Pratyush Kumar, J. - (1.) These two appeals filed on behalf of the accused -appellants are directed against the judgment and order dated 24th November, 2012 passed in Session Trial Nos. 294 of 2007 (State v/s. Sobhnath and others) and 295 of 2007 (State v/s. Ram Singar), they have been heard together and decided by a common order.
(2.) In the aforesaid Criminal Appeal No. 1767 of 2012, the appellants Sobhnath, Ram Singar & Kalloo have been convicted and sentenced as under:
(3.) In Criminal Appeal No. 1768 of 2012, the appellant Ram Teerath has been convicted and sentenced as under: U/s. 148 IPC One year RI with fine of Rs. 500/ -. U/s. 302/149 IPC Life imprisonment and fine of Rs. 5,000/ -. U/s. 307/149 IPC 10 years RI with fine of Rs. 2,000/ -. U/s. 323/149 IPC One year RI and fine of Rs. 1,000/ -. If the said fine is not deposited within a period of six months, the appellant will go six months further RI.;