THE STATE OF GUJARAT Vs. RAMNIKBHAI P. PATEL

JUDGEMENT

(1.) The present Appeal is directed against the judgment and order in Special Case No. 7 of 1994 passed by the Special Additional Sessions Judge (Fast Track Court No. 1), Bhavnagar dated 08.04.2004 recording acquittal of the accused for the alleged offences under the provisions of the Prevention of Anti Corruption Act.

(2.) The facts of the case briefly summarized are as follows:

(3.) It is this judgment and order which has been assailed on the ground inter alia that the court below has committed grave error in appreciating the evidence with regard to the demand as well as the acceptance.