Nasir Dakkla was awarded life sentence on two counts -- for conspiring and for aiding and abetting the terror act.

Nasir faced charges of participating in meetings of the perpetrators before the bombing and had visited Pakistan to get arms training. He had also helped when the weapons reached Maharashtra by sea.

Judge P.D. Kode termed him as a "coveted member of conspirators".

"I am not giving you a death because you had distanced yourself from conspirators just prior to the blast but you didn't inform the police, which you should have done," Kode said. Nasir was also fined Rs.25,000.

The other convict to get life was Ashraf Rehman Sheikh - found guilty of possessing 85 hand grenades, 350 detonators and 3,217 live cartridges that he had hidden at his residence in the heart of Mumbai's Fort area. A fine Rs.100,000 was also imposed on him.

The judge came down heavily on the police and the prosecution for their faulty chargesheet and for not recording the recovery properly.

(In Association with IANS)

Recent Legel News

- Court orders probe into NDTV sting in BMW case
- Colgate plea against rival upheld
- Fifty-eight convicted in fodder scam case
- Two sentenced for life in 1993 Mumbai blasts
- Why political parties do not want Kalam
- Consumer Complaints against Telecom Cos. are the Highest
- Supreme Court to hear Dera protection plea June 4  
- CBT defers EPF interest rate in view of Goa elections
- RTI runs into problems, including 'missing information'