- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a Division Bench of the Punjab and Haryana High Court dismissing the appeal (Crl. Appeal No.68-DB of 1998) so far as the appellants are concerned. However, co- accused Bhagmal was acquitted.
(3.) The appellants were convicted for offences punishable under Sections 148, 302 read with Section 149 and 323/149 of the Indian Penal Code, 1860 (in short 'the IPC') but they were acquitted of the charge under Section 506 IPC. Co-accused Bhagmal was convicted along with the appellants, but, as noted above, he was acquitted by the High Court.;