STATE OF GUJARAT Vs. GIRISHBHAI DALPATBHAI PAWAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and order dtd. 30/9/2005 passed by the learned Special Judge, Fast Track Court No.3, Valsad in Special (ACB) Case No.29 of 2002, wherein the respondents - original accused persons have been acquitted of the offence punishable under Ss. 7 , 12 , 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988. The appellant - State of Gujarat has approached this Court by way of the present Appeal under Sec. 378 of the Criminal Procedure Code, 1970.

(2.) The brief case of the prosecution can be thus stated as under:

(3.) On the basis of the complaint, investigation was carried out and chargesheet was filed before the learned Special Judge, Valsad. The learned Special Judge, Valsad was pleased to frame charge against the present respondents - original accused persons. Upon recording of plea, the original accused persons pleaded not guilty and thus, was tried by the learned Special Judge, Valsad.