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Judgment
Honourable Mr. Justice Jayant Patel
The present application is filed for leave to appeal against the judgment and the order passed by the learned Sessions Judge in Sessions Case No. 10/2011, where by the only accused No. 1 has been convicted, but, the other accused Nos. 2 and 3 are acquitted for the offence under Sections- 307, 326, 504 and 114 of the Indian Penal Code and Sections- 3(1)(10) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989. It has been stated by the learned APP, Mr. H.K. Patel, that conviction appeal against the very judgment has been preferred by the Original Accused No. 1, being Criminal Appeal No. 76 of 2012 and the said application has been admitted on 31.01.2012. Hence, leave deserves to be granted. Application is Disposed of, accordingly.