STATE OF GUJARAT Vs. SAMATBHAI DESHABHAI DHOLIYA DALIT

JUDGEMENT

(1.) PRESENT appeal is directed against the judgment and order passed in Sessions Case No. 8 of 2001 by the learned Fast Track and Additional Sessions Judge, Veraval dated 17.02.2005 recording acquittal of the accused for the offences punishable under Section 323, 304, 506(2), 498 -A and 307 of the Indian Penal Code, on the grounds stated in the judgment.

(2.) THE facts of the case briefly summarized are as follow:

(3.) HEARD learned APP Shri H.L. Jani for the appellant -State and learned Advocate Shri P.V. Patadiya for the Respondent -accused.