STATE OF RAJASTHAN Vs. ATRA @ ATAR

JUDGEMENT

(1.) By this reference dated 19.9.87 in Sessions case No. 79/84, following questions are referred to this court for decision :

(2.) Taking into account the frequent offences of dacoity by various Dacoity-Gangs of dacoits in Dholpur area and to break the chain of vested interests assisting gangs of Dacoits and to control them the Legislature has enacted the Rajasthan Dacoity Affected Areas Act, 1986 (hereinafter to be referred as 'the Act'). The Act has come into force with effect from 23rd Sept., 1985. Under the provisions of that Act certain offences'have beer specified including some offences which are not contained in Indian Penal Code The- Act has also provided for speedy trial, for punishment of the accused-persons who have committed the offences specified in the schedule.

(3.) The Sessions Case No. 79/84 was pending in the court of Addl Sessions Judge, Dholpur when the Act came into force. The learned Addl Sessions Judge, Dhopur transferred the case in hand as well as other similar cases which involved the offences specified in schedule attached to the Act, vide order dated 18.8.87.