(1.) The Death Sentence Ref. No. 5/2018, Crl. A. No. 342/2018, Crl. A. No. 358/2018, Crl. A. No. 93/2019 and Crl. A. No. 171/2019, have been heard together and are being disposed of by this Common Judgment and Order.
(2.) We have heard Mr K. Gogoi, learned Public Prosecutor, Assam, assisted by Mr. R. R. Kaushik, learned Additional Public Prosecutor, Assam, for the State in Death Sentence Ref. No. 5/2018 and Mr. A. K. Bhattacharyya, learned Senior Advocate, assisted by Mr D. K. Bhattacharya, learned Advocate for the appellants in Crl. A. No. 342/2018, Crl. A. No. 358/2018, Crl. A. No. 93/2019 and Crl. A. No. 171/2019. We have also heard Mr K. Agrawal, Learned Amicus Curiae.
(3.) By the impugned judgment dtd. 29/8/2018 and Order of sentence dtd. 15/9/2018 passed by the learned Special Judge, NIA, Assam, Guwahati in Special NIA Case No. 04/2015, the accused/appellants were convicted and sentence in the following manner:-
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