- (1.) Heard learned Counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment of the Designated Court, Assam at Guwahati dated 28.03.2007 passed in TADA Sessions Case No. 13 of 1991.
(3.) The facts have already been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.;