STATE OF GUJARAT Vs. DEVSHANKAR RAJABHAI DHAMAL

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Mr. Utkarsh Sharma appearing for the Appellant - State.

(2.) Being aggrieved and dis-satisfied with the judgment and order of acquittal dtd. 12/6/2007 passed by the learned Additional Sessions Judge, Vadodara in ACB Case No. 5 of 2006 whereby the Respondents accused came to be acquitted for the offences punishable under Ss. 7,12, 13 (1) (d) and 13 (2) of the Prevention of Corruption Act, 1988, the Appellant-State has preferred this Appeal.

(3.) The facts of the case are narrated in the impugned judgment and order of acquittal in great detail. The same are not disputed by the learned Additional Public Prosecutor appearing on behalf of the Appellant -State. Therefore, the same are not repeated herein but merely relied upon by the parties and this Court.