STATE OF GUJARAT Vs. VALLABH BHAVAN VANAND

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 22.05.1996 passed by learned Additional Sessions Judge, Junagadh, in Sessions Case No. 124 of 1992, whereby the learned Judge has acquitted the respondents � original accused from the charges alleged against them. Against the said Judgment and order of acquittal, the appellant � State has filed present Appeal.

(2.) THE brief facts of the prosecution case are that the complainant was serving as Talati-cum-Mantri at village Babartirth. It is alleged that on 17.6.1992 at about 9.30 O'clock in the morning when he was pasting the Notice on the Notice Board, at that time, the accused (respondents herein) came there and hot discussion took place for the purpose of making arrangement of water. They have tried to estop the complainant for doing his public work and also gave filthy abuses and insulted the complainant. They have also caused injury to the complainant. Therefore, the complainant lodged complaint in Mendarda Police Station against the accused for the offences under Sections 186, 333, 504 read with Section 114 of I.P Code and under Section 135 . of the Bombay Police Act.

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