LAISHRAM RANJIT SINGH MEITEI Vs. NIA

JUDGEMENT

(1.) The appellant has filed present appeal under Sec. 375 (b) Cr.P.C.

(2.) The appellant and three others were arrested and charge-sheeted. The charges against all of them were ascertained vide order dtd. 16/11/2021. As far as, appellant is concerned, he was directed to be charged under Sec. 384 r/w 120B IPC, 385 r/w 120 IPC, 17, 18 and 20 the Unlawful Activities (Prevention) Act, 1967("UAPA").

(3.) The appellant and his co-accused had shown their inclination to plead guilty to such charges. They were duly made aware about the maximum punishment which could be inflicted upon them for the offences for which they were proposed to be charged with. They were also given time to consult their counsel and were given time for reflection. They were, again, produced before the learned Trial Court, but they remained adamant in pleading guilty.