STATE OF GUJARAT Vs. DEVRAMBHAI MANILAL NAYI

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat against the judgment and order of acquittal dtd. 24/11/2006 passed by the Presiding Officer, Fast Track Court No.4, Banaskantha at Palanpur in Special Case No.57 of 2002, whereby, the learned Trial Judge has acquitted the original accused respondent herein for the offence punishable under Ss. 7, 13(1)(d)(1)(2)(3) and 13(2) of the Prevention of Corruption Act, 1988.

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

(3.) Heard learned APP Mr.K.M. Antani appearing for the appellant - State of Gujarat and learned counsel Mr.Pathik Acharya appearing for the respondent - original accused.