ST A T E Vs. SUDHAKAR NAIK

JUDGEMENT

(1.) Heard Mr. D. Lawande, learned Additional Public Prosecutor for the appellant and Mr. Arun Bras De Sa, learned Advocate for respondent.

(2.) By this appeal, the appellant takes exception to the judgment and order dated 10.3.2010 passed by Special Judge, South Goa Margoa in Special Case no. 1/SC/ST/2009, acquitting the respondent/accused for the offence punishable under Section 3(1)(x) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the Act' for short").

(3.) Briefly, the prosecution case is as under:-