- (1.) The appellants have filed the present appeal for challenging the judgment and order dated 23/24.12.2003 passed by Additional Sessions Judge, Chandigarh, whereby they were convicted and sentenced as below:- (i) Sanjeev Kumar was convicted under Section 307 IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 4,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months, whereas, Budh Ram, Ram Avtar, Smt. Charita, Ms. Rama and Ms. Kamla were convicted under Section 307 read with Section 149 IPC and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 2,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of four months; (ii) Sanjeev Kumar and Ram Avtar were convicted under Section 148 IPC and sentenced to undergo rigorous imprisonment for a period of nine months each, whereas, Budh Ram, Smt. Charita, Ms. Rama and Ms. Kamla were convicted under Section 148 read with Section 149 IPC and sentenced to undergo rigorous imprisonment for a period of six months each.
(2.) The substantive sentences were ordered to run concurrently.
(3.) According to the prosecution, on 11.11.2000 at about 3.00 p.m when Narinder Kaur-complainant after returning from Gurudwara Sahib was taking rest at her house, accused-Budh Ram came in front of her house and called her outside. He asked her as to why she had thrown garbage in the park and the place where Chabutra was in existence earlier.;