LACHIT RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr D A Kaiyum, learned counsel for the appellants, 1) Sri Lachit Rabha and 2) Sri Bhabesh Rabha, and heard Mr B B Gogoi, learned Additional Public Prosecutor for the respondent/State.

(2.) Sri Lalit Rabha and Sri Bhabesh Rabha (hereinafter also referred to as the appellants or A-1 and A-2, respectively), have filed this appeal challenging the Judgment and Order dtd. 5/11/2013, passed by the learned Sessions Judge, Goalpara, in Sessions Case No. 17/2011, convicting and sentencing the appellants under Sec. 25 (1-B) of the Arms Act, 1959 (the Act of 1959, for short), to undergo Simple Imprisonment for 1 year and to pay a fine of Rs.3,000.00 with default stipulation and convicting and sentencing the appellants under Sec. 5 of the Explosive Substances Act, 1908, (the ES Act, for short) to undergo Simple Imprisonment for 5 years and to pay a fine of Rs.5,000.00 each with default stipulation.

(3.) The case against the appellants is that they were active hardcore extremists of a banned militant organization and they have been indulging in subversive activities.