NILESHKUMAR NATWARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) TODAY, at the time of hearing of this matter, it is submitted by the learned advocates for the parties that the matter is settled between the parties. The compromise signed by all the parties is produced which is ordered to be taken on record.

(3.) IT is submitted by Mr. Malkan that so far as the offence under Section 3 (1) (10) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act") is concerned, it is not proved beyond reasonable doubt against the present appellants. It can be noticed from the record that the accused no. 2-appellant no. 1 herein was convicted for the offence punishable under Section 3 (1) (10) of the Atrocities Act and he was acquitted for the offence punishable under Section 323 of the Indian Penal Code.