STATE OF GUJARAT Vs. NATWARLAL MANISHANKER THANKI

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by learned Special Judge and 7th Fast Track Court, Porbandar, on 03rd of November, 2003, in Sessions Case No. 70 of 2000, whereby present respondent, being accused of Sessions Case, came to be acquitted by the Trial Court for the offences punishable under Sections 323 and 325 of the Indian Penal Code as well as for the offences punishable under Section 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned APP Mr. Pradip D Bhate for the State and learned Advocate Mr. H.M. Prachchhak for the respondent were heard in detail. Leave to Appeal is granted. Appeal is Admitted. Learned Advocate Mr. Prachchhak waives on behalf of respondent.

(3.) Both the learned counsels have requested the Court to hear the Appeal finally as Record and Proceedings of the Trial Court is available with the Court and that they would supply necessary copies of evidence recorded and the documents produced before the Trial Court.