STATE OF GUJARAT Vs. SURESHBHAI PANNALAL NAYAK

JUDGEMENT

(1.) Heard Mr. Soaham Joshi, learned APP for the Appellant - State and Mr. P. R. Abichandani, learned advocate for the Respondent.

(2.) Feeling aggrieved and dis-satisfied with the judgment and order of acquittal dtd. 1/11/2007 passed by the learned Special Judge, FTC No.6, Vadodara in Special (ACB) Case No.8/2004, whereby the Respondent(s) accused came to be acquitted for the offences punishable under Sec. 7 , 13(1)(d) & 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 briefly recapitulated as under: