(1.) The present appeal by the original complainant under Sec. 378 of the Criminal Procedure Code against judgment and order dtd. 27/2/2015 passed by the Court of Principal District and Sessions Judge (Specially Designated Court), Sabarkantha at Himmatnagar in Sessions Case No.70 of 2002. By the impugned judgment and order, the Sessions Court was pleased to acquit the respondents-accused of the charges under Ss. 302, 307, 323 , 395, 396, 397, 201, 435, 324, 188, 153(a) r/w 143, 147, 148, 149, 341, 337, r/w 120B of the Indian Penal Code and Sec. 135 of the Bombay Police Act.
(2.) It is a case where the appellant preferred the present appeal in connection with an incident as an aftermath of the Godhra Train Burning incident followed by Statewide riots in the year 2002.
(3.) Though the incident is of 2002, the entire investigation and the trial faced several rounds of litigations in the interregnum period to which chronology the Court would refer to later.
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