STATE OF GUJARAT Vs. PRAVINBHAI BHIMJIBHAI AANKOLIYA

JUDGEMENT

(1.) This appeal has been filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 (the Code) against the judgment and order dtd. 23/3/2007, passed by the learned Additional Sessions Judge & Presiding Officer, FTC-2, Surat, in Special Case No.07 of 2005, acquitting the respondents - original accused from the offence punishable under Ss. 143, 149, 323, 506(2) of the Indian Penal Code, 1860 (IPC) and Sec. 3(1)(10) of Atrocity Act.

(2.) The brief facts of the prosecution case are as under:-

(3.) It was contended by learned APP that the judgment and order of the Sessions Court is against the provisions of law; the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondents. Learned APP has also taken this Court through the oral as well as the entire documentary evidence.