STATE OF GUJARAT Vs. RAMESHBHAI BHIKHUBHAI DABHI

JUDGEMENT

(1.) The appellant - State has preferred the present appeal under Section 378 (1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order dated 10.01.2006 passed by the Principal Special Judge, Surendranagar (hereinafter be referred to as "the Trial Court") in Special (A.C.B.) Case No.2 of 2001 whereby the Trial Court has acquitted the original accused - respondent herein for the charges leveled against him for the offences under Sections 7, 12, 13(1)(d) and 13(2) of the Prevention of Corruption Act (hereinafter be referred to as "the Act").

(2.) Brief facts of the prosecution case is that the complainant - Anilkumar Chhelshanker Jani resident of Village : Bhrugpur, Taluka: Chuda approached the ACB on the allegation that one of his supporters, Koli Valji Vithalbhai came to him and informed that the quarrel has taken place between his son Thobhan and daughter-in-law of one Vaghari Bhikha and to this effect a complaint came to be registered before Chuda Police Station by said Vaghari Bhikha. It is alleged that the son of Koli Valji Vithalbhai namely Pitamber went to Village: Kera, District: Kutchchh and his name was appeared in the FIR and the Investigating Officer has come to his house and asked for Rs.3,000/-. It is alleged that the complainant along with Valji went to Chuda Police Station where the accused was present and demanded Rs.3,000/- for defending and not to beat up two sons of Valji namely Thobhan and Pitamber.

(3.) Being aggrieved and dissatisfied with the impugned judgment and order of acquittal, the State has preferred the present appeal.