STATE OF GUJARAT Vs. SHAILESHBHAI NAGJIBHAI PATEL

JUDGEMENT

(1.) THE present Appeal, under Section 378 of the Code of Criminal Procedure, is filed by the appellant � State of Gujarat against the Judgment and order dated 30.06.1993 passed by learned 2nd Extra Assistant Sessions Judge, Nadiad, in Special Case No. 41 of 1991, whereby the learned Judge has acquitted the respondent � original accused from the charges alleged against him.

(2.) THE brief facts of the prosecution case are that at Village : Sisva, Taluka : Borsad, there was some quarrel about labour wages between Natubhai Umedbhai and Dineshbhai Lakhabhai Vanker and said Natubhai spoke insulting words to Dineshbhai and slapped him. Dineshbhai therefrom went to police to file complaint. At that time the accused Shaileshbhai Surpanch of village called Dineshbhai and gave kick and fist blows. Therefore, the complaint was lodged against the accused for the offence under Section 3(1), (10), (13), (14) and (15) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act before the Bhadaran Police Station.

(3.) BEING aggrieved by and dissatisfied with the aforesaid Judgment and order of acquittal, the appellant � State of Gujarat has preferred this Appeal.