NASIR Vs. STATE

JUDGEMENT

(1.) This order will disposs of three criminal appeals Nos 173/80, 277/80 and 281/80 and two Cr. Misc (M) 466/80 and 511,.81.

(2.) By his judgment dated May, 9, 1980 the learned Addl. Sessions Judge convicted and sentenced the appellants as follows .

(3.) The above sentences were directed to run concurrently. Hence, these appeals and revisions.