STATE OF GUJARAT Vs. SANJAYKUMAR VINAYAKRAV PATIL

JUDGEMENT

(1.) This appeal has been filed by the appellant under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal passed by learned Additional Sessions Judge, Vadodara (hereinafter referred to as "the learned Trial Court") in Atrocity Case No. 89 of 1996 on 4/11/1999, whereby, the learned Trial Court has acquitted the respondents original accused for the offence punishable under Ss. 323, 324, 307, 294, 506(2) and 114 of Indian Penal Code, 1860 (hereafter referred to as "IPC" for short) and under Sec. 3(1)(2) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereafter referred to as "Atrocity Act" for short).

(2.) During the pendency of this appeal, the respondent Nos. 1 and 3 expired, and hence, the present appeal qua the respondent Nos. 1 and 3 was abated by an order dtd. 21/11/2025.

(3.) The brief facts that emerge from the record of the case are as under:-