MOHANBHAI DELKAR Vs. LALIT BABU PATEL

JUDGEMENT

(1.) This is an appeal against the acquittal. The respondent was charged for commission of offence under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Act) 1989.

(2.) The trial went on after framing of charge. Prosecution has examined 5 witnesses. The witness no.1 is the eye witness.

(3.) Victim is PW-3. The version of PW-3 is evident to be hearsay. Entire case rests on the testimony of PW-1 Sitaram Gavali.