(1.) Criminal Appeal 136/2017 and Criminal Appeal 137/2017 emanate from the common judgment dtd. 7/3/2017 rendered by the learned Sessions Judge, Gadchiroli, whereby the appellants are convicted for offences punishable under Ss. 13, 18, 20, 38 and 39 of the Unlawful Activities (Prevention) Act, 1967 (UAPA) read with Sec. 120-B of the Indian Penal Code (IPC) as set out infra.
(2.) CASE OF THE PROSECUTION :
(3.) THE FINAL REPORT, COGNIZANCE AND THE TRIAL :