SOOFI ABDUL MAZID Vs. STATE

JUDGEMENT

(1.) These two appeals arise out of a common judgment. 2. Criminal Appeal No. 117 of 1985 has been filed by the following. appellants :

(2.) Criminal Appeal No. 145 of 1985 has been filed by Shahid Hassan, who was a co-accused with the above-named. Alongwith the above nine accused, one Feroz Hassan was also tried for offences punishable under Sections 147 and 302 read with Section 149 of the Indian Penal Code. All of them have been convicted for these offences.

(3.) . The appellants were also charged for the commission of an offence punishable under Section 307 read with Section 149 of the Indian Penal Code. However, they have been acquitted of that charge.