MANOJ KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Afore-noted appeals arise out of a common judgment of conviction dated 21.2.2005 in Sessions Case No.139/2001.

(2.) Thus, the 4 appeals have been taken up together for hearing.

(3.) At the outset, I may note that in Crl.Appeal No.240/2005 which was listed on 29.8.2007 learned counsel for the appellant was directed to send communications to learned counsel for the other appellants informing them that all appeals would be listed for final hearing on 6.9.2007 i.e. today.