PATHAN SHIKANDARKHAN SATTARKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) BY this judgment, we propose to decide two appeals filed by the accused persons and revision application by the complainant.

(3.) ACCUSED-APPELLANTS, namely Pathan Sattarkhan Pirzadakhan and Pathan Salimkhan Hanifkhan have been convicted as under: