STATE OF GUJARAT Vs. BHIKHABHAI RAMDAS PATEL

JUDGEMENT

(1.) BY way of this Appeal, the Appellant State has felt aggrieved by the acquittal recorded by the Additional Sessions Judge, Nadiad as far as the accused who was charged for the offences punishable under Sections 7, 13(1)(D), 1,2,3 and 13(2) of the Prevention of the Corruption Act.

(2.) THE facts in brief which give rise to the above Appeal and the incident which is alleged to have occurred on 18.04.1991 are as under : -

(3.) TO bring home the case against the accused, the following documentary evidences were relied on by the <FRM>JUDGEMENT_306_LAWS(GJH)1_2015.htm</FRM>