STATE OF GUJARAT Vs. RAJENDRA MANEKLAL PATEL

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 21. 11. 2008 passed by the learned Special Judge- ACB Court No. 4 in Special Case (ACB) No. 18 of 2001 whereby the accused has been acquitted of the charges leveled against them.

(2.) THE brief facts of the prosecution case are as under: 2. 1 Mr. Vanar, PW No. 4, arranged for decoy trap after having received source information. The service of PW No. 3 Mr. Gurjar was availed of as decoy who agreed to assist Mr. Vanar in laying the trap. At the octroi check post the accused had demanded and accepted illegal gratification of Rs. 20/- Therefore accused were trapped during the raid of A. C. B.

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, chargesheet was filed against them.