This appeal is filed in Supreme Court of India under special leave petition by the first accused Ranbir Singh and by other three accused under Section 379 of Code of ... Criminal procedure, 1973 and Section 2 of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970. The appellants were heard together against the judgement passed by Division Bench of the High Court of Punjab and Haryana where all the accused were convicted for life imprisonment.