MANSINH HIMMATSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeals are directed against the impugned judgment and order rendered in Special (Atrocity) case No. 31 of 2010 by the Special Judge at Nadiad, Dist. Kheda, dated 15.7.2010 recording acquittal of the appellant-original accused for the offence under sec. 3(1) (x) of the Schedule Castes and the Schedule Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocity Act') while recording conviction for the offence under sec. 325 of IPC and sentencing him for R.I. for 5 years and fine of Rs. 25,000/- and in default R.I. for 1 year, as stated in detail in the judgment and order.

(2.) Criminal Appeal No. 1335 of 2010 is filed by the appellant-original accused challenging the impugned judgment and order recording the conviction for the offence as stated hereinabove, whereas Criminal Appeal No. 1725 of 2010 is filed by the State challenging the acquittal of the original accused for the offence under the Atrocity Act.

(3.) The facts of the case, briefly summarised, are as follows: