STATE OF GUJARAT Vs. BHIKHUBHAI GIRDHARBHAI BHATIYA

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 30. 9. 1999 passed by the learned Special Judge, Vadodara in Special Case No. 8 of 1988 whereby the accused has been acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under: 2. 1 In 1987 the complainant was working as a farmer. Under the government scheme, he was alloted land. He had approached the accused for getting the land. The accused had demanded bribe. However the complainant did not want to pay him. Therefore the complainant lodged a complainant with A. C. B. Office, and the accused was 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, respondent was arrested and, ultimately, chargesheet was filed against him.