Allow Cookies!
By using our website, you agree to the use of cookies
In one of the very controversial cases of the country, the Bombay High Court, issued notice to 22 acquitted persons, including junior-level police officers from Gujarat and Rajasthan, in the alleged fake encounter of Sohrabuddin Sheikh that took place in 2005. The Bombay High Court called for the entire case record from the special court. The CBI did not deny the fact that Sohrabuddin, his wife Kausar Bi, and his aide Tulsiram Prajapati had been killed, however, the prosecution failed to establish whether there existed any conspiracy or not in the matter.While making observations against the prosecution’s arguments, the special judge had ruled that the entire chain of circumstances was not proved, resulting in the acquittal of all the accused.
Out of the 200 witnesses of the prosecution, 92 of them were hostile. The evidence of witnesses clearly corroborates the entire sequence of events, leading up to the alleged fake encounters of Sohrabuddin and Tulsiram Prajapati as well as the killing of Kausar Bi. In this appeal it has been claimed that, statements were either recorded before a magistrate or video recorded by the investigating officers. However, these statements were not cited, or not produced before the trial court. Lastly, the appeal states that the special judge should have kept in mind that it is not easy to have direct evidence in cases of fake encounters.
86540
103860
630
114
59824