R Banumathi, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment and order of the High Court dated 6th March, 2018 in Criminal Appeal No.2181/2003 and Criminal Appeal No.301/2002, in and by which the appellantsaccused have been convicted under Section 436 I.P.C. and sentenced to undergo imprisonment for three years the appellants preferred these appeals.
(3.) The occurrence in-question took place on 11th February, 2000 due to the declaration of the result of election for Deputy Sarpanch. The appellants-accused are the supporters of one Inder Singh who lost the election of the Deputy Sarpanch. The case of the prosecution is that Asharam (PW-1) and his group are supporters of one Kalyan Singh who won the election of the Deputy Sarpanch.;