RATNABHAI HIRABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have preferred the present appeal under section 374 of the Code of Criminal Procedure, 1973 against the judgment and order of conviction dated 20.7.2004 rendered by learned Additional Sessions Judge, Ahmedabad (Rural) in Special ACB Case No.2 of 1995.

(2.) The short facts giving rise to the present appeal are that Mr. K.M. Rathod who is serving as Police Inspector in ACB, Ahmedabad has received information on 27.6.1994 that the traffic police and other police who are posted on duty on various roads in Ahmedabad city are taking illegal gratification from the vehicle owners who are passing from there. Therefore, the trap was arranged on 28.6.1994. After carrying out necessary formalities, the trap was carried out, the accused were caught red handed and accordingly, the complaint came to be filed against the appellants accused.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the charge-sheet against the appellants accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.