STATE OF GUJARAT Vs. ASHOKKUMAR RAVISHANKAR PANDYA

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondent Mr. Umesh A. Trivedi.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 31.12.2001 of the learned Special Judge (A.C.B.), Bharuch in Special Corruption Case No.4/2000 whereby the respondent herein was acquitted of the offences punishable under Sections 7, 13(1)(C) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to in short as 'the Act').

(3.) THE case in brief is as under : -