STATE OF GUJARAT Vs. ASHOKBHAI SHANKERBHAI PATIL

JUDGEMENT

(1.) This is an appeal preferred by the State of Gujarat under Sec. 378(3) of Code of Criminal Procedure, 1973 ("The Code" for short) against the judgment and order of acquittal dtd. 18/10/2006, recorded by learned Special Judge, Vadodara in Special (A.C.B.) Case No.04 of 2004, whereby the learned trial Court acquitted the respondent - accused from the charges for the offences punishable under Ss. 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 ('the Act' for short).

(2.) Brief facts, leading to the present appeal, are as under:

(3.) To prove the case against the present respondent - accused, the prosecution has examined in all five witnesses and also produced several documentary evidences.