- (1.) This appeal has been filed against the impugned judgment of the Punjab & Haryana High Court dated 4.5.2005 in Criminal Appeal No. 636- DB of 2002.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The appellants are one Balwant Singh and his three sons Balwinder Singh, Harbans Singh and Malkiat Singh. They were convicted under section 302 and other provisions of the Indian Penal Code by the Additional Sessions Judge, Bathinda on 30.7.2002. Against that judgment they filed an appeal in the High Court which was dismissed and hence this appeal.;