STATE OF GUJARAT Vs. MAFATLAL KACHRABHAI RATHOD

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the Appellant State.

(2.) THIS Appeal is directed against the judgment and order of the learned Special Judge, Ahmedabad dated 30.09.1996 in Special Case No.10/1990 whereby the accused was acquitted for the offences punishable under Sections 13(1)(D)1,2,3 and 13(2) and 7 of the Prevention of Corruption Act.

(3.) THE prosecution led and relied on the following oral as well as documentary evidences : - Exhibit Particulars 1 Chargesheet 1 F.I.R. 10 Charge framed 11 Statement of accused and F.S. Under 313 12 List of Document 13 Deposition of witness no.1 14 Mark 12/3 Panchnama 15 Mark 12/2 Panchnama 16 Deposition of witness Page 2 of 9 no.2 Shankarlal Chhanalal Suthar 18 Deposition of witness no.3 Pranlal Ashalal Shah 25 Letter of Superintending Engineer, Gandhinagar 26 Letter of Superintending Engineer, Gandhinagar 28 Permission letter of Office of Exe. Engineer, Gandhinagar 32 Deposition of witness no.4 Jayantilal Ambaram Patel 33 Mark 12/1 34 Closing Pursis of APP 35 Notes of Arguments of PP 36 Notes of Arguments of accused