MIDLAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) These applications are filed by A1, A2 and A5 respectively in SC No.2 of 2018/NIA on the file of Special Court for the Trial of NIA Cases, Ernakulam, who are the appellants in the above appeals, under Sec. 389(1) of Cr.P.C, seeking suspension of sentence and release on bail.

(2.) The applicants/appellants in Crl.Appeal Nos.904 of 2022 and 847 of 2022 (A1 and A5 in SC No.2 of 2018) were convicted under Ss. 38 and 39 of the Unlawful Activities (Prevention) Act (UAP Act) and Sec. 120B r/w Sec. 125 of IPC and Ss. 38 and 39 of UAP Act, and sentenced to undergo rigorous imprisonment for seven years and fine under each count, which shall run concurrently.

(3.) The applicant/appellant in Crl.Appeal No.994 of 2022 (A2 in SC No.2 of 2018), was convicted under Sec. 38 of UAP Act and Sec. 120B r/w Sec. 125 of IPC and Ss. 38 and 39 of UAP Act and sentenced to undergo rigorous imprisonment for six years and fine under each count, which shall run concurrently.