Rajul Bhargava, J. - (1.) Heard Sri Rakesh Pande and Sri Dharmendra Singh, learned counsels for the appellants and Sri Ali Murtaza, learned counsel for the State.
(2.) Since both these appeals arise out of same judgement and order dated 31.08.2006, therefore, they are being decided by a common judgement and order.
(3.) Instant appeals have been preferred against impugned judgement and order dated 31.08.2006 passed by Additional District and Sessions Judge/Fast Track Court No.04,Meerut in Sessions Trial No.77 of 2005 (State Versus Makkhan and others) under Sections 302/149, 323, 323/149, 148 and 147 I.P.C., Police Station Mundali, District Meerut and they were sentenced as under:- i)Accused appellants, Satpal, Makkhan, Veermati alias Veero, Kiranpal, Jaipal, Smt. Ballo, Veer Singh, Satvir and Gajendra alias Gaje Singh to undergo life imprisonment along with fine of Rs.5,000/- each and in default of payment of fine, they were to undergo six months' simple imprisonment under Sections 302/149 I.P.C. ii)Accused-appellants-Satpal, Veermati alias Veero, Kiranpal, Smt.Ballo to undergo one year's simple imprisonment under Section 323 I.P.C. iii)Accused-appellants-Makkhan, Jaipal, Gajendra alias Gaje Singh, Veer Singh and Satvir to undergo one year's simple imprisonment under Section 323/149 I.P.C. iv)Accused-appellants, Makkhan, Jaipal, Gajendra alias Gaje Singh, Veer Singh and Satvir to undergo two years' simple imprisonment under Section 148 I.P.C. v)Accused-appellants, Satpal, Veermati alias Veero, Kiranpal and Smt. Ballo to undergo one year's simple imprisonment under Section 147 I.P.C. All the sentences of the appellants were ordered to run concurrently.;