JUDGEMENT
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(1.) Mr. Sukhdeep Singh Sidhu, Advocate has put in appearance for respondents No.2 to 6. The Vakalatnamas filed by him in Court today on behalf of respondents No.2 and 3; respondents No.4 and 5 and respondent No.6 are taken on record.
(2.) Heard learned counsel for the parties.
(3.) The appeal has been filed by the appellants Raj Singh, Karni Singh and Beant Singh against the judgment and order dated 26.03.2014, whereby, the respondents No.2 to 6 have been convicted for various offences and sentenced. All the sentences have been ordered to run concurrently. The details of the sentences that have been imposed are as follows:-
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