STATE OF GUJARAT Vs. HASHMUKH JAYANTILAL CHAUHAN

JUDGEMENT

(1.) CRIMINAL Misc.Application No.13416 of 2006 is filed by the State of Gujarat under Section 5 of the Limitation Act to condone delay of 31 days in preferring criminal appeal No.441 of 2006 challenging the judgment and order of acquittal dated 29.10.2005 passed by the learned Special Judge, Fast Track Court No.2, Jamnagar in Special A.C.B.Case No.1 of 1998 acquitting the respondent for the offences punishable under Sections 7, 13(a)(d) and 13(2) of the Prevention of Corruption Act.

(2.) CRIMINAL Appeal No.441 of 2006 is filed by the State under Section 378(1)(3) of the Criminal Procedure Code challenging the judgment and order the judgment and order of acquittal dated 29.10.2005 passed by the learned Special Judge, Fast Track Court No.2, Jamnagar in Special A.C.B.Case No.1 of 1998 acquitting the respondent for the offences punishable under Sections 7, 13(a)(d) and 13(2) of the Prevention of Corruption Act.

(3.) THAT the respondent original accused is unserved as expired on 15.02.2006.