STATE OF GUJARAT Vs. RAJU RAJSHI BAPODARA

JUDGEMENT

(1.) By way of this appeal, the appellant-State has challanged the judgment and order of the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Porbandar dated 19.02.2008 rendered in Sessions Case (Atrocity) No.18/2006 whereby the learned trial Judge acquitted the original accused, the opponents herein of the charges for the offence punishable under Sections 323, 504, 506(2) of the Indian Penal Code and Section 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as well as Section 135 of the Bombay Police Act.

(2.) The brief facts of the case of the prosecution, as set out before the learned Trial Court, read as under:

(3.) Heard Mr. K.P.Raval, learned Assistant Additional Public Prosecutor for the appellant-State. The respondent has neither entered appearance in terms of presence nor a duly instructed advocate despite service of notice of appeal.