IMTIYAZ MURTAZA, J. - (1.) CRIMINAL Appeal No. 1721/2001 is filed by Vichitra Singh against his conviction under Sections 302/149 I.P.C. for which he has been sentenced to death. He is further convicted under Section 147 IPC to undergo rigorous imprisonment for one year, under Section 148 IPC, sentenced to undergo rigorous imprisonment for 2 years, under Sections 307/149 IPC to undergo rigorous imprisonment for seven years and under Section 27 Arms Act to undergo rigorous imprisonment for 5 years.
(2.) CRIMINAL Appeal No. 1829/2001 is filed by the appellants Bahadur Singh, Mohan Singh, Harjit Singh, Anoop Singh, Sukhdeo Singh and Jagwant Singh against their conviction in S.T. No. 1213/99, S.T. No. 1214/99, S.T. No. 1216/99 and S.T. No. 1217/99. The appellants Bahadur Singh, Mohan Singh, Harjit Singh, Anoop Singh, Sukhdeo Singh and Jagwant Singh are sentenced to imprisonment for life under Sections 302/149 IPC and sentenced to undergo rigorous imprisonment, one year under Section 147 IPC to undergo rigorous imprisonment for two years and under Section 148 IPC and 7 years rigorous imprisonment under Section 307/149 IPC. Appellants Mohan Singh and Harjit Singh are further sentenced to rigorous imprisonment for five years under Section 27 Arms Act.
(3.) APPELLANT Anoop Singh is further sentenced for two years rigorous imprisonment under Section 25 Arms Act.;