NASSAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These Criminal Appeals have been preferred under Sec. 21 of the National Investigation Agency Act, 2008.

(2.) Crl. Appeal No. 225 of 2025 is preferred by the accused Nos. 25, 27, 31 and 32, Crl. Appeal No. 228 of 2025 is preferred by the accused No. 33 and Crl. Appeal No. 242 of 2025 is preferred by the accused Nos. 29, 30 and 51 in S.C.No. 2/2023/NIA on the file of the Special Court for Trial of NIA Cases, Ernakulam.

(3.) In the above case, they, along with the rest of the accused, stand indicted for having committed offences punishable under Sec. 120B, 34, 109, 115, 118, 119, 143, 144, 147, 148, 449, 153A, 341, 302, 201, 212 r/w.s. 149, 120B r/w.s. 302 of IPC, Sec. 3(a)(b)(d) r/w. Sec. 7 of the Religious Institutions (Prevention of Misuse) Act, 1988 and Ss. 13, 16, 18, 18A, 18B, 20, 22C, 23, 38 & 39 of Unlawful Activities (Prevention) Act, 1967 and Sec. 25 (1) (a) of the Arms Act, 1959.