STATE OF GUJARAT Vs. HAKUBHA

JUDGEMENT

(1.) HEARD learned Advocates for the respective parties.

(2.) BY way of this Appeal, the Appellant - State has felt aggrieved by the judgment and order dated 24.12.2002 of the learned Joint District Judge, Fast Track Court, Surendranagar whereby the accused were acquitted of the offences punishable under Section 323, 504 and 506(2) of the Indian Penal Code and under Section 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) THE prosecution had examined the following witnesses and had relied on several oral and documentary evidences, some of them are as under: -