LAWS(BOM)-2020-1-240

STATE Vs. TARIQ AHMAD BUTTLOO

Decided On January 24, 2020
STATE Appellant
V/S
Tariq Ahmad Buttloo Respondents

JUDGEMENT

(1.) Heard Mr. S.R. Rivankar, learned Public Prosecutor for the State and Mr. J.A. Lobo, learned Counsel appointed under the Legal Aid Scheme, who appears on behalf of the Respondent.

(2.) This Appeal, under Section 378 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is directed against the Judgment and Order dated 10th July, 2008, passed by the learned Adhoc Assistant Sessions Judge, FTC-I, South Goa at Margao, (learned Sessions Judge) in Sessions Case No.15/2006, acquitting the Respondent of the charges under Sections 121, 419 and 420 of the Indian Penal Code (IPC), Sections 4 and 5 of the Explosive Substances Act, 1908, Section 7, read with Section 27 of the Arms Act, 1959 and Section 164, read with Section 179 of the Railways Act, 1989.

(3.) The Charge framed by the learned Sessions Judge on 17th October, 2006 in this matter, reads as follows :