STATE OF GUJARAT Vs. RADHESHYAM SHRIHARIDWARILAL GOYEL

JUDGEMENT

(1.) This appeal has been filed filed by the appellant-State under Sec. 378(1)(3) of the Criminal procedure Code, 1973 (Code), assailing the judgment and order dtd. 18/7/2007, passed by the Special Judge and Additional Sessions Judge, Gandhinagar in Special (Atrocity) Case No.9 of 2007, acquitting the respondents - original accused for the offence punishable under Sec. 509 and 114 of the Indian Penal Code, 1860 (IPC) and Sec. 3(1)(12) of the Schedule Caste and Schedule Tribe Prevention of Atrocity Act, 1989.

(2.) ***

(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 and looking to the evidence led by the prosecution, 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.