- (1.) DELAY condoned. Leave granted. We have heard learned counsel appearing on behalf of the appellants and learned counsel appearing for the State.
(2.) THE appellants have been convicted by the Trial Court and the judgment of the Trial Court has been upheld by the High Court. Accused Rajendra Singh, Paras Nath Singh (Appellant No. 1 herein) and Ranjan Singh (Appellant No.5 herein) were convicted and sentenced to undergo rigorous imprisonment for two years under S.324 of the Indian Penal Code. They were further sentenced to undergo rigorous imprisonment for two years under S.148 of the IPC. It is stated that Rajendra Singh has died.
(3.) ACCUSED Ajay Singh, Vinay Singh and Ram Naresh Singh, Appellant Nos. 2, 3 & 4 herein, were convicted and sentenced to undergo rigorous imprisonment for one year for the offence under S.323 of IPC and they were further directed to undergo rigorous imprisonment for one year under S.147 of the IPC.;