Abdul Moin, J. - (1.) Heard learned Counsel for the revisionists and Sri A.A.Siddiqui, learned A.G.A. for the State-respondents.
(2.) At the outset learned Counsel for the revisionists states that in pursuance to the order dated 6.9.2017 certain revisionists are in jail. As this Court is proceeding to decide the matter finally accordingly the revisionists who are in jail shall also be entitled to get the benefit of this judgment.
(3.) The Court has perused the judgments passed by the learned Trial Court as well as the Appellate Court with the assistance of Sri A.A.Siddiqui learned A.G.A. for the State-respondents.;