STATE OF GUJARAT Vs. GULAM MOHAMMAD MUSHIR SHAIKH

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 31.1.2005 rendered by the Special Judge, 3rd Fast Track Court, Navsari, in Special (Corruption) Case No.6 of 2001, whereby the respondentaccused was acquitted of the charge for offence punishable under Section 7 and 13(2) as well as 13(a) (gh) 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.