(1.) Both the criminal appeals, are being decided through a common verdict, as both arise from a common verdict of conviction, and, also from a consequent therewith sentence(s) of imprisonment, and, of fine, as, become imposed upon each.
(2.) The instant appeal is directed against the verdict made on 10/9/2009, upon Sessions Case No.25 of 2007, by the learned Additional Sessions Judge, Hisar, wherethrough in respect of charges drawn against the accused under Ss. 307, and, 397 of IPC, he proceeded to record a verdict of conviction, upon the accused, whereas, in respect of a charge drawn against them for an offence punishable under Sec. 392 of the IPC, he recorded a finding of acquittal against the accused. Moreover, through a separate sentencing order, drawn on 11/9/2009, he proceeded to impose the hereinafter extracted sentence of imprisonment, as also of fine, upon the convicts. <FRM>JUDGEMENT_97_LAWS(P&H)8_2022_1.html</FRM>
(3.) The convicts became aggrieved from the above made verdict of conviction, and, consequent therewith sentence of imprisonment, and, of fine, as become imposed upon each of them, and, became led to institute thereagainst their respective appeals before this Court.