STATE OF GUJARAT Vs. SURESHGAR REVAGAR GOSWAMI

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. 18/10/2006 passed by the learned Special Judge, Fast Track Court No.2, Valsad (hereinafter referred to as the "Trial Court") in Special A.C.B. Case No.07 of 2005, whereby the respondent-original accused was acquitted from the charges levelled against him under Sec. 7, 13(1)(d) and 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.) To prove its case, the prosecution has examined following four witnesses:-