STATE OF GUJARAT Vs. GULABSHA BAPUSHA KADRI

JUDGEMENT

(1.) The appellant State of Gujarat has preferred the present appeal under section 378(1) (3) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dated 27.8.2004 rendered by learned Additional Sessions Judge & Fast Track Judge, Court No.6, Jamnagar in Special Case No.10 of 1998.

(2.) The short facts giving rise to the present appeal are that Mr.Jadeja, Police Inspector, ACB received secret information that some traffic police and local policemen are demanding and accepting illegal gratification of Rs.10/- to Rs.50/- per vehicle in the name of entry fees from the truck drivers who are plying their lignite loaded truck from Kachchh to Mithapur which are passing through Khijadiya bypass etc. Hence, the said Police Inspector arranged a trap wherein the respondents caught red handed and ultimately, the complaint came to be lodged against them.

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