Mehtab Singh Gill, J. - (1.) We will be deciding Criminal Appeal No. 165 -DB of 2005 and Criminal Appeal No. 273 -DB of 2006 by a common order, as they arise out of the same judgment passed by the learned Addl. Sessions Judge, Fast Track Court, Ludhiana.
(2.) The learned trial Court convicted Tarsem Singh son of Jasmel Singh and Karamjit Kaur wife of Bhagwant Singh under Ss. 302/34 IPC and sentenced them to undergo rigorous imprisonment for life. Further they were directed to pay a fine of Rs. 10,000/ -, in default of payment of fine to further undergo R.I. for two years.
(3.) The case of the prosecution is unfolded by the statement Ex.PC of Kapur Singh son of Naginder Singh given to Balbir Singh SHO, Police Station Dakha in the area of Village Mor Karima at 7.40 a.m.;