(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. 31/3/2006 passed by the learned Additional Sessions Judge, Fast Track Court No. 6, Vadodara (hereinafter be referred to as "the Trial Court") in Special Case No. 9 of 2001, whereby the respondents-original accused 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 on 18/6/2005 vide Exhibit 8 for the aforesaid offences against the accused. 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.
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