LAMBA SALEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal revision case is filed under Ss. 438 and 442 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, aggrieved by the judgment dtd. 26/9/2024 passed in Crl.A.No.152 of 2024 by the learned Principal Sessions Judge, Ranga Reddy District, wherein and whereby the conviction and sentences imposed upon the revision petitioner / A.4, to suffer rigorous imprisonment for five years and shall also pay fine of Rs.10,000.00, for the offence punishable under Sec. 14-A of Foreigners Act and to suffer rigorous imprisonment for five years and shall also pay fine of Rs.10,000.00, for the offence punishable under Sec. 5 r/w Sec. 14-A of Foreigners Act, 1946, in S.C.No.450 of 2022 by the learned IV Additional Assistant Sessions Judge, Ranga Reddy District at L.B.Nagar, dtd. 14/9/2024, was modified and was found guilty of the offence under Sec. 14-A of Foreigners Act only.

(2.) Heard Sri J.Ashvini Kumar, learned counsel for the revision petitioner and Mr.E.Ganesh, the learned Assistant Public Prosecutor representing the respondent-State, and perused the record.

(3.) The factual matrix that led to the filing of the present revision is that the ASI of police, Balapur police station filed a complaint stating that while on perambulation he and his colleagues found accused Nos.1 to 4 and minors moving in suspicious circumstances and when they were detained and questioned, they stated that they had entered into India without proper documents from Myanmar through Bangladesh. Therefore, he brought them to police station and on his report Ex.P.2-FIR was registered. P.W.3 took up further investigation and filed charge sheet against the petitioner herein and other accused stating that they had entered into India without any proper documents and permission and further by trafficking the minors.