STATE Vs. ABDUL MAJID

JUDGEMENT

(1.) THE facts out of which the above noted three appeals have arisen are similar and since a common question of law is involved in all of them, they are disposed of together.

(2.) THE allegation against all the accused was that they are nationals of Pakistan. It was alleged against accused Abdul Majid that he came from Pakistan to Tonk with a Passport No. 249526 and Visa No. 6932. He arrived in India on 14-3-1950. According to the original terms of his Visa and Passport, he should have returned to Pakistan earlier, but since he got the period of stay extended up to 31-1-1957, he ought to have left this country on that date.

(3.) AGAINST the second accused Mohd. Yusuf, it was similarly alleged that he came from Pakistan to Tonk with a Pass-port No. 090124 and Visa No. 62962. He arrived in India on 4-10-1956. According to the terms of his Visa and Pass-port, he should have left this country on 3-2-1957, but he did not do so.