STATE OF GUJARAT Vs. PIRMOHMAD HASSANBHAI

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Special and Fast Track Judge, Junagadh, Dated : 08.03.2004, rendered in Special Case No. 6 of 1993, whereby, the learned trial Court acquitted the original accused the Respondents, herein, of the charges under Sections 7, 12, 13(1)(c) and Section 13(2) of the Prevention of Corruption Act.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that the original complainant -Raghuvirsinh Surubha Chudasama, who was discharging duties as P.I., ACB Police Station Junagadh, on 28.05.1991, received a secret information that the accused, herein, who were posted at Khadiya Check Post, were taking bribes from goods vehicle. Therefore, the aforesaid aspect was verified and a trap was arranged, wherein, the accused -respondent, herein, were caught. Pursuant thereto, on finding sufficient evidence, a charge -sheet was filed against the accused persons.

(3.) AT the time of trial, the prosecution, in support of its case, examined following witnesses; <FRM>JUDGEMENT_116_LAWS(GJH)1_2015.htm</FRM>