STATE OF GUJARAT Vs. HATHISING BAJRANGSING SHEKHAVAT

JUDGEMENT

(1.) WHEN the matter is called out, learned Advocate for the respondent Mr. A.K. Chitnis is absent.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 17.02.2004 passed by the learned 3rd Joint Judicial Magistrate, First Class, Gandhinagar in Criminal Case No.2232/1989 for the offences punishable under Sections 341, 504 and 506(2) of the Indian Penal Code.

(3.) THE brief facts which give rise to this Appeal and the incident which is alleged to have occurred on 20.04.1989 are as under : -