(1.) Heard Ms. J Choudhury, Amicus Curiae for the appellant assisted by Mr. B Choudhury. Also heard Mr. B J Dutta, learned Addl. PP, Assam.
(2.) Both the Criminal Appeals arising out of same judgment, while the Criminal Appeal (J) No. 13/2018 was preferred from jail subsequently the regular Criminal Appeal was also preferred bearing No. 165/2018 and both the cases are now taken together and disposed by this common order.
(3.) This appeal is directed against the judgment and order dated 25.09.2017 passed by the learned Sessions Judge, Dhubri in Sessions Case No. 54/2017 u/s 14-A (b) of Foreigners Act, 1946.