STATE OF GUJARAT Vs. DAKUBHAI HARIBHAI VAISHNAV

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 12.09.2003 passed by learned Special Judge and Joint District Judge and Additional Sessions Judge, 3rd Fast Track Court, Panchmahal at Dahod in Special (ACB) Case No.5 of 1988, whereby the respondent -accused was acquitted of the charge for offences under Sections 7, 13 (1) (D) and 13 (2) of the Prevention of Corruption Act (For short "the Act").

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

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