STATE OF GUJARAT Vs. RAJUBHAI DHAMIRBHAI BARIA

JUDGEMENT

(1.) The above named accused were tried by the Additional Sessions Judge, First Fast Track Court, Vadodara, State of Gujarat, in Sessions Case No.248 of 2002, and were acquitted. This is a retrial of the said case.

(2.) The retrial has been held pursuant to the directions given by the Supreme Court of India, in the circumstances mentioned below.

(3.) The prosecution launched against the accused is on the basis of a report under Section 173 (2) (i) of the Code of Criminal Procedure [hereinafter referred to as 'the Code' for the sake of brevity], submitted by the Inspector of Police, D.C.B. Police Station, Vadodara City, State of Gujarat, on the allegation that they have committed offences punishable under sections 143, 147, 148, 149 of the Indian Penal Code read with sections 452, 302, 307, 323, 324, 326, 337, 342, 395, 435, 436, 427, 504, 506, 201 and 188 of the Indian Penal Code, as also an offence punishable under section 135 of the Bombay Police Act.