LANDHONI DEVI Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Heard Mr. D.K. Mishra, learned Senior Counsel, assisted by Mr. B. Prasad, learned counsel for the appellant in Crl.A. 262/2016, Crl.A.263/2016, Crl.A.264/2016, Crl.A. 265/2016 and Crl.A.291/2016. Also heard Mr. M. Gunadhar Singh, learned counsel for the appellants in Crl.A.289/2016, Crl.A.291/2016, Crl.A.295/2016, Crl.A.299/2016, Crl.A.113/2017, Crl.A.115/2017 and Crl.A.145/2017. Also heard Mr. R.K.D. Choudhury, learned DSGI for respondent no.1, assisted by Ms. L. Devi, Advocate, and Mr. D.K. Das, learned Senior Counsel, assisted by Ms. G.D. Choudhury, learned counsel for the respondent no.2.

(2.) By filing these 12 (twelve) separate appeals, the respective appellants, who have been convicted and sentenced, have assailed the common judgment and sentence dtd. 8/6/2016, passed by the learned Special Judge, NIA, Guwahati in Special NIA Case No. 1/2010.

(3.) The judgment and sentence impugned herein arise out of common trial and thus, common issues are involved. Hence, all these appeals were heard analogously. Therefore, all these appeals are disposed of by this common judgment and order.