MOHD.ISRAR Vs. STATE NCT DELHI

JUDGEMENT

(1.) NONE is present on behalf of the appellants despite the matters having been called. Notice issued to the appellants has been received back unserved with the report that the appellants are not found at the given address. Accordingly, Mr.Pankaj Verma, Advocate, who is present in Court, is appointed as an Amicus Curiae on behalf of the appellant, Mohd. Israr, in CRL.A. 163/2005 and Ms.Priyanka Kapoor, Advocate, who is present in Court, is appointed as an Amicus Curiae on behalf of appellant, Pannu Khan @ Hyder Khan in CRL.A. 170/2005.

(2.) SINCE both the appeals arise out of the common judgment, they are being heard together and are being disposed of by a common judgment.

(3.) THE relevant facts, as noticed by the learned trial court, are as under: