STATE OF GUJARAT Vs. RABARI LEBABHAI MELABHAI

JUDGEMENT

(1.) THE above referred Criminal Appeal is preferred under Section 378 (1) (3) of the Code of Criminal Procedure, by the State of Gujarat - applicant appellant, herein against the judgment and order delivered by the Sessions Judge, Special Court, Patan on 22/2/2007 in Special [atrocity] Case No. 22 of 2006, whereby the present respondent being accused came to be acquitted by the trial Court for the offences punishable under under Sections 504, 506 (2) of the Indian Penal Code and under Section 3 (1) (10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the Act" for short) and for the charges levelled against him under sec. 135 of Bombay Police Act.

(2.) PRESENTING the above Criminal Appeal, the State of Gujarat, applicant appellant, herein has also preferred Criminal Misc. Application No. 4911 of 2007 under Sub-Section (3) of Section 378 of the Criminal Procedure Code for Leave to Appeal.

(3.) CRIMINAL Revision Application No. 151 of 2007 is by the petitioner original complainant under sec. 397 read with sec. 401 of the Code of Criminal Procedure challenging the very judgement and order of acquittal impugned in the aforesaid Criminal Appeal.