STATE OF GUJARAT Vs. PATEL DINESHBHAI KARSHANBHAI

JUDGEMENT

(1.) HEARD learned A. P. P. Mr. A. J. Desai representing the appellant-State. The appeal is admitted.

(2.) THIS appeal, preferred under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 26. 03. 2009 passed by the learned Special Judge, F. T. C. No. 2, Patan in Special Atrocity Case No. 12 of 2008.

(3.) AS per the prosecution case, complainant Anilbhai Purshottambhai, resident of Mithivavdi, Patan, filed complaint against the respondents vide C. R. No. II-157 of 2007 before the Taluka police station, Patan for the offence punishable under Sections 323, 504, 506 (2) read with Section 114 of I. P. C. as well as under Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act, 1989.