Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment of the Punjab and Haryana High Court dated 4.4.2008 delivered in Criminal Appeal No. 163-DB of 1999.
(3.) Brief facts which are necessary to dispose of the appeal are in nutshell as under :- The appellant Gurmukh Singh in this appeal has challenged his conviction and sentence for the murder of Hazoor Singh.;