M.C. Jain, J. - (1.) -The appellant Golu alias Ashok Kumar was convicted for the offences under sections 302 and 148, 1 PC and was sentenced to imprisonment for life and rigorous imprisonment for 2 years respectively.
(2.) The appellants Khema alias Harbanslal, Puran Chand Sindhi, Rajendra Kumar and Jaggu alias Jagdish were convicted for the offence under sections 302 read with 149 and 148, IPC. They were also sentenced to imprisonment for life on the first count and rigorous imprisonment for two years on the second count.
(3.) The appellants Mukhtiyarsingh and Balkarsingh were convicted for the offences under sections 302 read with 149 and section 147,IPC. They were sentenced to imprisonment for life on the first count and 1 years rigorous imprisonment on the second count by the learned Sessions Judge, Sri Ganganagar by his judgment dated December 20, 1978.;