- (1.) Learned counsels for the appellants, learned A.G.A. for the State were heard and lower court record was perused.
(2.) All the three aforementioned criminal appeals arise out of a common judgment, hence the same are being disposed of by jointly.
(3.) In Criminal Appeal No. 3070 of 2007 appellant Awadesh Singh is in custody continuously from the date of judgment i.e. 24.4.2007 while all other appellants are on bail.;