STATE OF GUJARAT Vs. JAYANTILAL DHANABHAI PATEL

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat against the judgment and order of acquittal dtd. 13/12/2007 passed by the learned Additional Sessions Judge, Fast Track Court No.1 (hereinafter referred to as "the Trial Court"), Narmada at Rajpipla in Special (ACB) Case No.7 of 2006, whereby, the learned Trial Court has acquitted the original accused - respondents 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 Mr.Vishal K. Anandjiwala appearing for the respondents - original accused.