STATE OF GUJARAT Vs. NARENDRA HARPRASAD GUPTA

JUDGEMENT

(1.) This appeal has been filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dtd. 24/7/2009 passed by the learned Special Judge, Kachchh-Bhuj (herein after referred to as 'the learned Trial Court') in Special (ACB) Case No. 11 of 2001, whereby, the learned Trial Court has acquitted the respondent from the offences punishable under Ss. 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act (herein after referred to as 'the Act'). The respondent is hereinafter referred to as 'the accused' as he stood in the original case, for the sake of convenience, clarity and brevity.

(2.) The brief facts that emerge from the record of the case are as under:

(3.) Heard Mr. Bhargav Pandya, learned Additional Public Prosecutor for the appellant-State and learned advocate Mr. Jayesh A. Dave for the respondent-accused.