- (1.) This judgment will dispose of Criminal Appeal Nos. 452 of 2007, 453 of 2007, 455 of 2007 and 503 of 2007, 272 of 2008 and SLP (Crl.) 1217 of 2007.
(2.) Leave granted in SLP (Crl) 1217 of 2007.
(3.) All these appeals are against the conviction of accused persons who were convicted by the trial Court and the appellate Court for offences under Sections 120B, 302 read with Section 109, Indian Penal Code (IPC) and Section 302, IPC substantively.;