STATE OF GUJARAT Vs. AMIR MAHERALI SOMANI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Ms. C.M. Shah for the appellant State and learned Advocate Mr. K.B. Anandjiwala for the respondents.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 15.07.1999 of the learned Special Judge, Court No.9, Ahmedabad in Special Case No.9/1992 whereby the respondents herein were acquitted of the offences punishable under Sections 7, 12 and 13(1)(D) of the Prevention of Corruption Act (hereinafter referred to in short as 'the Act').

(3.) LEARNED Advocate for the respondents Mr. K.B. Anandjiwala has produced before this Court a copy of the Death Certificate of the respondent No.1, as he had already moved an application in this respect. The said Death Certificate is ordered to be taken on record.