STATE OF GUJARAT Vs. FIRDAUSHUSEIN HUSEINMIYA SAIYAD

JUDGEMENT

(1.) THE present appeal is preferred by the State challenging the judgment and order dated 29.11.2006 in Special Atrocity Case No. 33 of 2006 by the learned Special Judge (Atrocity), Fast Track Court No. 2, Gandhinagar at Kalol.

(2.) THE present respondents -accused in Special Atrocity Case No. 33/2006 were charged for the offence punishable under sec. 143, 147, 148, 149, 323, 325, 504 and 506(2) read with sec. 114 and 34 of Indian Penal Code and sec. 3(1)(10) of Scheduled Caste and Schedule Tribe (Prevention of Atrocity) Act (for short "the Atrocity Act") and sec. 135 of Bombay Police Act and tried by the learned Special Judge, Gandhinagar at Kalol and thereafter respondents were acquitted from the offence charged against them by the aforesaid judgment and order dated 29.11.20006.

(3.) THE facts of the prosecution case, in nut -shell, are as under: