- (1.) Heard learned counsel for the appellant. Service of Notice of Lodgment of petition of Appeal is complete, but no one has entered appearance on behalf of the sole respondent-State.
(2.) The facts of the case are similar to the facts in Arup Bhuyan vs. State of Assam Criminal Appeal No.889 of 2007, which we allowed on 3.2.2011.
(3.) As in the case of Arup Bhuyan (supra), the only evidence against the appellant in this case is his alleged confession made to a police officer, for which he was charged under the Terrorist and Disruptive Activities (Prevention) Act, 1987 (in short 'TADA').;