STATE OF GUJARAT Vs. HARISANG VAJESANG RANA

JUDGEMENT

(1.) This Appeal is filed by the appellant under Section 372(1)(8) of the Criminal Procedure Code, 1973 against the judgment and order dated 30.08.2007 passed by the Special Judge, Bharuch in Special Atrocity Case No.7 of 2006 whereby the Special Judge has acquitted the respondents - original accused from the charges levelled against them for the offences under sections 323 , 504 , 506(2) and 114 of Indian Penal Code and under sections 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act ), 1989.

(2.) As per the case of the prosecution, the complainant Raghabhai Mathurbhai Vasava is residing at Hirakui (Ranipura), Taluka Amod, District Bharuch with his family. He was possessing 7 acres of land situated on both sides of Hirakui-Dadapor Road on the canal of village sim.

(3.) Learned APP Mr.R.C. Kodekar for the appellant State has vehemently argued that the Special Court has committed a grave error in not believing the the witnesses examined by the complainant and in acquitting the respondents - accused.