acquitted from the charges levelled against them under Ss. 7, 12, 13(1)(d), 13(2) of the Prevention of Corruption Act.

(2.) The facts in brief giving rise to the filing of present appeal are as under:

(3.) The charge came to be framed by the Trial Court vide Exhibit 9 for the aforesaid offences against the accused persons. On being explained it to them, the accused persons have denied having committed any offence. The accused persons pleaded not guilty to the charge and pleaded for Trial and hence, the case was tried by the Trial Court.