STATE OF GUJARAT Vs. RAJUBHAI DHAMIRBHAI BARIA AND ORS.
LAWS(SC)-2018-8-126
SUPREME COURT OF INDIA
Decided on August 29,2018

STATE OF GUJARAT Appellant
VERSUS
Rajubhai Dhamirbhai Baria And Ors. Respondents

JUDGEMENT

- (1.) This incident relates to aftermath of the communal riots in Gujarat, an incident known as 'best bakery' case which took place in Vadodara where an unruly mob attacked the bakery shop and burnt it down, killing 14 people. For the occurrence 20 people were charge-sheetd.
(2.) By the order of the Supreme Court, the matter was transferred to the State of Maharashtra where the Trial court has convicted some of the accused and acquitted other accused.
(3.) By the impugned judgment, the High Court convicted four of them and acquitted five of the accused.;


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