SHAHANWAJ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both these appeals arise out of the impugned judgment dated 28.01.2008 passed by the Additional Sessions Judge (Fast Track) No.2, Jaipur City, Jaipur, therefore they are being decided together. The learned Judge has convicted the appellants as under:-

(2.) Shahnawaj was convicted under Sec. 3(1) of the Official Secrets Act, 1923 (the Act, for short) and sentenced to fourteen years of simple imprisonment; he was imposed with a fine of Rs. 5,000.00, and was directed to further undergo one year of simple imprisonment in default thereof. He was also convicted for offences under Sections 3/14 of the Foreigners Act and sentenced to three years of simple imprisonment, and imposed with a fine of Rs. 1,000.00, and further directed to undergo three months of simple imprisonment in default thereof.

(3.) Hasim Ali was convicted for offences under Sections 3/9 of the Act and sentenced to three years of simple imprisonment, and imposed with a fine of Rs. 1,000.00 and was directed to further undergo three months of simple imprisonment in default thereof.