AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. T. Amarnath Goud, J
This present Criminal Appeal has been filed under Section 415(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the Judgment, dated, 03.06.2025, passed by the learned Additional Sessions Judge, Gomati Judicial District, Udaipur, in Case No. ST(T-II) 13/2025, by which the Appellants have been convicted under Section 3 of the Passport (Entry into India) Amendment Act, 2000 and Section 14(A) of the Foreigner Act, 1946.
Heard both sides.
On perusal of the record, this Court considers that the quantum of punishment imposed upon the appellants is on the higher side. This Court deems it proper to reduce the same, and for the period already undergone in jail, the sentence to that extent is considered sufficient. The remaining part, being the fine amount of Rs. 20,000/-, is waived.
The learned Addl. P.P., appearing for the State- respondent, has placed on record a written instruction from the Home Department, Government of Tripura, stating that they have no objection to pushing back the appellants to their home nation as per procedure.
In view of the above, the appeal is allowed to the extent indicated herein, and there shall be a direction to the respondent– Secretary, Department of Home, State of Tripura, to take steps to push back the appellants to their home nation as per procedure, at the earliest.
With the above observation and direction, this present appeal stands disposed of. As a sequel, stay, if any, stands vacated.
Pending application(s), if any, also stand closed.