THE STATE OF GUJARAT Vs. MUNNA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order of acquittal dated 12.05.2006 passed by the learned Additional Sessions Judge (Fast Track Court No. 3), Bharuch, Camp at Ankleshwar (hereinafter referred to as "Special Court") in Special Atrocity Case No. 23/2005 by which the learned Special Court has acquitted the respondent herein - original accused for the offence punishable under section 302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Atrocity Act"), the State has preferred the present Criminal Appeal.

(2.) The prosecution case in nut-shell is as follows:--

(3.) Ms. Moxa Thakkar, learned Additional Public Prosecutor appearing on behalf of the State has vehemently submitted that in the facts and circumstances of the case, learned Special Court has committed grave error in acquitting the original accused.