ABHAY MANOHAR SAPRE - (1.) These appeals are directed against the final judgment and order dated 21.07.2008 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 681-DBA of 2000 and Criminal Revision No. 1242 of 2000 whereby the High Court allowed the criminal appeal filed by respondent No. 1 (State) herein and the criminal revision filed by respondent No. 2 (Complainant) herein by setting aside the judgment dated 06.06.2000 passed by the Sessions Judge, Rupnagar in Sessions Case No. 10 of 1998 and convicted both the appellants for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860(hereinafter referred to as "IPC") and sentenced them to undergo imprisonment for life and to pay a fine of Rs. 5,000/-each. In default of payment of fine, they shall undergo further rigorous imprisonment for a period of six months each.
(2.) A few facts need mention hereinbelow for the disposal of these appeals.
(3.) Appellant No.1-Ashok Kumar Mehra is the father of appellant No. 2-Kushwant@Sukhwant Kumar Mehra. Both the appellants, i.e., father and son were prosecuted for commission of the offence of committing murder of one Inderjit Dhiman. The Sessions Judge by judgment/order dated 06.06.2000 passed in Sessions Case No. 10/1998 acquitted both the appellants.;