STATE OF GUJARAT Vs. JENABHAI SANABHAI RATHODE

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 21.10.1993 passed by the learned Additional Sessions Judge, Camp Anand, in Special Case No.14 of 1992, whereby the accused has been acquitted from the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) AS against this, learned advocate Mr. Mrudul Barot appearing on behalf of the respondent � accused, read the charge and submitted that this is a case under the provisions of the Atrocities Act and just to prove the alleged offence, it is duty of the prosecution to prove main ingredients of Section 3(1)(11) of the Act against the accused. He further submitted that learned Special Judge rightly acquitted the accused and therefore, no interference is required to be called for by this Court.