STATE OF GUJARAT Vs. DINU PARBAT KARAMTA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of acquittal dtd. 11/10/2002 passed by the learned Special Judge, Junagadh in Atrocity Sessions Case No. 30 of 2000 for the offences punishable under Ss. 307, 504 and 34 of Indian Penal Code and under Ss. 3(1)(x) of the Atrocities Act and under Sec. 135 of the Bombay Police Act, the appellant - State has preferred the present appeal under Sec. 378 of the Code of Criminal Procedure, 1973 ("the Code" for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) We have heard learned APP for the appellant - State and minutely examined oral and documentary evidence adduced and produced before the learned Sessions Court concerned.