STATE OF GUJARAT Vs. MADHUSUDAN TRAMBAKLAL SEVAK

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 12.09.2005 passed by learned Special Judge, Gandhidham -Kutch in Special (ACB) Case No.05 of 2005, whereby the respondent -accused was acquitted of the charge for offence punishable under Section 7 (13) (1) (d) (e) of the Prevention of Corruption Act read with Section 13 (2) of the said Act.

(2.) SHORT facts of the prosecution case are as under:

(3.) I have heard learned advocates appearing on both sides.