(1.) Since these two appeals are inter-linked and a common judgment of Punjab and Haryana High Court at Chandigarh is the subject-matter of challenge, they are taken up together for disposal.
(2.) Nearly two decades ago, Surjit Singh (hereinafter referred to as the deceased) lost his life. Three appellants along with two others were stated to be responsible for his homicidal death.
(3.) The litigious history starts from 4-2-1986 and has seen one round of litigation before this Court. By the impugned judgment, the three appellants have been found guilty of offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (for short the IPC), and Section 201, I. P. C. They were each sentenced to undergo imprisonment for life and fine of Rs. 5,000/- with default stipulation of one year R. I. for the former and one and a half years R. I. and fine of Rs. 500/- with default stipulation of 3 months R. I. for the later.
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