Lakshmana Rao, J - (1.) THE conviction of the petitioners was under Section 147 and Secs.324, 325 and 342 read with Section 149 of the Indian Penal Code and the view of the Sessions Judge that Section 106 of the Criminal P. C. is inapplicable to the case is untenable. But the award of separate sentences under Section 147 and Secs.324, 325 and 342 read with Section 149 of the Indian Penal Code is illegal and the separate sentences awarded under Secs.324, 325 and 342 read with Section 149 of the Indian Penal Code are set aside. THE sentences of the third and fourth accused under Section 147 of the Indian Penal Code are reduced to the period already undergone as recommended by the Sessions Judge and the order under Section 106 of the Criminal P. C. will stand.;