HINA BASHIR BEIGH Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present two appeals have been filed by Hina Bashir Beigh (A-2) and Sadiya Anwar Shaikh (A-4) seeking reduction of their respective sentences imposed by the ld. ASJ-3, NDD, Patiala House Courts, New Delhi vide the order on sentence dtd. 6/5/2024. BRIEF BACKGROUND

(3.) A First Information Report (hereinafter 'FIR') bearing no. 85/2020 was registered by the Special Cell against accused no. 1('A-1') and accused no. 2 ('A-2') upon which they were arrested on 8/3/2020. The allegation was that they were affiliated with the proscribed terrorist organisation Islamic State Khorasan Province (hereinafter 'ISKP'). The said ISKP is stated to be a part of the ISIS. The FIR alleged that they were carrying out anti-national activities in India.