STATE OF GUJARAT Vs. LAKHABHAI VEJABHAI ODEDARA

JUDGEMENT

(1.) Leave to appeal is granted. Appeal is admitted. Learned advocate Mr.K.I.Acharya waives service on behalf of the respondent.

(2.) The instant appeal is preferred by the State under Section 378 of the Code of Criminal Procedure against the judgment and order delivered by the learned Special Judge and Additional Sessions Judge, 5th Fast Track Court, Veraval on 01.10.2004 in Atrocity Case No.184/1999 (39/1998) whereby the present respondent being accused of the said Sessions Case came to be acquitted by the trial Court for the charges levelled against him under Sections 323, 504, 506(2) of the Indian Penal Code as well as under Section 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned APP Mr.K.P.Raval for the appellant State and learned advocate Mr.K.I.Acharya for the respondent requested this Court to take up this matter for final hearing as Record and Proceedings of the trial Court is available with this Court and they undertook to provide extra copies of the evidence and documents produced on record during the trial. In the facts and circumstances of the case, the request is granted and the appeal is heard finally.