REGENT COMPUTRONICS PVT. LTD.

LANDHONI DEVI Appellant

V/S

NIA Respondents

Referred Judgements :-

CHATTURAM HORILRAM LIMITED VS. COMMR OF INCOME TAX B AND O [REFERRED]
PINE CHEMICALS LIMITED K C VANASPATI KASHMIR VANASPATI LIMITED VS. ASSESSING AUTHORITY:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED]
RAMA NARANG VS. RAMESH NARANG [REFERRED]
STATE OF KARNATAKA VS. DRIVE IN ENTERPRISES [REFERRED]
STATE OF UTTARANCHAL VS. DINESH KUMAR SHARMA [REFERRED]
NIRMAL CHANDRA SINHA VS. UNION OF INDIA [REFERRED]
STATE OF MAHARASHTRA VS. SWANSTONE MULTIPLEX CINEMA P LTD [REFERRED]
JAY VEE RICE AND GENERAL MILLS VS. STATE OF HARYANA [REFERRED]
MAHABIR COKE INDUSTRIES PVT LTD VS. COMMISSIONER OF TAXES [REFERRED]
JASTI PUNNARAO VS. STATE OF ANDHRA PRADESH [REFERRED]
M LONDHONI DEVI VS. NATIONAL INVESTIGATION AGENCY [REFERRED]
PRABHAKAR @ BABU LAXMAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED]
OIL AND NATURAL GAS CORPORATION LIMITED VS. COMMISSIONER OF INCOME TAX AND ORS. [REFERRED]

JUDGEMENT

(1.) Heard on I.A. (Crl.) No.116 of 2016, which is an application for grant of bail and suspension of sentence on behalf of applicant Mrs. Landhoni Devi .

(2.) The applicant along with co-accused persons was prosecuted for offences under Sections 120B/121/121(A) and 122 of the Indian Penal Code and under Sections 16,17,18, 18A, 18B, 20 and 21 of the Unlawful Activities (Prevention) Act, 1967 (in short "UA(P) Act, 1967").

(3.) The Special Judge has convicted the applicant under Section 20 of the UA(P) Act, 1967 and sentenced to rigorous imprisonment for 7 years and fine of Rs.10,000/- with default stipulation. The Special Judge has acquitted the applicant of the remaining charges.

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LANDHONI DEVI Vs. NIA

Referred Judgements :-

JUDGEMENT

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