STATE OF GUJARAT Vs. SURESHBHAI FAKABHAI MACHHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order of acquittal passed by the learned Additional Sessions Judge, Fast Track Court No. 3, Bharuch camp at Ankleshwar, dated 24.8.2006 passed in Special Atrocity Case No. 22 of 2006 acquitting the original accused for the offences punishable under Sections 302, 323, 504 and 114 of the Indian Penal Code and under Section 3(2)(5) of the Prevention of (Scheduled Caste and Scheduled Tribe) Atrocities Act, the State has preferred the present Criminal Appeal.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order of acquittal the original complainant has also preferred Criminal Revision Application No. 750 of 2006.

(3.) Both, this Appeal and Revision Application are heard, decided and disposed of by this common judgment and order.