RAVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant appeal is preferred against judgment and order dtd. 20/3/2020 passed in Special Sessions Trial No. 03 of 2013, State Vs. Ravi, by the court of learned Special Judge Gangster/IIIrd Additional Sessions Judge, District Haridwar ('the case'). By the impugned judgment and order, the appellant-Ravi has been convicted under Sec. 3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (for short "the Act") and sentenced to three years rigorous imprisonment and Rs.5,000.00 fine.

(2.) Prosecution case, briefly stated, is as hereunder:-

(3.) Based on it, subsequently proceedings under the Act were initiated against the appellant and others. A gang-chart was prepared; approval taken and after investigation, charge-sheet under Sec. 2/3 of the Act was submitted against the appellant and three others namely, Aslam, Israt and Nagendra. The file of Israt was separated. Co-accused Nagendra died before charge could be framed and the case abated against him. The case proceeded against the appellant and Aslam and on 11/10/2019, they were charged under Sec. 2/3 of the Act to which they denied and claimed trial. During trial Aslam died and the case abated against him.