STATE OF RAJASTHAN Vs. MOHD. JUBER

JUDGEMENT

(1.) This Acquittal Appeal is directed against the judgment dtd. 13/7/2007 passed in Sessions Case No. 29 of 2007.

(2.) By the said judgment, Mohd. Juber, Gaffur Khan, Raish Mohd., Akhtar Hussain, Gulam Hussain, Bhupendra Giri and Jamil Khan were acquitted of the criminal charges framed against them under Sec. 148 and 302 of the Indian Penal Code; alternatively under Sec. 302/149 and Sec. 307 of the Indian Penal Code, or alternatively under Sec. 307/149 and Sec. 341 of the Indian Penal Code. The respondent No. 5, namely, Gulam Hussain was also acquitted of the charge under Sec. 4/25 of the Arms Act.

(3.) As it appears from the judgment dtd. 13/7/2007, Jamil Khan was arrested after the charges against the other accused-respondents were framed and, therefore, a separate charge under Sec. 302/120-B of the Indian Penal Code was framed against Jamil Khan.