STATE OF GUJARAT Vs. DESAI PRABHATBHAI LABABHAI

JUDGEMENT

(1.) The papers of this matter were reportedly missing. After some efforts, the case was reconstructed.

(2.) The judgment and order dated 15.07.1997 passed by the learned Special Judge, Mehsana recording the acquittal of the respondent for the offences punishable under Section 506 of the Indian Penal Code (for short "IPC") and Section 3(1)(X) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SCST Act"), is sought to be assailed in this appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.").

(3.) Having perused record and considered the arguments advanced by the learned APP, no substance is found in the appeal for the following reasons: