STATE OF GUJARAT Vs. KAMESHVARPRASAD KISHORIPRASAD SINHA

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 5.3.2002 rendered by the Special Judge, Valsad, in Special (Corruption) Case No.2 of 1993, whereby the respondent -accused was acquitted of the charges for offence punishable under Sections 7, 13 (1) (d), and 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.