REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Ranchhodji Nathuji Vaghela Respondents

Referred Judgements :-

ATLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
JAGAN M SESHADRI VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. PURNANDU BISWAS [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [REFERRED TO]
SELVARAJ VS. STATE OF KARNATAKA [REFERRED TO]
VIJAY MOHAN SINGH VS. STATE OF KARNATAKA [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SANJEEV VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
MALLAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present Acquittal Appeal has been filed by the State under Sec. -378 of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 11/04/2008 passed by learned Special Judge, Fast Track Court No.4, Banaskantha at Palanpur (hereinafter referred to as "the Trial Court") in Special Case No.20 of 2005. By way of the impugned judgment and order, the accused has been acquitted of all the charges levelled against him under Secs. -7 and 13(1)(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as " Corruption Act ").

(2.) The short facts emerging from the record are read as under:-

(3.) The prosecution led the following oral and documentary evidence in support of its case and to bring home the charges against the accused.

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STATE OF GUJARAT Vs. RANCHHODJI NATHUJI VAGHELA

Referred Judgements :-

JUDGEMENT

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