(1.) This appeal is filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 31/8/2010, passed in Special (Atrocity) Case No. 3 of 2010 by the learned Special Judge, Amreli, recording the acquittal.
(2.) Facts in brief are that on 8/11/2009, the respondents - accused, saying as to whether son of complainant namely Ravjibhai who was going by bullock-cart along with his wife Hansaben, knew as to how to drive the cart, gave filthy abuses to them as also towards their caste and also threatened them to done to death by giving warning not to drive the cart near their home and thus, the accused persons committed the offences punishable under Sec. 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC) and Sec. 3(i)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 (Atrocity Act) for which, FIR came be to registered against them.
(3.) Heard, learned Additional Public Prosecutor Ms. Maithili Mehta for the appellant - State and learned advocate Mr. P. B. Khambholja for the respondents - accused.
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