Vineet Kothari, J. - (1.) The present Leave to Appeal under Section 378 (iii) & (i) of the Code of Criminal Procedure has been filed by the appellant-State of Rajasthan against the impugned judgment dated 01.06.2015 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Hanumangarh in Regular Criminal Case No. 47/2012 "State of Rajasthan v. Jai Lal & Ors. " by which, the learned Special Judge had acquitted the accused-respondents for the offences punishable under Section 297 IPC and Section 3(1)(x) of the SC/ST (Prevention of Atrocities) Act.
(2.) The relevant portion of the impugned judgment dated 01.06.2015 passed by the learned Special Judge acquitting the accused-respondents is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]...
(3.) Having heard the learned Public Prosecutor appearing for the appellant-State of Rajasthan and upon perusal of the record of the case, including the reasons assigned by the learned Special Judge in its impugned judgment dated 01.06.2015 for acquitting the accused-respondents, this Court is satisfied that it is not a fit case for grant of leave to appeal to the State. The findings of facts arrived at by the learned Special Judge are based on cogent and relevant evidence led before the Court and, therefore, this Court is not inclined to interfere in the same. Therefore, the present Leave to Appeal is liable to be dismissed.;