STATE OF RAJASTHAN Vs. OM PRAKASH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant-State against the judgment dtd. 7/6/1993 passed by the learned Additional District and Sessions Judge, Chittorgarh in Sessions Case No. 118/85, whereby the respondents were acquitted of the offences under Sec. 307 read with Sec. 34 and Sec. 427 IPC.

(2.) Brief facts of this case, as placed by the learned Public Prosecutor appearing on behalf of the appellant-State, are that upon an information being received on 4/4/1984 regarding bank robbery in Bundi, orders for blockade (Nakabandi) were issued to the Incharge of all the Reserve Centres (Aarakshi Kendra) situated in Chittorgarh District.

(3.) The then SHO of the Kotwali, Chittorgarh on 5/4/1984 at about 06:30 a.m. received an information through wireless from the SHO, Dhamottar Police Station that a green coloured Jeep (without registration number), which was coming from the side of Pratapgarh towards Dhamottar Bus Stand was shown a gesture to stop by the police, but the driver of the same did not stop the said Jeep; thereafter, as per the information, the said Jeep proceeded towards Nimbahera.