NISHANT PRADEEP AGRAWAL Vs. ANTI TERRORIST SQUAD

JUDGEMENT

(1.) Heard.

(2.) This is an appeal filed under Sec. 374 of the Criminal Procedure Code questioning the legality and validity of the judgment and order dtd. 3/6/2024 passed by the learned Additional Sessions Judge-1, Nagpur in Sessions Case No.726 of 2021, thereby convicting the appellant for offences punishable under Sec. 66-F of the Information Technology Act, 2000 (hereinafter referred to as "the Act of 2000") read with Sec. 3(1)(c) and Sec. 5(1)(a), (b), (c) and (d) of the Official Secrets Act, 1923 (hereinafter referred to as "the Act of 1923").

(3.) The appellant is sentenced to suffer life imprisonment for the offence punishable under Sec. 66-F of the Act of 2000. He is sentenced to suffer rigorous imprisonment for fourteen years under Sec. 3(1)(c) of the Act of 1923 and is further sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.3,000.00, in default to suffer further simple imprisonment for six months under Sec. 5(1)(a), (b), (c) and (d) and Sec. 5(3) of the Act of 1923.