LAWS(DLH)-2012-1-434

NIZAM @ TITTO Vs. STATE

Decided On January 27, 2012
Nizam @ Titto Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE present appeals are disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.891/2009 titled Jamal Mirza versus State.