M.C.Jain, J. - (1.) The two appeals are connected with each other as they relate to the same incident, though the appellants were tried separately. We propose to decide these two appeals by common judgement.
(2.) In Criminal Appeal No. 2266 of 1981, the appellant Haridas was tried in S.T. No. 284 of 1980 before the Sessions Judge, Hamirpur and convicted under Section 302 read with Section 34 I.P.C. with sentence of life imprisonment.
(3.) In Criminal Appeal No. 824 of 1984, co-accused Padam Singh was tried in S.T. No. 198 of 1982 before the Additional Sessions Judge, Hamirpur. He, too, came to be convicted under Section 302 read with Section 34 I.P.C. and sentenced to life imprisonment.;