The appeals and the writ petition raised a common question as such were heard together and are being disposed of by this common judgment The grievance of the appellant-Abu Salem ... Abdul Qayoom Ansari in the appeals and writ petition is that the criminal courts in the country have no jurisdiction to try in respect of offences which do not form part of the extradition judgment by virtue of which he has been brought to this country and he can be tried only for the offences mentioned in the extradition decree