STATE OF GUJARAT Vs. GAUTAMBHAI DEVKUBHAI VALA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 8/2/2021 passed by the learned Special Judge (Atrocity) at Dhari in Special Case (Atrocity) No. 03 of 2018 whereby the present opponent Nos. 1, 2 and 3, who are original accused, are acquitted. From the offence punishable under Sec. 306, 323, 504 and 506(2) of the Indian Penal Code (hereinafter referred to as ' IPC' for short) as well as Sec. 3(1)(R), 3(1)(S) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for short) by giving benefit of doubt to the accused persons, the applicant-State of Gujarat has preferred this application to grant leave to appeal as provided under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 ('the Code' for short).

(2.) The facts involved in the present appeal are reproduced in nutshell as under:

(3.) The prosecution has examined 20 witnesses and also produced documentary evidence which are as under: