KHANDUBHAI CHHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these criminal appeals are arise out of the same impugned judgment and order passed by the learned Special Judge, 2nd Fast Track Court, Valsad in Special Corruption Case No. (New) 52 of 2002 [Special Corruption Case No. (Old) 5 of 2001] on 29/3/2006 and hence, both these appeals are decided by this common judgment.

(2.) Criminal Appeal No. 890 of 2006 has been filed by the appellant - original accused under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') against the judgment and order of conviction in Special Corruption Case No. (New) 52 of 2002 [Special Corruption Case No. (Old) 5 of 2001] passed by the learned Special Judge, 2nd Fast Track Court, Valsad (hereinafter referred to as 'the learned Trial Court') on 29/3/2006, whereby, the learned Trial Court has convicted the appellant - accused for the offences punishable under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the P.C.Act').

(3.) The relevant facts leading to filing of both the appeals are as under: