DILIP KUMAR Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD Mr. N. Rai, learned counsel for the appellant as well as mr. Karma Thinlay, learned Public Prosecutor, Sikkim.

(2.) THIS appeal has been directed against the judgment and order dated 30-11-2006 passed by the learned Sessions Judge, East and North at Gangtok in S. T. Case No. 3 of 2004 whereby the appellant was found guilty of commission of an offence punishable under Section 3 of the Official Secrets Act, 1923 (hereinafter referred to as "the Act")under which he was convicted and sentenced to undergo simple imprisonment for a period of ten years.

(3.) THE facts of the case, in brief, as projected by the prosecution during the trial are as under : -