DILIPBHAI PREMSHANKER TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. Dharmesh R. Patel for the Appellant and Additional Public Prosecutor for the respondent State Mr. K.L. Pandya.

(2.) BY way of this Appeal, the Appellant the original accused has felt aggrieved by the judgment and order of acquittal dated 20.02.2002 of the learned Special Judge (ACB), Mehsana in Special ACB Case No.15/1993 whereby the appellant was handed the following punishment under Sections 7, 13(1)(D), 1 -2 -3 and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act') :

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