STATE OF GUJARAT Vs. KEVALRAM DHARAMSI THAKKAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned judgment and order passed in Special Case No.9 of 1989 by the Special Judge (Fast Track Court), BhujKutch dated 03.09.2003 recording acquittal of the accused for the charges for the offence under the Prevention of Corruption Act on the grounds stated in the application.

(2.) THE facts of the case briefly summarized are that the accused was TalaticumMantri of Siyat Group Gram Panchayat. It is the case of the prosecution that the complainant desired to obtain loan for which he wanted mutation of the entry of his land and approached the accused. The accused is said to have asked and see him on 01.07.1987. Thereupon when the complainant met the accused for the mutation of the entry of his brother, the accused is said to have demanded Rs.300/by way of illegal gratification or bribe. Thereafter it was agreed as suggested by the accused that on 03.07.1987, the complainant should see him at the panchayat office and got the copies on payment of Rs.150/.

(3.) IT is this judgment and order which has been assailed by the State on the grounds stated in the appeal.