(1.) This judgment would dispose of above titled two criminal appeals bearing nos. 783-DB of 2007 and 940-DB of 2007 filed by Jyoti and her husband Jagdish respectively as both these appeals have arisen out of a common judgment dated Aug. 24th, 2007 passed by Additional Sessions Judge, Faridabad.
(2.) By said judgment of conviction dated Aug. 24th, 2007 and order of sentence dated Aug. 27th, 2007, learned Additional Sessions Judge, Faridabad convicted the accusedappellants for the offence punishable under Sec. 302 read with Sec. 34 of Indian Penal Code (for short 'the Indian Penal Code') and sentenced them to undergo imprisonment for life and to pay a fine of Rs. 1000.00 each with default stipulation.
(3.) Facts. The couple (Jyoti & Jagdish) (hereinafter referred to as the appellants) were tenant of Parkash-complainant (PW-1) father of Parveen (deceased) aged fifteen and a half years in a house situated on a plot no. 1436, Block-B, S.G.M. Nagar, Faridabad. One of the room of the house was on rent with the appellants where they were residing with their children. The remaining portion of the house was under the self-occupation of the complainant. The complainant had another plot near the premises in which he had constructed two rooms. In those rooms his brother-inlaw (wife's brother) Nain Singh and Murti Devi mother-in-law (PW-2) were residing.