STATE OF GUJARAT Vs. PRATAPBHAI NARMADASHANKAR

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 19. 2. 2008 passed by the learned Special Judge, Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) and Presiding Officer, Fast Track Court No. 7, Gondal at Dhoraji in Sessions Case No. 100/2005, whereby the accused has been acquitted from the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) IT was contended by Mr RC Kodekar learned APP that the judgement and order of the Sessions Court is against the provisions of law; the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this court through the oral as well as the entire documentary evidence.