STATE OF GUJARAT Vs. KANCHAN DAHYABHAI SOLANKI

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred the present appeal under Sec. 378(1)(2) of Criminal Procedure Code, 1973 against the judgment and order of acquittal dtd. 13/6/2006 passed by the learned Special Judge and Fast Track Judge, Court No.1, Dahod (hereinafter be referred to as "the Trial Court") in Special Case No.2 of 2004 whereby the Trial Court has acquitted the respondent - original accused for the offence punishable under Ss. 7, 13(1)(d) and 13(2) etc of the Prevention of Corruption Act, 1988 (hereafter be referred to as "the Act").

(2.) Brief facts giving rise to the present appeal are as under:-

(3.) After completion of the trial and having heard both the sides, the Trial Court has acquitted the accused from the charges levelled against him.