STATE OF GUJARAT Vs. CHIMANBHAI KABHAI VASAVA

JUDGEMENT

(1.) Heard learned APP, Mr. Soaham Joshi for the Appellant - State of Gujarat and learned advocate Mr. Kunal S. Shah for the Respondent.

(2.) The State has filed the present Appeal under Sec. 378(1)(3) of the Criminal Procedure Code challenging inter alia the Judgment and Order dtd. 30/10/2006 passed by the Special Judge, Surat in Special Case No.10/1997, by which, the Ld. Trial Court had acquitted the respondent-accused under Ss. 7 , 13(1) (d) and 13(2) of the Prevention of Corruption Act holding inter alia that the prosecution had failed to prove the circumstances relied upon for the purpose of establishing the guilt of the accused by any reliable or satisfactory evidence.

(3.) The brief facts leading to the filing of the present appeal are as under :-