STATE OF GUJARAT Vs. GANDABHAI JIVANDAS PATEL

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 31.3.2004 rendered by the Special Judge (A.C.B.) and Second Fast Track Judge, at Mehsana, in Special (ACB) Case No.13 of 2001, whereby the respondentaccused was acquitted of the charge for offence punishable under Section 7, 13(1)(gh) and Section 13(2) 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.