REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Patel Amitkumar Kunvarji Respondents

Referred Judgements :-

JUDGEMENT

(1.) Heard learned APP Ms. C.M. Shah for the appellant - State and learned advocate Mr. Yogendra Thakore for the respondent No.1 at length and though rule is served, none is present for the respondent No.2.

(2.) The State has filed this acquittal appeal challenging the judgment and order dtd. 7/9/2012 passed by the learned Special Judge (Atrocity), Mahesana in the Special Atrocity Case No. 51 of 2011 for the offences punishable under Sec. 507 of the Indian Penal Code and under Sec. 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1988.

(3.) The brief facts of the case are that at noon on 26/9/2011, the accused made call on mobile phone of the complainant thrice and more and asked the complainant to return Rs.3500.00 against Rs.1500.00, which he had given to Vishal, the son of the complainant. Not only that, the accused also threatened the complainant that his son would be kidnapped and done to death. Saying so the accused uttered filthy language relating to caste of the complainant that "Sala Dheda Tarathi thay Te Kari le Je" and humiliated him. That, the complaint was lodged with the Bavlu Police Station. That, after completion of the investigation, charge sheet came to be filed before the learned Judicial Magistrate First Class, Kadi. Since the case was exclusively Sessions Triable, the learned JMFC, Kadi committed the case to the learned Sessions Court, Mehsana. Since, the accused has not pleaded guilty to the charge and claimed to be tried and the prosecution therefore, led the evidence. At the conclusion of the trial, the learned Special Judge (Atrocity), Mahesana acquitted the accused- persons and therefore, the State has preferred this appeal.

Click here to view full judgment.

STATE OF GUJARAT Vs. PATEL AMITKUMAR KUNVARJI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address