KAREEM Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondent.

(3.) The appellants have been arrayed as accused for the offences punishable under Ss. 143, 147, 148, 353, 333, 332, 436, 427 and 149 of the Indian Penal Code, 1860 and under Ss. 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 and Sec. 2 of the Prevention of Destruction and Loss of Property Act, 1981.