STATE OF GUJARAT Vs. DHULABHAI VALABHAI PARMAR

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant original complainant, State of Gujarat under Section 378(1)(3) of the Cr. P.C., against the Judgment and order dated 25.10.2004 rendered by the learned Special Judge(ACB) and 5th Additional Sessions Judge, 5th Fast Track Court, Veraval, in Special Case (ACB) No.26 of 1999 (old case No.07 of 1999). The said case was registered against the present respondent -original accused for the offence under Sections 7(12), 13(1)(d) and 13(2) of the Prevention of Corruption Act.

(2.) ACCORDING to the prosecution case, complainant talked with Niranjanbhai to return the Camera of Balvantgiri, but Niranjanbhai did not return the Camera and told him that he and Balvantgiri would see the complainant as this Camera is not complainant's father.

(3.) ON the basis of above allegations, charge was framed vide Exh.13 and read -over and explained to the accused for the offence punishable under Sections 7(12), 13(1)(d) and 13(2) of the Prevention of Corruption Act. The accused pleaded not guilty to the charge and claimed to be tried.