(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. 30/9/2010, passed in Special (Atrocity) Case No. 14 of 2009 by the learned Special Judge and Additional District Judge, Porbandar, recording the acquittal.
(2.) Facts in brief are that on 6/7/2009, the respondents - accused, with a view to grab the land belonging to the original complainant, went to his place and trespassed, and then gave abuses to the complainant and others against his caste and assaulted the complainant with wooden log and knife etc. and also threatened him to kill and thereby, the accused committed the offences punishable under Sec. 452 , 323 , 324 , 504 , 506(2) , 143 , 147 , 148 and 149 of the Indian Penal Code, 1860 ( IPC ) and Ss. 3(1)(v) and (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 (Atrocity Act) and Sec. 135 of the Bombay Police Act, for which, FIR came to be registered against them.
(3.) Heard, learned Additional Public Prosecutor Ms. Jirga Jhaveri for the appellant - State and learned advocate Ms. Sandhya Natani for the respondents - accused.
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