(1.) Both these appeals arise out of the common judgment dtd. 28/1/2019 passed by the learned Special Judge in connection with Sessions Case No.59(K) of 2011, Kamrup (Metro), Guwahati. Criminal Appeal No.195/2019 has been preferred by 10 appellants viz., 1) Ranjan Daimari @ D. R. Nabla @ Lasdum @ Loudum, 2) George Boro @ John @ Jwankhang, 3) Ajay Basumatary @ B. Aogai, 4) Khargeswar Basumatary @ Rahul Brahma @ Kharamswar, 5) Rajendra Goyari @ Rajen @ Rifikhang, 6) Onsai Boro @ Ajit Boro, 7) Indra Brahma, 8) Baisagi Basumatary @ B. Bithurai, 9) Lokhra Basumatary @ Lobo and 10) Raju Sarkar whereas, Criminal Appeal No.154/2019 has been preferred by the four appellants viz. 1) Mathu Ram Brhama @ Mudai, 2) Prabaht Boro @ Tepa, 3) Jayanti Brahma @ Jugami and 4) Nilim Daimari @ D. Nizwmsa.
(2.) By the impugned judgment dtd. 28/1/2019 the appellants have been convicted under Ss. 120-B, 121, 121-A, 122, 123, 302, 324, 326, 307, 427 of the Indian Penal Code (IPC) read with Ss. 3 and 4 of the Explosive Substances Act, 1908 and Ss. 10, 13, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 and sentenced in the manner indicated herein below:
(3.) We have heard Mr. A. K. Bhattacharyya, learned senior counsel assisted by Mr. M. Sarania and Mr. D. K. Bhattacharyya, learned counsel appearing for the appellants in both the appeals. We have also heard Mr. S. C. Keyal, learned Special Public Prosecutor, CBI, appearing for the respondent.
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