STATE OF GUJARAT Vs. MAHOBATSINH JETHUBHA JADEJA

JUDGEMENT

(1.) THE present Appeal is preferred by the appellant - State of Gujarat challenging the Judgment and order dated 2.1.2007 rendered in Special Criminal Case No.35 of 2005 (Exh.38) by the learned Special Judge, Jamnagar. By the said Judgment and order the learned Special Judge has acquitted the respondents - accused.

(2.) THE present respondents - accused in Special Criminal Case No.35 of 2005 were charged for the offences punishable under Sections 504, 506(2), 448 and 452 I.P. Code, under Section 3(1)(10) of the Atrocities Act and under Section 135(1) of the Bombay Police Act and tried by learned Special Judge, Jamnagar and thereafter the respondents - accused were acquitted for the offences charged against them by aforesaid Judgment and order dated 2.1.2007.

(3.) THE facts of the prosecution in nutshell are as under :