Prakash Tatia, J. - (1.) Though these petitions have been preferred as D.B. Criminal Parole Writ Petitions but in fact these petitions are not parole writ petitions and are D.B. Criminal Misc. Petition under Section 482 Cr. P.C., therefore, these petitions are treated as D.B. Criminal Misc. Petitions.
(2.) The facts of the case are that the petitioners-Man Singh S/o. Mukh Ram and Satya Narayan S/o. Jai Lal faced trial in Sessions Case No.5/81 for the offence under Sections 148, 364/149 and 302/149 I.P.C. and were convicted by judgment dated 17.8.1982 passed by the Sessions Judge, Churu. The petitioners were sentenced to undergo (i) life imprisonment and a fine of Rs. 50/-, in default of payment of fine to further undergo three months' R.I. for offence under Section 302/149 I.P.C., (ii) Five years' R.I. and a fine of Rs. 50/-, for offence under Section 364/149 I.P.C. and (iii) Eight months' R.I. for the offence under Section 148 of I.P.C. All the sentences were ordered to run concurrently.
(3.) The petitioners preferred D.B. Criminal Appeal No.314/1982, which was dismissed by the Division Bench of this Court on 26.4.1997.;