JIBANGSHU PAUL Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) These two appeals under Sec. 374(2) of the Cr.PC have been preferred by the appellants, namely, Jibangshu Paul and Golon Daulagopu, respectively, for assailing the judgment dtd. 22/5/2017 and the sentencing order dtd. 23/5/2017 passed by the learned Special Judge, NIA in Special NIA Case No.2/2009 [National Investigation Agency (NIA) -Vs- Shri Jibangshu Paul and Anr.], whereby the appellants herein have been convicted and sentenced as below:-

(2.) Brief facts relevant and essential for disposal of the present appeals are noted herein-below:-

(3.) On the basis of this recovery/seizure, Sub-Inspector Ratneswar Das, PW-16 lodged an ejahar with the Officer-in-Charge of Diyangmukh Police Station, who registered Diyangmukh Police Station Case No.3/2009, Ext-95 against the two accused/ appellants for the offences punishable under Ss. 120B/121/121A of the IPC and started investigation.