STATE OF GUJARAT Vs. RAMESHBHAI MANILAL 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 24-05-1994 passed by the learned Special Judge, Panchmahals in Special Case (Corruption) No. 1 of 1987 whereby the accused has been acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under: the complainant is an agriculturist of village Godhra. In 1984, his elder brother Chimanbhai Chaturbhai took a loan of Rs. 1500/- for purchasing goats. He purchased four she goats and he got them and insured. Prior to 20 days to the complaint a she goat died and since the goats were insured, the death certificate of she goat was required to get the insured amount. For getting death certificate elder brother of the complainant Chimanbhai went to the Veterinary Officer, but the officer demanded Rs. 50/- for issuance of the certificate. At that time he had only Rs. 20/- which he paid. Thereafter complainant lodged a complaint with A. C. B. Office.

(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.