STATE OF GUJARAT Vs. CHANDUBHAI VERAGIBHAI PATEL

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred the present appeal under Sec. 378(1)(2) of Criminal Procedure Code, 1973 against the judgment and order of acquittal dtd. 11/6/2010 passed by the learned Special Judge, Surat in Special (A.C.B.) Case No.1 of 1999 whereby the learned Special Judge has acquitted the respondents - original accused for the offence punishable under Ss. 7, 13(1)(d) and 13(2) etc of the Prevention of Corruption Act, 1988 (hereafter be referred to as "the Act").

(2.) Brief facts giving rise to the present appeal are as under:-

(3.) After completion of the trial and having heard both the sides, the Trial Court has acquitted the accused from the charges levelled against them.