SAIFURREHMAN ANSARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. Criminal Appeal No.208/2022 & 250/2022: Accused Mohammad Salman, Saifur @ Saifurrehman Ansari, Mohammad Saif @ Karain and Mohammad Sarvar Azmi @ Rajhans Yadav have preferred D.B. Criminal Appeal No.208/2022, aggrieved by the judgment of conviction dtd. 18/12/2019 and order of sentence dtd. 20/12/2019 passed by Special Judge, Jaipur Bomb Blast Cases, Jaipur in Sessions Case No.7/2010 - State Versus Shahbaz Hussain @ Shahbaz Ahmed @ Shanu & Ors., FIR No.132/2008, Police Station, Manak Chowk, Jaipur City (North), whereby accused Shahbaz Hussain was acquitted from the charges levelled against him and other accused Mohammad Salman, Saifurrehman Ansari, Mohammad Saif and Mohammad Sarvar Azmi were convicted and State of Rajasthan has also preferred D.B. Criminal Appeal No.250/2022 against the acquittal of Shahbaz Hussain @ Shahbaz Ahmed @ Shanu and for enhancement of sentence of other accused. Accused Mohammad Salman, Saifurrehman Ansari, Mohammad Saif and Mohammad Sarvar Azmi were acquitted from the charges under Ss. 302, 307, 326, 324, 427, 124-A, 153-A of IPC, Sec. 3 of Prevention of Damage to Public Property Act read with Sec. 120-B IPC, Ss. 4 and 5 of Explosive Substances Act, 1908 read with Sec. 120-B IPC, Sec. 6 of Explosive Substances Act, 1908, Ss. 3/10, 20, 38 of Unlawful Activities (Prevention) Act, 1967. Accused Mohammad Salman, Saifurrehman Ansari, Mohammad Saif and Mohammad Sarvar Azmi have been convicted by the Court for the following offences: Mohammad Salman, Saifurrehman Ansari, Mohammad Saif and Mohammad Sarvar Azmi:- <IMG>JUDGEMENT_174_LAWS(RAJ)3_2023_1.jpg</IMG> All sentences were directed to run concurrently.

(2.) Succinctly stated the facts of the case are that a spate of explosions took place in the crowded market, places of the walled pink city of Jaipur on Tuesday, May 13, 2008 within a short span of 20 minutes, resulting into death of 71 persons and injuries to 185 persons. In each of the blast sites, the bombs were planted on brand new bicycles, which were placed at carefully selected crowded market places near temples and police stations. In total 8 FIRs were registered, 4 FIRs were registered at Police Station Kotwali and 4 FIRS were registered at Police Station Manak Chowk.

(3.) The present appeals pertain to FIR No. 132/2008, Police Station Manak Chowk, Jaipur. The author of the FIR was Mohan Lal. The place of incidence of blast in this FIR is Peetliyon Ka Rasta, Jauhari Bazar. The total number of persons injured were 20 and those who died in the blast were 7.