- (1.) As identical questions of law and facts are involved, therefore, I propose to decide the indicated two revision petitions, arising out of the same impugned judgment of acquittal, by virtue of this common judgment, in order to avoid the repetition.
(2.) The matrix of the facts & material, culminating in the commencement, relevant for deciding the instant revision petitions and emanating from the record, is that initially, in the wake of complaint of petitioner-complainant Shekh Ram (for brevity "the complainant"), a criminal case was registered against accused Darshan Singh & Dayal Singh (since deceased) sons of Bur Singh, Sukhjinder Singh, Rajinder Singh, Balwinder Singh sons of Darshan Singh and Kewal Singh son of Dayal Singh, vide FIR No.90 dated 15.3.1999 for the commission of offences punishable under sections 148, 427 and 447 read with section 149 IPC by the police of Police Station Sadar Pathankot, District Gurdaspur.
(3.) The trial Court convicted & sentenced the accused under sections 427 and 447 read with section 149 IPC, by way of judgment of conviction and order of sentence dated 29.8.2001.;