- (1.) This order shall dispose of Criminal Appeal Nos. 584-SB, 585-SB and 586-SB of 2001.
(2.) The appellants, Sawaiya Ram and Balwinder Singh, are father and son respectively and are in appeal before this Court to challenge their conviction for under Section 307 IPC. Both the appellants have been sentenced to suffer rigorous imprisonment of five years coupled with sum of Rs. 2,000/- fine each. Both the appellants also stand convicted for offence under Section 25, 54 and 59 Arms Act for which they have sentenced to undergo rigorous imprisonment for one year. Both the sentences have been directed to run concurrently.
(3.) Counsel for the appellant submits that the incident took place in the year 1999. The appellants faced trial for nearly two years and was convicted for this offence on 04.05.2001. The sentence was imposed on 07.05.2001. Thereafter, the appellants have filed the present appeal.;