STATE OF GUJARAT Vs. VINUBHAI NAGJIBHAI PANCHAL

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 (for short " Cr.P.C .") against the judgment and order of acquittal dtd. 29/10/2004 passed by the learned Special Judge, (hereinafter referred to as "the Trial Court"), Bharuch in Special (Corruption) Case No.4 of 2002, whereby, the learned Trial Court has acquitted the original accused - respondent herein for the offence punishable under Ss. 7 , 13(1)(d) 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 Ms.Maithili D. Mehta appearing for the appellant - State of Gujarat and learned counsel Ms.Amrita Ajmera appearing on behalf of Mr.Daifraz Havewalla, the learned counsel appearing for the respondent - original accused.