RAKESHBHAI RAMJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though the learned Advocate for the applicant was served with a notice, today, when the matter was called out, no one has appeared on behalf of the applicant.

(2.) The present Revision Application is challenged under Sec. 397 read with Sec. 401 of Code of Criminal Procedure, 1973 (hereinafter referred to in short as 'Cr.P.C.') by the original complainant - the applicant herein, making the three accused alongwith the State as respondents. The Revision application qua the respondent No.3 - Kantilal Ishvardas Patel came to be abated by the order of the Court dtd. 21/1/2015.

(3.) By way of this application, the challenge is given to the judgment of acquittal passed on 26/3/2024 by the learned Additional Sessions Judge, Fast Track Court No.10, Gandhinagar in Atrocity Case No.46 of 2003. The trial was against the three accused under Ss. 323, 504, 506(2), 427 read with Sec. 114 of the Indian Penal Code and under Sec. 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to in short as the 'Atrocity Act'). A complaint/First Information Report (FIR) was filed at Pethapur Police Station on 23/12/2002 by the present applicant as II-C.R. No.104 of 2002.