(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. 15/1/2008, passed in Sessions (Atrocity) Case No. 24 of 2004 by the learned Additional Sessions Judge, 6th Fast Track Court, Veraval, recording the acquittal.
(2.) Facts in brief are that on 11/7/2002, the respondents - accused, on account of old grudge, gave abuses to the complainant against his caste and then, beat up the complainant with kick and fist blows and thus, the accused committed the offences punishable under Sec. 323, 504 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. Jirga Jhaveri for the appellant - State and learned advocate Ms. Richa Shah for the for the respondents - accused.
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