STATE OF GUJARAT Vs. PATEL KAUSHIKKUMAR PRAVINBHAI

JUDGEMENT

(1.) Present appeal is filed by the appellant - State of Gujarat under Sec. 378(1)(3) of the Criminal Procedure Code, 1973 against the impugned judgment and order dtd. 10/7/2007 passed by the learned Special Judge (Atrocity), Mehsana (hereinafter be referred to as "the trial Court") in Special (Atrocity) Case No. 11 of 2007 for the offences punishable under Ss. 323, 504, 506(2), 341, 114 etc of the Indian Penal Code and under Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter be referred to as "the Atrocity Act") whereby the the trial Court has acquitted the accused for the alleged offence.

(2.) Brief facts of the present case, in nutshell, are as under:-

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order of acquittal the appellant - State of Gujarat has preferred this Appeal.