STATE OF GUJARAT Vs. JUWANSINH VELUBHA JADEJA

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant original complainant, State of Gujarat under Section 378(1)(3) of the Cr. P.C., against the Judgment and order dated 26.2.2014 rendered by the learned Fifth Additional Special Judge, (A.C.B.) Gandhidham, camp at Anjar, Kutch, in Special (A.C.B.) Case No.15 of 2009. The said case was registered against the present respondent original accused for the offence under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act.

(2.) ACCORDING to the prosecution case, the information was received by the authorities, inter alia, to the effect that the respondent accused as a Government servant was authorized to grant and renew the license for Poshdoda and accused was asking for bribe of Rs.800/for renewing the license from the public. The complainant approached the A.C.B. Office and lodged complaint about the same. After completing necessary formalities the raid was carried out, statement of the witnesses were recorded by the trapping officer and then before the learned Special Judge chargesheet was filed.

(3.) ON the basis of above allegations, charge was framed, readover and explained to the accused for the offence punishable under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act. The accused pleaded not guilty to the charge and claimed to be tried.