- (1.) THESE four appeals by the convicts -appellants namely Balraj, Manoj, Raju @ Rajdev, Kaliya @ Kali Ram, Rajesh @ Kali, Balinder, Satbir, Jagmender, Krishan and Mahabir along with criminal revision of complainant Pardeep Kumar against the acquittal of respondent No.2 Baljit, being an outcome of a common judgement and order of sentence of the Court of learned Additional District and Sessions Judge, Jind dated 26.10.2010 whereby, respondent No.2 Baljit stood acquitted and accused - appellants were found guilty for commission of offences under Sections 302, 149, 148, 120B, 332, 353, and 449 IPC and sentenced as follows: - Under Section 148 IPC Accused Rajesh, Balinder, Satbir Jagmender, Krishan, Balraj, Manoj, Raju and Kaliya @ Kali Ram were sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 500/ - each and in default of payment of fine to undergo further rigorous imprisonment for ten days each.
(2.) UNDER Section 302/149 IPC All the accused were sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 5000/ - each and in default of payment of fine to undergo further imprisonment for three months each.
(3.) UNDER Section 332/149 IPC All the accused were sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 500/ - each and in default of payment of fine to undergo further imprisonment for ten days each. Under Section 353/149 IPC All the accused were sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs. 500/ - each and in default of payment of fine to undergo further imprisonment for ten days each.;