STATE OF GUJARAT Vs. HARSUKLAL HARJIBHAI PANKANIYA

JUDGEMENT

(1.) THE present appeal has been filed by the appellant State under Section 378(1)(3) of the Criminal Procedure Code, against the judgment and order dated 31.12.2004 rendered by the learned Special Judge, First Fast Track Court, Valsad in Special (Corruption) Case No.32 of 2002, whereby the respondent -accused was acquitted of the charge for offence punishable under Section 7 and 13(1) (gh) 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.