STATE OF GUJARAT Vs. BHIMSINH LAXMANSINH VAGHELA

JUDGEMENT

(1.) Today when the matter is called out for admission hearing, Mr. K.L. Pandya, learned APP has requested this Court to dispose of the matter finally. Considering the facts of the present case and request made by the learned APP, the present matter is taken up for final disposal.

(2.) While allowing leave to appeal, this Court had vide order dated 7.6.2017, requested the learned APP to make available deposition of the complainant and shadow panch. Accordingly, Mr. K.L. Pandya, learned APP has placed necessary deposition before this Court.

(3.) The State of Gujarat has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dated 26.8.2016 rendered by the learned Special Judge (ACB), Ahmedabad Rural, in Special (ACB) Case No.4 of 2010, whereby the learned Judge has acquitted the respondent accused for the offences punishable under Sections 7, 13(1)(d) (i), (ii), (iii) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.