(1.) Present D.B. Criminal Death Reference No.3/2020 has been moved by Court of Special Judge, Jaipur Bomb Blast Cases, Jaipur for confirmation of Death Sentence awarded by the Court vide judgment of conviction dtd. 18/12/2019 and order of sentence dtd. 20/12/2019 to accused Mohammad Sarvar Azmi @ Rajhans Yadav in Sessions Case No.4/2010 - State Versus Shri Shahbaz Hussain and Ors., FIR No.120/2008, Police Station, Kotwali, Jaipur City (North). Aggrieved by the judgment of conviction dtd. 18/12/2019 and order of sentence dtd. 20/12/2019, accused Mohammad Sarvar Azmi preferred D.B. Criminal Appeal No.210/2022, Saifur @ Saifurrehman and Mohammad Salman preferred D.B. Criminal Appeal No.209/2022 and Mohammad Saif @ Karain also preferred D.B. Criminal Appeal No.96/2022. By the aforesaid judgment dtd. 18/12/2019 Shahbaz Hussain @ Shahbaz Ahmed @ Shanu was acquitted from the charges levelled against him. State of Rajasthan has also preferred D.B. Criminal Appeal No.248/2022 against the acquittal of Shahbaz Hussain @ Shahbaz Ahmed @ Shanu and for enhancement of sentence of other accused. Accused Mohammad Sarvar Azmi has been acquitted for the offence under Ss. 4, 5 and 6 of the Explosive Substances Act, 1908 and Ss. 3/10, 20 and 38 of the Unlawful Activities Act, 1967 and other accused namely Saifurrehman Ansari, Mohammad Saif and Mohammad Salman were acquitted for the offences under Ss. 4 and 5 of the Explosive Substances Act, 1908 read with Sec. 120-B IPC, Sec. 6 of the Explosive Substances Act, 1908 and under Ss. 3/10, 20 and 38 of the Unlawful Activities Act, 1967. Accused Mohammad Sarvar Azmi, Saifurrehman Ansari, Mohammad Saif and Mohammad Salman were convicted for the following offences:
(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 case pertains to FIR No.120/2008, Police Station Kotwali, Jaipur City (North). The author of the FIR was Manoj Kumar (PW-1). The place of incidence of blast in this FIR is Chandpole Hanuman Temple, Near shop no. 1-3. The total number of persons injured are 50 and those who died in the blast are 24.
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