REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Ravjibhai Gigabha Respondents

Referred Judgements :-

STATE OF GUJARAT VS. JURASINH BHAVSINH [REFERRED TO]
STATE OF U.P. VS. JAKULLA [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
KANUBHAI KANTIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
GOPALLA GHISULAL CHHIPA VS. STATE OF GUJARAT [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) THE present appeal has been filed by the appellant State under Section 378(1)(3) of the Criminal Procedure Code, 1973 against the judgment and order dated 5.9.2001 passed by learned Additional Sessions Judge, Rajkot in Special Case No.13 of 1991, whereby the respondentaccused was acquitted of the charge for offence punishable under Section 7,(13)(1) (GH), (1)(2)(3) and 13(2) of the Prevention of Corruption Act, 1988.

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

(3.) THEREFORE , in absence of this facts of demand and acceptance, judgement cannot be found faulty with and I am in complete agreement with the findings of facts by the learned Judge.

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STATE OF GUJARAT Vs. RAVJIBHAI GIGABHA

Referred Judgements :-

JUDGEMENT

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