SELIM SK Vs. UNION OF INDIA

JUDGEMENT

(1.) As both the appeals have arisen out of the same judgment, hence, they are being decided together by a common judgment.

(2.) Mr. Pankaj Kumar Sinha, learned counsel for the appellant in Cr. APP(DB) No. 348/2023, Mr. Sanjeev Kumar, learned counsel for the appellant in Cr. APP(DB) No. 754/2025, and Mr. Dr. K. N. Singh, learned Additional Solicitor General (ASG), assisted by Mr. Manoj Kumar Singh and Mr. Arvind Kumar, learned Special Public Prosecutors for the NIA, are present and have been heard.

(3.) Both the appeals have been preferred against the judgment of conviction dtd. 22/2/2022, by which both the appellants, along with other co-accused Shahnawaj Shaikh @ Shahnawaj Kasuri @ Shahanoyaj Kasuri, were convicted mainly on the basis of their plea of guilty under Sec. 229 of the Code of Criminal Procedure (in short, 'Cr.P.C.'), and the order of sentence dtd. 25/2/2022, by which both the appellants were sentenced for the charged offences under Ss. 489B, 489C and 120B read with Sec. 489B of the Indian Penal Code, 1860 (in short, 'IPC'). For the offence under Sec. 489B of IPC, both the appellants have been sentenced to undergo imprisonment for eight years with a fine of Rs.5,000.00 (Rupees Five Thousand) each, and in default of payment of fine, they have been directed to further undergo simple imprisonment for one month. For the offence under Sec. 489C of IPC, the appellants have been sentenced to undergo imprisonment for two years. For the offence under Sec. 120B read with Sec. 489B of IPC, they have been sentenced to undergo imprisonment for eight years and also directed to pay a fine of Rs.5,000.00 (Rupees Five Thousand) each, and in default of payment of fine, they have been directed to undergo simple imprisonment for one month. All the sentences have been directed to run concurrently.