STATE OF GUJARAT Vs. KAMLESH RATILAL GUPTA

JUDGEMENT

(1.) PRESENT appeal under Section 378(1)(3) of the Criminal Procedure Code, 1973 ('the Code' for brevity) has been directed against judgment and order dated 19/07/2014 passed by the learned Additional Sessions Judge, City Civil and Sessions Court, Court No. 7, Ahmedabad City in Atrocity Case No. 12 of 2012 whereby, the learned trial Judge was pleased to acquit the respondent herein original accused for the offence punishable under Section 332 of the Indian Penal Code and Section 3(i)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act' for brevity).

(2.) HEARD Mr. Hardik Soni, learned Additional Public Prosecutor, for the appellant State of Gujarat. Though served, none has appeared on behalf of the respondent accused.

(3.) BRIEF facts of the prosecution case are that complainant Mr. Ram Prasad Meena, lodged a complaint on 06/02/2014 against the present appellant original accused stating that on the said day i.e. 06/02/2014, when he was on his official duty in railways, the appellant accused scuffled with the complainant on the count of booking of parcels and also gave filthy abuses against his caste and also gave fist blow on chest and thereby injured the complainant and run away from the there, and accordingly, the accused was alleged to have committed the offence as above.