STATE OF GUJARAT Vs. MANJIBHAI VASTABHAI PATEL

JUDGEMENT

(1.) The State has filed this acquittal appeal challenging the judgment and order passed by the Additional Special Judge, Tharad, District: Banaskantha dated 26.11.2020 in Special Case Nos. 6 of 2018 and 8 of 2018. The trial was held against three accused for having committed the offences punishable under Sections 323, 324, 325, 326, 504, 506(2) read with Section 114 of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Sections 3(1)(x) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as "the Atrocity Act") .

(2.) Heard Mr. Hardik Soni, learned Additional Public Prosecutor for the appellant - State.

(3.) It is noted that the learned Additional Public Prosecutor has taken this Court extensively through the judgment and order of the learned Special Judge.