STATE OF GUJARAT Vs. ASHWINKUMAR NATVARLAL SOLANKI

JUDGEMENT

(1.) THE present appeal has been filed by the appellant State under Section 378 of the Criminal Procedure Code, against the judgment and order dated 15.01.2003 rendered by the Special Judge, Sabarkantha at Himmatnagar, in Special Case No.2 of 1993, whereby the respondent -accused was acquitted of the charge for offence punishable under Section 7, 13 (1) (d) and Section 13 (2) of the Prevention of Corruption Act.

(2.) SHORT facts of the prosecution case are as under:

(3.) I have heard learned advocates appearing on both sides.