STATE OF GUJARAT Vs. PATEL ARVINDBHAI PARSHOTTAMBHAI

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned JMFC, Mehsana, Dated : 30.06.2005, rendered in Criminal Case No. 819 of 2002, whereby, the learned trial Judge acquitted the original accused the Respondents, herein, of the charges under Sections 323, 504, 337, 427, 506(2) read with Section 114 of the Indian Penal Code and Section 135 of the Bombay Police Act.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that a complaint came to be lodged by the original complainant against the Respondentsoriginal accused, wherein, it is stated that on 14.01.2002, at about 22:00 p.m., all the accused went to the house of the complainant and pickedup a quarrel and attacked him and his family members and also caused damaged to his house. In the complaint it is stated that the reason for the alleged offence was that the complainant side was against the original accused in the election of Sarpanch. Hence, the appellantcomplainant lodged the complaint in question.

(3.) THE prosecution, in support of its case, examined following witnesses; <FRM>JUDGEMENT_70_LAWS(GJH)1_2015.htm</FRM>