KANWALJIT SINGH AHLUWALIA,J. - (1.) Two separate appeals bearing S.B. Criminal Appeal No. 927 of 2015 and S.B. Criminal Appeal No. 935 of 2015 preferred by same appellantTaufiq Khan @ Dhanpat pertaining to two separate Sessions Trial No. 63 of 1996 and Sessions Trial No. 62 of 1996 shall be decided separately but simultaneously strictly confining to separate evidence led in two separate trials.
(2.) Taufiq Khan @ Dhanpat son of Mangli has instituted the present appeal in order to assail the impugned judgment dated 10.09.2015, whereby he has been convicted for commission of offence punishable under Section 395 of the Indian Penal Code.
(3.) Having convicted the appellant, the said Court, vide a separate order of even date, sentenced the appellant to undergo seven years rigorous imprisonment and to pay a fine of Rs. 5,000/- and in default of payment of fine to further undergo three months additional rigorous imprisonment.;