SUO MOTU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties and perused the record.

(2.) This Revision Application has been initiated pursuant to direction in judgment and order dated 8.3.2006 in Special Civil Application No.3133 of 1994 between Oilabhai M. Vasava v. State of Gujarat wherein paragraph Nos.7 and 8 are relevant which reads as under:

(3.) Pursuant to such direction, the Registry has initiated such Revision Application as Suo Motu Revision by this Court considering that the acquittal of respondent Nos.2 t 5 by impugned judgment delivered in November, 1997 in Special Atrocity Case No.64 of 1993 by the Additional Sessions Judge, Bharuch results into material irregularity and illegality.