(1.) Since the issues raised in both the captioned appeals are the same and the challenge is also to the self-same judgement and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgement and order.
(2.) We may clarify that the Criminal Appeal No. 5560 of 2024 arises from the judgement and order passed by the High Court, reversing the acquittal and holding the appellants herein guilty of the offence of murder. Whereas Criminal Appeal No. 5561 of 2024 arises from the order of sentence, which ultimately came to be passed by the High Court.
(3.) These appeals arise from the judgement and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 27/8/2024 in Criminal Revision Application No. 194 of 2006 by which the criminal revision filed by the original de facto complainant against the judgment and order of acquittal passed by the trial court came to be allowed and the appellants herein were held guilty of the offence of murder punishable under Sec. 302 of the Indian Penal Code (for short, "the IPC") and sentenced to undergo rigorous imprisonment for life and fine of Rs.50,000.00 each and further, rigorous imprisonment for 3 months in default of payment of fine.
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