- (1.)Heard the learned counsel for the rival parties.
(2.)Admit.
(3.)The record and proceedings are received in Appeal No. 380/2006 which is already admitted. Looking to the reasons given in the order made yesterday, we made prima facie opinion about the case and, therefore, asked Shri Mirza, the learned APP, to find out that whether there is really any evidence against both appellants in these appeals.