Rang Nath Pandey, J. - (1.) Heard Sri P.N. Tripathi, learned counsel for the appellants and learned A.G.A. appearing for the State.
(2.) The instant appeal under Section 374 Cr.P.C. has been preferred by appellants, namely, Prem Narain, Prem Prakash, Amar Nath and Udai Shanker against the judgment and order dated 26.02.2010 passed by learned Additional Sessions Judge/ Special Judge, E.C. Act, Basti in S.T. No.117 of 2003, convicting and sentencing the appellants under Section 323/34 of the Indian Penal Code for a period of six months' rigorous imprisonment; sentencing them under Sections 452/34 of the Indian Penal Code for a period of two years' rigorous imprisonment with fine of Rs.5000/- and in default of payment of fine, to undergo four months' additional impriosnment; and also sentencing them under Section 506 of the Indian Penal Code for a period of one year's rigorous imprisonment along with fine of Rs.1,000/- and in default of payment of fine, to undergo additional two months' imprisonment. However, all the sentences were directed to run concurrently.
(3.) At the outset, learned counsel for the accused-appellants submits that he is not challenging the impugned judgment and order and is only confining his submission only with respect to the order of sentence.;