STATE OF GUJARAT Vs. BUDHABHAI MANGABHAI 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 15.7.2005 rendered by the Presiding Officer, Fast Track Court No.2, Ahmedabad (Rural), Navrangpura, in Special ACB Case No.8 of 1994, whereby the respondent -accused was acquitted of the charge for offence punishable under Section 7 and 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.