STATE OF GUJARAT Vs. LAXMANBHAI AMRABHAI JAMANG

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. 15/3/2007 passed by the learned Special Judge, Bhavnagar, Camp-Mahuva in Special A.C.B. Case No.1 of 1997, whereby the respondent-original accused was acquitted from the charges levelled against him under Ss. 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 nine witnesses and has produced various documentary evidences. However, the learned Special Judge, Bhavnagar after hearing both the parties vide his judgment and order dtd. 15/3/2007 acquitted the accused of the offences with which he was charged.