- (1.) MOTTI the above appeals are directed against the judgment of the Additional Sessions Judge. Merta dated 29. 5. 1971 by which the learned Judge convicted the accused Ishwar Singh. Kalyansingh. Prabhu. Arjun and Mewa Ram of the following offences and sentenced them to various terms of imprisonment as mentioned against each offence: 1. Under Section 302 read with 149. I. P. C.---Sentenced to life impriof Rs. 100/-; in defaul two months' rigorous im 2. Under Section 325 read with- 149. I. P. C.--Sentenced to three yearand a fine of Rs. 100/of fine two months' rig 3. Under Section 322 read with 149. I. P. C.---Sentenced to one year's 4. Under Section 447. I. P. C.---Sentenced to three mont 5. Under Section 147. I. P. C.---Sentenced to two years' All the substantive sentences have been ordered to run concurrently.
(2.) ALL the aforesaid five accused have filed a joint appeal to this Court from their conviction and sentences and the same has been registered as Criminal Appeal No. 530 of 1971.
(3.) ACCUSED Ajeet Singh. Bhagirath Singh, and Smt. Mohni. wife of Mewaram were also jointly tried along with the aforesaid accused for the same of fences, but they were acquitted. Consequently, the State has also filed an appeal to this Court from their acquittal and this appeal was registered as Criminal Appeal No. 22 of 1972, It may be stated here that at the stage of admission the appeal was dismissed against Smt. Mohni and we have now therefore to deal with the case against Ajeet Singh and Bhagirath Singh only.;