- (1.) Accused Indraj, Prabhu Dayal, Bhagwat, Birmi and Ombir have been convicted on a charge under S. 326 read with S. 149, I.P.C. and under S. 325/149, I.P.C. as regards Bhola Ram and Babu Ram, and further under S. 323/149, I.P.C. for the injuries caused to Harya, Prem Chand and Raj Bal. They have been sentenced to six years' R.I. on the first count (under S. 326/149, I.P.C.); three years' R.I. on the second count i.e. under S. 325/149, I.P.C. and to six months' R.I. on the third count respectively. Accused Indraj and Ombir have been further convicted for an offence tinder S. 148, I.P.C. and sentenced to two years' R.I. Accused Prabhu Dayal, Bhagwat and Birmi have been convicted under S. 147, I.P.C. and sentenced to one year's R.I. All the sentences have been ordered to run concurrently.
(2.) Co-accused Bundi died during the course of trial. Therefore his case abated. State has filed no appeal.
(3.) Against the judgment and order dated 10-8 -1979 passed by the 2nd Additional District and Sessions Judge, Meerut, only the aforesaid convicted accused have filed this appeal. The judgment was delivered in S.T. No. 488 of 1977 State v. Indraj and three others.;