NIA Special Court, Lucknow, UP convicted and sentenced five accused namely 1) Husna W/o Mohammad Johar, R/o Mohalla- Kazipada, PS Kotwali City, District Bijnor, UP, 2) Abdulla S/o Raees Ahmad, R/o House No. 207, Mohalla Bhatan, PS City Kotwali, District-Bijnor, UP, 3) Raees Ahmad S/o Basheer Ahmed, R/o House No. 207, Mohalla Bhatan, PS City Kotwali, District-Bijnor, UP, 4) Nadeem S/o Late Sh. Abdul Aziz, R/o Village- Umri, PS Kotwali Dehat, District-Bijnor, UP, 5) Furkan S/o Late Sh. Munne, R/o VillageJhalu, PS- Haldore, District- Bijnor, UP, to 3 years Rigorous Imprisonment (RI) with fine u/s 201 r/w 120B of IPC, 3 years RI with fine u/s 216 r/w 120B of IPC, 7 years RI with fine u/s 13 of UA (P) Act, 7 years 10 months RI with fine u/s 18 of UA (P) Act, 7 years RI with fine u/s 21 of UA (P) Act, 5 years RI with fine u/s 39 of UA (P) Act and 7 years RI with fine u/s 5 of Explosive Substances Act.
The case relates to an explosion that had taken place in the house of Leelo Devi at Jatan Mohalla, Bijnor on 12.09.2014 and the criminal conspiracy hatched by members of banned organization SIMI to commit terrorist acts.
The case was initially registered by PS Kotwali City, Bijnor vide FIR No 590/14 dated 12.09.2014, FIR No 597/14 dated 18.09.2014 and FIR No 598/14 dated 18.09.2014, and re-registered by NIA on 30.04.2015 & 12.11.2015.
After the investigation of the case, a charge-sheet was filed against the five above mentioned accused persons on 03.02.2018. The accused persons had pleaded guilty before the NIA Special Court yesterday and were accordingly convicted.
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