Bisheshwar Prasad Singh, J. - (1.)This appeal by special leave is directed against the judgment and order of the High Court of Punjab and Haryana at Chandigarh dated 13-2-2001 in Criminal Appeal No. 439 (DB) of 1997, whereby the High Court dismissed the appeal preferred by the appellants and confirmed the judgment and order of learned Additional Sessions Judge, Ferozepur dated 29-4-1997 in Sessions Case No. 76 of 1994, Sessions Trial No. 43 of 1997 finding the appellants guilty of the offences under Sections 302 and 201, I.P.C. and sentencing them to undergo rigorous imprisonment for life under Section 302, I.P.C. and rigorous imprisonment for two years under Section 201, I.P.C.
(2.)The appellants along with one Jasbir Singh were accused of having committed the murder of Kuldip Kaur, the wife of the informant, and Soni, the daughter of the informant. Since, it was found that Jasbir Singh was a juvenile, his case was separated for trial by the competent Court. We are informed that he has since been acquitted. The appellants herein were acquitted by the trial Court of the charge levelled against them for the murder of Soni, which order has been affirmed by the High Court.
(3.)The informant, Sucha Singh is the elder brother of Kuldip Singh, appellant No. 1. Bakshish Kaur, appellant No. 2 is the wife of the younger brother of the informant namely, Gurmit Singh. The victims were the wife and daughter of the informant.