- (1.) Leave granted in S.L.P.(Crl.) No 4210 of 2006.
(2.) Since both these appeals arise out of a common judgment and order of the High Court of Punjab & Haryana at Chandigarh, they are being disposed of by a common judgment.
(3.) Challenge in these appeals is to the judgment of the Division Bench of the Punjab & Haryana High Court upholding the conviction of the appellants for offence punishable under section 302 read with Section 34 of the Indian Penal Code (in short IPC).;