- (1.) The appellants, Ram Kumar, Satpal, Mahinder Singh, Surinder Singh @ Sonu, Babli, Ram Rattan and Inderjit @ Tony, were held guilty of the offences punishable under Sections 148, 323/149, 325/149, 326/149, 452/149 and 506, IPC, vide judgment dated 6.2.2009, and sentenced as under:- 1. Section 148, IPC. Rigorous imprisonment for 6 months each, besides payment of fine of Rs. 500/- each and in default to further undergo rigorous imprisonment for 15 days. 2. Section 323 read with Section 149, IPC. Rigorous imprisonment for 6 months each, besides payment of fine of Rs. 500/- each and in default to further undergo rigorous imprisonment for 15 days. 3. Section 325 read with Section 149, IPC. Rigorous imprisonment for 3 years each, besides payment of fine of Rs. 1,000/- each and in default to further undergo rigorous imprisonment for one month. 4. Section 326 read with Section 149, IPC. Rigorous imprisonment for 5 years each, besides payment of fine of Rs. 2,000/- each and in default to further undergo rigorous imprisonment for two months. 5. Section 452 read with Section 149, IPC. Rigorous imprisonment for 3 years each, besides payment of fine of Rs. 1,000/- each and in default to further undergo rigorous imprisonment for one month. 6. Section 506, IPC. Rigorous imprisonment for 2 years each, besides payment of fine of Rs. 1,000/- each and in default to further undergo rigorous imprisonment for one month. All the substantive sentences were ordered to run concurrently.
(2.) All the convicts filed the present appeal before this Court and the same was admitted vide order dated 18.3.2009. The sentence of the appellants were suspended on different dates by this Court.
(3.) During the pendency of the appeal, the appellants resolved their dispute with the injured persons and moved an application before this Court for deciding the appeal in view of the compromise effected between them.;