REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Sharadkumar Champaklal Pandya Respondents

Referred Judgements :-

STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal under Sec. 378 of the Code of Criminal Procedure, 1973 is directed against judgment and order dtd. 18/2/2008 passed by learned Special (ACB) Judge, 5th Fast Track Court, Bhavnagar at Mahuva in Special (ACB) Case No.3 of 1998, by which, the learned Special (ACB) Judge was pleased to acquit the accused for the offences under Ss. 7 , 13(1) (d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) The facts of the case can be stated as under.

(3.) Being aggrieved and dissatisfied by the order of acquittal dtd. 18/2/2008 passed by learned Special (ACB) Judge, the State has approached this Court by way of present Appeal under Sec. 378 of the Code, 1973.

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STATE OF GUJARAT Vs. SHARADKUMAR CHAMPAKLAL PANDYA

Referred Judgements :-

JUDGEMENT

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