(1.) "Satyamev Jayate" - "Truth alone Triumphs" A Sanskrit text from Munduka Upanishad (800-500 BC) is adorned as a dictum under the Emblem of India.
(2.) The captioned appeals filed under sec. 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C.) are directed against the common judgment and order of conviction dtd. 11/7/2019 passed by Special Judge CBI, Court No.1, Ahmedabad in Special (CBI) Sessions Case No.2 of 2014, No.1 of 2014 and No.3 of 2014, whereby the accused have been convicted for the offence under Sec. 302 read with Ss. 120B and 201 of the Indian Penal Code, 1860 (IPC). The trial Court, after recording that 31 witnesses have given false evidence in favour of the accused during the course of re-trial, has further directed for initiation of proceedings under sec. 340 of the Cr.P.C. read with Sec. 193 of the IPC against them.
(3.) The ill-fated incident occurred on 20/7/2010 at around 20:40 hrs., wherein Amit Jethwa, who was an RTI activist, was shot dead by two unknown assailants near Satyamev Complex, Opposite High Court of Gujarat, Ahmedabad. After shooting the deceased, both the accused fled away, leaving behind a motorcycle. The first informant is a Head Constable from the Sola High Court Police Station, who was having tea with his friends, and on hearing the shot, he ran towards the place of offence where he saw one person lying on the ground in the pool of blood. On being informed by someone that the assailant had fled towards Vishwas City Road, the first informant, along with other person, rushed towards the Vishwas City on their bike to search the assailants but in vain, and they had returned to the spot. On his return, he called the Police Inspector, Sola Police station, who reached on the spot. The senior police officials also arrived immediately.