STATE OF GUJARAT Vs. RAGHUNATHSINH NARPATSINH SOLANKI

JUDGEMENT

(1.) This acquittal Appeal is filed by the State under Section 378(1)(3) of the Code of Criminal Procedure 1973, against order dated 30.11.2004 passed by the Special Judge, Fast Track Court, Godhara in Special Case No. 2 of 2002.

(2.) The brief facts of the case are as under:

(3.) It is alleged that as complainant was not willing to make payment to the accused he approached the ACB Office, wherein he narrated his complaint.