STATE OF GUJARAT Vs. KESHAVJI LAKHMANBHAI DOBARIYA

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. 29/11/2005 passed by the learned Special Judge, Fast Tack Court No. 6, Gondal (herein after referred to as 'the learned Trial Court') in Special (ACB) Case No. 3 of 2000, 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. 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 learned Additional Publi Prosecutor Mr. Bhargav Pandya for the appellate-State and learned Advocate Mr. Dharmesh Nanavati the accused.