STATE OF GUJARAT Vs. CHANDRAKANT MAGANLAL JETHVA

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 22.3.2006 rendered by the learned Sessions Judge, Junagadh, in Special Case (ACB) No.5 of 1995, 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.