STATE OF GUJARAT Vs. MANSINH FATESINH SOLANKI

JUDGEMENT

(1.) WAY of present appeal, filed under Section 378 of the Code of Criminal Procedure, 1973, the appellant has challenged the judgment and order of acquittal dated 31.12.1991 passed by the learned Additional Sessions Judge, Nadiyad, in Special Case No.11 of 1991. The said case was registered against the respondents-original accused for the offences punishable under Sections 143, 147, 148, 149, 448, 311, 436 read with Section 511, 427, 336 and 506(2) of the

(2.) INDIAN Penal Code and under Section 3(1)(10) of the Prevention of (Scheduled Caste and Scheduled Tribe) Atrocities Act.

(3.) IN order to bring home the charges against the accused persons, prosecution has examined several witnesses and also produced documentary evidence. Thereafter, after filing closing pursis by the prosecution, further statements of the accused persons under Section 313 of the Code of Criminal Procedure, 1973 were recorded. The accused persons have denied the case of the prosecution and submitted that a false case is filed against them.