- (1.) Mr. Gulam Mustafa, learned counsel for the appellants and Mr. Mohd.Yusuf Ansari, learned AGA for the State, were heard at length.
(2.) Since both the aforesaid appeals arise out of a common judgement hence the same are being disposed of together.
(3.) During pendency of Criminal Appeal No.1027 of 2007, appellant Kamlesh expired, therefore, the appeal, so far as it related to him, was abated.;